- Loan shall be paid for study/training abroad subject to the following :(i)No loan stipend shall be sanctioned for defraying the cost of maintenance of the scholar abroad;(ii)Loan shall however be given to a person for defraying the cost of travel for higher studies abroad only on the recommendation of the Committee constituted for the purpose. The Committee shall consider each case in accordance with the principles decided by Government;(iii)Government in the Education and Youth Services (L.S.F.) Department shall issue orders constituting the Committee from time to time;(iv)The cost of travel shall be limited to actual one-way fare by air. A loan stipend for the return fare can be considered only if the candidate completes his studies successfully and submit a fresh application for sanction of the loan. The sanction of a loan for meeting the cost of onward passage does not commit Government to sanction a loan for defraying the cost of the return passage;(v)The Committee shall not consider any application unless the applicant furnishes evidence that arrangements for his maintenance have been made during the period of study;(vi)No loan shall be sanctioned where the income of the parents,' guardians of the applicant exceeds Rs. 1,500 per month;(vii)The loan stipend shall not be admissible unless the candidate travels by Air India or books his passage through Air India;(viii)No loan stipend shall be sanctioned in favour of candidates employed in non-Government Organisation.
