Madras High Court
D.Ashok Kumar vs The Director on 26 October, 2018
Author: S.Manikumar
Bench: S.Manikumar, Subramonium Prasad
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26.10.2018
CORAM:
THE HONOURABLE MR.JUSTICE S.MANIKUMAR
AND
THE HONOURABLE MR.JUSTICE SUBRAMONIUM PRASAD
W.P.No.1543 of 2018
D.Ashok Kumar .. Petitioner
Vs.
1. The Director,
Union of India,
Social Justice and Empowerment,
Shastri Bhavan,
Dr.Rajendra Prasad Road,
New Delhi 110 001.
2. The Principal Secretary,
State of Tamil Nadu,
Finance Department,
Fort St. George, Chennai-9.
3. The Principal Secretary,
State of Tamil Nadu,
Adi-Dravidar and Tribal Welfare Department,
Fort St. George, Chennai-9.
4. The Director,
Adi-Dravidar and Tribal Welfare Department,
'Ezhilagam', Chepauk,
Chennai 600 005.
http://www.judis.nic.in
2
5. The Secretary to Government,
Ministry of Tribal Welfare,
Government of India,
New Delhi.
(Suo-motu impleaded as per Court order,
dated 17.09.2018)
6. The Secretary to Government,
Ministry of Tribal Welfare,
Government of India, New Delhi.
(Suo-motu impleaded as per Court order,
dated 01.10.2018) .. Respondents
Prayer: Petition filed under Article 226 of the Constitution of India for a
Writ of Mandamus directing the 1st respondent to immediately release
the funds of Rs.1765.62 Crores to the SC students and Rs.31.2 Crores to
the ST students enabling them to pursue their higher education and direct
the other respondents to take effective steps to get funds from the 1st
respondent.
For Petitioner : Mr.S.Sathia Chandran
For 1st Respondent : Mr.K.S.Jeyaganeshan
For Respondents 2 to 4 : Mr.E.Manoharan,
Addl. Govt. Pleader
ORDER
(Order of the Court was made by S.MANIKUMAR, J.) Instant writ petition has been filed for a direction to the Director, Social Justice and Empowerment, Union of India, New Delhi, 1st http://www.judis.nic.in respondent herein, to immediately release the funds of Rs.1765.62 Crores to Scheduled Caste students and Rs.31.2 Crores to the Scheduled Tribe 3 students enabling them to pursue their higher education and to direct the other respondents to take effective steps to get the funds from the 1st respondent, namely Union of India, Represented by its Director, Social Justice and Empowerment, New Delhi.
2. Short facts leading to the filing of the writ petition are that the petitioner belongs to Adi-Dravidar community which comes under the Scheduled Castes. Right from his student days, he had been involving himself in various social activities, especially for the upliftment of the members of SC/ST with his legal background.
3. The present Public Interest Litigation is to seek for appropriate directions to the respondents to continue to support Post Matric Scholarship to students hailing from SC/ST communities, to pursue their higher education, as there has been paucity of funds, due to non-release of funds by the Government of India, as a result of which, Government of Tamil Nadu, have decided to restrict the benefits of the scheme, which, in effect, totally deprives the students hailing from SC/ST communities to pursue their higher education.
http://www.judis.nic.in 4. The petitioner has further submitted that taking note of poor higher education ratio among the members of SC/ST, who lack sufficient funds to pursue higher education, in the year 2012, Government of Tamil 4 Nadu have granted benefits to SC/ST students, whose parent/guardian income is below Rs.2 lakhs per year and tuition fees for their higher education in Self-Financing (including Minorities Institutions), would be borne by the State Government under the Central Government Post-
Matric Scholarship programme. To give effect to the same, the Adi-
Dravidar and Tribal Welfare Department, Government of Tamil Nadu issued a G.O(MS).No.92 dated 11.09.2012, setting out the norms and guidelines for implementing the scheme sanctioned in G.O.(Ms) Nos.6, dated 09.01.2012 and 63 dated 25.06.2012 of the Adi-Dravidar & Tribal Welfare Department.
5. The petitioner has further contended that several SC/ST students, who could not get seats in Government Institutions, were provided with, an opportunity to fulfill their Higher Education dreams.
This scheme is in existence only in few States in India. After the introduction of this scheme, there is an increase in Engineering Students from SC/ST communities.
6. It is the further contention of the petitioner that subsequent to G.O.(MS) No.92, dated 11.09.2012, the data available with the Adi-
Dravidar and Tribal Welfare Department, Chennai, clearly shows that http://www.judis.nic.in SC/ST students level, in Higher Education has been increasing every year.
The data reveals thus,
5
Sl.No. Stream 2012-2013 2013-14 2014-15 2015-16 2016-17
(No of (No of (No of (No of (No of
Students Students) Students) Students) Students)
01 Arts & 243996 248480 252946 256845 278684
Science
02 Diploma 58693 57345 64359 72861 79664
03 Engineering 68209 93564 110701 127204 133411
04 Law 2497 2380 2348 2299 2274
05 Medical 12040 15669 18347 20081 20982
06 Teacher 0 9860 10860 9986 9295
Education
07 Agri 0 0 21 124 258
Total 385435 427298 459582 489400 524568
7. The petitioner has further contended that the Department of Adi-Dravidar and Tribal Welfare has issued G.O.Nos. 51 & 52 dated 11.08.2017 amending G.O.No.6 dated 09.01.2012. It has come as a rude shock and surprise to many SC/ST Students. Their anguish has been published in the several daily News Papers. As per the amendment, SC/ST students who joined the course, under the Management Quota in Self-
Financing Colleges, can get Scholarship amount only as much being charged for the students under the Government quota fixed tuition fees.
In Tamil Nadu, there are several Private Educational Institutions outnumbering Government Institutions. As a consequence of the above amendments, several students who could not get admission in Government quota, cannot join self-financing colleges, who charge more than the Govt, quota fixed tuition fee. Hence their educational dreams http://www.judis.nic.in have been shattered and nipped at the bud.
68. The petitioner has further submitted that Fee Fixation Committee for the Self-Finance Colleges appointed by the Government of Tamil Nadu, headed bv Mr.Justice.N.V.Balasubramanian, a former High Court Judge, has increased the tuition fees for Engineering courses additionally Rs.17,000/- for accredited courses and Rs.15,000/-
additionally, for non-accredited courses. Therefore, the Scholarship amount also ought to have been increased. Instead, Scholarship amount has been drastically reduced. Now, in the academic year 2017 - 2018, when the fees has been fixed as Rs.85,000/- for Engineering courses, only Rs.50,000/- will be borne by the Government, SC/ST students. The remaining amount of Rs.35,000/-, has to be paid by the students. Earlier, Medical Students from SC/ST Communities, can get upto Rs.12,50,000/-
as scholarship. Now, as per the amended G.Os, they can get only a meager amount of Rs.4,00,000/- and the remaining Rs.8,00,000/- should be paid by the students. Likewise, BDS students have to pay upto Rs.3.50 lakhs from out of their own funds.
9. The petitioner has further contended that SC/ST students of all courses, are forced to pay additional amounts, which is outside their financial reach. In such a situation, the poor and downtrodden SC/ST Students would not be able to pursue their dream of Higher Education. It http://www.judis.nic.in is also pertinent to note that in 2013, by way of a similar measure, already G.O.Nos.106 & 107 were issued, with a similar view and effect, 7 and that the same was withdrawn, due to the pressure exerted by the welfare groups, who pointed out the ill-effects of the then proposed measures. It is pertinent to note that during the period from 2012 to 2017, there are 4,30,4529 students from SC/ST communities who got benefited by the scheme.
10. The petitioner has further submitted that Government of Tamil Nadu, in its press release, have stated that the Central Government have not yet released a sum of Rs.1546 Crores, meant for the distribution of Post-Matric Scholarship and with regard to the same, the State Government have written a letter to the Central Government, seeking release of the said amount.
11. The petitioner has further contended that the State Government have stated that only in the said situation, the decision to reduce the scholarship amount has been taken by the State Government.
It is the further submission of the petitioner that information obtained under RTI Act, 2005, as provided by the Directorate of Adi-Dravidar and Tribal Welfare shows that the 1st respondent did not release the full amount of its share of Post Matric Scholarship. The details for the SC students are as follows:
http://www.judis.nic.in Year Total Expense Share of State Share of Central Funds released (Crore) Govt. (Crore) Govt. (Crores) by Central Govt. (Crores) 2012-13 653.54 353.55 299.99 164.19 2013-17 896.48 353.55 542.93 300.11 8 Year Total Expense Share of State Share of Central Funds released (Crore) Govt. (Crore) Govt. (Crores) by Central Govt. (Crores) 2014-15 1076.41 353.55 722.86 254.00 2015-16 1305.11 353.55 951.56 460.64 2016-17 1524.01 353.55 1170.46 743.24 2017-18 334.48 The details for the ST Students are as follows:
Year Total Expense Share of State Share of Central Funds released (Crore) Govt. (Crore) Govt. (Crores) by Central Govt. (Crores) 2012-13 7.98 1.43 6.55 1.79 2013-17 21.06 1.43 19.63 14.36 2014-15 26.24 6.56 19.68 0.44 2015-16 32.63 8.16 24.48 22.67 2016-17 40.67 10.17 30.50 30.62 2017-18 0.00 0.00 0.00 5.53
12. The petitioner has further contended that from the year 2012- 2017, a sum of Rs.1765.62 Crores, ought to have been released by to the SC Students and Rs.31.2 Crores to the ST Students. On further enquiry, petitioner is said to have learnt that G.O.No.52 has been challenged by a student by name, Minor S.Jeyakumar, represented by his father M.Selvam in W.P(MD) No.17694/2017, Madurai Bench of this court has stayed the operation of G.O.Ms.No. 52 and it is posted along with another similar Writ Petition in W.P(MD)No.18385/2017. Thousands of students belonging to the SC/ST communities would be affected by the implementation of http://www.judis.nic.in the G.O.Nos. 51 & 52 and hence, the petitioner made a detailed representation, dated 27.11.2017, to the 2nd and 3rd respondents herein 9 and also to the Hon’ble Chief Minister’s Special Cell, in person on 27.11.2017.
13. Further, the petitioner has sent the same also, through speed post with acknowledgment due, to the respondents. The same were received by the respondents and other authorities. However, till date, no action has been taken. The petitioner has further submitted that to his shock and surprise, there is a news item reported in “The Times of India” dated 18.12.2017, under the caption ‘1.4 lakh students denied hall ticket oner unpaid fees’. Due to the G.O.Nos. 51 & 52, several students now in street and they could not pay the fees amount. According to the information the 1st respondent did not release the funds to the SC/ST communities students.
14. The petitioner has further submitted that in view of the fact that the present issue concerns the educational aspirations of the suppressed sections of the society, namely the students hailing from SC/ST communities, unless the 1st respondent is directed to release the require funds, students would be deprived of their right to higher education. Thus, the present writ petition.
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15. Under Secretary, Ministry of Social Justice and Empowerment, New Delhi, 1st respondent herein, has filed a detailed counter affidavit 10 and submitted that they are dealing with the Centrally Sponsored Post Matric Scholarship scheme for SC Students. Post Matric Scholarship Scheme for SC caste students is a centrally Sponsored Scheme and the scheme is implemented by the State government / Union territories Administrations.
16. Under Post Matric Scholarship Scheme for SC students, State Government and Union Territories Administrations receive Central Assistance from the Government of India for the total expenditure under the scheme, over and above their respective committed liability. The committed liability of the State Government of Tamil Nadu supposed to be utilized in each year of the 12th plan period ie. 2012-2013 to 2016-2017 is Rs.353.55 crore. The Central Assistance released during 12th plan period i.e. 2012-2013 to 2016-2017 and up to 2018- 2019 to the State Government of Tamil Nadu is as under:
S.No Year Amount Released
1. 2012-2013 Rs.142.39 Cr
2. 2013-2014 Rs.321.73 Cr
3. 2014-2015 Rs.254.00 Cr
4. 2015-2016 Rs.460.64 Cr
5. 2016-2017 Rs.743.24 Cr
6. 2017-2018 Rs.434.48 Cr
7. 2018-2019 Rs.584.47 Cr
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17. The 1st respondent has further submitted that from the above table, it is clear that the Government of India have been releasing funds 11 to Government of Tamil Nadu, on regular basis. Further, during the year 2018-19, an amount of Rs.584.47 crore has been released and balance arrears upto 2016-2017 is Rs.822.91 crore only. Ministry of Finance has been requested, vide letter, dated 13.8.2018 to release additional funds of Rs.4,000 crore under the Post Matric Scholarship Scheme to SC students on priority to enable Ministry to release funds to States/UTs. In anticipation of getting the funds from Ministry of Finance, administrative approval of the Ministry of Social Justice and Empowerment, has been obtained on 16.08.2018, for release of balance arrears of 2016-17 to Tamil Nadu.
18. The Director, Adi-Dravidar Welfare, Chepauk, Chennai 600 005, 4th respondent herein, has filed a counter affidavit, on behalf of respondents 2 and 3, and submitted that the Government of Tamil Nadu implements many scholarship schemes for the students belonging to Scheduled Castes, Scheduled Tribes and Scheduled Castes converted to Christianity to improve the educational qualifications of the said students. The Post-Matric Scholarship Scheme is one of the important schemes which is implemented by the State on a share basis between Central and State Government.
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19. The Government of Tamil Nadu receives 100% Central Assistance from the Government of India for the total expenditure 12 incurred under the scheme over and above the Committed Liability. The Committed Liability of the State is the total actual expenditure incurred by the State, under the scheme during the terminal year of the last Five Year plan period from the year 2012-13. Government of Tamil Nadu makes adequate provision of funds equivalent to the Committed Liability in its own budget to incur expenditure towards scholarship during a year.
Government of India would reimburse expenditure over and above the Committed Liability incurred by the Government of Tamil Nadu every year.
20. The 4th respondent has further submitted that Government of Tamil Nadu, in G.O.(Ms) No.6, AD & TW Dept, Dated 9.1.2012, have issued orders to the effect that all compulsory and non-refundable fee payable by the SC/ST students, studying in Self Financing Institutions shall be reimbursed by the Government to them, by way of Post-Matric Scholarship from the year 2011-12. Benefit of the scheme was also extended to Scheduled Castes Converted to Christianity vide G.O.(Ms) No.63, AD&TW Dept, Dated 25.6.2012. In G.O.(Ms) No.92, AD&TW Dept, Dated 11.9.2012 Guidelines and regulations for the above scheme have been issued by Government of Tamil Nadu.
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21. The 4th respondent has further submitted that after two years' of implementation of this scheme, it is noticed that several of the self 13 financing institutions had tried to derail and subvert the scheme by taking the students, only under the management quota, keeping the single window Government seats vacant and some of the self financing institutions, were making use of the Single Window Government quota vacant seats meant for other communities, which were remitted back to them at the end of counselling by getting them also filled with Scheduled Castes/Scheduled Tribes candidates under the management quota in their institution, to avail the scholarship benefits entitled for Scheduled caste students.
22. The 4th respondent has further submitted that the fee fixed by the Committee, for Government seats, is less than the fee payable for the management seats. Since fees for both, Government and management quota is reimbursable, there is an incentive to the management of self financing colleges, to promote more admission, under the management quota, while keeping the seats in Government quota vacant. It is an open ended scheme where a private institution is exploiting the situation by forcing the students to opt for the management quota, even though the students are entitled for Government quota, which has to be controlled and the amount charged by the private institution for management quota, has to be capped or otherwise, there is every possibility that they may try http://www.judis.nic.in to, hike the rates fixed by the Government. This may lead to an unqualified recurring financial risk to the Government.
1423. It is further submitted by the 4th respondent that the Government is facing inadmissible expenditure, in this regard and such a difficult situation will lead to sudden spike in expenditure under Post-
Matric scholarship. In the meantime, the Special Audit conducted for the academic year 2014-2015 has reported that Rs.4506.73 lakhs, excess amount was sanctioned due to the flaws in the implementation of the scheme. Under such circumstances, the Government, in order to maintain parity, restricted scholarship payable to management quota equivalent to that of Government quota. Based on the audit report the Government, G.O.(Ms) No.51&52, AD&TW (ADW.3) Dept, Dated 11.08.2017 have been issued orders equalizing the course fee, for both the Government and Management quota in Self financing colleges in order to streamline the course fees.
24. The 4th respondent has further submitted that the Government of Tamil Nadu makes adequate provision of funds equivalent to the Committed Liability in its own budget to incur prima-facie expenditure towards scholarship, during a year. Government of India reimburses expenditure over and above the Committed Liability incurred by State Government in a year. The estimated expenditure for every year increases by more than 20% of the previous year expenditure, while the http://www.judis.nic.in receipts from Government of India, is less in all the years. Every year, the State Government is sending financial proposal for seeking release of 15 Central Assistance over and above the Committed Liability of the State.
Whilst the state Government have taken every possible effort for securing the funds from Government of India, the challenges faced by the state get compounded due to delayed and inadequate release of central assistance under the scheme, incurring the expenditure in anticipation of central release and then adjusting upon receipt of the same added a huge burden to the State's Exchequer. Inadequate fund release by the center, resulted in spill over cases to be sanctioned in the subsequent years, though the State Government is incurring more than its share, as per the sharing pattern suggested for the Government of India Scheme.
25. The 4th respondent has further submitted that Government of Tamil Nadu have sanctioned Rs.850.00 Crore in G.O.(D) No.92, AD&TW Dept, dated 14.6.2018. The entire Scholarship for the students studying in Government/Government Aided institutions, have been disbursed and Maintenance Allowance for Students studying in Self financing Private institutions, as on 15.9.2018, have been disbursed upto the year 2017-18.
100% Course fee component in respect of the SC/ST students upto the year 2016-17, as recommended by the respective administrative heads of the departments has been disbursed. 90% of SC students and 100 % of ST students studying in 2nd, 3rd, 4th year of the respective courses have also http://www.judis.nic.in been settled, to the private institutions as on date.
26. It is the further case of the 4th respondent that there are 16 three W.Ps., pending before this Court, viz., (i) W.P.No.24109/2017 and W.M.P.No.25455/2017 filed by Thiru.P.Karupasamy, (ii) W.M.P.(MD) No.14827 of 2017 in W.P.(MD)No.18385 of 2017 filed by Thiru.M.Sathees Kumar and (iii) W.P.(MD)No.17694 of 2017 and WMP(MD)No.14232 of 2017 filed by Thiru. S.Jeyakumar, in Madurai Bench of this High Court against the operation of G.O.(Ms)No.52, Adi Dravidar and Tribal Welfare (ADW.3) Department, dated 11.08.2017. This Court has granted interim stay of G.O.(Ms)No.52, Adi Dravidar and Tribal Welfare (ADW.3) Department, dated 11.08.2017, in the aforesaid three Writ Petitions. Government of Tamil Nadu have already filed vacate stay petition in the said cases. Due to the Interim stay granted by the court in the aforesaid cases, Government of Tamil Nadu is not in a position to disburse scholarship, insofar as first year students of the self financing institutions, studying in the academic year 2017-18. Therefore, the course fee component on behalf of the first year students of the academic year 2017-18 will be disbursed to the institutions as soon as final orders are issued by this Court in those cases.
27. Secretary to the Government, Ministry of Tribal Affairs, Government of India, New Delhi, 5th respondent herein, has filed a counter affidavit and submitted that the annual parental income ceiling under the scheme Post Matric Scholarship (PMS) to the students belonging http://www.judis.nic.in to Scheduled Tribes had been increased from Rs.2.00 Lakhs to 2.50 Lakhs with effect from 01.04.2013, vide Ministry of Tribal Affairs letter 17 No.20014/5/2002-Edu., dated 23rd May 2013. Details of funds released to the Government of Tamilnadu, under the scheme Post Matric Scholarship (PMS) for the students belonging to Scheduled Tribes from 2012-13 onwards, are as follows:
Grants Actual State Share* Central share* Central Cumulative pertaining to expenditure share balance. due the year reported released (3-4) 1 2 3 4 5 2012-13 797.64 143.08 654.56 149.46 505.10 2013-14 2610.75 143.08 2467.67 1436.02 1536.75 +505.10
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2972.77 2014-15* 2623.85 655.96 1967.89 3504.86 (-)0.22 +1536.75
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3504.64 2015-16 3558.48 889.62 2668.86 400.00 2268.64 (-)0.22
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2668.64 2016-17 3560.87 890.22 2670.65 2935.74 2003.55 +2268.64
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4939.29 2017-18 3870.13 967.53 2902.60 972.50 3933.65 +2003.55
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4906.15
28. The 5th respondent has further submitted that during the financial year 2017-18, a total amount of Rs.972.50 Lakhs for the year 2017-18 (Rs.552.50 lakhs towards 1st instalment and Rs.420.00 lakhs towards 2nd Installment) has been released to the Principal Secretary, http://www.judis.nic.in State of Tamil Nadu, Adi-Dravidar and Tribal Welfare Department, Chennai, 3rd respondent. The 3rd respondent has submitted proposal for 18 2017-18 in which there were some contradictory figures. The 3rd respondent was asked to submit the clarifications, which was received on 26.09.18. Subsequently, an amount of Rs.3933.65 lakhs towards arrear grant upto the year 2017-18 has been sanctioned to 3rd respondent, vide sanction order, dated 11.10.2018. The 3rd respondent has been requested to furnish details regarding schedule of online applications, which is awaited and proposal for 2018-19 (1st Instalment) will be considered, on receipt of requisite details.
Heard the learned counsel appearing for the parties and perused the materials available on record.
29. Issues involved in this case are,
(i) Timely disbursement of post-matric scholarship for SC/ST students.
(ii) Arrears of Scholarship to be paid to SC/ST students, pursuing Arts/Science/Diploma/Professional courses, under the Central Assistance Post Matric School Scheme, shared by the Governments, both State and Central.
30. First year Scheduled Caste candidates, have not been paid scholarship, due to pending litigation. We are not inclined to delve into the same.
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31. Let us consider the Centrally Sponsored Scheme of Post-
19Matric Scholarships to the students belonging to SC/ST for studies (In short PMC) and the various government orders issued.
32. Government of India have issued centrally sponsored scheme of post matric scholarships to the students belonging to scheduled tribes for studies in India, with effect from 01.07.2010 and the scheme is reproduced hereunder:
GOVERNMENT OF INDIA MINISTRY OF TRIBAL AFFAIRS, SCHEME OF POST MATRIC SCHOLARSHIPS TO THE STUDENTS BELONGING TO SCHEDULED TRIBES FOR STUDIES IN INDIA REGULATION GOVERNING THE AWARD OF SCHOLARSHIPS (APPLICABLE FROM 01.07.2010) I. Object The objective of the scheme is to provide financial assistance to the Scheduled Tribe students studying at post matriculation or post-secondary stage to enable them to complete their education.
II. Scope These scholarships are available for studies in India only and http://www.judis.nic.in are awarded by the Government of the State/Union Territory Administration to which the applicant actually belongs i.e. where permanently settled.20
III. Conditions of Eligibility
(i) The scholarships are open to nationals of India.
(ii) These scholarships will be given for the study of all recognised post-matriculation for post-secondary courses pursued in recognised institutions with the following exceptions :
“Scholarships are not awarded for training courses like Aircraft Maintenance Engineer’s Courses and Private Pilot Licence courses, courses at Training - Ship Dufferin (Now Rajendra), courses of training at the Military College, Dehradun and courses at pre-examination training centres of all India and State levels."
(iii) Only those candidates who belong to Scheduled Tribes so specified in relation to the State/Union Territory to which the applicant actually belongs (i.e. permanently settled) and who have passed the Matriculation or Higher Secondary or any higher examination of a recognized University or Board of Secondary Education, will be eligible.
(iv) Candidates who after passing one stage of education are studying in the same stage of education in a different subject e.g. I.Sc after I.A. or B.Com after B.A. or M.A. in other subject will not be eligible.
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(v) Students who, after having completed their educational career in one professional line, wish to study for another 21 profession e.g. LLB after B.T./B.Ed. will not be eligible. From the academic year 1980-81, however, studies in two professional courses are allowed.
(vi) Students studying in Class XI of Higher Secondary Schools which have a continues school course of 12th class will not be eligible. However, in cases where the X class examination of such courses is treated as equivalent to Matriculation and students after passing tenth class can join other courses, such students will be treated as post-matric students and will be eligible for the award of scholarships.
(vii) Students pursuing post-graduate courses in medicine will be eligible if they are not allowed to practice during the period of their course.
(viii) Students who after failing or passing the under graduate/post-graduate examinations in Arts/Science/Commerce join any recognised professional or technical certificate/diploma/degree courses will be awarded scholarships if otherwise eligible. No subsequent failure will be condoned except courses in Group 'I', and no further change in the course will be allowed.
(ix) Students who pursue their studies through correspondence courses are also eligible. The term correspondence includes distant and continuing education. http://www.judis.nic.in
(x) Employed students who take leave without pay for the entire duration of the course and study as full time students 22 will be eligible for scholarships.
From the academic year 1980-81, employed students whose income combined with the income of their parents/guardians does not exceed the maximum prescribed income ceiling are made eligible to post-matric scholarships to the extent of reimbursement of all compulsorily payable non-refundable fees.
(xi) All children of the same parents/guardians will be entitled to receive benefits of the scheme.
(xii) A scholarship holder under this scheme will not hold any other scholarship/stipend. If awarded any other scholarship/stipend, the student can exercise his/her option for either of the two scholarships/stipends, whichever is more beneficial to him/her and should inform the awarding authority through the Head of the Institution about the option made. No scholarship will be paid to the students under this scheme from the date he/she accepts another scholarship/stipend. The student can however, accept free lodging or a grant or adhoc monetary help from the State Government or any other source for the purchase of books, equipment or for meeting the expenses on board and lodging in addition to the scholarship amount paid under this scheme.
(xiii) Students who have already received coaching in any of http://www.judis.nic.in the pre-examination training centres with financial assistance from the Government will not be eligible. NOTE 1 : Since it is clearly mentioned under the item III 23 (condition of eligibility) of these regulations that the scholarship will be given for the study of all recognised post- matriculation or post-secondary courses pursued in recognised institutions, the list of courses grouped (I to IV) is, thus, only illustrative and not exhaustive. The State Govemments/Union Territory Administrations are, thus, themselves competent to decide the appropriate grouping of courses at their level as advised vide Ministry of SJ & E’s letter No.11017/13/88-Sch.Cell, dated 3.8.1989.
IV. Means Test Scholarships will be paid to the students whose parents/guardians' income from all sources does not exceed Rs. 2,50,000/- (Rupees Two lacs Fifty thousand only) per annum. (w.e.f.1st April, 2013).
Note 1: So long as either of the parents (or husband in the case of married unemployed girl student) is alive, only income of the parents/husband, as the case may be, from all sources has to be taken into account only and of no other member even though they may be earning. In the form of income declaration, income is to be declared on this basis. Only in the case where both the parents (or husband in the case of married but unemployed girl student) have died, the income of the guardian who is supporting the student in his/her studies has to be taken. Such students whose parent's http://www.judis.nic.in income is affected due to unfortunate death of one of earning parents and resultantly comes within the income ceiling prescribed under the scheme, shall become eligible 24 for scholarship, subject to their fulfilling other conditions of eligibility, from the month in which such sad incidence takes place. Applications for scholarships from such students can be considered even after lapse of last date of receipt of applications, on compassionate grounds.
Note 2: House rent allowance received by the parents of a student shall be exempted from the computation of 'income' if the same has been permitted to be exempted for the purpose of Income tax.
Note 3: Income certificate is required to be taken once only i.e. at the time of admission to courses which are continuing for more than one year.
Note 4: The revised income ceilings account for Consumer Price Index for Industrial workers upto October, 2009. Income Ceiling would be revised once in every two years linking it with Consumer Price Index for Industrial Workers for the month of October of the year, preceding the year of revision and will be made effective from April.
V. VALUE OF SCHOLARSHIP The value of scholarship includes maintenance allowance, provision for students with disabilities, reimbursement of compulsory non-refundable fees, Study Tour Charges, thesis typing/printing charges and book allowance for students http://www.judis.nic.in pursuing correspondence courses, for complete duration of the course.
25The details are as follows:
(i) Maintenance allowance Group Courses Rate of Maintenance allowance (in Rs. per month).
Hostellers Day Scholars Group I 1200 550
(i) Degree and Post Graduate level courses including M. Phil., Ph.D. and Post Doctoral research in Medicine (Allopathic, Indian and other recognized systems of medicines), Engineering, Technology, Planning, Architecture, Design, Fashion Technology, Agriculture, Veterinary & Allied Sciences, Management, Business Finance /Administration, Computer Science/ Applications.
(ii) Commercial Pilot License (including helicopter pilot and multiengine rating) course.
(iii) Post Graduate Diploma courses in various branches of management & medicine.
(iv) C.A./I.C.W.A./C.S./I.C.F.A. etc.
(v) M. Phil., Ph.D. and Post Doctoral Programmes (D. Litt., D.Sc. etc.)
a) In existing Group II courses
b) In existing Group III courses (vi.) L.L.M Group 820 530 II (i) Graduate/ Post Graduate courses leading to Degree, Diploma, Certificate in areas like Pharmacy (B Pharma), Nursing (B Nursing), LLB, BFS, other para-medical branches like rehabilitation, diagnostics etc., Mass Communication, Hotel Management & Catering, Travel/Tourism/Hospitality Management, Interior Decoration, Nutrition & Dietetics, Commercial Art, Financial Services http://www.judis.nic.in (e.g. Banking, Insurance, Taxation etc.) for which entrance qualification is minimum Sr. Secondary (10+2).
(ii) Post Graduate courses not covered 26 under Group-I e.g. M.A./M.Sc./M.Com./ M. Ed./M. Pharma etc. Group III All other courses leading to a graduate 570 300 degree not covered under Group I & II e.g. BA/B Sc/B Com etc. Group All post-matriculation level non-degree IV courses for which entrance qualification is 380 230 High School (Class X), e.g. senior secondary certificate (class XI and XII); both general and vocational stream, ITI courses, 3 year diploma courses in Polytechnics, etc. Note 1 : Commercial Pilot License Course (CPL): CPL course is covered under Group T. The number of awards for CPL will be 10 per annum. The selection of 10 ST students for CPL course will be made through Directorate General of Civil Aviation (DGCA). Applications for CPL course will be invited through advertisement. Interested ST students may apply for selection for grant of scholarship for pursuing CPL course. Selected candidates shall be provided a maintenance allowance at rates applicable to Group ‘I’ courses i.e. Rs.1200/- per month for hostelers and Rs.550/- per month for day scholars. In addition all compulsory fees, including flight charges are to be provided as fee.
NOTE 2 : M.Phil and Ph.D courses are post-graduation courses. Scholarship to such students may be paid at the rates of maintenance allowance for Group I or 'II' depending on the course under these groups.
http://www.judis.nic.in NOTE 3: Normally the term 'Hostel' is applicable to a common residential building and a common mess for the students run under the supervision of the educational 27 institution authorities. In case the college authorities are unable to provide accommodation in the college Hostel, an approved place of residence can also be treated as Hostel for the purpose of this scheme. The place will be approved by the Head of the Institution after due inspection and keeping in view the rules and regulations laid down by the University, if any. In such case, a certificate to the effect that the student is residing in an approved place of residence as he is unable to get accommodation in the college hostel should be furnished by the Head of Institution.
It is further clarified that such deemed hostels should consist of such accommodation as is hired at least by a group of 5 (five) students living together, usually with common mess arrangements.
NOTE 4. Scholars who are entitled to free board and/or lodging will be paid maintenance charge at 1 /3rd of the rate for Hostellers.
(ii) Additional provision for ST students with disabilities (A) Reader Allowance for blind Scholars Level of Course Reader Allowance (Rs. Per month) Group I,II 240 Group III 200 Group IV 160 http://www.judis.nic.in (B) Provision of transport allowance upto Rs.160/- per month for disabled students, if such students do not reside in the hostel, which is within the premises of educational 28 institution. The disability as per the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 is defined as blindness, low-vision, leprosy-cured, hearing impairment, locomotors disability, mental retardation and mental illness.
(C) Escort Allowance of Rs.160/- per month for severally handicapped day scholar students with low extrem ity disability.
(D) Special Pay of Rs.160/- per month is admissible to any employee of the hostel willing to extend help to a severely orthopedically handicapped student residing in hostel of an educational institution, who may need the assistance of a helper.
(E) Allowance of Rs.240/- per month towards extra coaching to mentally retarded and mentally ill students.
The provisions in (B) to (D) will also apply to such leprosy-cured students.
Note 1: The disabled students belonging to Scheduled Tribes covered under the Scheme can also get such additional benefits from other Schemes, which are not covered under the scheme.
Note 2: The disability as defined under the said Act has to be certified by competent medical authority of the State Govt./UT Administration http://www.judis.nic.in iii. Fees:
a. Scholars will be paid enrolment/registration, tuition, games, Union, Library, Magazine, Medical Examination and 29 such other fees compulsorily payable by the scholar to the institution or University/Board. Refundable deposits like caution money, security deposit will, however, be excluded.
Note: Compulsory non-refundable fee charged by recognized institutions against free and paid seats of recognized courses can be fully reimbursed as per the fee structure approved by the competent State/Central Government authority. However, while sanctioning scholarship against paid seat, State Governments would make the income verification compulsory.
(iv) Study Tours Study tour charges up to a maximum of Rs.1600 per annum, limited to the actual expenditure incurred by the student on transportation charges etc. will be paid to the scholars studying professional and technical courses, provided that the head of the institution certifies that the study tour is essential for the scholar for completion of his/her course of study.
(v) Thesis Typing/Printing Charges Thesis typing/printing charges up to a maximum of Rs.1600 will be paid to research scholars on the recommendation of the Head of the Institution.
(vi) Correspondence courses including distance and continuing education:
http://www.judis.nic.in The students pursuing such courses are also eligible for an annual allowance of Rs.1200/- for essential/prescribed books, besides reimbursement of course fees.30
VI. Selection of Candidates
(i) All the eligible Scheduled Tribes candidates will be given scholarships subject to the application of Means Test prescribed in these Regulations.
(ii) Candidates belonging to one State but studying in other State will be awarded scholarships by the State to which they belong and will submit their application to the competent authorities in that State. In the matter of exemption from fees or other concessions also they will be treated as if they were studying in their own State.
VII. Duration and Renewal of Awards
(i) The award once made will be tenable from the stage at which it is given to the completion of course subject to good conduct and regularity in attendance. It will be renewed from year to year provided that within a course which is continuous for a number of years, the scholar secures promotion to the next higher class irrespective of the fact whether such examinations are conducted by a University or the Institution.
(ii) If a Scheduled Tribe scholar pursuing Group I course fails in the examination for the first time, the award may be renewed. For second and subsequent failure in any class, the student shall bear his/her own expenses until he/she secures promotion to the next higher class.
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(iii) If a scholar is unable to appear in the annual examination owing to illness and/or on account of any other 31 unforeseeable event, the award may be renewed for the next academic year on submission of medical certificate and/or other required sufficient proof to the satisfaction of the Head of the Institution and his/her certifying that the scholar would have passed had he/she appeared in the examination.
(iv) If according to the Regulations of a University/Institution, a student is promoted to the next higher class even though he/she may not have actually passed in lower class and is required to take examination of the junior class again after sometime, he/she will be entitled to scholarship for the class to which he/she is promoted if the student is otherwise eligible for scholarship.
VII. Payment
(i) Maintenance allowance is payable from 1st April or from the month of admission, whichever is later, to the month in which the examinations are completed, at the end of the academic year (including maintenance allowance during holidays), provided that if the scholar secures admission after the 20th day of a month, the amount will be paid from the month following the month of admission.
(ii) In case of renewal of scholarships awarded in the previous years, maintenance allowance will be paid from the month following the month up to which scholarship was paid in the previous year, if the course of study is continuous. http://www.judis.nic.in
(iii) The Government of the State/Union Territory Administration, to which the student belongs, in accordance 32 with the procedure laid down by them in this regard, will pay the scholarship money to the selected students.
(iv) Scholarship will not be paid for the period of internship/ housemanship in the M.B.B.S. course or for a practical training in other course if the student is in receipt of some remuneration during the internship period or some allowance/stipend during the practical training in other course.
IX. Other Conditions for the Award i. The scholarship is dependent on the satisfactory progress and conduct of the scholar. If it is reported by the Head of the Institution at any time that a scholar has by reasons of his/her own act of default failed to make satisfactory progress or has been guilty of misconduct such as resorting to or participating in strikes, irregularity in attendance without the permission of the authorities concerned etc., the authority sanctioning the scholarship may either cancel the scholarships or stop or withhold further payment for such period as it may think fit.
ii. If a student is found to have obtained a scholarship by false statements, his/ her scholarship will be cancelled forthwith and the amount of the scholarship paid will be recovered, at the discretion of the concerned State Government. The student concerned will be blacklisted and debarred for scholarship in any scheme forever. http://www.judis.nic.in iii. A scholarship awarded may be cancelled if the scholar changes the subject of the course of study for which 33 the scholarship was originally awarded or changes the Institution of study, without prior approval of the State Government. The Head of the Institution shall report such cases to them and stop payment of the scholarship money. The amount already paid may also be recovered at the discretion of the State Government.
iv. A scholar is liable to refund the scholarship amount at the discretion of the State Government, if during the course of the year, the studies for which the scholarship has been awarded, is discontinued by him/her.
v. The regulations can be changed at any time at the discretion of the Government of India.
X. Announcement of the Scheme All the State Governments will announce in May-June, the details of the scheme and invite applications by issuing an advertisement in the leading newspapers of the State and through other media outfits. All requests for application forms and other particulars should be addressed to the Government of State/Union Territory Administration to which the scholars actually belong. The applicant should submit the completed application to the prescribed authority before the last date prescribed for receipt of applications http://www.judis.nic.in XI. Procedure for applying
(i) An application for scholarship should comprise:
34(a) One copy of the application for scholarship in the prescribed form (separate application forms as have been prescribed for ‘fresh' and renewal scholarship by concerned States/UTs).
(b) One copy of the passport size photograph with signatures of the student thereon (for fresh scholarship).
(c) One attested copy of certificates, diploma, degree etc. in respect of all examinations passed.
(d) A certificate (in original) of Caste duly signed by an authorised Revenue Officer not below the rank of Tahsildar.
(e) An income declaration by the self-employed parents/guardians, stating definite income from all sources by way of an affidavit on nonjudicial stamp paper. Employed parents/guardians are required to obtain income certificate from their employer and for any additional income from other sources, they would furnish declaration by way of an affidavit on non-judicial stamp paper.
(f) A receipt in acknowledgement of the scholarship in the previous year on the form attached to the application only duly counter-signed by the Head of the Institution concerned, if the applicant was in receipt of a scholarship under this scheme in the preceding year.
(ii) Application complete in all respects shall be submitted to the Head of the Institution, being attended or last attended by the candidates and shall be addressed to an officer specified for this purpose by the Government of http://www.judis.nic.in State/Union Territory to which the student belongs, in accordance with the instructions issued by them from time to time.35
XII. Funding Pattern of the Scheme The Scheme is implemented by the State Governments and Union Territory Administrations, which receive 100% central assistance from Government of India, over and above their respective Committed Liability. The level of Committed Liability of respective State Governments/Union Territory Administrations for a year is equivalent to the level of actual expenditure incurred by them under the Scheme during the terminal year of the last Five Year Plan Period and is required to be borne by them for which they are required to make required provision in their own budget. The North Eastern States have, however, been exempted from making their own budgetary provisions towards Committee Liability from Ninth Plan Period (1997-2002) onwards and the entire expenditure under the Scheme in respect of them will be borne by Government of India.
NOTE : Additional Committed Liability on account of the revision of the Scheme w.e.f. 01-07-2010 shall be passed on to State Governments/U.T. Administrations at the end of the XII Five - Year Plan period (w.e.f. 01-04- 2017), and not after the XI Plan period.
All the State Governments and Union Territory Administrations implementing the Scheme will:-
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(i) furnish data of beneficiaries and expenditure under the scheme, to Government of India, regularly in the Quarterly Reports prescribed for this purpose. Financial 36 assistance given under the Scheme shall not be utilized for any other purpose.
(ii) designation Grievance Redressal Officers (GROs) at the State and District levels to redress students’ scholarship-
related grievances.
XIII. BOOK BANK FOR SCHEDULED TRIBE STUDENTS OBJECT The object behind the Scheme is to establish Book Banks in each Medical (including Indian systems of Medicine and Homeopathy), Engineering, Agriculture, Veterinary, Polytechnics, Law Course, Charted Accountancy, MBA and Bio-Sciences to Scheduled Tribe students who can not afford expensive education but for adequate state support. The inability of these students to buy costly text books, results in large number of failures and drop outs which retards the upliftment of Scheduled Tribes.
SCOPE These ‘Book Banks’ are to be set up in all the Medical, Engineering, Agriculture, Law and Veterinary Degree Colleges and Institutes imparting Chartered Accountancy, MBA and alike Management Courses and Polytechnics where Scheduled Tribe students receiving Post Matric Scholarship under the Centrally Sponsored Scheme of Post Matric Scholarship to Scheduled Tribes for studies in India belonging to the parent state or from other state, are studying. Purchase of books for these ‘Book Banks’ will be restricted to the prescribed text http://www.judis.nic.in books for the entire courses for recognized Medical, Engineering, Agriculture, Veterinary, Law Courses, Chartered Accountancy, MBA. Bio-Sciences and Polytechnic courses 37 being pursued by ST students therein. The set of text books will be purchased for 2 such ST students at various stages except in respect of Post-graduate courses and Chartered Accountancy where it will be one set for each student. However, the ratio of sets and students will have to be adjusted to the total number of sets that could be procured within the total resources allocated to the State concerned. The State Government may constitute an expert group consisting of members from selected colleges of different regions to decide the adequate number of text books in a set (not reference books) required for each course. Thereafter estimate may be worked out keeping in view the price of cheap Indian editions. The State Government may constitute a set within the total cost of text books. The life period of one set of books has been fixed at 3 years.
XIV. COURSE-WISE PATTERN OF ASSISTANCE Central assistance to States/UTs for setting up of Book Banks is limited to the following ceiling or actual cost of a set, whichever is less:-
I. Degree Courses Degree Courses Cost of one set (1set for 2 students)
1. Medical Rs.7,500/-
2. Engineering Rs.7,500/-
3. Veterinary Rs.5,000/-
4. Agriculture Rs.4,500/-
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5. Polytechnic Rs.2,400/-
II Post Graduate Courses 38 (A) Post Graduate courses in Medical, Engineering Agriculture Rs. 5,000/- and Veterinary courses and such 1 set per student other technical/alike courses as are approved by the Universities/Institutes of higher learning.
(B) Law courses, L.L.B (3 years and Rs. 5,000/- 5 years) L.L.M. (2 years) 1 set per student (C) Chartered Accountancy (inter- Rs. 5,000/-
mediate and final) 1 set per student
(D) M.B.A. (2 years) and similar Rs. 5,000/-
courses 1 set per student
(E) Bio-Science Rs. 5,000/-
1 set per student
Note: The said sets of books will also include Braille Books, Talking Books, Cassettes for the visually Handicapped students.
The essential books purchased, limiting the amount to the ceilings indicated above are to be supplied to the ST students in instalments, depending on the course, semester structure etc. The life span of one set of books has been fixed at 3 years so as to ensure that Book Banks beneficiaries have access to the latest books/editions. At the end of 3 years these books may be kept in the library of the concerned institution for loan to other ST students until such time as the books remain relevant and serviceable. Thereafter the books may be disposed off by the institution in the same http://www.judis.nic.in manner as the books in the library subject to the guidelines, if any, of the State Government/UT Administration in this regard. Purchase of text books for these Book Banks is restricted to the prescribed text books for the entire course 39 referred to above.
XV. PREFERENCE TO GIRL STUDENT AND HANDICAPPED STUDENTS While selecting students for 'Book Bank' Scheme the State/UT should set a target to be implemented, wherever possible, that at least 30% of the beneficiaries are girl ST students and at least 3% disabled ST students.
XVI. FINANCIAL ASSISTANCE Central assistance for the setting up of ‘Book Banks’ will be given for the purchase of prescribed text books for Medical, Engineering, Agriculture, Veterinary and Polytechnic courses and Post-Graduate courses in Medical, Engineering, Agriculture, Veterinary courses and such other technical/alike courses as are approved by the Universities/Institutions of higher learning, Law Courses, Chartered Accountancy (Inter-mediate and final), MBA and Bio-Sciences limited to the amount as indicated above or actual cost of a set, whichever is less.
For storage of books and contingencies etc., the cost of steel almirah for storing books of each ‘Book Banks’ including contingencies like transportation etc. the following expenses are admissible.
(i) Rs. 2000/- or actual cost whichever is less
(ii) 5% of the grant may be earmarked for expenses on http://www.judis.nic.in binding, stitching etc. XVII. PLACEMENT OF FUNDS AND ADMINISTRATION OF THE 40 SCHEME The total expenditure on the scheme of ‘Book Banks’ will be shared between the Central and the State Government on matching grant basis (50:50) (100% central assistance to the UT Administration). State Govt, may consider making the Heads of the Institutions responsible for the running of the Scheme and place funds at their disposal.
XVIII. SUBMISSION OF DATA The State Governments UT Administrations will inform the Government of India about the amount allotted college- wise specifying the number of sets to be purchased for that college and the number of beneficiaries.
XIX. UTILIZATION OF FUNDS Financial assistance given under the Scheme shall not be utilized for any other purpose. If the college concerned fails to utilize the grant for the purpose for which it is given, the amount shall be refunded to the Central Government. The State Government/UT Administration should furnish statement of Expenditure and Utilization Certificates.
XX. DISTRIBUTION OF BOOKS TO STUDENTS The following rules shall govern the distribution of books to the students:
(i) Each ST student will be provided with an identity card for this purpose.
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(ii) Each ST student will be required to submit the requisition for borrowing books from the Book Bank in a form to be provided for this purpose.41
(iii) Books will be suitably distributed among the ST students keeping in view the norm that one set is meant for 2 students for the entire course, except in respect of Post-
Graduate courses and other courses as stated in para XIV (I) & XIV (II) above.
(iv) The books should be returned to the Book Bank at the end of each term. The Principal of the College/lnstitution will make every effort to ensure that those students who complete their course or those who drop out in the middle, return the books belonging to the Book Bank.
(v) It is the responsibility of the student concerned to maintain the books supplied to them from the Book Bank, in good condition.
(vi) Any case of loss or damage to the books would attract penalty. In case of serious damage or loss of books, the student concerned will have to bear the cost of the book.
33. G.O.Ms.No.6, Adi-Dravidar and Tribal Welfare (ADW) Department, dated 09.01.2012, issued for disbursement of non-
refundable tuition fees for studying in self financing college for SC/ST students, is reproduced hereunder:
http://www.judis.nic.in jkpH;ehL muR RUf;fk;42
Mjpjpuhtplh; kw;Wk; gH';Foapdh; eyk; ? fy;tp ? Raepjpf; fy;tp epWtd';fspy; muR xJf;fPL bra;a[k; ,ytr - fl;lz ,Uf;iffspy; gapYk; Mjpjpuhtplh; - gH';Foapdh; khzt - khztpah;f;F fl;lha. jpUg;gp brYj;jg;glhj midj;J fy;tp fl;lz';fis tH';fp Mizfs; - btspaplg;gLfpd;wd/ ????????????????????????????????????????????????? ??????????????????????
Mjpjpuhtplh; kw;Wk; gH';Foapdh; eyj;(Mjpe3)Jiw murhiz (epiy) vz;/6 ehs; 09/01/2012 khh;fHp 24. jpUts;S:h; Mz;L 2042 gof;fg;gl;lJ/ 1/ murhiz (epiy) vz;/26. Mjpjpuhtplh; kw;Wk; gH';Foapdh; eyj;Jiw. ehs; 03/03/2000/ 2/ Mizah;. Mjpjpuhtplh; eyk; foj vz;/n$1-22811- 2009. ehs; 25/03/2011 kw;Wk;
11/04/2011/ Miz:
nkny ghh;it xd;wpy; gof;fg;gl;l xurhizapy;. Raepjpf; fy;Yhhpfspy; muR xJf;fPL bra;a[k; ,ytr ,l';fspy; gapYk; Mjpjpuhtplh; - gH';Foapdh; - fpUj;Jt kjk; khwpa Mjpjpuhtplh; khzt - khztpah;f;F mth;fsJ bgw;nwhh; - ghJghtyhpd; Mz;L tUkhdk; U:/50.920-?f;Fs; cs;sth;fSf;F muR kw;Wk; muR khdpak;s bgWk; fy;tp epWtd';fspy; mg;gog;gpw;F tpjpf;fg;gLk; fy;tp fl;lz mstpw;F fy;tp fl;lzr; rYif tH';fp Mizaplg;gl;lJ/ ,t;thisapd; K:yk; mspf;fg;gl;l fy;tp fl;lzr; rYif muR - muR khdpak; bgWk; fy;tp epWtd';fspy; tpjpf;fg;gLk; fl;lz mstpw;nf http://www.judis.nic.in Raepjpf; fy;Yhhpfspy; muR xJf;fPL bra;a[k; ,ytr ,lj;jpy; gapYk; Mjpjpuhtpl - gH';Foapdh; - kjk; khwpa fpUj;Jt Mjpjpuhtplh; khzth;fSf;F tH';fg;gl;L tUfpwJ/ 43 2/ Mjpjpuhtplh; eyj;Jiw Mizah;. jd;Dila fUj;JUtpy; ika murpd; tHpfhl;Ljypd;go fl;lha kw;Wk; jpUg;gp brYj;jg;glhj midj;J fl;lz';fSk; tH';fg;gl ntz;Lk; vd cs;sjhy; ,ytr ,l';fspy; gapYk; Mjpjpuhtpl - gH';Foapdh; khzhf;fh;fSf;F 2011?2012?Mk; Mz;oypUe;J nky;epiyf;F gpe;ija gog;g[fSf;fhd cjtpj; bjhif ika murpd; tHpfhl;Ljypd;go KGikahf tH';fyhk; vdt[k; ,e;j cjtpj; bjhif vy;yh tifahd m';fPfhpf;fg;gl;l jdpahh; fy;tp epWtd';fspy; gapYk; khzt - khztpah;f;F bghUe;Jk; vdt[k; Mjpjpuhtpl - gH';Foapdh; kw;Wk; kjk; khwpa Mjpjpuhtplh;fSf;F Raepjpf; fy;Yhhpfspy; nrh;e;J gapy jilahf cs;s murhiz (epiy) vz;/26. Mjpjpuhtplh; kw;Wk; gH';Foapdh; eyj;Jiw. ehs; 30/03/2000?j;ij uj;J bra;ayhk; vdt[k; muirf; nfl;Lf;bfhz;Ls;shh;/ 3/ Mjpjpuhtplh; eyj;Jiw Mizahpd; fUj;JUit muR ftdKld; ghprPyid bra;J (Raepjpf; fy;Yhhpfspy; muR xJf;fPL bra;a[k; ,ytr ,l';fspy; gapYk; Mjpjpuhtpl - gH';Foapdh; - fpUj;Jt kjk; khwpa Mjpjpuhtplh; khzt - khztpah;f;F mth;fsJ bgw;nwhh; - ghJfhtyhpd; Mz;L tUkhdk; U:/50.920-?f;Fs; cs;sth;fSf;F muR kw;Wk; muR khdpak; bgWk; fy;tp epWtd';fspy; mg;gog;gpw;F tpjpf;fg;gLk; fy;tp fl;lz mstpw;F fy;tp fl;lzr; rYif tH';fp Mizapl;Ls;s murhiz (epiy) vz;/26. Mjpjpuhtplh; kw;Wk; gH';Foapdh; eyj;Jiw. ehs; 30/03/2000) ?y; khw;wk; bra;J. Raepjpf; fy;tp epWtd';fspy; (rpWghd;ikapdh; fy;tp epWtd';fs; cl;gl) midj;J tpjkhd gog;g[fSf;F ,ytr - fl;lz ,Uf;iffspy; gapYk; Mjpjpuhtplh; - gH';Foapd khzt - khztpah;fs; gad;bgWk; tifapy; jpUg;gp brYj;jg;glhj midj;J fl;lhaf; fl;lz';fisa[k; (Enrollment / Registration, Tuition, Games, Union, Library Magazine, Medical Examination and such other fee compulsory payable by the scholar to the institution or ) murhy;
university / board
m';fPfhpf;fg;gl;l
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gog;g[fSf;F (muR epakpj;j Raepjpf;
fy;YhhpfSf;fhd fl;lzf; FH) eph;zapj;j jpUg;gp brYj;jg;glhj fl;lhz fl;lzk;s midj;ija[k; ika murpd; cjtpj;bjhif jpl;lj;jpd; fPH; 2011?2012?Mk; fy;tp Mz;oypUe;J tH';f muR MizapLfpwJ/ 44 4/ ,j;jpl;lj;jpy; gad; bgw Mjpjpuhtplh; - gH';Foapdh; ,dj;ijr; nrh;e;j khzt - khztpah;fspd; bgw;nwhh; - ghJghtyhpd; Mz;L tUkhdk; U:gha; ,uz;L ,yl;rj;jpw;F kpfhky; ,Uf;f ntz;Lk;/ 5/ nkny gj;jp 3?y; Mizaplg;gl;l rYifapy; K:yk; Vw;gLk; TLjy; brytpdk; Vw;fdnt eilKiwapYs;s fzf;Fj; jiyg;gpd; fPH; gw;W itf;fg;gLk;. ,r;brytpdj;jpw;F njitg;gLk; TLjy; bjhif jpUj;j kjpg;gPL - ,Wjp jpUj;j kjpg;gPl;oy; bgw;Wf;bfhs;s chpa fUj;JUf;fis chpa fhyj;jpy; muRf;F mDg;g Mizah;. Mjpjpuhtplh; eyj;Jiw mwpt[Wj;jg;gLfpd;whh;/ 6/ ,t;thiz ejpj;Jiwapd; m/rh/F/vz;/03/DS(VS)/2011 ehs; 06/01/2012 xg;g[jYld; btspaplg;gLfpwJ/ (MSehpd; Mizg;go) xk;-?M/R/$Ptuj;jpdk;.
mur brayhsh;/
34. G.O.Ms.No.63, Adi-Dravidar and Tribal Welfare (ADW) Department, dated 25.06.2012, is reproduced hereunder:
jkpH;ehL muR RUf;fk;
Mjpjpuhtplh; kw;Wk; gH';Foapdh; eyk; ? fy;tp ? Raepjpf; fy;tp epWtd';fspy; ,ytr - fl;lz ,Uf;iffspy; gapYk; Mjpjpuhtplh; - gH';Foapdh; khzt - khztpah;f;F fl;lha. jpUg;gp brYj;jg;glhj midj;J fy;tp fl;lz';fis tH';fp Mizfs; - btspaplg;gLfpd;wd/ ????????????????????????????????????????????????? ??????????????????????
http://www.judis.nic.in Mjpjpuhtplh; kw;Wk; gH';Foapdh; eyj;(Mjpe3)Jiw 45 murhiz (epiy) vz;/63 ehs;: 25/06/2012 Mdp11 jpUts;Suthz;L 2043 gof;fg;gl;lJ/ 1/ murhiz (epiy) vz;/26. Mjpjpuhtplh; kw;Wk; gH';Foapdh; eyj;Jiw. ehs; 30/03/2000/ 2/ murhiz (epiy) vz;/6. Mjpjpuhtplh; kw;Wk; gH';Foapdh; eyj;Jiw ehs; 09/01/2012/ 3/ Mizah;. Mjpjpuhtplh; eyk; foj vz;/I1-23463-2009. ehs; 11/01/2012/ ?????
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nkny xd;wpy; gof;fgl;l murhizapy;. Raepjpf; fy;Yhhpfspy; muR xJf;fPL bra;a[k; ,ytr ,l';fspy; gapYk; Mjpjpuhtplh; - gH';Foapdh; - fpUj;Jt kjk; khwpa Mjpjpuhtplh; khzt - khztpah;f;F mth;fsJ bgw;nwhh; - ghJfhtyhpd; Mz;L tUkhdk; U:/50.920-?f;Fs; cs;sth;fSf;F muR kw;Wk; muR khdpak; bgWk; fy;tp epWtd';fspy; mg;gog;gpw;F tpjpf;fg;gLk; fy;tp fl;lz mstpw;F fy;tp fl;lzr; rYif tH';fp Mizaplg;gl;lJ/ ,t;thizapd; K:yk; mspf;fg;gl;l fy;tp fl;lzr; rYif muR-muR khdpak; bgWk; fy;tp epWtd';fspy; tpjpf;fg;gLk; fl;lz mstpw;nf Raepjpf; fy;Yhhpfspy; muR xJf;fPL bra;a[k; ,ytr gapYk; Mjpjpuhtlh; - gH';Foapdh; - kjk; khwpa fpUj;Jt Mjpjpuhtplh; khzth;fSf;F tH';fg;l;lJ/ 2/ nkny ,uz;oy; gof;fg;gl;l murhizapy; murhiz (epiy) vz;/26. Mjpjpuhtplh; kw;Wk; gH';Foapdh; eyj;Jiw. ehs; 30/03/2000?y; khw;wk; bra;J. Raepjpf; fy;tp epWtd';fspy; (rpWghd;ikapdh; fy;tp epWtd';fs; cl;gl) midj;Jtpjkhd gog;g[fSf;Fk; ,ytr - fl;lz ,Uf;iffspy; gapYk; Mjpjpuhtpl - gH';Foapd khzt - khztpah;f;s gad;bgWk; tifapy; jpUg;gp http://www.judis.nic.in brYj;jg;glhj midj;J fl;lhaf; fl;lzfisa[k; (Enrollment / Registration, Tuition, Games, Union, Library, Magazine, Medical Examination and such other fee compulsory payable by the scholar to the institution or university / board ) murhy;46
m';fPfhpf;fg;gl;l gog;g[fSf;F muR epakpj;j fl;lzk; midj;ija[k; kj;jpa murpd; cjtpj;bjhif jpl;lj;jpd; fPH; 2011?2012Mk; fy;tp Mz;oypUe;J tH';f Mizaplg;gl;lJ/ 3/ nkny K:d;wpy; gof;fg;gl;l Mjpjpuhtpl ey Mizahpd; fojj;jpy; Raepjpf; fy;tp epWtd';fspy; (rpWghd;ikapdh; fy;tp epWtd';fs; cl;gl) midj;J tpjkhd gog;g[fSf;Fk; ,ytr-fl;lz ,Uf;iffspy; gapYk; kjk; khwpa fpUj;Jt Mjpjpuhtplh; khzt-khztpah;fSf;Fk; murhy; m';fPfhpf;fg;gl;l gog;g[fSf;F "muR epakpj;j Raepjp fy;YhhpfSf;fhd fl;lzf;FG" eph;zapj;j jpUg;gp brYj;jg;glhj fl;lha fl;lzk; midj;ija[k; tH';fyhk; vd murpw;F ghpe;Jiu bra;Js;shh;/ nkYk;. Raepjpf; fy;tp epWtd';fspy; ,ytr-fl;lz ,Uf;iffspy; gapYk; kjk; khwpa fpUj;Jt Mjpjpuhtplh; khzt-khztpfSf;F mt;thW tH';FkhW U:/1.23.20.000-? (U:gha; xU nfhona ,Ugj;jp K:d;W ,yl;rj;J ,Ugjhapuk; kl;Lk;) epjp xg;gspg;g[ bra;a[khW Mjpjpuhtplh; ey Mizah; muirf; nfl;Lf;bfhz;Ls;shh;/ 4/ Mjpjpuhtplh; ey Mizah; fUj;JUit muR ftdKld; ghprPyid bra;J Raepjpf; fy;tp epWtd';fspy; ,ytr-fl;lz ,Uf;iffspy; gapYk; kjk; khwpa fpUj;Jt Mjpjpuhtplh; khzt-khztpah;fS;fFk; murhy; m';fPfhpf;fg;gl;l gog;g[fSf;F "muR epakpj;j Raepjp fy;YhhpfSf;fhd fl;lzf;FG" eph;zapj;j jpUg;gp brYj;jg;glhj fl;lha fl;lzk; midj;ija[k; 2012?2013 Mk; fy;tp Mz;oypUe;J khepy murpd; gj;jhk; tFg;gpw;F nkw;gl;l fy;tp cjtpj;bjhifj; jpl;lj;jpd; fPH; (State Post Matric Scholarship) tH';ft[k;. ,r;brytpdj;jpw;F TLjyhf U:/1.23.20.000-? (U:gha; xU nfhona ,Ugj;jp K:d;W ,yl;rj;J ,Ugjhapuk; kl;Lk;) xg;gspg;g[ bra;Jk; muR MizapLfpwJ/ 5/ nkny gj;jp 4y; xg;gspf;fg;gl;l bjhifahdJ fPH;fz;l fzf;F jiyg;gpd; fPH; gw;W itf;fg;gLk;// http://www.judis.nic.in 2225 ? Mjpjpuhtplh;. gH';Foapdh; kw;Wk; Vida gpw;gLj;jg;gl;l tFg;gpdh; eyd; ?01? Mjpjpuhtplh; eyd; ? 277 ? fy;tp ? I ? jpl;lj;jpy; nruhjJ ? AV ? bkl;hpf; gog;gpw;F nky; gof;Fk;47
Mjpjpuhtplh;. gH';Foapdh; tFg;igr; nrh;e;j khzth;fSf;F rpwg;g[ gog;g[ cjtpj; bjhif tH';Ftjw;fhd jpl;lk; 12 ? gog;g[jtpj; bjhiffSk; gapw;rp cjtpj; bjhiffSk; 02?bkl;hpf; gog;g[fSf;F nky; gog;g[/ (j/bjh/F/222501277 AV 1220)/ 6/ ,j;jpl;lj;jpy; gad; bgw fpUj;Jt kjk; khwpa Mjpjpuhtplh;- gH';Foapdh; ,dj;ijr; nrh;e;j khzt-khztpah;fspd; bgw;nwhh;- ghJfhtyhpd; Mz;L tUkhdk; U:gha; xU ,yl;rj;jpw;F kpfhky; ,Uf;f ntz;Lk;/ 7/ nkny gj;jp 4?y; xg;gspf;fg;gl;l brytpdk; g[Jj;Jizg; gzp Fwpj;j brytpdkhFk;/ ,jw;fhf rl;lg; nguitapd; xg;g[jy; ehsiltpy; bgwg;gLk;/ rl;lg;nguitapd; xg;g[jiy bgWk; tifapy; Kjw;fz; vjph;ghuh bryt[ epjpapypUe;J ,r;brytpdk; nkw;bfhs;sg;gLk;/ ,jw;fhd Kd;gzj;ij mDkjpf;Fk; Miz epjp (t/br/bghJ?1) Jiwapy; jdpahf btspaplg;gLk;/ vjph;ghuh bryt[ epjpapypUe;J njitahd bjhifia Kd;gzkhf th';Ftjw;F njitahd tpz;zg;gj;jpid chpa gotj;jpy; ,t;turhizapd; efypida[k; ,izj;J epjp (t/br/ bghJ?1) Jiwf;F mDg;gp itf;Fk;go Mizah;. Mjpjpuhtplh; eyj;Jiw mth;fs; nfl;Lf; bfhs;sg;gLfpwhh;/ 8/ ,t;thiz epjp (Mjp (k) ge m/rh/F/vz;/11-T/br/(v!;b$)-12 ehs; 21/06/2012 kw;Wk; T/ep/ng/vz;/457 (ehDhw;W Ik;gj;njG) xg;g[jYld; btspaplg;gLfpwJ/
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muR brayhsh;/ http://www.judis.nic.in
35. Candidates have been issued for disbursement of scholarship 48 in G.O.Ms.No.92, Adi-Dravidar and Tribal Welfare (ADW) Department, dated 11.09.2012, with enclosures of the details of the fees, fixed by the Fee Committee, for the year 2012-13, is reproduced hereunder:
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Mjpjpuhtplh; eyk; ? Raepjp fy;tp epWtd';fspy; (rpWghd;ikapdh; epWtd';fs; cl;gl) midj;J tpjkhd gog;g[fSf;Fk; ,ytr - fl;lz ,Uf;ifapy; gapYk; Mjpjpuhtplh; - gH';Foapdh; - kjk; khwpa fpwpj;Jt Mjpjuhtplh; khzt - khztpah;fSf;F muR epakpj;j Raepjpf; fy;YhhpfSf;fhd fl;lzf;FG eph;zapf;Fk; fy;tpf; fl;lz';fs; kw;Wk; muR eph;zapf;Fk; fy;;tp fl;lz';fs; nghd;wtw;iw tH';Fjy; ? tHpfhl;L bewpKiwfs; ? btspaplg;gLfpwJ/ ????????????????????????????????????????????????? ??????????????????????
Mjpjpuhtplh; kw;Wk; gH';Foapdh; eyj;(Mjpe3)Jiw murhiz (epiy) vz;/92 ehs;: 11/09/2012 Mtzp 26. jpUts;Suthz;L 2043 gof;f:-
1/ murhiz (epiy) vz;/1485. rK:feyj;Jiw. ehs; 23/7/1985/ 2/ murhiz (epiy) vz;/265. cah;fy;tpj; Jiw. ehs; 12/5/1997/ 3/ murhiz (epiy) vz;/85. cah;fy;tpj;Jiw ehs; 16/4/2010/ 4/ murhiz (epiy) vz;/6. Mjpjpuhtplh; kw;Wk; gH';Foapdh; eyj;Jiw. ehs; 9/1/2012/ 5/ murhiz (epiy) vz;/63. Mjpjpuhtplh; kw;Wk; http://www.judis.nic.in gH';Foapdh; eyj;Jiw. ehs; 25/06/2012/ Miz:49
nkny 4y; fhQqk; murhizapy; 2011?2012?Mk; Mz;L Kjy; Raepjp fy;tp epWtd';fspy; (rpWghd;ikapdh; epWtd';fs; cl;gl) midj;J tpjkhd gog;g[fspYk; ,ytr - fl;lz ,Uf;iffspy; gapYk; Mjpjpuhtpl-gH';;Foapd khzt - khztpah;fs; fy;tp epWtd';fSf;F brYj;j ntz;oa fl;lz';fspy; murhy; m';fPfhpf;fg;gl;l gog;g[fSf;F muR epakpj;j Raepjpf; fy;YhhpfSf;fhd fl;lzf;FG eph;zapj;j fy;tp fl;lz';fis kl;Lk; mth;fspd; bgw;nwhh; - ghJfhtyh; Mz;L tUkhdk; U:/2/00 ,yl;rj;jpw;F kpfhky; ,Uf;Fk; gl;rj;jpy; mf;fl;lz';fis ika murpd; cjtpj; bjhif jpl;lj;jpd; fPH; Mjpjpuhtplh; - gH';Foapdh; khzth;fSf;F tH';f murhy; Mizaplg;gl;lJ/ nkny 5y; fhQqk; murhizapy; 2012?13?Mk; Mz;L Kjy; khepy murpd; 10 Mk; tFg;gpw;F nkw;gl;l fy;tp cjtpj; bjhif jpl;lj;jpd; fPH;. kjk; khwpa fpwpj;Jt Mjp jpuhtplh; khzt-khztpah;fSf;Fk; nkw;fz;l jpl;lj;ij tphpt[gLj;jp. muR Mizapl;lJ/ 2/ nkw;fz;l murhizfis jpwk;gl bray;gLj;j Kot[ bra;j muR fPH;f;fz;l tHpfhl;L bewpKiwfis tH';fp MizapLfpwJ/ 1/ Raepjp bjhHpy;fy;Yhhpfspy; cs;s murhy; m';fPfhpf;fg;gl;l gog;g[fSf;F. jdpahh; Raepjp bjhHpy; fy;Yhhpfspd; fl;lz eph;zapj;jpw;fhf mikf;fg;gl;l Xa;t[ bgw;w cah;ePjpkd;w ePjpgjp jiyikapyhd FG eph;zapf;Fk; fl;lz';fs; tH';fg;gLk;/ (fl;lz tptu';fs; ,izg;g[ 1y; ,izf;fg;gl;Ls;sJ) 2/ Raepjp fiy kw;Wk; mwptpay; fy;Yhhpfs;. rl;l fy;Yhhpf;s. ghyp blf;dpf; fy;Yhhpfs; kw;Wk; ,ju Raepjp fy;Yhhpfspy; cs;s murhy; m';fPfhpf;fg;gl;l gog;g[fSf;F muR eph;zapj;j fy;tp fl;lz';fs; tH';fg;gLk;/ (fl;lz tptu';fs; ,izg;g[ 2y; ,izf;fg;gl;Ls;sJ) http://www.judis.nic.in 3/ ,dptUk; fy;tp Mz;Lfspy; xw;iwr; rhsu fye;jha;tpd;
K:yk; bjhpt[ bra;ag;gl;L Raepjpf; fy;Yhhpfspy; gof;Fk; bghwpapay; - kUj;Jtk; kw;Wk; kUj;Jtk; rhh;e;j gog;g[fs; - fy;tpapay; khzt - khztpah;fSf;F bjhHpy; El;g ,af;ffk; - kUj;Jt 50 fy;tp ,af;ffk; - fy;Yhhp fy;tp ,af;ffk; K:yk; Raepjp fy;YhhpfSf;fhd fy;tp fl;lz eph;zaf;FG eph;zapj;j fy;tp fl;lz';fs; tH';fg;gLk;/ bjhHpy; El;g ,af;ffk; - kUj;Jt fy;tp ,af;ffk; - fy;Yhhp fy;tp ,af;ffk; jdJ eph;thfj;jpw;Fl;gl;l midj;J Raepjpf; fy;YhhpfspypUe;Jk; khzt
- khztpah;fspd; vz;zpf;if kw;Wk; fl;lz tptu';fis nrfhpj;J. bjhFj;J. njitg;gLk; bjhifapid neuoahf Mjp jpuhtplh; ey MizaphplkpUe;J bgw;W chpa fy;Yhhpf;F gphpj;J tH';f ntz;Lk;/ fye;jha;tpd; nghJ rhjpr;rhd;W kw;Wk; tUkhdr; rhd;wpjH;fis rhpghh;j;J jFjpa[s;s khzt - khztpah;fis bjhpt[ bra;a xw;iwr; rhsu fye;jha;t[ elj;Jk; Jiw mYtyh;fSf;F. Mjpjpuhtplh; ey Jiwiar; rhh;e;j mYtyh;fs; cjtpg[hpth;/ 4/ Raepjp fiy kw;Wk; mwptpay; fy;Yhhpfs; - ghypblf;dpf; fy;Yhhpfs; kw;Wk; Vida fy;Yhhpfspy; gof;Fk; Mjpjpuhtplh; - gH';Foapd kw;Wk; fpUj;Jt kjk; khwpa Mjpjpuhtplh; khzt - khztpah;fSf;F fy;Yhhp fy;tp ,af;ffk; - bjhHpy;El;g fy;tp ,af;ffk; K:yk; muR eph;zapj;j fy;tp fl;lz';fs; tH';fg;gLk; (fl;lz tptu';fs; ,izg;g[ 2y; ,izf;fg;gl;Ls;sJ)/ fy;Yhhp fy;tp ,af;ffk; - bjhHpy;El;g fy;tp ,af;ffk; midj;J Raepjpf; fy;YhhpfspypUe;Jk; khzt - khztpah;fspd; vz;zpf;if kw;Wk; fl;lz tptu';;fis nrfhpj;J. bjhFj;J. njitg;gLk; bjhifapid neuoahf Mjpjpuhtplh; eyj;Jiw MizaphplkpUe;J bgw;W chpa fy;Yhhpf;F gphpj;J tH';f ntz;Lk;/ fy;Yhhpnrh;;f;ifapd; nghJ () rhjpr;rhd;W kw;Wk; tUkhdr; rhd;wpjH;fis rhpghh;j;J jFjpa[s;s khzt - khztpah;fis bjhpt[ bra;a fy;Yhhp eph;thfj;jpw;F bjhlh;g[ila khtl;l Mjpjpuhtplh; ey mYtyh; cjtpg[hpth;/ 5/ mz;zhkiy gy;fiyf;fHfj;jpy; gapYk; jFjpa[s;s Mjpjpuhtplh;- gH';Foapd kw;Wk; fpUj;Jt kjk; khwpa Mjpjpuhtplh; khzt - khztpah;fSf;F muR epakpj;j Raepjp fy;YhhpfSf;fhd fl;lz eph;zaf;FG eph;zapj;j fy;tp fl;lz';fis kl;Lk; tH';fg;gLk;/ mz;zh http://www.judis.nic.in gy;fiyf;fHfj;jpy; elj;jg;gLk; Self supporting Courses gapYk; jFjpa[s;s Mjpjpuhtplh; - khzt khztpah;fSf;F muR epakpj;j Raepjp fy;YhhpfSf;fhd fl;lz eph;zaf;FG eph;zapj;j fy;tp fl;lz';fs; kl;Lk;51
tH';fg;gLk;/ 6/ Mjpjpuhtplh; ey Mizah; mth;fs;. xt;bthU fy;tp Mz;Lk; ,j;jpl;ljpw;F njitahd KG bjhifapida[k; Mz;od; bjhlf;fj;jpnyna bjhlh;g[ila ,af;ffj;jpw;F gphpj;J tH';f njitahd eltof;iffis vLf;f mwpt[Wj;jg;gLfpwhh;/ 7/ xt;bthh; Mz;Lk; murpdhy; fy;tp cjtpj; bjhif jpl;l';fSf;fhf tut[ bryt[ jpl;lj;jpy; xJf;fPL bra;ag;gLk; bjhifapid 32 khtl;l Mjpjpuhtph; ey mYtyh;fspd; bgahpy; jd;bgah; itg;g[f; fzf;F Jtf;fp mtw;wpy; gw;W itj;J brytpl mDkjpg;gJ nghy. ,dp tUk; Mz;Lfspy; mtw;nwhL Mizah;. bjhHpy;El;g fy;tp - ,af;Feh;. kUj;Jt fy;tp - ,af;Feh; fy;Yhhp fy;tp - ,af;Feh; rl;lf; fy;tp nghd;w mYtyh;fspd; bgahpy; jd;bgah; itg;g[f; fzf;F Jtf;fp mtw;wpy; gw;W itj;J nkw;fz;l jpl;lj;jpid bray;gLj;j njitahd eltof;iffis vLf;f Mjpjpuhtplh; ey Mizah; mwpt[Wj;jg;gLfpwhh;/ gpd;dh; tUl ,Wjpapy; midj;J JiwfsplkpUe;J gadPl;Lr; rhd;wpjHpid bgw;W muRf;F rkh;g;gpf;f Mjpjpuhtplh; eyj;Jiw Mizah; mth;fs; nfl;Lf;bfhs;sg;gLfpwhh;/ 8/ Raepjp fy;tp epWtd';fs; Mjpjpuhtplh; - gH';Foapd kw;Wk; fpUj;Jt kjk; khwpa Mjpjpuhtplh; khzt - khztpah;fs; fy;tp epWtd';fSf;F brYj;j ntz;oa muR epakpj;j Raepjp fy;YhhpfSf;fhd fl;lzf;FG eph;zapj;j fl;lz';fis khzt - khztpah; nrh;f;ifapd; nghJ mth;fsplkpUe;J tN:ypf;f TlhJ/ khwhf khzt - khztpah;fs; brYj;j ntz;oa nkw;fz;l fl;lz';fis bjhHpy;El;g fy;tp ,af;ffk; - kUj;Jt fy;tp ,af;ffk; - fy;Yhhp fy;tp ,af;ffk; njitapd; mog;gilapy; Mjpjpuhtplh; ey MizahplkpUe;J fy;tp Mz;od; bjhlf;fj;jpnyna bjhifapid bgw;W. jdJ eph;thfj;jpd; fPH; cs;s midj;J Raepjpf; fy;YhhpfSf;F tH';f eltof;if vLf;f ntz;Lk;/ http://www.judis.nic.in 9/ ,j;jpl;lj;jpd;go bgw;nwhh;-ghJfhtyhpd; Mz;L tUkhdk; U:/2/00 ,yl;rj;jpw;F kpfhky; cs;s jFjpa[s;s Mjpjpuhtplh; - gH';Foapdh; - kjk; khwpa fpUj;Jt Mjpjpuhtplh; khzt -52
khztpah;fsplkpUe;J ve;jtpj fy;tp fl;lz';fisa[k; bjhlh;g[ila Raepjp fy;tp epWtd';fs; tN:ypf;fTlhJ vd;gij rk;ke;jg;gl;l fy;tp epiya ,af;f';fs; cWjpgLj;jpf; bfhs;s ntz;Lk;/ 10/ Vw;bfdnt bgw;nwhh; - ghJfhtyhpd; Mz;L tUkhdk; U:/2/00 ,yl;rj;jpw;F kpfhky; cs;s jFjpa[s;s Mjpjpuhtplh; - gH';Foapdh; - kjk; khwpa fpUj;Jt Mjpjpuhtplh; khzt - khztpah;fSf;F me;je;j khtl;l Mjpjpuhtplh; kw;Wk; gH';Foapdh; ey mYtyh; tH';fg;gl;L tUk; fy;tp cjtpj; bjhifahdJ (Scholarship) mnj Kiwapnyna bjhlh;e;J tH';fg;gLk;/ 11/ xw;iwr; rhsu fye;jha;tpy; fye;Jbfhz;L jdpahh; Raepjp fy;Yhhpfspy; nrh;f;ifg; bgw;w. bgw;nwhh; - ghJfhtyhpd; Mz;L tUkhdk; U:/2/00 ,yl;rj;jpw;F kpfhky; cs;s Mjpjpuhtplh; - gH';Foapdh; - kjk;khwpa fpUj;Jt Mjpjpuhtplh; khzt - khztpah;fsplkpUe;J muR epakpj;j Raepjp fy;YhhpfSf;fhd fl;lzf;FG (Presently Justice N.V. Balasubramanian Commission) eph;zapj;j fy;tp fl;lzj;ij tN:ypf;f TlhJ vd rk;ge;jgl;l jdpahh; Raepjp fy;tp epWtd';fs; mwpt[Wj;jg;gLfpwhh;fs; xw;iwr; rhsu Kiwapy; Raepjp fy;Yhhpfspy; nrUk; khzt - khztpah;fSf;F Kjy; jiyKiw khzth;fSf;F fy;tp fl;lzk; tH';Fk; jpl;lj;jpid nghd;W. ,j;jpl;lj;jpYk; fye;jha;tpd; nghJ fl;lzf;FG eph;zapj;j fy;tp fl;lzj;ij tpyf;fspj;J bjhlh;g[ila Raepjp fy;Yhhpfspy; nrh;f;if bra;a ntz;Lk;/ fye;jha;tpd; nghJ khzthpd; rhjpr;rhd;W kw;Wk; tUkhdr; rhd;wpjH;fis rhpghh;j;J nkw;fhQqk; rYif tH';f ntz;Lk;/ gpw Kiwfis gpd;gw;wp Raepjp fy;Yhhpfspy; nrh;f;if eilbgWk; jUz';fspYk; muR eph;zapj;j fy;tp fl;lz';fisj; jFjpa[s;s khzt - khztpah;fsplkpUe;J fy;tp epWtd';fs; tN:ypf;ff;TlhJ/ 12/ rhd;wpjH;fis rhpghh;g;gJ. jtwhd rhd;wpjH;fs; mspf;Fk; khzth; kw;Wk; bgw;nwhh; kPJ eltof;if vLg;gJ. khzth; ve;j tifahd http://www.judis.nic.in fy;tp gapy mDkjpf;fg;gl;lhnuh mjid mDkjpj;j mYtyh; - mikg;g[jhd; eltof;if bjhlu ntz;Lk;/ 53 13/ Mjpjpuhtplh; - gH';Foapdh; - kjk; khwpa fpUj;Jt Mjpjpuhtplh; khzt - khztpah;fSf;F. Mjpjpuhtplh; kw;Wk; gH';Foapdh; eyj;Jiwahy; tH';fg;gLk; fy;tp cjtpj; bjhif bjhlh;ghd bghJ tpjpfs; kw;Wk; tHpfhl;L bewpKiwfs;go. muR tH';Fk; fy;tp rYiffspy; VnjDk; xd;wpid kl;Lnk gad;gLj;j ,aYk;/ cjhuzkhf bjhHpw;fy;tp gapYk; Kjy; jiyKiw gl;ljhhp khzth;fSf;F fy;tp fl;lzj;j (Tuition fees) munr Vw;Wf; bfhs;Sk; jpl;lk; kw;Wk; Mjpjpuhtplh;
kw;Wk; gH';Foapdh; eyj;Jiwahy; tH';fg;gLk; fy;tp fl;lzr; rYif jpl;lk; ,tw;wpy; VnjDk; xd;wpy; kl;Lnk jFjpf;nfw;g khzth;fs; gadila ,aYk;/ nkYk; ,e;jf; fy;tp Mz;oid bghUj;jtiu kl;Lk; (2012?2013) bgw;nwhh; - ghJfhtyhpd; Mz;L tUkhdk; U:/2/00 ,yl;rj;jpw;F kpfhky; cs;s Mjpjpuhtplh; - gH';Foapdh; - kjk;khwpa fpUj;Jt Mjpjpuhtplh; khzt khztpah;fs;. bjhHpw;fy;tp gapYk; Kjy; jiyKiw gl;ljhhp khzth;fSf;fhd jpl;lj;jpd;fPH; Vw;bfdnt gadile;jpUe;jhy; kPjKs;s bjhifapid (cjhuzkhf U:/40000-? U:/20000=U:/20000-?) ,j;Jiwapd; g[jpa fy;tp fl;lzr; rYif jpl;lj;jpd; fPH; bgw;Wf; bfhs;syhk;/ 14/ nkYk; khz;g[kpF Kjyikr;rhpd; bghJ epthuz epjpapypUe;J tH';fg;gLk; fy;tp cjtpj; bjhif bgWth;fs; kw;wk; tptrhapfspd; FHe;ijfs; - ,we;j muR CHpah;fspd; thhpRfs; - ,uhQqt tPuh;fspd; FHe;ijfs; - Kd;dhs; ,uhQqt tPuh;fspd; FHe;ijfs; nghd;nwhUf;F tH';fg;gLk; fy;tp cjtpj; bjhif nghd;wtw;iw bgWk; Mjpjpuhtplh; - gH';Foapdh; - kjk;khwpa fpUj;Jt Mjpjpuhtplh; khzt - khztpah;fs;. Mjpjpuhtplh; eyj;Jiwapd; fy;tp fl;lz';fis bgWk; jpl;lj;jpd; fPH; gad;bgw ,ayhJ/ 15/ 2012?2013?Mk; fy;tpahz;oy; nkw;fz;l jpl;lj;jpy; gad;bgw jFjpa[s;s Mjpjpuhtplh; - gH';Foapdh; - kjk; khwpa fpUj;Jt Mjpjpuhtplh; khzt - khztpah;fs; Vw;bfdnt fl;lz';fis bjhlh;g[ila Raepjp fy;YhhpfSf;F brYj;jp ,Ug;gpd; mf;fl;lz';fs; http://www.judis.nic.in (muR epakpj;j Raepjp fy;YhhpfSf;fhd fl;lzf;FG eph;zapj;j fl;lzk; kl;Lk;) fy;tp epWtd';fshy; mk;khzth;fSf;F jpUk;g tH';fg;gLk;/ 2012?2013Mk; fy;tp Mz;oid bghUj;jtiu fy;tp cjtpj; bjhif 54 bgWk; Kiwapid nghynt me;je;j Raepjp fy;tp (Scholarship) epWtd';fs; jFjpa[s;s khzth;fis bjhpt[ bra;J mth;fSf;F mspf;f ntz;oa fy;tp fl;lz';fis ,izajsk; K:yk; bjhlh;g[ila khtl;l Mjpjpuhtplh; ey mYtyh;fSf;F tpz;zg;gpj;J. fy;tpf; fl;lz';fis bgw;W khzt- khztpah;fS;fF mspf;f ntz;Lk;/ 16/ bgw;nwhh; - ghJfhtyhpd; Mz;L tUkhdk; U:/2/00 ,yl;rj;jpw;F mjpfkhf cs;s Mjpjpuhtplh; - gH';Foapdh; - kjk;khwpa fpUj;Jt Mjpjpuhtplh; khzt khztpah;fs;. ,j;jpl;lj;jpd; fPH; gadila ,ayhJ/ mj;jifa khzth;fs; Kjy; jiyKiw gl;ljhhpfSf;F cah;fy;tpj; Jiwahy; mspf;fg;gLk; fy;tp fl;lzr; rYifia bgw;Wf; bfhs;syhk;/ 17/ ,j;jpl;lkhdJ Raepjp epWtd';fspy; cs;s murhy; m';fPfhpf;fg;gl;l gog;g[fspy; eph;thf xJf;fPl;oy; gapYk; () Mjpjpuhtplh; - gH';Foapdh; - kjk; khwpa fpUj;Jt Mjpjpuhtplh; khzt khztpah;fSf;F muR epakpj;j Raepjp fy;YhhpfSf;fhd fl;lzf;FG eph;zapj;j bjhifahdJ tH';fg;gLk;/ bgw;nwhh; - ghJfhtyhpd; Mz;L tUkhdk; U:/2/00 ,yl;rj;jpw;F kpfhky; cs;s Mjpjpuhtplh; - gH';Foapdh; - kjk; khwpa fpUj;Jt Mjpjpuhtplh; khzt – khztpah;fSf;Fk; ,J bghUe;Jk;/ 18/ nkYk; ,j;jpl;lj;jpid fz;fhzpf;f ,uz;lhk; epiy mYtyh;fs; ml';fpa fz;fhzpg;g[f; FGtpid epakpj;J bjhlh;r;rpahd fz;fhzpg;gpy; ,j;jpl;;lj;jpid bray;gLj;j Mjpjpuhtplh; ey Mizah; mth;fs; nfl;Lf;bfhs;sg;gLfpwhh;/ 3/ ,t;thiz cah;fy;tp Jiwapd; m/rh/vz;/16981-J1-2012 ehs; 6/9/2012 – kf;fs; ey;thH;t[ kw;Wk; FLk;g eyj;Jiwapd; m/rh/vz;/31865-MCA1-2012 ehs; 3/9/2012/ Mfpatw;wpd; xg;g[jy; bgw;W btspaplg;gLfpwJ/ http://www.judis.nic.in
--MSehpd; Mizg;go--
M/R/$Ptuj;jpdk;.55
muR brayhsh;/ gpw;nrh;f;if ,izg;g[?1 ePjpaurh; N.V.ghyRg;gpuzpad; FG eph;zapj;j fy;tp fl;lz';fs;:
2012?13 Mk; fy;tp Mz;ow;FhpaJ:
ENGINEERING COURSES
gog;g[ jur;rhd;wp jur;rhd;wpy; jur;rhd;W
y;yh yh gog;g[ kw;Wk;
gog;g[ (Non (Accredited Course)
jur;rhd;wp
y;yh
Accredited
Course)
eph;thf
xJf;fPL
(Management
Quota)
U.G. (Engg. Course) Rs.40,000/- Rs.45,000/- Rs.70,000/-
(B.E./B.Tech./B.Arch.)
(per annum)
P.G. Rs.25,000/- Rs.30,000/- Rs.25,000/-
(M.E./M.Tech./M.Arch.) (non-accredited)
(per semester) Rs.30,000/-
(Accredited)
M.B.A/M.C.A. Rs.15,000/- Rs.18,000/- Rs.15,000/-
(per semester) (non-accredited)
Rs.18,000/-
(Accredited)
Five year integrated Rs.15,000/- Rs.18,000/- Rs.15,000/-
Course (M.Sc.) (non accredited)
(per semester) Rs.18,000/-
(Accredited)
PGDBM/PGDBA Rs.10,000/- Rs.10,000/- Rs.10,000/-
(per semester) (for non
accredited /
Accredited)
TEACHERS EDUCATION AND TRAINING COURSES IN SELF FINANCING COLLEGES Name of the Course Fee fixed by the Committee (per http://www.judis.nic.in annum) D.T.Ed. Rs.23,000/-
B.Ed./B.Ed. Special Accredited Rs.46,500/-
Education
Non Accredited Rs.41,500/-
56
Name of the Course Fee fixed by the
Committee (per
annum)
M.Ed. Rs.47,500/-
B.P.Ed. Rs.20,000/-
M.P.Ed. Rs.25,000/-
D.P.E Rs.12,500/-
MEDICAL EDUCATION AND TRAINING COURSES IN SELF FINANCING COLLEGES Name of the Course Fee fixed by the Committee (per annum) P.G.Medical Degree Rs.1,75,000/-
(Clinical)
P.G.Medical Degree Rs.1,25,000/-
(Non-Clinical)
P.G.Diploma Rs.90,000/-
MDS (Para Clinical) Rs.1,25,000/-
MDS (Clinical) Rs.1,75,000/-
Sl.No. Name of the Course Fees fixed in Rs.
MBBS (per annum)
1 PSG Institute of Medical Science & Research, 2,80,000/-
Coimbatore
2 Sree Moogambika Institute of Medical Sciences, 2,80,000/-
Kulashekaram
3 Melmaruvathur Adhiparasakthi Institute of Medical 2,80,000/-
Science & Research, Melmaruvathur
4 Karpaga Vinayaga Institute of Mecial Science, 2,80,000/-
Madhurantagam
5 Sri Muthukumaran Medical College and Hospital, 2,60,000/-
Chennai
6 Chennai Medical College Hospital & Research 2,60,000/-
Centra, Trichy
7 Tagore Medical College, Chennai 2,60,000/-
8 Dhanalakshmi Srinivasan Medical College, 2,60,000/-
Perambalur
9 Annapoorna Medical College, Salem 2,60,000/-
10 Madha Medical College, Kundrathur, Chennai 2,60,000/-
http://www.judis.nic.in 11 New Institutions/Institutions who have not 2,30,000/-
submitted the proposals for MBBS Course 12 B.D.S. Course (All self financing colleges) 1,00,000/-
Para Medical Courses 13 B.Sc., Nursing 30,000/-
57Sl.No. Name of the Course Fees fixed in Rs. 14 M.Sc., Nursing 50,000/-
15 B. Pharm 28,000/-
16 M. Pharm 45,000/-
17 B.P.T. 28,000/-
18 M.P.T. 45,000/-
19 B.O.T. 28,000/-
20 M.O.T. 45,000/-
21 B.H.M.S 35,000/-
22 M.D. (Homeo) 50,000/-
23 B.S.M.S. 30,000/-
24 B.A.M.S. 30,000/-
25 B.N.Y.S. 25,000/-
A.S.JEEVARATHINAM, SECRETARY TO GOVERNMENT gpw;nrh;f;if ,izg;g[?2 muR eph;zapj;j Raepjp fy;YhhpfSf;fhd fl;lz tptu';fs;
1/ fiy kw;Wk; mwptpay; fy;Yhhpfs;
Courses Self finance colleges and self financing courses in colleges (Tuition fees only) (per annum) Bachelor Degree Courses
1.B.A Rs.1350/-
2.B.Sc., B.Com., Rs.2850/-
3. Job Oriented Courses Rs.4750/-
(i) B.A. Corporate Secretaryship
(ii) B.A. Co-operation
(iii) B.A. Journalism / Jourism
(iv) B.Sc., Bio-Chemistry
(v) B.Sc., Micro-Biology
(vi) B.Sc., Home Science
(vii) B.Sc., Nutrition-Dietics
(viii) B.Sc., Hotel Management and Catering
(ix) B.Sc., Electronic Science http://www.judis.nic.in
(x) B.Sc., Industrial Electronics
(xi) B.E.M. Bachelor of Environmental Mathematics
(xii) B.B.A.,/B.B.M./B.Sc. Computer Science
(xiii) B.A. Social work 58 Courses Self finance colleges and self financing courses in colleges (Tuition fees only) (per annum)
(xiv) B.A. Bank Management
(xv) B.A.Fine Arts (xvi) B.A.Industrial Organisation. (Leather) (xvii) B.A. Defence studies (xviii) B.A. Music (xix) B.A.Physical Education, Health Education and Sports (xx) B.Sc., Visual communication (xxi) B.Sc., Dairy Science (xxii) B.Sc., Rural Development (xxiii) B.Sc., Interior design (xxiv) B.S., Health care and hospital Management Post Graduate Degree Courses
1.M.A. Rs.1350/-
2.M.Sc., M.Com., Rs.2850/-
3. Job Oriented Courses Rs.4750/-
I. M.A., Social Work II. M.A., Performing Arts III.M.A. Music IV.M.A. Co-operation V. M.A. Corporate Secretaryship VI.M.A. Public Administration VII. M.Sc., Home Science VIII. M.Sc., Bio-Chemistry IX. M.Sc., MRSC X. M.Sc., Foods and Nutrition XI. M.Sc., Food Service Management and Dietetics XII. M.Sc., XIII.M.Sc., Electronic Science XIV. M.Sc., Computer Science XV. M.Sc., Textile and Clothing XVI.M.Sc., Nutrition and Dietics XVII.M.Sc., Micro – Biology XVIII.M.Sc., Environment Science XIX. M.Sc., Industrial Electronics XX. PGDCA XXI. MCA XXII.PGLCS XXIII.PGLMS XXIV.P.G. Diploma in Agriculture XXV. P.G.Diploma in Bio-Fertilizers http://www.judis.nic.in XXVI.P.G.Diploma in Acturial Science ghypblf;dpf; fy;Yhhpfs; (self financing) muR eph;zapj;j fy;tp fl;lz';fs;) 59 Category of Fees FEE PER ANNUM Free Seat Payment Seat Tution Fees Rs.5,500/- Rs.18,200/-
Development Fees* Rs.1,000/- Rs.3,500/-
Total Rs.6,500/- Rs.21,700/-
* As fixed by all India Council for Technical Education and likely to be revised from time to time.
A.S.JEEVARATHINAM, SECRETARY TO GOVERNMENT
36. Letter of the Secretary to Government, Ministry of Tribal Welfare, Government of India, New Delhi, 5th respondent herein, dated 23.05.2013, addressed to all Principal Secretaries, Tribal Development Department, All States/UTs., (Except Haryana, Punjab, Chandigarh, Delhi and Pondicherry) for increase in annual parental home, is extracted hereunder:
No.20014/5/2017-Education Government of India Ministry of Tribal Affairs (Education Division) Shastri Bhawan, New Delhi - 110001 Dated: 23rd May, 2013 To The Principal Secretary / Secretaries, Tribal Development Department, (All States / UTs) http://www.judis.nic.in (Except Haryana, Punjab, Chandigarh. Delhi and Pondicherry) Subject: Upward revision of the annual parental income 60 ceiling under the Centrally Sponsored Scheme of Post Matric Scholarship for Scheduled Tribe students w.e.f. academic session 2013-14.
Sir, Kindly refer to my D.O. letter No.20014/33/2012- Education dated 9.4.2013 seeking proposal from your Department for Central Assistance under the Scheme of Post Matric Scholarship for Scheduled Tribe students for the financial year 2013-14. In this context, I am directed to refer to the above mentioned subject and to say that as per the above scheme, the income ceiling would be revised once in every two years linking it with the consumer price index for industrial workers for the month of October of the year, preceding the year of revision and will be made effective from April.
2. Accordingly, it has been decided, with the approval of the Competent Authority, to increase the annual parental income ceiling under the Centrally Sponsored Scheme of Post Matric Scholarship for Scheduled Tribe students from Rs.2.00 lakh to Rs.2.50 lakh per annum w.e.f the academic session 2013-14 (to be effective from 1.4.2013).
3. You are requested to send your proposals for Central Assistance keeping in view the above income ceiling The proposals, complete in all respects in the proforma prescribed under the scheme and already sent to you vide the D.O. letter mentioned in Para 1 above may please be sent http://www.judis.nic.in along with the following documents.-
• The utilization certificate of the previous year’s released grants.
61• Details of the Committed Liability on the State Government/UT Administrations (a proforma attached for ready reference).
• Physical progress achieved during the last financial year • Details of preparedness of the States to roll out DBT across the country.
4. I am also directed to invite your attention to the deliberations that took place during the course of consultation with State’s Principal Secretaries/ Secretaries/Commissioner-in-Charge/Directors of Tribal Development/Welfare Departments held in New Delhi on May 16-17, 2013 in which compliance of the following key tasks in connection with DBT roll out was discussed:-
> Digitization of data base:
States/UTs must digitize the beneficiary database and covert data in excel sheets to standardized formats developed by the NIC (details available on http://dbtapp.gov.in). The digitization of databases should begin in all districts irrespective of the rollout of DBT and States are to report in the meeting complete action on digitization.
> Obtaining of Digital Signature Certificates of designated officers at District and State level:
Obtaining of Digital Signature Certificates (D.S.C.s) for designated offices at district and State level is necessary for verification and authorization of beneficiary' list and a http://www.judis.nic.in necessary condition for the excel sheet to be an authorized data base on which payment decisions will rest. States/UTs were required to urgently designate officials at District and 62 State levels and the designated officials were to apply for Digital Signature Certificate to respective NIC State Unit and contact local NIC officials for training in http://dbtapp.qov.in. Compliance of these instructions was to be completed by 30,n April, 2013. States may be updated in the meeting.
> Opening of bank accounts of the beneficiaries: States/UTs may ensure that all ST beneficiaries of the scheme of Post Metric Scholarship for STs have bank accounts. They may urgently pursue with lead banks for speedy opening of bank accounts in respect of beneficiaries which do not yet have accounts in banks with Core Banking System so as to enable payment of scholarship amount into the bank a/c of the beneficiaries.
> Enrolment of beneficiaries for generation of Aadhaar numbers and seeding of bank accounts with Aadhaar numbers:
The States may in cooperation with UIDAI organize special Aadhaar Enrolment Camps in war-footing for the ST beneficiaries in each district at appropriate location(s) to ensure that all have Aadhaar numbers at the earliest. The existing status may be reported in the meeting. After Aadhaar enrolment of beneficiaries, the States are required to pursue with the lead banks for expediting the Aadhaar seeding of their bank accounts so that payment of http://www.judis.nic.in scholarships into bank accounts of the beneficiaries can be made through the Aadhaar Payment Bridge (APB).63
> Re-engineering of Fund Flow:
The DBT system seeks to ensure that the follow of funds to the beneficiaries under the various schemes is made more efficient by removing such redundant layers which do not contribute value to decision making. There are redundant layers of procedure and sometimes only aggregate data leading to delay and inefficiency Process re-engineering of the scheme and its architecture is therefore necessary at State level as well as at levels below. This must be in both decision making as well as funds flow. In order to ensure that the State share of the scholarship amount is paid into the bank account of the beneficiary speedily by passing through the minimum number of layers possible, the manner of deciding which levels in government will be part of selection/ authorization process and which levels participate in the fund flow route of the Post Matric Scholarships for STs in each State is to be urgently re-engineered and the Ministry informed of the completion of the exercise.
> Training :
NIC to coordinate training of state/ district level functionaries. State and district teams of trainers to get ready through training by NIC in the next two weeks. Progress on arranging this tie up be reported.
> Monitoring Rollout and reporting of progress in I & II Phase:
http://www.judis.nic.in A robust monitoring system for monitoring the rollout should be put in place by the State/UTs and intimated to this Ministry. The States may formulate an Action Plan with 64 timelines for completing the above mentioned preparatory work so as to ensure successful rollout of DBT in the Phase II districts w.e.f. 17.3.2013. Weekly progress report in prescribed format must be provided to the nodai officer DBT in the Ministry by every Thursday.
5. It is requested that your compliance report in respect of the above mentioned key issues may also please be sent immediately to Ms. Shyla Titus, Deputy Secretary (DBT) in this Ministry under intimation to the undersigned.
Yours faithfully (Roopak Chaudhuri) Deputy Secretary to the Government of India.
37. Amendment to G.O.Ms.No.6, Adi-Dravidar and Tribal Welfare (ADW) Department, dated 09.01.2012, issued in G.O.Ms.No.106, Adi-
Dravidar and Tribal Welfare (ADW) Department, dated 09.12.2013, is extracted hereunder:
jkpH;eh L muR RUf;fk;
Mjpjpuhtplu; kw;Wk; gH';Foapdu; eyk; ? fy;tp ? Raepjpf; fy;tp epWtd';fspy; ,ytr - fl;lz ,Uf;iffspy; gapYk; Mjpjpuhtplu; - gH';Foapdu; khzt - khztpaUf;F fl;lha. jpUg;gp brYj;jg;glhj midj;J fy;tp fl;lz';fis tH';fp Miz btspaplg;gl;l murhiz (epiy) vz;/6. Mjpjpuhtplu; kw;Wk; gH';Foapdu; eyj;Jiw ehs; 9/1/2012?f;F http://www.judis.nic.in jpUj;jk; btspaplg;gLfpwJ/ ?????????????????????????????????????????????????65
??????????????????
Mjpjpuhtplu; kw;Wk; gH';Fo a p d u ; eyj; (Mjpe/3) Ji w murhiz (epiy) vz;/106 ehs; 9/12/2013 tp$a fhu;j;jpif 23. jpUts;Stu; Mz;L 2044 gof;fg;gl;lJ Miz :-
murhiz (epiy) vz;/6. Mjpjpuhtplu; kw;Wk; gH';Foapdu; eyj; (Mjpe/3) Jiw ehs; 9/1/2012?f;F fPH;f;fz;l jpUj;jk; btspaplg;gLfpwJ/ jpUj;jk;
nkw;fz;l murhizapy; gj;jp 3?y; cs;s "murhy; m';fPfhpf;fg;gl;l gog;g[fSf;F "muR epakpj;j Raepjpf; fy;Y}hpfSf;fhd fl;lzf; FG" epu;zapj;j jpUg;gp brYj;jg;glhj fl;lha fl;lzk; midj;ija[k;"
vd;w thpfSf;F gjpyhf "murhy; m';fPfhpf;fg;gl;l gog;g[fSf;F "muR epakpj;j Raepjpf; fy;Y}hpfSf;fhd fl;lzf; FG" epu;zapj;j jpUg;gp brYj;jg;glhj fl;lha fl;lzk; midj;ija[k; "jdpahu;
fy;Y}hpfSf;fhd mDkjpf;fg;gLk; ,ytr ,Uf;iffSf;fhd fl;lzj; bjhiff;Fkpfhky;;" http://www.judis.nic.in vd;W jpUj;jk; bra;J thrpf;ft[k;.
2/ nkw;fz;l jpUj;jk; 2013?14Mk; fy;tpahz;L Kjy;
eilKiwg;gLj;jg;gLk;/ 66 (MSehpd; Mizg;go) fz;zfp ghf;fpaehjd;
muRr; brayhsu;
38. Amendment to G.O.Ms.No.63, Adi-Dravidar and Tribal Welfare (ADW) Department, dated 25.06.2012, issued in G.O.Ms.No.107, Adi-
Dravidar and Tribal Welfare (ADW) Department, dated 09.12.2013, is extracted hereunder:
jkpH;eh L muR RUf;fk;
Mjpjpuhtplu; kw;Wk; gH';Foapdu; eyk; ? fy;tp ? Raepjpf; fy;tp epWtd';fspy; ,ytr - fl;lz ,Uf;iffspy; gapYk; kjk; khwpa fpwj;Jt Mjpjpuhtplu; khzt - khztpaUf;F fl;lha. jpUg;gp brYj;jg;glhj midj;J fy;tp fl;lz';fis tH';fp Miz btspaplg;gl;l murhiz (epiy) vz;/63. Mjpjpuhtplu; kw;Wk; gH';Foapdu; eyj;Jiw ehs; 25/6/2012?f;F jpUj;jk; btspaplg;gLfpwJ/ ?????????????????????????????????????????????????
??????????????????
Mjpjpuhtplu; kw;Wk; gH';Fo a p d u ; eyj; (Mjpe/3) Ji w murhiz (epiy) vz;/107 ehs; 9/12/2013 tp$a fhu;j;jpif 23. jpUts;Stu; Mz;L 2044 gof;fg;gl;lJ Miz :-
http://www.judis.nic.in murhiz (epiy) vz;/63. Mjpjpuhtplu; kw;Wk; gH';Foapdu;67
eyj; (Mjpe/3) Jiw ehs; 25/6/2012?f;F fPH;f;fz;l jpUj;jk;
btspaplg;gLfpwJ/ jpUj;jk;
nkw;fz;l murhizapy; gj;jp 4?y; cs;s "murhy; m';fPfhpf;fg;gl;l gog;g[fSf;F "muR epakpj;j Raepjpf; fy;Y}hpfSf;fhd fl;lzf; FG" epu;zapj;j jpUg;gp brYj;jg;glhj fl;lha fl;lzk; midj;ija[k;"
vd;w thpfSf;F gjpyhf "murhy; m';fPfhpf;fg;gl;l gog;g[fSf;F "muR epakpj;j Raepjpf; fy;Y}hpfSf;fhd fl;lzf; FG" epu;zapj;j jpUg;gp brYj;jg;glhj fl;lha fl;lzk; midj;ija[k; "jdpahu;
fy;Y}hpfSf;fhd mDkjpf;fg;gLk; ,ytr ,Uf;iffSf;fhd fl;lzj; bjhiff;Fkpfhky;;"
vd;W jpUj;jk; bra;J thrpf;ft[k;.
2/ nkw;fz;l jpUj;jk; 2013?14Mk; fy;tpahz;L Kjy;
eilKiwg;gLj;jg;gLk;/ (MSehpd; Mizg;go) fz;zfp ghf;fpaehjd;
muRr; brayhsu;
39. The Government have issued G.O.Ms.No.16, Adi-Dravidar and Tribal Welfare (ADW) Department, dated 25.06.2012, revising the scheme http://www.judis.nic.in for disbursement of scholarship to SC/ST and converted Adi-Dravidars.
The said Government Order reads thus, 68 jkpH;eh L muR RUf;fk;
Mjpjpuhtplu; kw;Wk; gH';Foapdu; eyk; ? fy;tp ? Raepjpf; fy;tp epWtd';fspy; ,ytr - fl;lz ,Uf;iffspy; gapYk; Mjpjpuhtplu;. gH';Foapdu; kw;Wk; kjk; khwpa fpwj;Jt Mjpjpuhtplu; khzt - khztpaUf;F fl;lha. jpUg;gp brYj;jg;glhj midj;J fy;tp fl;lz';fis tH';Fk; jpl;lk; jpUj;jk; btspaplg;gLfpwJ/ ?????????????????????????????????????????????????
??????????????????
Mjpjpuhtplu; kw;Wk; gH';Fo a p d u ; eyj; (Mjpe/3) Ji w murhiz (epiy) vz;/16 ehs;
24/2/2014 tp$a fhu;j;jpif. jpUts;Stu; Mz;L 2044 gof;fg;gl;lJ
1) murhiz (epiy) vz;/6. Mjpjpuhtplu; kw;Wk; gH';Foapdu; eyj;Jiw. ehs; 9/1/2012
2) murhiz (epiy) vz;/63. Mjpjpuhtplu; kw;Wk; gH';Foapdu; eyj;Jiw. ehs; 25/6/2012
3) murhiz (epiy) vz;/106. Mjpjpuhtplu; kw;Wk; gH';Foapdu; eyj;Jiw. ehs; 9/1/2013
4) murhiz (epiy) vz;/107. Mjpjpuhtplu; kw;Wk; gH';Foapdu; eyj;Jiw. ehs; 9/1/2013 http://www.judis.nic.in Miz :-
ghu;it xd;wpy; fhQqk; murhizapy;. Raepjpf; fy;tp epWtd';fpsy; (rpWghd;ikapdu; fy;tp epWtd';fs; cl;gl) 69 midj;Jtpjkhd gog;g[fSf;Fk; ,ytr - fl;lz ,Uf;iffspy; gapYk; Mjpjpuhtpl - gH';Foapd khzt - khztpau;fs; gad;bgWk; tifapy; jpUg;gp brYj;jg;glhj midj;J fl;lhaf; fl;lz';fisa[k; murhy; m';fPfhpf;fg;gl;l gog;g[fSf;F "muR epakpj;j Raepjpf; fy;Y}hpfSf;fhd fl;lzf; FG" epu;zapj;j fl;lzk; midj;ija[k; ngh!;l; bkl;hpf; fy;tp cjtpj;bjhif jpl;lj;jpd; fPH; 2011?2012 Mk; fy;tp Mz;oypUe;J tH';f muR Mizapl;Ls;sJ/ 2/ ghh;it ,uz;oy; fhQqk; murhizapy;. Raepjpf; fy;tp epWtd';fspy; ,ytr - fl;lz ,Uf;iffspy; gapYk; kjk; khwpa fpwpj;Jt Mjpjpuhtplu; khzt - khztpau;fSf;F murhy; m';fPfhpf;fg;gl;l gog;g[fSf;F. "muR epakpj;j Raepjp fy;Y}hpfSf;fd fl;lzf;FG epu;zapj;j jpUg;gp brYj;jg;glhj fl;lha fl;lzk; midj;ija[k; 2012?2013 Mk; fy;tp Mz;oypUe;J tH';f muR Mizpal;Ls;sJ/ 3/ rpy Raejp bghwpapay; fy;tp epWtd';fs; xw;iwr; rhsu Kiwapy; muR xJf;fPl;oy; Mjpjpuhtplu;. gH';Foapdu;. kjk; khwpa fpUj;Jt Mjpjpuhtplu; kw;Wk; gpw ,d';fSf;Fhpa. epug;gg;glhj ,l';fis kPz;Lk; fy;tp epWtd';fSf;nf jpUg;gpaspf;fg;gLtjd; fhuzkhf bgwg;gLk; ,l';fspy; Mjpjpuhtplu;. gH';Foapdu; kw;Wk; kjk; khwpa fpUj;Jt Mjpjpuhtpl ,d khzt khztpfSf;fhd fy;tp cjtpj; bjhifia bgWk; nehf;Fld; Mjpjpuhtplu; ,d khztu;fisf; bfhz;nl jdJ fy;Y}hpapYs;s epu;thf xJf;fPl;L ,l';fspy; nru;f;if mDkjpj;jpUg;gJ murhy; mwpag;gl;lJ/ 4/ ,jid rPuikf;Fk; Kaw;rpahf. murhy; m';fPfhpf;fg;gl;l gog;g[fSf;F "muR epakpj;j Raepjpf; fy;Y}hpfSf;fhd fl;lzf; FG"
epu;zapj;j jpUg;gp brYj;jg;glhj fl;lha fl;lzk; midj;ija[k; "jdpahu; fy;Y}hpfSf;fhd mDkjpf;fg;gLk; ,ytr ,Uf;iffSf;fhd fl;lzj; bjhiff;F kpfhky; tH';fg;gLbkd ghh;it 3 kw;Wk; 4y; fhQqk; murhizfspy; muR Mizapl;lJ/ 5/ ghu;it 3 kw;Wk; 4y; fhQqk; murhizfspdhy; Vw;fdnt fy;tp epWtd';fspy; nru;j;Js;s khzhf;fu;fSf;F ghjfkhf mika[k; vd;W khzhf;fu;fsplkpUe;J KiwaPLfs; bgwg;gl;Ls;sij fUj;jpy; bfhz;Lk;. http://www.judis.nic.in mjpf vz;zpf;ifapyhd Mjpjpuhtplu;. gH';Foapdu; kw;Wk; kjk; khwpa fpUj;Jt Mjpjpuhtpl ,d khzt khztpau;fs; mtu;fs; tpUk;g[k; ghlg;gphptpy; nru;j;J gapd;W bjhHpy;El;g ty;Yeu;fshf cUthf 70 ntz;Lk; vd;w nehf;fj;JlDk;. KiwnfLfspy; <LgLk; epWtd';fs; kPJ jdpna eltof;if vLj;Jf;bfhs;syhk; vd;gjd; mog;gilapYk;. ,t;tuR gpd;tUkhW MizapLfpwJ/ Raepjpf; fy;tp epWtd';fpsy; (rpWghd;ikapdu; fy;tp epWtd';fs; cl;gl) midj;Jtpjkhd gog;g[fSf;Fk; ,ytr - fl;lz ,Uf;iffspy; gapYk; Mjpjpuhtpl. gH';Foapd. kjk; khwpa fpwpj;Jt Mjpjpuhtpl ,d khzt - khztpau;fs; gad;bgWk; tifapy; jpUg;gp brYj;jg;glhj midj;J fl;lhaf; fl;lz';fisa[k; murhy; m';fPfhpf;fg;gl;l gog;g[fSf;F "muR epakpj;j Raepjpf; fy;Y}hpfSf;fhd fl;lzf;FG" epu;zapj;j fl;lzk; midj;ija[k; ika - khepy muR ngh!;l; bkl;hpf; fy;tp cjtpj; bjhif jpl;l';fspd; fPH; 2013?14 fy;tpahz;L Kjy; munr tH';Fk;/ 6/ ,t;thiz epjpj;Jiwapd; m/r/vz;/10750-Mjp(k)ge-2014 ehs; 24/02/2014 xg;g[jYld; btspaplg;gLfpwJ/ (MSehpd; Mizg;go) fz;zfp ghf;fpaehjd;
muRr; brayhsu;
40. By letter No.20014/01/2017-Scholarship, dated 02.05.2017, the Ministry of Tribal Affairs, Government of India, addressed the Pay and Accounts Officer, Ministry of Tribal Affairs, New Delhi, for release of 1st installment fund under the centrally sponsorsed scheme of post matric scholarships to the students, belonging to the scheduled tribes for the year 2017-18. The said letter is extracted hereunder:
No.20014/01/2017-Scholarship Government of India http://www.judis.nic.in Ministry of Tribal Affairs Shastri Bhawan, New Delhi - 110001 Dated the 2nd May, 2017 71 To The Pay & Accounts Officer, Ministry of Tribal Affairs, Shastri Bhawan, New Delhi.
Sub: Grants-in-aid being released to the State Government of Tamil Nadu under the Centrally Sponsored Scheme of Post Matric Scholarships to the students belonging to Scheduled Tribes for the year 2017-18 as 1st installment (ad hoc grant).
Sir, Sanction of the President of India is hereby conveyed to release an amount of Rs.5,52,50,000/- (Rupees Five Crore Fifty Two Lakh Fifty Thousand only) to the State Government of Tamil Nadu as 1st installment of recurring grant-in-aid (ad hoc grant) under the Scheme of Post-Matric Scholarship to the students belonging to STs for the year 2017-18.
2. The Sanction relates to Plan Expenditure and is in accordance with the pattern of assistance prescribed by the Planning Commission and subject to the provision of General Financial Rules, 2017 as amended from time to time and any other instructions issued in this regard.
3. The expenditure is debitable to the Major Head Grant, sub-head as indicated below and shall be met from Plan Budget for the year 2017-2018.
Demand No. Major Head, Sub Head Amount in Rs. No.96 Ministry of Tribal Major Head: 3601-Grants- Rs.5,52,50,000/- (Rupees Affairs in-aid to State Governments Five Crore Fifty Two Lakh (Major Head), 06-Grants for Fifty thousand only) Centrally Sponsored http://www.judis.nic.in Schemes (Sub-Major Head), 796 - Tribal Areas Sub Plan (Minor Head), 36-Umbrella Programme for Development of Scheduled 72 Demand No. Major Head, Sub Head Amount in Rs.
Tribes; Tribal Education, 02-Post - Matric Scholarship 36.02.31 - Grant-in-aid General (Charged) under Demand No.96, Ministry of Tribal Affairs for the year 2017-18.
4. It is requested that arrangements may kindly be made to credit this amount to the State Government in accordance with the procedure laid down in the Ministry of Finance OM No.2(45)76-Spl.Cell dated 30.08.1976 and as modified vide OM of even number dated 16.09.1976 under intimation to this Ministry.
5. Scholarships are payable to the ST according to the Guidelines of the Scheme. The State Government shall ensure that the Scholarship funds received from the Government of India / Ministry of Tribal Affairs are released directly to the beneficiaries electronically as laid down in Union Ministry of Finance's Office Memorandum No.1- 11011/58/2013-DBT dated 27.08.2015. A copy of the release order should be sent by email on [email protected].
6. You are requested to advise RBI, CAS, Nagpur for crediting the above mentioned amount to the account of the Government of Tamil Nadu in accordance with procedure laid down in the Ministry of Finance's OM No.2(45)/76-Spl Cell, dated 30.08.1976 as modified by OM of even number dated 16.09.1976.
7. Diversion of funds and deviation from the scheme http://www.judis.nic.in shall not be allowed. State Government has no authority to divert the funds for other purpose.
8. Certified that this sanction has been noted at Sl.No.27 in the register of grants-in-aid.
739. This sanction is being issued with the concurrence of Integrated Finance of this Ministry vide their Dy.No.9184/JS&FA/2017, dated 27/04/2017.
Yours faithfully, (M.K.Jha) Under Secretary to the Government of India.
41. Government Orders in G.O.(Ms) No.51 and 52, Adi Dravidar and Tribal Welfare (ADW.3) Department, dated 11.08.2017, are extracted hereunder:
jkpH;eh L muR RUf;fk;
Mjpjpuhtplu; kw;Wk; gH';Foapdu; eyk; ? fy;tp ? Raepjpf; fy;tp epWtd';fspy; ,ytr - fl;lz ,Uf;iffspy; gapYk; kjk; khwpa fpwpj;Jt Mjpjpuhtplu; khzt - khztpaUf;F fl;lha. jpUg;gp brYj;jg;glhj midj;J fy;tp fl;lz';fis tH';fp Miz btspaplg;gl;l murhiz (epiy) vz;/63. Mjpjpuhtplu; kw;Wk; gH';Foapdu; eyj;Jiw ehs;
25/06/2012?f;F jpUj;jk; btspaplg;gLfpwJ/ ?????????????????????????????????????????????????
??????????????????
Mjpjpuhtplu; kw;Wk; gH';Fo a p d u ; eyj; (Mjpe/3) Ji w murhiz (epiy) vz;/51 ehs;
http://www.judis.nic.in 11/08/2017 74 ncwtpsk;tp tUlk; Mo 26. jpUts;stu; Mz;L 2048 gof;fg;gl;lJ murhiz (epiy) vz;/63. Mjpjpuhtplu; kw;Wk; gH';Foapdu; eyj;Jiw ehs; 2506/2012 Miz :-
murhiz (epiy) vz;/63. Mjpjpuhtplu; kw;Wk; gH';Foapdu;
eyj; (Mjpe/3) Jiw ehs; 2506/2012?f;F fPH;f;fz;l jpUj;jk; btspaplg;gLfpwJ/ jpUj;jk;
nkw;fz;l murhizapy; gj;jp 4?y; cs;s "murhy; m';fPfhpf;fg;gl;l gog;g[fSf;F "muR epakpj;j Raepjpf; fy;Y}hpfSf;fhd fl;lzf; FG" epu;zapj;j jpUg;gp brYj;jg;glhj fl;lha fl;lzk; midj;ija[k;"
vd;w brhw;bwhlUf;Fg; gjpyhf "Raepjp fy;Y}hpfspy; mDkjpf;fg;gLk;
epu;thf xJf;fPl;L ,l';fspy; nrUk; jFjpa[ila kjk;
khwpa fpwpj;Jt Mjpjpuhtplu; khzhf;fu;fSf;F muR xJf;fPl;L ,l';fspy; nru;e;J gapYk;
jFjpa[ila khzhf;fu;fSf;F tH';fg;gLk;
http://www.judis.nic.in fy;tpf;fl;lz bjhiff;Fkpfhky;"
vd;w brhw;bwhlu; nru;f;fg;gLfpwJ/ 2/ nkw;fz;l jpUj;jk; 2017?18Mk; fy;tpahz;L Kjy;75
nru;f;fg;gLk; g[jpa khzhf;fu;fSf;F kl;Lk; eilKiwg;gLj;jg;gl ntz;Lk;/ Vw;fdnt fy;tp cjtpj;bjhif bgw;W tUk; khzhf;fu;fSf;F ,j;jpUj;jk;
bghUe;jhJ/ (MSehpd; Mizg;go) g/mz;zhkiy muR Kjd;ikr; brayhsu;
jkpH;eh L muR RUf;fk;
Mjpjpuhtplu; kw;Wk; gH';Foapdu; eyk; ? fy;tp ? Raepjpf; fy;tp epWtd';fspy; ,ytr - fl;lz ,Uf;iffspy; gapYk; Mjpjpuhtplu; -
gH';Foapdu; khzt - khztpaUf;F fl;lha. jpUg;gp brYj;jg;glhj midj;J fy;tp fl;lz';fis tH';fp Miz btspaplg;gl;l murhiz (epiy) vz;/6. Mjpjpuhtplu; kw;Wk; gH';Foapdu; eyj;Jiw ehs; 9/1/2012?f;F jpUj;jk; btspaplg;gLfpwJ/ ?????????????????????????????????????????????????
??????????????????
Mjpjpuhtplu; kw;Wk; gH';Fo a p d u ; eyj; (Mjpe/3) Ji w murhiz (epiy) vz;/52 ehs;
11/08/2017 http://www.judis.nic.in ncwtpsk;tp tUlk; Mo 26. jpUts;stu; Mz;L 2048 gof;fg;gl;lJ murhiz (epiy) vz;/6. Mjpjpuhtplu; kw;Wk;76
gH';Foapdu; eyj;Jiw ehs; 9/1/2012 Miz :-
murhiz (epiy) vz;/6. Mjpjpuhtplu; kw;Wk; gH';Foapdu;
eyj; (Mjpe/3) Jiw ehs; 9/1/2012?f;F fPH;f;fz;l jpUj;jk;
btspaplg;gLfpwJ/ jpUj;jk;
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42. On 19.03.2018, the State Government is stated to have sent a letter to the Secretary, Ministry of Social Justice and Empowerment, New Delhi, seeking proposal for the central assistance for SC students for the year 2017-18, with annexures and the same is reproduced hereunder:
Adi Dravidar and Tribal Welfare (ADW-3) Department, Secretariat, Chennai-9.
Letter No.565/ADW/-3/2018-3, Dated 19.03.2018.
From Thiru. Otem Dai, I.A.S., Principal Secretary to Government.
To The Secretary.
Ministry of Social Justice and Empowerment, Shastri Bhawan, New Delhi-110 001. (we) Sir, Sub: Adi Dravidar and Tribal Welfare - Centrally Sponsored scheme of Post Matric scholarship for Scheduled Caste students - Financial proposal for the year 2017-2018 furnished- Regarding. http://www.judis.nic.in Ref: 1. From the Under Secretary to Government of India, Ministry of Social Justice and Empowerment Letter No.11011/03/2017-SCD-V, Dated 30.11 2017.78
2. Government Letter No.9655/ADW3/2016 Dated 28.2.2018.
3. From the Director, Adi Dravidar Welfare Letter No.J 1/4701/2018, Dated 17.3.2018.
******* I am to invite your kind attention to the references cited, wherein the Under Secretary to Government of India, Ministry of Social Justice and Empowerment has requested to furnish the details on demand for the year 2017-13 in prescribed format.
2. In the reference 2nd citedwherein you have been requested to release central assistance of Rs. 1945.49 Crores due for the year 2017-2018 and arrears in order to implement the scheme in a timely and effective manner(copy enclosed). In continuation of the Government letter 2nd cited, I am therefore to forward herewith the detailed proposal seeking financial assistance of Rs.2849,31,21,000/- (Rupees Two Thousand Eight Hundred Forty Nine Crores and Thirty One lakhs and Twenty one Thousand only) from the Government of India for the year 2017-18 under the Centrally Sponsored Scheme of Post- Matric Scholarship for Scheduled Caste students.
3. I am also to inform that the decision has not communicated from the Ministry till date on Fixation of Committed liability of the state from 2017-18, comparative working sheet for calculation of central assistance to be released if the existing sharing pattern is continued, and further as suggested by "Niti Ayog" for Government of India http://www.judis.nic.in Post Metric Scholarship scheme for ST is enclosed The Central Assistance to he released works out to Rs. 180,349.49 lakh if existing snaring pattern is continued and 79 Rs.284931.21 lakh will be central assistance to be released if sharing pattern suggested by “Niti Ayog" for Government for Government of India Post Matric Scholarship scheme for ST is considered.
4. Expenditure under the scheme has increased more than 20% for the past three years as detailed below:-
a) This is mainly attributed to the fact that the fee component under PMSS for various courses has been approved by the State Government as per the recommendations of Fee Fixation Committee appointed by the Government in respect of self financing professional colleges as per the directions of the Apex court. Fee Fixation Committee orders for 2017-18 is enclosed for your kind perusal. (Annexure-XV)
b)The other reasons being the encouraging trend found among Scheduled Castes to opt for professional courses (Engineering, Medical Para Medical, Teacher Education and Polytechnic etc) instead of Arts and Science Courses. This migration has caused huge increase in expenditure when compared to marginal increase in number of beneficiaries. A comparative statement showing the stream wise number of beneficiaries in colleges for the past three years is enclosed. (Annexure XIV).
5. I am further to inform that, from 2013-14 onwards, implementation of PMSS has been compulsory done through online and disbursement to the beneficiaries under PMSS has been made through ECS mode. The District wise, institution http://www.judis.nic.in wise and course wise demand for 2016-17 as annexed herewith.
6. I am also to inform that the Audit figures of 80 expenditure upto 2014-15 were already been sent. Audit figures of expenditure for 2015-16 will be sent to Government of India as soon as it is received from the Principal Accountant General.
7. Utilization Certificate in proper format (GFR 12C) for Central assistance received for the year 2017-18 is enclosed herewith.
8. I am, therefore request you to move the Government of India to release the above central share of funds to our State expeditiously.
Yours faithfully, Principal Secretary to Government Annexure I PRESCRIBED PROFORMA FINANCIAL STATEMENT Name of State/Union Territory: Tamil Nadu Columns to be essentially filled in by State Govt.-UT Admn. in respect of Committed the Centrally Sponsored Scheme of Post Matric Scholarship to students liability as belonging to Scheduled Castes. per sharing pattern suggested for ST (i.e) 25% of annual liability (Rs. In lakhs) Category Amount
1.Actual Expenditure incurred during 2016-17 32411.04
2. Expenditure incurred for 2015-16 101044.29 pending scholarship in 2016-17
3. Total Expenditure incurred during 2016-17 (1+2) 133455.21
4. Committed Liability (As fixed for XII Plan Period 35355.21
5. Central Assistance due (Col.3-4) 98100.12
6. Central Assistance received for 74324.00 http://www.judis.nic.in 2016-17
7. Due Central Assistance at the end 23776.12 of 2016-17 (5-6)
8. Central Assistance due at the end 40176.19 of 2015-16 81 Columns to be essentially filled in by State Govt.-UT Admn. in respect of Committed the Centrally Sponsored Scheme of Post Matric Scholarship to students liability as belonging to Scheduled Castes. per sharing pattern suggested for ST (i.e) 25% of annual liability
9. Net Central Assistance due at the 63952.31 end of 2016-17
10. Aniticipated Expenditure for the year 2017-18 (I+II+III) (I) Anticipated expenditure for the 192256.46 year 2017-18 (II) Add amount of arrears paid during 120234.79 2017-18 for the claims pertaining to 2016-17 (III) Add 50% of the total expenditure 0.00 on Book Bank Component Total 10(i)+10(ii)+10(iii) 312491.25 312491.25
11. Committed Liability (As fixed for 152645.83 XII Plan Period)
12. Central Assistance Received far 43448.24 2017-18 as on date
13. Due Central Assistance *(as in working sheet) 180349.49 284931.21 after adjusting central assistance in hand (9+10)- (11+12)
14. State Budget provision towards Committed 35355.21 Liability (Approximate)
15. If the anticipated expenditure is more than 20% 1) higher than the actual expenditure of 2016-17 or Implementation shows less than 5% growth, please give specific of G.O.No.6, AD reasons for the same. & TW (ADW3) Dept, Dt.09.01.12 & G.O.No.92, AD&TW (ADW3) Dept. Dt.11.09.12 regarding fees component restructuring to the students of SC studying in Self financiing Institutions.
2) Pending Claims http://www.judis.nic.in disbursed
16. Progress of expenditure incurred so far during 120234.79 2017-18 82 Note:- All figure to be invariably furnished for Scheduled Castes only.
Certified that the expenditures given in part I, conforms to the payment of Scholarships as per conditions for eligibility and rates of maintenance allowance as contained in the regulations governing award of Post-Matric award of Post-Matric Scholarship for Scheduled Castes.
43. By letter No.20014/01/2017-Scholarship, dated 20.03.2018, the Ministry of Tribal Affairs, Government of India, addressed the Pay and Accounts Officer, Ministry of Tribal Affairs, New Delhi, for release of 2nd installment fund under the centrally sponsorsed scheme of post matric scholarships to the students, belonging to the scheduled tribes for the year 2017-18. The said letter is extracted hereunder:
No.20014/01/2017-Edu/Sch Government of India Ministry of Tribal Affairs (Scholarship Section) Shastri Bhawan, New Delhi - 110001 Dated:20th March, 2018 To The Pay & Accounts Officer, Ministry of Tribal Affairs, Shastri Bhawan, New Delhi - 110001.
Sub: Grants-in-aid being released to the State Government of Tamil Nadu under the Centrally Sponsored Scheme of Post Matric Scholarships to the students belonging to Scheduled Tribes towards 2nd instalment for the year 2017-18 during the year 2017-18.
http://www.judis.nic.in Sir, In continuation of this Ministry's sanction letter 83 No.20014/01/2017-sch dated 2nd May, 2017, sanction of the President of India is hereby conveyed to release an amount of Rs.4,20,00,000/- (Rupees Four Crore Twenty Lakh only) to the State Government of Tamil Nadu towards 2nd installment for the year 2017-18, under the Scheme of Post- Matric Scholarship to the students belonging to STs for the year 2017-18.
2. The Sanction relates to Plan Expenditure and is in accordance with the pattern of assistance prescribed by the Planning Commission and subject to the provision of General Financial Rules, 2017 as amended from time to time and any other instructions issued in this regard.
3. The expenditure is debitable to the Major Head Grant, sub-head as indicated below and shall be met from Plan Budget for the year 2017-2018.
Demand No. Major Head, Sub Head Amount in Rs. No.96 Ministry of Tribal Major Head: 3601-Grants- Rs.4,20,00,000/- (Rupees Affairs in-aid to State Governments Four Crore Twenty Lakh (Major Head), 06-Grants for only) Centrally Sponsored Schemes (Sub-Major Head), 796 - Tribal Areas Sub Plan (Minor Head), 36-Umbrella Programme for Development of Scheduled Tribes; Tribal Education, 02-Post - Matric Scholarship 36.02.31 - Grant-in-aid General (Voted) under Demand No.96, Ministry of Tribal Affairs for the year 2017-18.
http://www.judis.nic.in 4. It is requested that arrangements may kindly be made to credit this amount to the State Government in accordance with the procedure laid down in the Ministry of 84 Finance OM No.2(45)76-Spl.Cell dated 30.08.1976 and as modified vide OM of even number dated 16.09.1976 under intimation to this Ministry.
5. The calculation of grants towards 2nd installment for the year 2017-18 is as follows:-
(Rs.in lakhs) Financial Year Total Central share Central share 2nd anticipated released installment expenditure being released for 2017-18 2017-18 4875.54 3656.65 552.50 420.00
6. Scholarships are payable to the ST according to the Guidelines of the Scheme. The State Government shall ensure that the Scholarship funds received from the Government of India / Ministry of Tribal Affairs are released directly to the beneficiaries electronically as laid down in Union Ministry of Finance's O.M. No.1-11011/58/2013-DBT dated 27.08.2015. A copy of the release order should be sent by email on [email protected].
7. You are requested to advise RBI, CAS, Nagpur for crediting the above mentioned amount to the account of Government of Tamil Nadu in accordance with procedure laid down in the Ministry of Finance's OM No.2(45)/76-Spl Cell, dated 30.08.1976 as modified by OM of even number dated 16.09.1976.
8. No utilization certificate is due for rendition.
9. Diversion of funds and deviation from the norms of http://www.judis.nic.in the scheme shall not be allowed. State Government has no authority to divert the funds for other purpose.
10. This sanction is being issued with the concurrence 85 of Integrated Finance Division of this Ministry vide their Dy.No.9184/JS&FA/2018, dated 14.03.2018 and Dy.No.78679, dated 19.03.2018.
11. Certified that this sanction has been noted at Sl.No.72 in Register of grants.
Yours faithfully, (M.K.Jha) Under Secretary to the Government of India.
44. Government of India have issued centrally sponsored scheme of post matric scholarships to the students belonging to scheduled castes for studies in India, with effect from April' 2018 and the scheme is reproduced hereunder:
CENTRALLY SPONSORED SCHEME OF POST MATRIC SCHOLARSHIPS TO THE STUDENTS BELONGING TO SCHEDULED CASTES FOR STUDIES IN INDIA PMS-SC (with effect from April, 2018) I. Object The objective of the scheme is to provide/supplement financial assistance to the Scheduled Caste students studying at post matriculation or post-secondary stage to enable them to complete their education.
II. Scope http://www.judis.nic.in These scholarships are available for studies in India only and are awarded by the Government of the State/Union Territory to which the applicant actually belongs i.e. permanently 86 settled or domiciled, as per the terms of domicile decided by the State, will be eligible to avail PMS-SC from the domiciled State/UT. The domicile State/UT shall keep the parent State informed with all particulars.
III. Conditions of Eligibility of students
(i) The scholarships are open to nationals of India.
(ii) These scholarships will be given for the study of all recognized post-matriculation or post-secondary courses pursued in recognized Institutions/ Universities/ Colleges, where PMS-SC can be availed for intermediate, graduate, post graduate courses and include the following :
a. Institutions of National Importance; b. Central University/ State University/ Autonomous colleges recognized by UGC and Universities /Colleges recognized under section 2(f) and 12(b) of UGC Act.;
c. Deemed Universities;
d. Private Universities recognized by State/Centre with 'A' level or equivalent accreditation by NAAC, NBA;
e. Private Professional Institutions affiliated to a recognized Central/State University and covered by Fee Fixation Committee as mandated by Supreme Court;
f. Recognized schools/colleges for Classes XI and class XII;
g. Diploma granting Institutions as recognized by http://www.judis.nic.in State/UT Governments;
h. Vocational Training Institute affiliated to National Council of Vocational Training (NCVT);87
i. Institutions affiliated/ approved by the appropriate bodies like MCI/AICTE etc or any regulatory body established by State/ Centre. Provided that where a particular number of seats for a particular course have been recognized / authorized by the concerned regulatory authority. The admissions shall be restricted to those numbers and courses provided further that at each level only one course of study shall be allowed;
iii. Only those candidates who belong to Scheduled Castes so specified in relation to the State/Union Territory to which the applicant actually belongs /domiciled as determined by the State/UT and who have passed the Matriculation or Higher Secondary or any higher examination of a recognized University or Board of Secondary Education will be eligible.
iv. The ceiling on age limit for admission as regular student in different classes should be decided by concerned Institutions v. Candidates who after passing one stage of education are studying in the same stage of education in different subject e.g. I.Sc. after I.A. or B.Com. after B.A. in other subject will not be eligible.
vi. Students who, after having completed their educational career in one professional line, e.g. L.L.B. after B.T./B.Ed. will not be eligible. vii. Students pursuing Post Graduate courses in medicine will be eligible if they are http://www.judis.nic.in not allowed to practice during the period of their course.
viii. Students who pursue their studies through correspondence courses are also eligible.88
The term correspondence includes distant and continuing education for courses in Central/ State Universities only. Non-refundable fee shall be paid directly to the Students account viii. All children of the same parents/guardians will be entitled to receive benefits of the scheme.
ix. A scholarship holder under this scheme will not hold any other scholarship/stipend. If awarded any other scholarship/stipend, the student can exercise his/her option for either of the two scholarships/stipends, whichever is more beneficial to him/her and should inform the awarding authority through the Head of the Institution about the option made. No scholarship will be paid to the students under this scheme from the date he/she accepts another scholarship/stipend. The student can however, accept free lodging or a grant or adhoc monetary help from the State Government or any other source for the purchase of books, equipment or for meeting the expenses on board and lodging in addition to the scholarship amount paid under this scheme.
x. Scholarship holders who are receiving coaching in any of the pre-examination training centers with financial assistance from the Central Government/ State Government will not be eligible for stipend under the coaching schemes for the duration of the coaching programme.
Note 1: It is mentioned under the item III (condition of eligibility) of this scheme that the scholarship will be given http://www.judis.nic.in for the study of all recognized post-matriculation or post- secondary courses pursued in recognized institutions, the list of courses grouped (I to IV) is only illustrative and not 89 exhaustive. The State Governments/Union Territory Administrations are, thus, themselves competent to decide the appropriate grouping of courses at their level.
IV. Conditions of Eligibility of Institutions/Universities/Colleges
1. The Institutions/Colleges at the tim e of submitting Scholarship applications of students studying will also submit/ upload details of their registration, affiliation and accreditation, courses being offered and number o f seats approved for each course.
2. The college/Institution will ensure minimum 50% of renewal in respect of students availing post-matric scholarship for the academic year, before applying for Scholarship for the next academic year provided where the institution is able to give good and sufficient reasons for not achieving minimum of 50% renewal; the above mentioned limit will not apply. The good and sufficient reasons imply natural calamities like flood/ drought/ unforeseen circumstances/ law and order problem etc. V. Means Test Scholarships will be paid to the students whose parents/guardians' income from all sources does not exceed Rs. 2,50,000/- (Rupees Two lacs Fifty thousand only).
Note 1: So long as either of the parents (or husband in the case of married unemployed girl student) is alive, only http://www.judis.nic.in income of the parents/husband, as the case may be, from all sources has to be taken into account only and of no other member even though they may be earning. In the form of 90 income declaration, income is to be declared on this basis. Only in the case where both the parents (or husband in the case of married but unemployed girl student) have died, the income of the guardian who is supporting the student in his/her studies has to be taken. Such students whose parent's income is affected due to unfortunate death of one of earning parents and resultantly comes within the income ceiling prescribed under the scheme, shall become eligible for scholarship, subject to their fulfilling other conditions of eligibility, from the month in which such sad incidence takes place. Applications for scholarships from such students can be considered even after lapse of last date of receipt of applications, on compassionate grounds.
Note 2: House rent allowance received by the parents of a student shall be exempted from the computation of 'income' if the same has been permitted to be exempted for the purpose of Income tax.
Note 3: Income certificate is required to be taken once only i.e. at the time of admission to courses which are continuing for more than one year.
Note 4: Income Ceiling would be reviewed periodically.
VI. Components of the Scholarship The component of scholarship includes the following for complete duration of the course:-
i. maintenance allowance, http://www.judis.nic.in ii. reimbursement of compulsory non- refundable fees, iii. study tour charges, iv. thesis typing, 91 v. book allowance, vi. book bank facility, vii. additional allowances for SC students with disabilities for the complete duration of the course.
The details are as follows:
(i) Composite maintenance allowance Group Courses Rate of Maintenance allowance (in Rs. per month) for 10 months / duration of course.
Hostellers Day Scholars Group I (i) Degree and Post Graduate level courses in 1200 550 Medicine, Engineering, Technology, Planning, Architecture, Design, Fashion Technology, Agriculture, Veterinary & Allied Sciences, Management, Business Finance /Administration, Computer Science/ Applications.
(ii) Post Graduate Diploma courses in various branches of management & medicine.
(iii) C.A./I.C.W.A./C.S./I.C.F.A. etc. (Applicable at day scholar rate only Rs 550 per month)
(iv) M.Phil, Ph.D and Post-Doctoral Programmes (D.Lit., D.Sc. etc.), Group I, Group II and Group III courses.
(vi.) L.L.B, Integrated L.L.B, L.L.M Group Professional Courses leading to Degree, 820 530 II Diploma, Certificate in areas like Pharmacy (B Pharma), Nursing(B Nursing), BFS, other para- medical branches like rehabilitation, diagnostics etc., Mass Communication, Hotel Group III Graduate and Post Graduate courses not 570 300 covered under Group me & Group II e.g. B.A / B.Sc / B.Com etc. M.A/ M. Sc/ M.Com/ M Ed. / M. Pharma etc. http://www.judis.nic.in Group All post-matriculation level non-degree IV courses for which entrance qualification is 380 230 High School (Class X), e.g. Senior secondary certificate (class XI and XII); both general and vocational stream, ITI courses, 3 year diploma 92 courses in Polytechnics, etc. Note 1: Normally the term 'Hostel' is applicable to a common residential building and a common mess for the students runs under the supervision of the educational institution authorities. In case the college authorities are unable to provide accommodation in the college Hostel, an approved place of residence can also be treated as Hostel for the purpose of this scheme. The place will be approved by the Head o f the Institution after due inspection and keeping in view the rules and regulations laid down by the University, if any. In such case, a certificate to the effect th at the student is residing in an approved place of residence, as he is unable to get accommodation in the college hostel should be furnished by the Head of the Institution.
It is further clarified that such deemed hostels should consist of such accommodation as is hired at least by a group of 5(five) students living together, usually with common mess arrangements.
Note 2 : Scholars who are entitled to free board and/or lodging will be paid maintenance charge at l/3 rd at Hostellers' rate.
(ii) Additional Allowances for SC students with disabilities Level of Course Reader Allowance (Rs. Per month) Group I,II 240 http://www.judis.nic.in Group III 200 Group IV 160 b. Provision of transport allowance upto Rs.160/- per 93 month for disabled students, if such students do not reside in the hostel, which is within the premises of educational institution. The disability as per the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 is defined as blindness, low-vision, leprosy-cured, hearing impairment, locomotors disability, mental retardation and mental illness. c. Escort Allowance of Rs.160/- per month for severally handicapped day scholar students with low extrem ity disability. d. Special Pay of Rs.160/- per month is admissible to any employee of the hostel willing to extend help to a severely orthopedically handicapped student residing in hostel of an educational institution, who may need the assistance of a helper. e. Allowance of Rs.240/- per month towards extra coaching to mentally retarded and mentally ill students. The provisions in (b) to (d) will also apply to such leprosy- cured students.
Note 1: The disabled students belonging to Scheduled Castes covered under the Scheme can also get such additional benefits from other Schemes, which are not covered under the scheme.
Note 2: The disability as defined under the said Act has to be certified by competent medical authority of the State Govt./UT Administration iii. Compulsory non-refundable fees but will not include one-time upfront payment fees for full course:
a. Scholars will be paid enrolment/registration, http://www.judis.nic.in tuition, games, Union, Library, Magazine, Medical Examination and such other fees compulsorily payable by the scholar to the institution or University/Board. Refundable 94 deposits like caution money, security deposit will, however, be excluded.
Note: Payment of one time lump sum fees for full course in Government and Private Institutions shall not be eligible. The fees claimed against management quota seats, spot admission seat in any Institution /University will not be reimbursed.
b. Every State shall constitute a Fee Rationalization Committee (FRC) for review and rationalization of fee structures for disciplines/courses/institute s which are not otherwise covered by the Fee Fixation Committee required to be constituted as per the directions of the Hon'ble Supreme Court.
(iv) Study Tours Study tour charges up to a maximum of Rs.1600 per annum, limited to the actual expenditure incurred by the student on transportation charges etc. will be paid to the scholars studying professional and technical courses, provided that the head of the institution certifies that the study tour is essential for the scholar for completion of his/her course of study.
(v) Thesis Typing/Printing Charges Thesis typing/printing charges up to a maximum of Rs.1600 will be paid to research scholars on the recommendation of http://www.judis.nic.in the Head of the Institution.
(vi) Book Allowance for Students pursuing Correspondence 95 /Distance Education Courses The students pursuing such courses are also eligible for an annual allowance of Rs.1200/-for essential/prescribed books, besides reimbursement of course fees.
(vii) Book Banks I. Book Banks are to be set up in all the Medical, Engineering, Agriculture, Law and Veterinary Degree Colleges and Institutes imparting Chartered Accountancy, MBA and alike Management courses and Polytechnics where Scheduled Caste students are in receipt of Post Matric Scholarship. The set of text books will be purchased for 2 such SC students at various stages except in respect of Post-graduate courses and Chartered Accountancy where it will be one set for each student. However, the ratio of sets and students will have to be adjusted to the total number of sets that could be procured within the total resources allocated to the State concerned.
II. The details of courses covered for setting up of Book Banks, ceiling of admissible expenditure per set of books and sharing criteria are given below:
S.No. Courses Sharing Ceiling per set criteria (or actual whichever is less) (In Rs.)
1. Degree courses in Medical/ Engineering 1 set for 2 7500 students
2. Degree courses in Veterinary -do- 5,000
3. Degree courses in Agriculture -do- 4,500 4. http://www.judis.nic.in Polytechnics -do- 2,400
5. i. Post Graduate courses in Medical, 1 set per Engineering, Agriculture and veterinary student 5,000 courses and such other technical/alike courses as approved by the Universities/ institutes of higher learning.96
ii. Law courses, L.L.B. (3 years and 5years) LL.M. (2 years) iii. Chartered Accountancy (Intermediate and Final) iv. M.B.A. (2 years) and similar courses v. Bio-Sciences For storage of books and contingencies etc., the cost of steel almirah for storing books of each Book Bank including contingencies like transportation etc. the following expenses are admissible:
(i) Rs. 2000 or actual cost whichever is less.
(ii) 5% of the grant may be earmarked for expenses on binding, stiching etc. Note: The said sets of books also include Braille Books, Talking Books, and Cassettes for the visually Handicapped students.
III. The Book Banks are to be set up in all the recognized colleges/institutions where these courses are being offered as recognized courses.
IV. Purchase of books for these Book Banks will be restricted to the prescribed text books for the entire courses.
V. The State Governments may constitute Expert Groups consisting of members from selected colleges/educational institutions of different regions to decide the adequate number of text books in a set (not reference books) required for each course.
VI. The life period of one set of books has been fixed http://www.judis.nic.in at 3 years. Thereafter the books may be disposed of by the institutions in the same manner as the books in the library subject to the guidelines, if any, of the State Governm 97 ent/UT Administration in this regard.
VII. These books are to be supplied to SC students in installments, depending on the course, semester structure etc. VIII. The following rules shall govern the distribution of books to the students:
(i) Each SC student will be provided with an identity card for this purpose.
(ii) Each SC student will be required to submit requisition for borrowing books from the Book Bank in a form to be provided for this purpose.
(iii) The books would be returned to the Book Bank at the end of each term. The Principal of the college/institution will make every effort to ensure that those students who complete their course or those who drop out in the middle return the books belonging to the Book Bank.
(iv) It is the responsibility of the student concerned to maintain the books supplied to them from the Book Bank, in good condition.
(v) Any case of loss or damage to the books would attract penalty. In case of serious damage or loss of books, the student concerned will have to bear the cost of the book.
VII. Selection of Candidates
1. All the eligible Scheduled Caste candidates will be http://www.judis.nic.in given scholarships subject to the application of Means Te st prescribed in this Scheme.
2. a) Candidates belonging to one State but studying in 98 other State will be awarded scholarships by the State to which they belong or b) Students domiciled in a State/UT but holding SC Certificate in other State/UT can avail scholarship in State/UT of domicile subject to verification of the SC certificate from State where it was issued. The conditions of domicile will be as determined by the State/UT as the case may be. The domicile State/UT shall keep the parent State informed with all particulars.
VIII. Duration and Renewal of Awards
1. The award once made will be payable from the stage at which it is given to the completion of course subject to good conduct and attendance of 75% in every academic year.
2. If a scholar is unable to appear in the annual examination owing to illness, the award may be renewed subject to production of medical certificate from prescribed authority and acceptance of the same by institution /college.
3. If according to the Regulations of a University/Institution, a student is promoted to the next higher class even though he/she may not have actually passed in lower class and is required to take examination of the junior class again after sometime, he/she will be entitled to scholarship for the class to which he/she is promoted if the student is otherwise eligible for scholarship.
http://www.judis.nic.in IX. Payment
1. Maintenance allowance is payable from 1st April or from the month of admission, whichever is later, to the 99 month in which the examinations are completed, at the end of the academic year (including maintenance allowance during holidays), provided that if the scholar secures admission after the 20th day of a month, the amount will be paid from the month following the month of admission for a period of ten months/ duration of the course.
2. In case of renewal of scholarships awarded in the previous years, maintenance allowance will be paid from the month following the month up to which scholarship was paid in the previous year, if the course of study is continuous.
3. The Government of the State/Union Territory Administration will pay the non- refundable fees and maintenance fees in to the account of the students. Incidental to above changes, Ministry's D.O No. 14012/2/2010-SCD-VI dated October 06,2010 addressed to Principal Secretaries/ Secretaries (SW) of all States/UTs regarding instructions to all private institutions not to charge any tuition fee from eligible SC students at the time of admission stands withdrawn. The State government I UT administration will frame modalities regarding periodical and timely release of Scholarship (including fees) to student's accounts; so that students can pay the fees to the institution on time and not be subjected to any penalties for late payment/ nonpayment of fees.
4. Scholarship will not be paid for the period of internship/ housemanship in the M.B.B.S. course or for a practical training in other course if the student is in receipt http://www.judis.nic.in of some remuneration during the internship period or some allowance/stipend during the practical training in other course.
100X. Mode of Disbursal of Scholarship
1. Payment of scholarship/ maintenance and any other admissible allowances: (i) Payment of scholarship/ maintenance and any other admissible allowance should be made to beneficiaries through their accounts in post offices/banks. The Ministry of Social Justice vide notification number 428 dated Feb,16,2017 has notified Aadhaar as identity document under Section 7 of Aadhaar Act 2016 for all Scholarship Schemes w.e.f. 16th February 2017. The States henceforth will make provisions for capturing details of Aadhaar, Aadhaar EID and other alternative documents as provided for in the said notification on their respective Scholarship portals or otherwise. (ii) Non-refundable fee to students should be released in the following order of priority:
i. Students studying in Government Educational Bodies including Central and State Universities.
ii. Students studying in Government aided Schools/ Colleges/ Institutions.
iii. Students studying in Private institutions affiliated to Central/State Universities.
iv. Students studying in other institutions.
(iii) All States/UTs availing of benefits under post-
matric scholarship scheme will migrate to online processing http://www.judis.nic.in of disbursal of scholarships within one year of the revised scheme coming into effect. The scholarship portal should mandatorily have the following features:
101a. Every student should be assigned an Aadhaar ID, Aadhaar EID and other alternative form of ID as per this Ministry's notification no. 428 dated 16.02.2017 which will enable elimination of duplication and false claims.
b. The District Collector will nominate Group 'A' officers to inspect all private institutes offering courses at the level of graduation or above during the year preferably by the time of closure of admission.
c. Online verification of eligibility credentials such as caste certificates, income certificates, mark-sheets etc. should be mandatorily provided.
d. DBT to the students' account in respect of maintenance and non-refundable fees.
e. Provision for application of renewal scholarships online.
2. Disbursal of arrears: Central Assistance towards arrear shall be disbursed in the following manner:
a. Where the State Government has released the scholarship to Students after making due provision in the budget and claimed reimbursement of the same, the arrears due and admissible will be considered for release as per regulations of PMS (SC) Scheme.
b. In case the State Government has not released scholarship to Students and have claimed the arrears towards pending past claims, in such cases the State govt, will follow procedure as given below:
http://www.judis.nic.in i. Where the Institutes have not charged the non- refundable fees from students; the state shall verify such claims with the concerned students and also furnish a 102 complete list of such students, institute wise, while forwarding arrears claims to the ministry (in the context of pre-revised cases).
ii. Where Institute have charged non-refundable fees from students, the State shall furnish a complete list of such students, along with details of their bank accounts and Aadhaar number institution wise while forwarding arrear claims to the ministry. The arrears should be released invariably through DBT in to the accounts of students.
XI. Other Conditions for the Award i. The scholarship is dependent on the satisfactory progress and conduct of the scholar. If it is reported by the Head of the Institution at any time that a scholar has by reasons of his/her own act of default failed to make satisfactory progress or has been guilty of misconduct such as resorting to or participating in strikes, irregularity in attendance without the permission of the authorities concerned etc., the authority sanctioning the scholarship may either cancel the scholarships or stop or withhold further payment for such period as it may think fit.
ii. If a student is found to have obtained a scholarship by false statements, his/ her scholarship will be cancelled forthwith and the amount of the scholarship paid will be recovered, at the discretion of the concerned State Government. The student concerned will be blacklisted and debarred for scholarship in any scheme forever. http://www.judis.nic.in iii. A scholarship awarded may be cancelled if the scholar changes the subject of the course of study for which the scholarship was originally awarded or changes the 103 Institution of study, without prior approval of the State Government. The Head of the Institution shall report such cases to them and stop payment of the scholarship money. The amount already paid may also be recovered at the discretion of the State Government.
iv. A scholar is liable to refund the scholarship amount at the discretion of the State Government, if during the course of the year, the studies for which the scholarship has been awarded, is discontinued by him/her.
v. The provisions of this scheme can be changed at any time at the discretion of the Government of India. XII. Announcement of the Scheme All the State Governments/UT Administrations will announce in May-June, the details of the scheme and invite applications by issuing an advertisement in the leading newspapers of the State and through their respective websites/ Scholarship portals and other mode of media. All requests for application forms and other particulars should be addressed to the Government of State/Union Territory Administration to which the scholars actually belong. The applicant should submit the completed application to the prescribed authority before the last date prescribed for receipt of applications.
XIII. Procedure for applying
(i) An application for scholarship can be made online on scholarship portal where available and in hard copy http://www.judis.nic.in otherwise. Where applying online, the documents may be scanned and uploaded. Hard copy of application uploaded will be submitted as per the requirement of portal where 104 application has been made. Every application whether done online or in hard copy will at the minimum compulsorily include:
a. One copy o f the application for scholarship in the prescribed form.
b. One copy of the passport size photograph with signatures of the student thereon (for fresh scholarship).
c. One self-attested copy of certificates, diploma, degree etc. in respect of all examinations passed.
d. A certificate of Caste duly signed by an authorized Revenue Officer not below the rank of Tehsildar.
e. Income declaration of self-employed parents/guardian should be in the form of a certificate issued by Revenue Officer not below the rank of Tehsildar. Employed parents/guardians are required to obtain income certificate from their employer. Employed parents/ guardians should obtain consolidated certificate from Revenue officer for any other additional source of income.
f. Application for scholarship should be submitted by student by 30th November of the academic year in which he is studying, provided that for valid reasons State authorities may extend the last date. (Note: Where hard copy is submitted all copies should be self-attested)
(ii) Application complete in all respects shall be submitted to the Head of the Institution, being attended or last attended by the candidates and shall be addressed to an http://www.judis.nic.in officer specified for this purpose by the Governm ent of State/Union Territory to which the student belongs, in accordance with the instructions issued by them from time 105 to time.
XIV. Procedure for forwarding demand for release of Central Assistance (CA) for PMS-SC by State Government/Union Administration a. The aggregated demand of the State/UT to Ministry of Social Justice and Empowerment should be submitted in the prescribed format.
b. Demand for CA submitted beyond 31st December will not be entertained.
c. The demand for the current F/Y should be in respect of student's scholarship for the corresponding academic year. Arrears due to non-release of CA of previous years should be shown separately.
XV. Funding Pattern of the Scheme The Scheme is implemented by the State Governments and Union Territory Administrations, which receive 100% central assistance from Government of India for the total expenditure under the scheme, over and above their respective Committed Liability. "The level of Committed Liability of respective State Government I Union Territory administration in a New Finance Commission (FC) cycle annually will be equivalent to the total of the demand on the State as well as the Central Government in the terminal year of the previous Plan period/ Finance Commission (FC) cycle, provided that when a State has made no demand on the http://www.judis.nic.in Centre in the terminal year of the Plan period/ Finance Commission cycle or the demand made by a State is lower than in any of the previous years of the plan period / 106 Finance commission cycle, in that case the highest demand made in any of the previous financial years of the Plan/ Finance Commission cycle will be considered as demand of the State on Centre for the purpose of computation of Committed Liability for the next Finance Commission cycle is required to be borne by them for which they are required to make required provision in their own budget." The committed Liability so computed will be co-terminus with the FC cycle. The North Eastern States have, however, been exempted from making their own budgetary provisions towards Committee Liability from Ninth Plan Period (1997- 2002) onwards and the entire expenditure under the Scheme in respect of them will be borne by Government of India.
All the State Governments and Union Territory Administrations implementing the scheme will:
i) Furnish data of beneficiaries and expenditure under the scheme, to Government of India, regularly in the Quarterly Reports prescribed for this purpose. Financial assistance given under the scheme shall not be utilized for any other purpose.
ii) DBT Monthly report as per proforma under DBT Bharat Portal.
iii) Designate Grievance Redressal Officers (GROs) at the State and District levels to redress students' scholarship-
related grievances.
XVI. Effective implementation/ alteration of modalities http://www.judis.nic.in a. For the purposes of effective implementation of the Scheme, implementing States may formulate guidelines for assessing eligibility of beneficiaries & institutions and 107 modalities for Direct benefit transfer, which shall be in accordance with the objectives of the Scheme provided that the States shall not be at liberty to impose any guideline which enhances or has the effect of enhancing the liability of the Centre under the Scheme.
b. The Centre may call for reports from time to time and issue guidelines for effective implementation. The guidelines and eligibility norms of the scheme may also be changed by Central government as deemed necessary.
XVI. Inspection and Monitoring of the scheme:
The States/ Union Territories implementing the scheme shall monitor physical and financial performance of the scheme at the States/ Union Territories level. For this purpose, an IT enabled monitoring mechanism shall be in place. The States/ Union Territories will be required to furnish quarterly financial and physical progress reports to the Ministry. The States/ Union Territories shall maintain year wise details of the students receiving scholarship, indicating school/ college/ institute, location of school/ college/ institute, government or private, class, gender and new or renewal. The States/ Union Territories shall place relevant physical and financial details in their official website. All the State/ UT governments will ensure that all private institutions are annually inspected by Group 'A' officer, http://www.judis.nic.in XVI. Evaluation The performance of the scheme will be evaluated by Ministry of Social Justice and Empowerment (GOI) at least 108 once every three years, to begin with.
XVII. Administrative Charges The Centre will have a budgetary provision of administrative cost, which will be equivalent to 1% of funds released by the Centre to States in the terminal year of the previous plan period. The States/UTs can seek administrative charges towards implementing, monitoring etc. the scheme, up to 1% of the funds released and stipulated above to that particular State. Out of above Centre can also avail 10% budget for its own administrative and monitoring expenses.
XVIII. Transitory provision for existing beneficiaries Beneficiaries of scholarships under the pre-revised Post Matric Scholarship Scheme for SCs will continue to be governed by terms and conditions as prevailed before amendment of the scheme till completion of the course for which he/she is availing Scholarship. (However, redefined committed liability to State Govts/ UT administrations will be applicable from the year 2017-18.)
45. Letter of the Director, Ministry of Social Justice & Empowerment, New Delhi, dated 03.05.2018, addressed to all the State Governments and UT Administration, for revision and continuation of the centrally sponsored scheme "Post matric Scholarship to students belonging http://www.judis.nic.in to Scheduled Castes for studies in India (PMS-SC)" for three years 2017-18 to 2019-20, is extracted hereunder:109
F.No.11017/4/2015-SCD-V (III) Government of India Ministry of Social Justice & Empowerment Department of Social Justice & Empowerment Shastri Bhawan, New Delhi - 110001 Dated 3rd May, 2018 To All the State Governments and UT Administration Subject: Revision and Continuation of the Centrally Sponsored scheme "Post Matric Scholarship to students belonging to Scheduled Castes for studies in India (PMS-SC)" for three years 2017-18 to 2019-20.
Sir/Madam, I am directed to refer to the subject mentioned above and to say that continuation of the Centrally Sponsored Scheme of "Post Matric Scholarship to students belonging to Scheduled Castes for studies in India (PMS-SC)" for three years 2017-18 to 2019-20 (co-terminus with Fourteenth Finance Commission Cycle) has been approved with the following major modifications to ensure effective implementation and better monitoring of the scheme;
i. Online end to end processing, verification of eligibility credentials to ensure greater transparency and to control duplicity, wrongful claims by institutions.
http://www.judis.nic.in ii. Mandatory payment of maintenance allowance and non-refundable fees to bank account of student beneficiaries only.110
iii. Incidental to (ii) above, Ministry's D.O No. 14012/2/2010-SCD-VI dated October 06, 2010 addressed to Principal Secretaries/Secretaries of all States/UTs regarding instructions to all private institutions not to charge any tuition fee from eligible SC students at the time of admission hereby stands withdrawn.
iv. The State Government / UT Administration will frame modalities regarding periodical and timely release of Scholarship (including fees) to student's accounts; so that students can pay the fees to the institution on time and not be subjected to any penalties for late payment/ non- payment of fees.
v. Payment period:- Maintenance allowance is payable from 1st April / from the month of admission for a period of 10 months/ duration of the course.
vi. Priority of Disbursal of Scholarship to students:-
Tuition fee to students should be released in the specified order of priority as indicated in Section X (1) (ii) of guidelines annexed vii. Income Certificate: - Income declaration of self- employed parents/guardian should be in the form of a certificate issued by Revenue Officer not below the rank of http://www.judis.nic.in Tehsildar, Employed parents/guardians are required to obtain income certificate from their employer. Employed parents/' guardians should obtain consolidated certificate 111 from Revenue officer for any other additional source of income.
viii. Disbursement of Arrears:- Where the State Government has released the scholarship to Students after making due provision in the budget and claimed reimbursement of the same, the arrears due arid admissible will be considered for release as per regulations of PMS (SC) Scheme. In case the State Government has not released scholarship to Students and have claimed the arrears towards pending past claims, in such cases the State govt. will follow procedure as indicated in Section -X (2) of guidelines annexed ix. Committee Liability of the States for the period 2017-18 to 2019-20 shall be as follows:
"The level of Committed Liability of respective State Government / Union Territory administration in a New Finance Commission (FC) cycle annually will be equivalent to the total of the demand on the State as well as the Central Government in the terminal year of the previous Plan period/ Finance Commission (FC) cycle, provided that when a state has made no demand on the Centre in the terminal year of the Plan period/ Finance Commission cycle or the demand made by a State is lower than in any of the previous years of the plan period / Finance commission cycle, in that case the highest demand made in any of the previous http://www.judis.nic.in financial years of the Plan/ Finance Commission cycle will be considered as demand of the State on Centre for the purpose of computation of Committed Liability for the next Finance 112 Commission cycle."
The committed Liability so computed will be co-terminus with the FC cycle (i.e. 2017- 2018 to 2019-2020).
x. Checks to reduce dropout rates: - Institutions covered under the scheme must ensure that at least 50% of their students who receive scholarship pass to next higher class every year.
xi. Scholarship for Commercial Pilot License shall now be availed only under Top class Education Scheme (SC) and not under PMS (SC).
2. Revised guidelines for PMS-SC are enclosed.
3. The modifications may please be brought to the notice of all concerned and the proposals for central assistance for the year 2017-18 and onwards may be furnished based on revised committed liability and as per the revised norms/ regulation of Post Matric Scholarship Scheme to SC students.
Yours faithfully, (Deepak Mehra) Director.
http://www.judis.nic.in 113
46. Schedule letter, dated 06.07.2018, for processing the application for pre and post matric scholarship for Scheduled Tribe, is extracted hereunder:
No.20014/01/2017-Edu/Sch Government of India Ministry of Tribal Affairs (Scholarship Division) Room No.736, A-Wing, Shastri Bhawan, New Delhi - 110001 Dated:06th July, 2018 To The Principal Secretary / Secretary / Commissioner, Tribal Welfare Department / Social Welfare Department, (All States / Union Territories - as per list) Subject: Grant-in-aid under the Centrally Sponsored Schemes
(i) Pre-Matric Scholarship to ST students and (ii) Post Matric Scholarships to ST students - Schedule for receiving / processing of applications - Reg.
Madam/Sir, The Ministry of Tribal Affairs is implementing two Centrally Sponsored Schemes of (i) Pre-Matric Scholarship to ST students and the (ii) Post Matric Scholarship to ST students through State Governments/UT Administrations. Funds under the schemes are released by this Minstry based on the proposals received from State Government / UT http://www.judis.nic.in Administrations.
2. In order to assess the requirement of funds more 114 realistically under the above two scholarship schemes for the year 2018-19 and for projecting demand for supplementary grants, it is requested that the Schedule for receiving / processing of Applications from students as per following details may please be provided at the earliest:
I. Whether the online applications are obtained on portal ? If yes, State / UT using own portal or National Scholarship Portal (NSP).
II. If applications are not received online through portals, whether the applications are obtained / processed manually ?
III Whether any advertisement inviting applications from students under the two schemes has been issued or proposed to be issued ? the dates may please be indicated.
IV. Date of commencement of receiving applications on portal in the current academic year.
V. Last date for receiving applications. VI. Date of commencement of verification of applications.
VII. Date by which verification process is to be completed.
VIII. Scheduled date of disbursal of scholarship amount to students.
IX. Whether the disbursal of scholarship amount is made by direct benefit transfer (DBT) through Public Finance Management System (PFMS) or any other mode. http://www.judis.nic.in X. Date by which the total enrolment for the current academic year will be completed and realistic anticipated expenditure based on the enrolment for the year, can be 115 indicated.
3. It is requested that the above information may please be furnished to the Ministry at the earliest to enable us to consider sanctioning of further grants for the year 2018-19 during the current year.
Yours faithfully, (Jaideep Singh Kochher) Economic Adviser.
47. Letter of the Director, Adi-Dravidar Welfare Department, Government of Tamil Nadu, dated 20.07.2018, addressed to the Additional Chief Secretary, Adi-Dravidar and Tribal Welfare Department, Chennai, sending proposal to the Government of India, Ministry of Social Justice and Empowerment, New Delhi, with enclosures, are as follows:
http://www.judis.nic.in 116 Adi Dravidar Welfare Department, Chennai – 5 From To Thiru K.V.Muralidharan I.A.S., The Additional Chief Secretary, Director, Adi Dravidar and Tribal Welfare Adi Dravidar Welfare Department, Department, Chennai -5. Secretariat, Chennai - 9 R.C.No.J1/4701/2018 dated 20.07.2018.
Sir, Sub: Adi Dravidar Welfare – centrally sponsored scheme of Post Matric Scholarship for students belonging to Scheduled – Castes – sending proposals for seeking due Central Assistance for the year 2018-2019 – regarding.
Ref: Government of India, Ministry of Social Justice & Empowerment, Director's Letter No.19015/11/2018- SCD-V, dt.20.07.2018
-----
I invite kind attention to the reference cited.
2) With reference to the GOI letter, I have enclosed the proposal seeking release of Central Assistance Rs.171953.26 Lakh under the centrally sponsored scheme of Post Matric Scholarship for the students belonging to Scheduled castes in proper format for the year 2018-2019 including utilization certificate in proper format (Annexure X) for onward transmission to Government of India.
3) Please find the status for central release received for http://www.judis.nic.in the past five years under PMSS over and above the committed liability of the State as per the actual expenditure basis in the relevant years (Annexure XIII).117
4) I request the Government to kindly request Government of India to release Rs.171953.26 Lakh Central Assistance under Government of India Post Matric Scholarship scheme for 2018-19 in respect of Scheduled Caste students, since there is no major change in fixation of committed liability of the state from 2017- 18.
5) From 2013-14 onwards, implementation of PMSS has been compulsorily done through online and disbursement to the beneficiaries under PMSS has been made through ECS mode.
6) Audited Figures of Expenditure up to 2014-15 were already sent. Principal Accountant General has taken up audit to issue audited figures of expenditure for 2015-16 and 2016-17. It will be sent to Government as soon as it is received from Principal Accountant General, Chennai, Tamil nadu.
Encl: As above.
Director of Adi Dravidar Welfare
WORKING SHEET
Position for 2016-17 Amount
(Rs. In lakhs)
Actual Expenditure during 2016-17 for 2016-17 32411.04
Actual Expenditure during 2016-17 for 2015-16 101044.29
Total Expenditure during 2016-17 133455.33
Less : Committed Liability 35355.21
Due Central Assistance 98100.12
Less: Central Assistance received during 2016- 17 http://www.judis.nic.in GOI Letter No.14011/23/2015-SCD-V 27638.00 dt.16.5.2016 GOI Letter No.14011/23/2015-SCD-V 46686.00 dt.12.7.2016 118 74324.00 Central Assistance due for 2016-17 23776.12 ADD: Due Central Assistance at the end of 40176.19 2015-16 Central Assistance Due at the end of 2016-17 63952.31 Position for 2017-18 Amount (Rs. In lakhs) Actual Expenditure during 2017-18 for 2017-18 26480.18 Actual Expenditure during 2017-18 for 2016-17 120234.79 Total Expenditure during 2017-18 146714.97 Less : Committed Liability 152645.83 Due Central Assistance -5930.86 Less: Central Assistance received during 2017- 18 GOI Letter No.14011/17/2016-SCD-V 33448.24 dt.12.5.2017 GOI Letter No.14011/17/2016-SCD-V 10000.00 dt.28.2.2018 43448.24 Central Assistance due for 2017-18 -49379.10 ADD: Due Central Assistance at the end of 63952.31 2016-17 Central Assistance Due at the end of 2017-18 14573.21 Position for 2018-19 Amount (Rs. In lakhs) Anticipated Demand in 2018-19 191019.40 Less : Committed Liability 152645.83 Due Central Assistance 38373.57 Less: Central Assistance received during 2017- 18 GOI Letter No.14011/17/2016-SCD-V 23447.00 http://www.judis.nic.in dt.07.06.2018 Central Assistance due for 2018-19 14926.57 ADD: Scholarship to be paid during 2018-19 for 142453.48 119 the claims pertaining to 2017-18 ADD: Due Central Assistance at the end of 14573.21 2017-18 Central Assistance Due at the end of 2017-18 171953.26 Sd/-
Director of Adi Dravidar Welfare Annexure I PRESCRIBED PROFORMA FINANCIAL STATEMENT Name of State / Union Territory : Tamil Nadu Columns to be essentially filled in by State Government – UT Admn. In respect of the Centrally Sponsored (Rs. In lakhs) Category Amount
1. Actual expenditure incurred during 2017-18 26480.18
2. Expenditure incurred for 2016-17 pending scholarship 120234.79 in 2017-18
3. Total Expenditure incurred during 2017-18 (1+2) 146714.97
4. Committed Liability (as fixed for XII Plan period) 152645.83
5. Central Assistance due (col.3-4) -5930.86
6. Central Assistance received for 2017-18 43448.24
7. Due Central Assistance at the end of 2017-18 (5-6) -49379.10
8. Central Assistance due at the end of 2017-18 63952.31
9. Net Central Assistance due at the end of 2017-18 14573.21
10. Anticipated expenditure for the year 2018-19 (I+II+III) (I). Anticipated expenditure for the year 2018-19 191019.40 (II). Add amount of arrears to be paid during 2018-19 142453.48 for the claims pertaining to 2017-18 (III)Add 50% of the total expenditure on Book Bank 0.00 component Total 10(i) + 10 (ii) + 10(iii) 333472.88
11. Committed Liability (as fixed for XII Plan period) 152645.83
12. Central Assistance received for 2018-19 as on date 23447.00
13. Due Central Assistance *(as in working sheet) after adjusting central 171953.26 assistance in hand (9+10) – (11+12) 14. http://www.judis.nic.in State Budget provision towards Committed Liability (Approximate) 152645.83
15. If the anticipated expenditure is more than 20% higher than the 1) Implementation of actual expenditure of 2017-18, or shows less than 5% growth, please give G.O.No.6 AD&TW specific reasons for the same (ADW3) Dept. Dt.09.01.12 & G.O.No.92 AD&TW 120 (ADW3) Dept. Dt.11.09.12 regarding fees component restructuring to the students of SC Studying
2) Pending Claims disbursed
16. Progress of expenditure incurred so far during 2018- 850000.00 19 Note: All figures to be invariably furnished for Scheduled Castes only. Certified that the expenditure given in part I, conforms to the payments of Scholarships as per conditions for eligibility and rates of maintenance allowance as contained in the regulations governing award of Post-Matric Scholarship for Scheduled Castes.
Sd/-
Name and Designation of the : K.V. Muralidharan, I.A.S., Officer signing the Statement : Director of Adi Dravidar Welfare Chennai – 600 005 State Government of :Tamil Nadu Annexure II PART-II PHYSICAL TARGETS – POST MATRIC SCHOLARSHIP TO SCHEDULED CASTES 2017-18 Actual SC Fresh Enrollment Renewal Enrollment Total Hostellers Day Scholars Hostellers Day Scholars Boys Girls Boys Girls Boys Girls Boys Girls 1 2 3 4 5 6 7 8 9 10 Group I 11358 6942 15884 11463 20497 13325 34527 21055 135051 Group II 1850 6423 9915 26664 2379 10576 11569 27658 97034 Group 1890 2873 21226 38753 2751 4980 34835 66430 173738 III Group 6735 4688 79715 82543 6995 5054 87582 81979 355291 IV Corresp 0 0 0 0 0 0 0 0 0 ondence http://www.judis.nic.in Courses Total 21833 20926 126740 159423 32622 33935 168513 197122 761114 2018-19 (Anticipated) 121 SC Fresh Enrollment Renewal Enrollment Total Hostellers Day Scholars Hostellers Day Scholars Boys Girls Boys Girls Boys Girls Boys Girls 1 2 3 4 5 6 7 8 9 10 Group I 11926 7289 16678 12036 21175 13991 37999 22108 143202 Group II 1943 6744 10411 27997 2865 11105 12147 29041 102253 Group 1985 3017 22287 40691 2889 5229 36418 69752 182268 III Group 7072 4922 83701 86670 7345 5307 91961 86078 373056 IV Corresp 0 ondence Courses Total 22926 21972 133077 167394 34274 35632 178525 206979 800779 Sd/-
Director of Adi Dravidar Welfare Annexure – III DETAILS ABOUT IMPLEMENTATION OF THE SCHEME
1. A. Name of the Department, in the State / UT, implementing the scheme including the designation, Name & Address of Secretary and Director incharge.
Name of Office Name of the Officer Designation & Telephone / Fax.No.
Address
Adi Dravidar & Tribal Otem Dai., I.A.S. Additional Chief 044-25671848
Welfare Department, Secretary, Adi
Secretariat, Chennai - Dravidar & Tribal
9 Welfare Department,
Secretariat, Chennai –
9
Directorate of Adi K.V.Muralidaran I.A.S., Director of Adi 044-28589855
Dravidar Welfare Dravidar Welfare
Department, Chennai – Department, Chennai –
5 5.
http://www.judis.nic.in B. Name of Department allocated Budget towards committed liability: Adi
Dravidar Welfare Dept.
2. Designation of the authority responsible for sanctioning of scholarship (Head of Education Institution / District level Officer / Directorate).
i) District Level Officers sends recommended list to Directorate for 122 disbursement in respect of Govt./Govt. Aided Institutions.
ii) In respect of Self Finance institutions, District Level Officers sends recommended list to respective heads of the department directorate like department of Technical Education, Directorate of Medical Education, Directorate of State Council for Education, research and Training, etc., which in turn forwards the merit list for disbursement at directorate of Adi Dravidar Welfare.
3. Mode of Payment of Scholarships (cash / cheque / Bank etc.,)
i) In respect of Govt. / Govt. Aided Institutions, entire Scholarship amount is credited to the respective beneficiaries' savings bank account through ECS mode.
ii) In respect of Self Finance private Institutions, only maintenance Allowance is credited to the respective beneficiaries' savings bank account through ECS mode. The fee component is directed credited to the institutions' savings bank account through ECS mode.
4. Periodicity of payment of Scholarship (Monthly / quarterly / six monthly/ annually) Annually.
5. Date of placing 1st installment of funds with the sanctioning authority by the State Govt. / UT Admin. April.
6. Month of sending the application forms to the education institutions. June.
7. Month of Actual Sanction of 1st instalment of scholarship during 2018-19 March
8. Month during which the 1st installment of scholarship was actually disbursed during 2018-19
(i) Earliest Disbursement Date : 2nd July
(ii) Last Disbursement Date : 31st March.
9. Whether compulsory non-refundable fees, reimbursable under the scheme is being charged from the eligible SC students:- No. If yes, reasons therefore, and what corrective steps have been taken?
10. What corrective steps have been taken / proposed to be taken to ensure timely disbursement of scholarship under the scheme.
Providing Savings bank accounts has been made mandatory to facilitate ECS mode of disbursal from 2013-14 onwards. Since the Post matric Scholarship is being implemented through web application developed by NIC. Instructions are given during review meetings with the district level officers to ensure timely disbursal.
11. Numbers of institutions availing PMS http://www.judis.nic.in
12. Numbers of institution cancelled after verification during 2017-18.
13. Give details of checks in place to avoid / minimise misuse.
i) All self Finance Institutions are supposed to upload community certificate, income certificate, and filled in online application form 123 duly signed by the student and institution.
ii) Unique claim is ensured by checking SSLC and HSC Marks Sheets.
iii) Each and every student should submit unique S.B.Account No. for Claiming PMS
iv) In respect of Self Finance Engineering and Polytechnic Institutions, Unique Id is supplied by Directorate of Technical Education and that unique Id is used as a Foreign Key to check the correctness of the student data entered by the institutions at the entry level. Other head of the department directorate like department of Technical Education, Directorate of Medical Education, Directorate of State Council for Education, research and Training etc. check students data using admission / registration number.
v) In respect of Self Finance Institutions, Additional level of scrutiny by respective heads of the department directorate like department of Technical Education, research and Training etc which takes care of 1) Admission mode, 2) Accreditation status of the courses 3) Overlaping with other schemes like First Graduate Concession Scheme of State Government, Top Class Education Scheme of GOI, Rajiv Gandhi Fellowship Schemes for SC etc., Sd/-
Name and Designation of the : K.V. Muralidharan, I.A.S., Officer signing the Statement : Director of Adi Dravidar Welfare Chennai – 600 005 State Government of :Tamil Nadu Annexure - V Details of Disabled SC students covered during 2017-18 and to be covered during 2018-19 under the Scheme.
Actual Coverage during 2017-18
Boys Girls Total
Group Hosteller Day Scholar Hosteller Day (Col.2+3+4+5)
Scholar
1 2 3 4 5 6
Group I
Group II
Group III - NIL -
Group IV
Correspondence
Courses
Total
http://www.judis.nic.in 2018-19 (Anticipated)
Boys Girls Total
Group Hosteller Day Scholar Hosteller Day (Col.2+3+4+5)
124
Boys Girls Total
Scholar
1 2 3 4 5 6
Group I
Group II
Group III - NIL -
Group IV
Correspondence
Courses
Total
Sd/-
Director of Adi Dravidar Welfare
Annexure VI
DETAILS OF EXPENDITURE ON MAINTENANCE ALLOWANCE AND FEES TOWARDS HOSTELLERS AND DAY SCHOLARS (SC ONLY) 2017-18 (Actual) Rs.in Lakh Group No.of Awards Expenditure towards 2016-17 No.of Expenditure towards 2017-18 pending Total pending claims paid in 2017-18 Awards claims paid in 2017-18 Expen diture SC Maintenance Fees SC Total SC Maintenance Fees SC Total for Allowance Allowance SC Expenditur Expenditure 2015- SC e 16 Col.
5+9 1 2 3 4 5 6 7 8 9 10 Hostellers Group I 10425 1357.00 25941.00 27298.00 35775 4178.00 1225.00 5403.00 32701.0 0 Group II 4460 387.00 5310.00 5697.00 14464 1134.00 229.00 1363.00 7060.00 Group III 2760 164.00 387.00 551.00 8513 511.00 8.00 519.00 1070.00 Group IV 5428 181.00 2097.00 2278.00 16228 473.00 106.00 579.00 2857.00 Correspondenc 0.00 0.00 e Courses Total 23073 2089 33735.00 35824.00 74980 6296.00 1568.00 7864.00 43688.
00Day Scholars Group I 17548 1065.00 43047.00 44112.00 56505 3248.00 1915.00 5163.00 49275.0 0 Group II 15789 888.00 17560.00 18448.00 51651 2759.00 762.00 3521.00 21969.0 0 Group III 33730 1148.00 3641.00 4789.00 111481 4080.00 74 4154.00 8943.00 http://www.judis.nic.in Group IV 73315 1833.00 15228.79 17061.79 226102 4972.00 806.18 5778.18 22839.9 7 Correspondenc e Courses Total 140382 4934 79476.79 84410.79 445739 15059.00 3557.18 18618.18 103026 125 Group No.of Awards Expenditure towards 2016-17 No.of Expenditure towards 2017-18 pending Total pending claims paid in 2017-18 Awards claims paid in 2017-18 Expen diture SC Maintenance Fees SC Total SC Maintenance Fees SC Total for Allowance Allowance SC Expenditur Expenditure 2015- SC e 16 Col.
5+9 .97 Grand Total 163455 7023.00 113211.79 120234.79 520719 21355.00 5125.18 26480.18 146714 .97 Note: 1. The above information should exclude expenditure on Book Bank component Break up of the expenditure on Book Bank Component is to be furnished separately, in the given proforma at Annexure – I & II.
2. Details above pending claims of 2015-16 included in anticipated expenditure 2015-16 to be given separately for each group, Hostellers and Day Scholars.
Sd/-
Director of Adi Dravidar Welfare Annexure VI DETAILS OF EXPENDITURE ON MAINTENANCE ALLOWANCE AND FEES TOWARDS HOSTELLERS AND DAY SCHOLARS (SC ONLY) Rs.in Lakh Group No.of Awards Expenditure towards No.of Anticipated Expenditure for 2018-19 Total Awards Antici pated SC Maintenance Fees SC Total SC Maintenance Fees SC Total Expen Allowance Allowance SC Expenditur Expenditure diture SC e for 2016- 17 Col.
5+9 1 2 3 4 5 6 7 8 9 10 Hostellers 16451 3780.00 29402.00 33182.00 54837 8515.84 35221.49 43737.33 76919.3 3 Group I Group II 6700 1026.00 5505.00 6531.00 22334 2311.54 6594.25 8905.79 15436.7 9 Group III 3943 463.00 195.00 658.00 13145 1042.20 233.15 1275.35 1933.35 Group IV 7408 428.00 2533.00 2961.00 24695 964.82 3034.30 3999.12 6960.12 Correspondenc e Courses Total 34502 5697.00 37635.00 43332.00 115011 12834.40 45083.19 57917.59 101249 .59 Day Scholars Group I http://www.judis.nic.in 26175 2938.00 45956.00 48894.00 87250 6919.04 55050.96 61670.00 110564.
00 Group II 23927 2496.00 18296.00 20792.00 79756 5623.25 21917.00 27540.25 48332.2 5 Group III 50893 3692.00 1781.00 5473.00 169644 8315.90 2133.37 10449.27 15922.2 7 126 Group No.of Awards Expenditure towards No.of Anticipated Expenditure for 2018-19 Total Awards Antici pated SC Maintenance Fees SC Total SC Maintenance Fees SC Total Expen Allowance Allowance SC Expenditur Expenditure diture SC e for 2016- 17 Col. 5+9 Group IV 106420 4501.00 19461.48 23962.48 349107 10133.94 23308.35 33442.29 57404.7 7 Correspondenc 0.00 e Courses Total 207415 13627.00 85494.48 99121.48 685757 30692.13 102409.68 133101.81 232223 .29 Grand Total 241917 19324.00 123129.48 142453.48 800768 43526.53 147492.87 191019.40 333472 .88
Note: 1. The above information should exclude expenditure on Book Bank component Break up of the expenditure on Book Bank Component is to be furnished separately, in the given proforma at Annexure – I & II.
2. Details above pending claims of 2015-16 included in anticipated expenditure 2015-16 to be given separately for each group, Hostellers and Day Scholars.
Sd/-
Director of Adi Dravidar Welfare ANNEXURE VII POST MATRIC SCHOLARSHIP FOR SCHEDULED CASTE STUDENTS Statement of Scholarship awarded and expenditure incurred for Scheduled Castes during the last three years and 2017-18 (anticipated) S.No. Year No.of Awards Expenditure Incurred 1 Pending claims disbursed for 2014-15 in 96035 74579.43 2015-16 2 2015-16 (Not including Book Bank 600658 29466.64 Component) 3 Total Expenditure for 2015-16 (sl.No. 8+9) 104096.07 (Not including Book bank component) 4 Pending claims disbursed for 2015-16 in 157632 101044.29 2016-17 5 2016-17 (Not including Book Bank 614909 32411.04 component) 6 Total Expenditure for 2016-17 (Sl.No. 8+9) 133455.33 (not including Book bank component) 7 Pending claims disbursed for 2016-17 in 163455 120234.79 2017-18 8 http://www.judis.nic.in Actual Expenditure for 2017-18 520719 26480.19 9 Total Expenditure for 2017-18 (sl.No. 8+9) 146714.97 (Anticipated not including Book bank component) 10 Pending Claims disbursed for 2017-18 in 241917 142284.71 127 S.No. Year No.of Awards Expenditure Incurred 2018-19 11 Anticipated Expenditure for 2018-19 800768 191019.40 12 Total Anticipated Expenditure for 2018-19 POSITION OF AUDIT OF EXPENDITURES BY CAG / AG
1. Year up to which the audit has been completed under the scheme :-
2014-2015
2. Audited figures of Expenditure for the three years (latest) for which Audit under the scheme has been completed. These figures should be the total expenditure incurred (out of State Budged + Central Assistance) under the scheme.
Complete documentary proof may also be attached with the proposal.
For SC Students only Year 2011-12 Audited figures of expenditure Audit Certificate Copies already sent Year 2012-13 Year 2013-14 Year 2014-15 Audited figures of expenditure Audit Certificate copies already sent Sd/-
Name and Designation of the : K.V. Muralidharan, I.A.S., Officer signing the Statement : Director of Adi Dravidar Welfare Chennai – 600 005 State Government of :Tamil Nadu Annexure IX Statement in respect of such States / UTs which pay higher maintenance allowance than admissible under the Centrally sponsored scheme and / or provide certain other eligibility relaxation.
1. Maintenance Allowance rates adopted.
Hostellers Day Scholars
Group I
Group II
Group III
Group IV
Correspondence Courses
2. Details of eligibility conditions being relaxed NIL
3. Details of Expenditure http://www.judis.nic.in (Rs. In Lakhs) Particulars 2017-18 (Actual) 2018-19 (Anticipated)
(i) total expenditure under the NIL scheme, as per 1+2 above (as 128 Particulars 2017-18 (Actual) 2018-19 (Anticipated) per State Govt. rates and relaxed eligibility conditions, if any)
(ii) Total expenditure as per Centrally Sponsored Scheme (as per Govt. of India Regulations)
(iii) Addl. Expenditure (i-ii above) on account of higher maintenance allowance rates etc.,)
4. Source of funding the additional expenditure (Scs only)
(i) State Budget provided for 2017-18 for
(a) committed liability.
(b) Expenditure on Higher rates etc.
(c) Total
(ii) State Budget provision actually utilised during 2017-18 for
(a) committed liability. NIL
(b) Expenditure on Higher rates etc.
(iii) State Budget provided for 2018-19 (Scs only) for
(a) committed liability.
(b) Expenditure on Higher rates etc.
(c) Total
5. Certified that expenditure details furnished above conform to the actual payment of scholarship made, under the scheme and that separate record is being maintained for the expenditure incurred over and above the expenditure permissible under the Centrally Sponsored Scheme.
Sd/-
Name and Designation of the : K.V. Muralidharan, I.A.S., Officer signing the Statement : Director of Adi Dravidar Welfare Chennai – 600 005 State Government of :Tamil Nadu GFR 12-C See Rule 239 Form of Utilization Certificate (for State Governments) (Where expenditure incurred by Govt. bodies only) Sl.No. Letter No. and Date Amount (Rs.) in Lakhs GOI Letter No.14011/23/2015-SCD-V 33448.24 Certified that out of dt.12.5.2017 Rs.43448.24 lakhs of Grants-in- http://www.judis.nic.in aid sanctioned during the year GOI Letter No.14011/23/2015-SCD-V 10000.00 2017-18 in favour of Director of dt.28.2.2018 Adi Dravidar Welfare under this Total 43448.24 Ministry / Department letter No. given in the margin and Rs.Nil on account of unspent balance 129 Sl.No. Letter No. and Date Amount (Rs.) in Lakhs of the previous year, a sum of Rs.43448.24 lakhs has been utilized for the purpose of scholarship for which it was sanctioned and that the balance of Rs.Nil remaining unutilized at the end of the year has been surrendered to Government (vide No. Dated. ) will be adjusted towards the grants-in-
aid payable during the year 2018-19
1. Certified that I have satisfied myself that the conditions on which the grants- in-aid was sanctioned have been duly fulfilled / are being fulfilled and that I have exercised the following checks to see that the money was actually utilized for the purpose for which it was sanctioned.
Kinds of checks exercised.
1. Review Meetings.
2. Expenditure statement
3. MIS Reports 4. 5. Sd/-
Signature : K.V. Muralidharan, I.A.S.,
Designation : Director of Adi Dravidar Welfare
Chennai – 600 005
Date :16.03.2018
GFR 12-C
See Rule 239
Form of Utilization Certificate (for State Governments) (Where expenditure incurred by Govt. bodies only) Sl.No. Letter No. and Date Amount (Rs.) in Lakhs GOI Letter No.14011/17/2016-SCD-V 23447.00 Certified that out of dt.07.06.2018 Rs.23447.00 lakhs of Grants-in-
aid sanctioned during the year 2018-19 in favour of Director of Total 43448.24 Adi Dravidar Welfare under this Ministry / Department letter No. given in the margin and Rs.Nil on account of unspent balance of the previous year, a sum of http://www.judis.nic.in Rs.23447.00 lakhs has been utilized for the purpose of scholarship for which it was sanctioned and that the balance of Rs.Nil remaining unutilized at the end of the year has been 130 Sl.No. Letter No. and Date Amount (Rs.) in Lakhs surrendered to Government (vide No. Dated. ) will be adjusted towards the grants-in-
aid payable during the year 2019-20
1. Certified that I have satisfied myself that the conditions on which the grants- in-aid was sanctioned have been duly fulfilled / are being fulfilled and that I have exercised the following checks to see that the money was actually utilized for the purpose for which it was sanctioned.
Kinds of checks exercised.
1. Review Meetings.
2. Expenditure statement
3. MIS Reports 4. 5. Sd/-
Signature : K.V. Muralidharan, I.A.S.,
Designation : Director of Adi Dravidar Welfare
Chennai – 600 005
Date :
ANNEXURE XI
Prescribed proforma for Book Bank Component Progress of implementation of Book Banks 2018-19 (Proposed) Sl.No. Courses No. of Students Cost Rs. In Lakh Institutions I Degree Courses 1 Medical (including Indian System of Medical / Homeopathy 2 Engineering (including Architecture, Marine Engineering, Electronic Engineering, etc., 3 Veterinary Sciences 4 Agriculture 5 Polytechnic NIL II Post Graduate Courses 1 Medical, Engineering, Agriculture, http://www.judis.nic.in Veterinary Sciences and such other technical alike courses as are approved by Universities / Institute of Higher Learning 2 Law Courses LLB (3 and 5 years) LLM (2 years) 131 Prescribed proforma for Book Bank Component 3 Chartered Accountancy (intermediate and final 4 MBA 2 years and Similar courses 5 Bio Sciences Total (I + II) Note: will be sent separately sd/-
Director of Adi Dravidar Welfare Chennai – 600 005.
ANNEXURE – XII District Wise Details of Recognized Institutions Covered during 2017-18 proposed to be covered during 2018-19 Sl.No. Name of District / Institution Course No. of students Total cost Rs. In Lakh Year 2017-18 1 District Name of Institutions 2 District Name of Institutions Enclosed as Soft Copy 3 District Name of Institutions 4 District Name of Institutions Total Year 2018-19 1 District Name of Institutions 2 District Name of Institutions 3 District Name of Institutions 4 District Name of Institutions http://www.judis.nic.in Total Note: Enclosed in Soft Copy sd/-
Director of Adi Dravidar Welfare 132 Chennai – 600 005 Annexure XIII Name of the Scheme GOI Post Matric Scholarship – Scheduled Castes 100% Year Opening Fund Available Total Committed Due Balance Balance Balance Received Balance Expenditure Liability Shareof with the Central from GOI of State Governmen State Assistance t of India to be released 1 2 3 4 5 6 7 8 9 2011-12 2323.45 14338.38 16661.83 35889.91 11864.75 24025.16 0.00 7363.33 2012-13 -7363.33 16419.45 9056.12 37466.31 35355.21 2111.10 6945.02 0.00 2013-14 6945.02 30011.00 36956.02 88267.77 35355.21 52912.56 0.00 15956.54 2014-15 -15974.54 25400.00 9425.46 62330.00 35355.21 26974.79 0.00 17549.33 2015-16 -17549.33 46064.00 28514.67 104046.07 35355.21 68690.86 0.00 40176.19 2016-17 -40176.19 74324.00 34147.81 133455.33 35355.21 98100.12 0.00 63952.31 2017-18 -63952.31 43448.24 -20504.07 146714.97 152645.83 -5930.86 0.00 14573.21 2018-19 -14573.21 23447.00 8873.79 333472.88 152645.83 180827.05 0.00 171953.26 – Negative sign in col.2 indicates Central assistance due not received for that year and hence it is subtracted in the subsequent year. – Expenditure shown in col 5 for the year 2018-19 is the anticipated expenditure for 2018-19 Rs.191019.40 Lakhs + pending Claims related to 2017-18 Rs.142453.48 Lakhs.
sd/-
Director of Adi Dravidar Welfare
48. Administrative approvals, dated 07.08.2018 and 16.08.2018 of the Ministry of Social Justice and Empowerment (Integrated Finance Division) are extracted hereunder:
F.No.14011/17/2016-SD-V http://www.judis.nic.in Ministry of Social Justice & Empowerment (Integrated Finance Division) ***** Notes from pre-page may please be seen.133
2. This is regarding Programme Division's proposal for concurrence for sanction / release of Central Assistance of Rs.11,72,91,00,000/- [Rupees Eleven Hundred Seventy Two Crores Ninety One Lakh only) to State Government of Tamil Nadu as entire arrear upto 2016-17 under the “Centrally Sponsored Scheme of Post Metric Scholarships for Scheduled Castes Students (Plan)” during F.Y.2018-19.
3. The details are as under
S.No. Particulars (2015-16) Amount (Rs. in Crore)
(i) Actual expenditure during 2015-16 1040.46
(ii) Committed liability of State 353.55
(iii) Due Central Assistance 2015-16 686.91
(iv) Arrear of 2014-15 175.49
(v) Total due CA 2015-16 862.40
(vi) CA released 2015-16 460.64
(vii) Balance due CA 2015-16 401.76 S.No. Particulars (2016-17) Amount (Rs. in Crore)
(i) Actual expenditure during 2016-17 1334.55
(ii) Committed liability of State 353.55
(iii) Due Central Assistance 2016-17 981.00
(iv) Add arrear on actual expenditure of 2015-16 401.76
(v) Add pending claims for 2016-17 to be paid in 1202.34 2017-18
(vi) Total CA due upto 2016-17 2585.10
(vii) CA released in 2016-17 743.24
(viii) CA released in 2017-18 434.48
(ix) CA released in 2018-19 234.47
(x) Total CA available with state to clear pending 1412.19 arrear up to 2016-17
(xi) Balance CA due for 2016-17 1172.91 http://www.judis.nic.in
4. Utilization Certificate: - UC towards the release of Central Assistance in 2017-18 of Rs.434.48 crore has been 134 received and placed at page 145/c. State Government has completed the audit up to financial year 2014-15.
5. Budge: During the year 2018-19, out of total Budget estimate of Rs.3000 Crore under the head 3601 for States, fund of Rs.2920 Crore is available. So far expenditure of Rs.1444.83 crore has been incurred. Balance under Head 3601 is Rs.1475.17 Crore is available. Additional allocation of Rs.4000 crore has been proposed under supplementary demand.
6. IFD's view:- In view of above, IFD may concur for sanction / release as Central assistance of Rs.11,72,91,00,000/-[Rupees Eleven Hundred Seventy Two Crores Ninety One Lakh only) to State Government of Tamil Nadu as entire arrear upto 2016-17 under the “Centrally Sponsored Scheme of Post Metric Scholarships for Scheduled Castes Students (Plan)” during F.Y.2018-19, subject to the following:-
(a) Sanction Order should invariably indicate that “the payee has no Utilization Certificate as due for rendition under the Rules under this Scheme.”
(b) Detailed Calculation sheet should be part of the Sanction order.
(c) Administrative Approval of the Competent Authority should be obtained prior to issue of any sanction. http://www.judis.nic.in
(d) Availability of funds.
7. JS&FA (SJ&E) may kindly see for concurrence to the 135 financial proposal as at Para 2 and 6 above please.
F.No.14011/17/2016-SD-V From: pre-page 35/N ante The proposal to release Rs.1172.91 Crore towards arrears settlement of PMS SC scholarship claims of Tamilnadu, upto 2016-17 is concerned is subject to availability of funds.
2. PD may release the amount in installments, based on availability of budget. With this, it is presumed that all arrears of PMS-SC for Tamilnadu, upto 2016-17 is settled.
3.Approval of CFA may also be taken
49. D.O. Letter, dated 13.08.2018, addressed to the Secretary, Department of Expenditure, Ministry of Finance, is extracted hereunder:
D.O.No.14012/4/2018-SCD-V August 13, 2018, Dear Sir, I am writing this in the context of pending arrears upto the year 2016-17 and also Central Assistant due towards arrears claims for 2017-18 and anticipated claims for 2018-19 to the States / UTs under the core scheme of Post Matric Scholarship for Scheduled Castes Students.
2. The Cabinet in its meeting held on 4th April, 2018 approved the continuation and revision of the Scheme which inter alia includes release of arrears up to 2016-17 which have accumulated over a period of time. Accordingly, http://www.judis.nic.in against a Budge Estimate of Rs.3000 crore under the scheme during 2018-19, the Department has already released an amount of Rs.1443 crore to the States / UTs for arrears upto 136 2016-17 and further proposals amounting Rs.3732 crore have been concurred by the Internal Finance Division towards arrears upto 2016-17 with the condition to release the same on pro-rata basis subject to availability of funds. It may be noted that these arrears requirements are not yet finalized for some of the States of which the major ones are Bihar, Punjab and Himachal Pradesh.
3. The Department also had several rounds of discussions during the last few weeks with the Principal Secretaries and other senior officers of the States / UTs in order to determine the extent of Central Assistance (CA) due towards 2017-18 and 2018-19 and other related issues arising out of the revision of the Scheme. With the revised committed liability, the anticipated CA due is Rs.550 crore and Rs.1200 crore for the years 2017-18 and 2018-19 respectively.
4. Taking into account the committed liability of the States / UTs as it is emerging now, the Central Share for the years 2017-18 & 2018-19 is likely to be only 5% of the total combined expenditure of the Centre and the States / UTs with almost nil contribution of the Centre for many States / UTs have raised serious objections on the level of committed liability shifted to States with only meagre share of Central Government and have requested to re-consider this aspect of the Scheme. On this issue, the requests received from http://www.judis.nic.in various States are being consolidated and examined separately.137
5. In the meantime, I request you to consider release of additional grants of Rs.4000 crore under the Scheme on priority to enable us release funds to those States / UTs that have submitted complete proposals so far. The balance funds, if any, will be sought at the Revised Estimate stage, with the aim of entering the next fiscal with minimal arrears.
6. I would be grateful for an early response in this regard.
With Regards Yours Sincerely, Sd/-
(Nilam Sawhney) Shri Ajay Narayan Jha, Secretary, Department of Expenditure, Ministry of Finance.
50. D.O.Letter, dated 24.08.2018, addressed to the Pay and Accounts Officer, Ministry of Social Justice and Empowerment, New Delhi, is extracted hereunder:
No.14011/17/2016-SCD-V Government of India Ministry of Social Justice and Empowerment (Department of Social Justice and Empowerment) Shastri Bhawan, New Delhi – 1100 001 http://www.judis.nic.in Dated 24/08/2018 To The Pay & Accounts Officer, Ministry of Social Justice and Empowerment, 138 Shastri Bhawan, New Delhi.
Subject : Release of Central Assistance to State Government of Tamil Nadu under Centrally Sponsored Scheme of Post Matric Scholarship for SC students during the financial year 2018-19.
Sir, I am directed to convey the sanction of the President for release of Rs.350 crore [Rupees Three Hundred and Fifty Crore only] to the State Government of Tamil Nadu during the current financial year i.e.2018-19 under Centrally sponsored Scheme of Post-Matric scholarship to the students belonging to Scheduled Castes.
2. The expenditure is debitable to the Major Head 3601-Grant-in-aid to State Governments, 06 Grant for State Plan Scheme (Sub-Major head), 789-Special Component Plan for Schedule Castes (Minor Head), 34-Umbrella Scheme for Development of Scheduled Castes (Sub Head), 34.01-Post matric Scholarship for SC students, 34.01.31 Grants-in-aid General under Demand No.89 of Ministry of Social Justice and Empowerment for the year 2018-19.
3. It is requested that arrangements may kindly be made to credit this amount to the State Government of Tamil Nadu in accordance with the procedure laid down in the Ministry of Finance O.M.No.2(45)76-Spl.Cell dated 30.08.76 as modified vide their O.M. Of even number dated http://www.judis.nic.in 16.09.76, under intimation to this Ministry.
4. This sanction issues with the concurrence of the Integrated finance Division vide their Diary No.17625/JS & FA 139 dated 10/08/2018.
5. The payee has no Utilization Certificate as due for rendition under the rules under this scheme of the Ministry.
6. The State Government will maintain separate accounts in respect of the grants-in-aid received under the scheme. The accounts will remain open for inspection by the representatives of the officers from the office of Comptroller and Auditor General of India / Government of India. The State Government will have the accounts of the grants-in-aid audited by the Govt. Auditor and shall furnish the Utilization Certificate in the prescribed format in GFR – 12C in original duly signed by authorized signatory of the State Govt.
7. State Government may ensure that release of scholarship as per the revised guidelines of PMS-SC issued by this Department vide letter no.11017/04/2015-SCD-V(III) dated 03/05/2018.
8. The accounts will be open to inspection by the sanctioning authority and audit, both the Comptroller and Auditor General of India under the provision of CAG (DPC) Act, 1971 and internal audit by the Principal Accounts Office of the Ministry or Department whenever the State Govt. is called upon to do so.
9. The receipt to this letter may please be acknowledged.
Yours faithfully, Sd/-
http://www.judis.nic.in (Yogesh Dhingra) Under Secretary to the Govt. of India.
Tamil Nadu
140
S.No. Particulars Amount
(Rs. in Crore)
2015-16
(i) Actual expenditure during 2015-16 1040.46
(ii) Committed liability of State 353.55
(iii) Due CA (i-ii) 2015-16 686.91
(iv) Arrear of 2014-15 on the basis of actual 175.49
expenditure as per Table C Pg.3/N of link file 2015
(v) Total due CA 2015-16 862.40
(vi) CA released 2015-16 460.64
(vii) Balance due CA 2015-16 (vii-viii) 401.76 (2016-17)
(i) Actual expenditure during 2016-17 1334.55
(ii) Committed liability of State 353.55
(iii) Due CA 2016-17 (i-ii) 981.00
(iv) Add arrear on actual expenditure of 2015-16 as 401.76 mentioned in above table
(v) Add pending claims for 2016-17 to be paid in 1202.34 2017-18
(vi) Total CA due upto 2016-17 2585.10
(vii) CA released in 2016-17 743.24
(viii) CA released in 2017-18 434.48
(ix) CA released in 2018-19 234.47
(x) Total CA available with state to clear pending 1412.19 arrear up to 2016-17 (vii+viii+ix)
(xi) Balance CA due for 2016-17 (vi-x) 1172.91
(xii) CA to release 350.00
(xiii) Balance CA 822.91
51. Letter, dated 11th October, 2018, of the Ministry of Tribal Affairs, addressed to the Pay and Accounts Officer, Ministry of Tribal Affairs, New Delhi, regarding Grants-in-aid being released to the State Government of Tamil Nadu under the Centrally Sponsored Scheme of Post http://www.judis.nic.in Matric Scholarships to Scheduled Tribe students upto the year 2017-18 as arrear grant, is extracted hereunder:
141No.20014/24/2012-Edu/Sch Government of India Ministry of Tribal Affairs (Scholarship Section) Shastri Bhawan, New Delhi - 110001 Dated:11th October, 2018 To The Pay & Accounts Officer, Ministry of Tribal Affairs, Shastri Bhawan, New Delhi - 110001.
Sub: Grants-in-aid being released to the State Government of Tamil Nadu under the Centrally Sponsored Scheme of Post Matric Scholarships to Scheduled Tribe students upto the year 2017-18 as arrear grant.
Sir, Sanction of the President of India is hereby conveyed to release an amount of Rs.39,33,65,000/- (Rupees Thirty Nine Crore Thirty Three Lakh Sixty Five Thousand only) to the State Government of Tamil Nadu under the Centrally Sponsored Scheme of Post-Matric Scholarship to S.T.students towards arrear grant upto the year 2017-18 during the current financial year 2018-19.
2. The Sanction relates to Plan Expenditure and is in accordance with the pattern of assistance prescribed by the Planning Commission and subject to the provision of General http://www.judis.nic.in Financial Rules, 2017 as amended from time to time and any other instructions issued in this regard.142
3. The expenditure is debitable to the Major Head Grant, sub-head as indicated below and shall be met from Plan Budget for the year 2018-19.
Demand No. Major Head, Sub Head Amount in Rs.
No.96 Ministry of Tribal Major Head: 3601-Grants- Rs.39,33,65,000/- (Rupees Affairs in-aid to State Governments Thirty Nine Crore Thirty (Major Head), 06-Grants for Three Lakh Sixty Five Centrally Sponsored Thousand only) Schemes (Sub-Major Head), 796 - Tribal Areas Sub Plan (Minor Head), 36-Umbrella Programme for Development of Scheduled Tribes; Tribal Education, 02-Post - Matric Scholarship 36.02.31 - Grant-in-aid General (Charged) under Demand No.96, Ministry of Tribal Affairs for the year 2018-19.
4. It is requested that arrangements may kindly be made to credit this amount to the State Government in accordance with the procedure laid down in the Ministry of Finance OM No.2(45)76-Spl.Cell dated 30.08.1976 and as modified vide OM of even number dated 16.09.1976 under intimation to this Ministry.
5. The calculation of grants towards arrear grant up to the year 2017-18 is as follows:-
(Rs.in lakhs) Grants Actual State Central share Central Share Cumulative pertainin expenditur share (75%) released Balance due http://www.judis.nic.ing to the e reported (25%) (3-4) year 1 2 3 4 5 2012-13 797.64 143.08 654.56 149.46 505.10 143 Grants Actual State Central share Central Share Cumulative pertainin expenditur share (75%) released Balance due g to the e reported (25%) (3-4) year 2013-14 2610.75 143.08 2467.67 1436.02 1536.75 +505.10
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2972.77 2014-15 2623.65 655.96 1967.89 3504.86 (-)0.22 +1536.75
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3504.64 2015-16 3558.48 889.62 2668.86 400.00 2268.64 (-)0.22
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2668.64 2016-17 3660.87 890.22 2670.65 2935.74 2003.55 +2268.64
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4939.29 2017-18 3870.13 967.53 2902.60 972.50 3933.65 +2003.55
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4906.15 * From 2014-15 onwards, funding pattern became 75:25 between Centre and State.
6. Scholarships are payable to the ST according to the Guidelines of the Scheme. The State Government shall ensure that the Scholarship funds received from the Government of India / Ministry of Tribal Affairs are released directly to the beneficiaries electronically as laid down in Union Ministry of Finance's O.M. No.1-11011/58/2013-DBT dated 27.08.2015. A copy of the release order should be sent by email on [email protected].
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7. You are requested to advise RBI, CAS, Nagpur for crediting the above mentioned amount to the account of 144 Government of Tamil Nadu in accordance with procedure laid down in the Ministry of Finance's OM No.2(45)/76-Spl Cell, dated 30.08.1976 as modified vide OM of even number dated 16.09.1976.
8. No utilization certificate is due for rendition.
9. Diversion of funds and deviation from the norms of the scheme shall not be allowed. State Government has no authority to divert the funds for other purpose.
10. This sanction is being issued with the concurrence of Integrated Finance Division of this Ministry vide their Dy.No.2279/JS&FA/2018, dated 11.10.2018.
11. Certified that this sanction has been noted at Sl.No.25 in Register of grants."
52. Letter of the Director, Ministry of Social Justice and Empowerment, dated 13.09.2018, addressed to the The Principal Secretary, Adi Dravidar and Tribal Welfare (AWD-3) Department, Government of Tamil Nadu, Chennai, is extracted hereunder:
19015/21/2018-SCD-V Government of India Ministry of Social Justice and Empowerment (Department of Social Justice and Empowerment) http://www.judis.nic.in Shastri Bhawan, New Delhi – 1100 001 Dated 13/09/2018 To 145 The Principal Secretary, Adi Dravidar and Tribal Welfare (AWD-3) Department Government of Tamil Nadu, Secretariat, Chennai – 600 009.
Subject : Committed Liability of the State Government / Union Territory Administration under Centrally Sponsored Scheme of Post Matric Scholarship for SC students for the period 2017-18 to 2019-20- reg.
Sir, I am directed to refer to the subject stated above and to state that based on the information submitted by the State in response to Ministry's letter dated 15-5-2018, the annual committed liability of the State Government / Union Territory Administration for the period 2017-18 to 2019-20 has been worked out.
2. The State Government was requested to furnish information as per Annexure – I, II-A, II-B enclosed to the above mentioned letter of the Ministry. The information provided has been compiled in the working sheet enclosed wherein the information pertaining to annexure-I has been complied at Column (2), Annexure-II(A) at column (3) and Annexure-II (B) at Column (4) year-wise. The last row corresponding to column (4) reflects the total expenditure incurred for particular year and the highest figure during the XII plan period (2012 to 2016-17) has been taken as the committed liability of the State, provided there are no outstanding payments as part of the State / UT for the 12th http://www.judis.nic.in Plan Period.
3. In view of above, the committed liability of the State Government / Union Territory Administration for the 146 period 2017-18 to 2019-20 co-terminus with 14th Finance Commission Cycle has bee calculated as Rs.1526.45 crore annually.
4. You are requested to confirm the committed liability as fixed at para-3 above within one weeks positively by 20th September, 2018 in order to enable this Department to process further on this matter. In case any outstanding amount for the 12th plan period is still pending due to any court case / other reasons same may be intimated year-wise to the Department to enable us to re-workout the committed liability.
5. It is also requested that the proposal for Central Assistant for 2017-18 and 2018-19 under the scheme may also be submitted based on the revised committed liability, if not already submitted earlier, in order to initiate the process for release of funds.
Encl.: As Above.
Yours faithfully, Sd/-
Deepak Mahra (Director) Tel:011-23383004 E-mail id:[email protected] Worksheet for calculation of Committed Liability for the State of Tamil Nadu for the period 2017-18 to 2019-20 Rs. in Crore http://www.judis.nic.in Year (1) Demand Expend. Expenditure incurred during the year for the during (4) Year (2) the year (3) A B C D E F G H 2011-12 2012-13 2013-14 2014-15 2015-16 2016-17 2017-18 Total 147 Year (1) Demand Expend. Expenditure incurred during the year for the during (4) Year (2) the year (3) As per As per As per Annexure-III Annexur Annexur e-I e - II 2011-12 358.89 359.89 358.89 0.00 0.00 0.00 0.00 0.00 0.00 358.89 2012-13 653.53 374.66 0.00 374.66 0.00 0.00 0.00 0.00 0.00 374.66 2013-14 896.48 882.67 0.00 274.87 603.80 0.00 0.00 0.00 0.00 882.67 2014-15 1076.41 623.30 0.00 0.00 292.68 33061 0.00 0.00 0.00 623.30 2015-16 1305.1 1040.46 0.00 0.00 0.00 745.79 294.66 0.00 0.00 1040.46 2016-17 1526.45 1334.55 0.00 0.00 0.00 0.00 1010.44 324.11 0.00 1334.55 2017-18 1922.56 1467.14 0.00 0.00 0.00 0.00 0.00 1202.34 264.80 1467.14 Total expenditure incurred for 358.89 653.53 896.48 1076.41 1305.10 1526.45 264.80 that particular year Note: Committed Liability of the State for the period of 2017-18 to 2019-20 is Rs.1526.45 crore, provided no arrear are pending.
53. Letter, dated 28th September, 2018, of the Ministry of Tribal Affairs, addressed to the Director, Tribal Welfare Department, Government of Tamil Nadu, Chennai, regarding Grant-in-aid under the Centrally Sponsored Schemes (i) Pre-Matric Scholarship to ST students and
(ii) Post Matric Scholarships to ST students - Schedule for receiving / processing of applications, is extracted hereunder:
No.20014/24/2012-Edu/Sch Government of India Ministry of Tribal Affairs (Scholarship Section) Shastri Bhawan, New Delhi - 110001 Dated the 28th September, 2018 http://www.judis.nic.in To The Director, (Shri T.Ritto Cyriac), Tribal Welfare Department Government of Tamil Nadu, 148 Chennai - 600 005.
Email: [email protected] Subject: Grant-in-aid under the Centrally Sponsored Schemes
(i) Pre-Matric Scholarship to ST students and (ii) Post Matric Scholarships to ST students - Schedule for receiving / processing of applications - Reg.
Sir, Refer to this Ministry's earlier letter vide No.20014/01/2017/Edu/Sch, dated 06th July 2018, requesting for Schedule for receiving / processing online applications under Pre and Post Matric Scholarship schemes for ST students (copy enclosed).
2. It is requested that the requisite details i.e., schedule for receiving / processing online applications (for both the schemes) may please be sent urgently so that further funds for the year 2018-19 can be considered for release.
3. This may please be accorded PRIORITY."
54. According to Mr.E.Manoharan, learned Additional Government Pleader, a sum of Rs.822.91 Crores, central share of the post matric scholarship from the academic years 2012-13, for Scheduled Caste students upto 2016-17, is due to be released by Government of India. For the year 2017-18, a sum of Rs.162 Crores, towards central share of the http://www.judis.nic.in scholarship for SC candidates, has been claimed. Thus, a total sum of Rs.984.91 Crores, representing the Central share under the Post-matric 149 scholarship for Scheduled Caste students in Tamil Nadu is due to be disbursed.
55. But the learned counsel for the 1st respondent submitted that proposals for disbursement of scholarship for SC students, Central share for the year 2017-18, has not been received.
56. Learned counsel for Central and State Governments submitted that post matric scholarship for ST students has been disbursed to be State Government, upto the current year 2017-18. Portal for filing applications by the candidates would be operated in November' 2018 and after consolidating all the applications, proposals for the academic year 2018-19, would be sent only in December' 2018 towards the Central share of the Post Matric Scholarship for the SC/ST students.
57. Learned counsel for the first respondent submitted that proposal for disbursement of scholarship for the year 2016 has not been received.
http://www.judis.nic.in 58. On instructions Mr.E.Manoharan, learned Additional Government Pleader submitted that financial proposals for the year 2017- 18 given under Centralized Sponsorship Scheme of Post Matric Scholarship 150 for Scheduled Castes students in letter No.565/ADW3/2018-3 dated 17.03.2018 to the Secretary, Ministry of Social Justice and Empowerment, New Delhi, has been sent.
59. Today, copy of the said letter dated 17.03.2018, is acknowledged by the Mr.K.S.Jeyaganeshan, learned counsel for the first respondent, and he submitted that letter dated 17.03.2018, would be forwarded to the Ministry of Social Justice and Empowerment, New Delhi.
60. However, Government of Tamil Nadu is directed to send one more copy of the letter dated 17.03.2018, along with enclosures, if any, by registered post with acknowledgment due forthwith. Government of Tamil Nadu, Department of Adi Dravidar and Tribal Welfare, Chennai is directed to clarify the queries raised in letter dated 13.08.2018, 24.08.2018 and 13.09.2018 respectively by the Ministry of Social Justice and Empowerment, New Delhi forthwith.
61. Objective of the Scheme is to provide / supplement financial assistance to the Scheduled Caste students studying at post matriculation or post secondary stage to enable them to complete their education. http://www.judis.nic.in Duration and Payment of scholarship governed by Clause VIII and Clause IX of the Scheme 2018 are reproduced hereunder:
151"VIII. Duration and Renewal of Awards
1. The award once made will be payable from the stage at which it is given to the completion of course subject to good conduct and attendance of 75% in every academic year.
2. If a scholar is unable to appear in the annual examination owing to illness, the award may be renewed subject to production of medical certificate from prescribed authority and acceptance of the same by institution /college.
3. If according to the Regulations of a University/Institution, a student is promoted to the next higher class even though he/she may not have actually passed in lower class and is required to take examination of the junior class again after sometime, he/she will be entitled to scholarship for the class to which he/she is promoted if the student is otherwise eligible for scholarship.
IX. Payment
1. Maintenance allowance is payable from 1st April or from the month of admission, whichever is later, to the month in which the examinations are completed, at the end of the academic year http://www.judis.nic.in (including maintenance allowance during holidays), provided that if the scholar secures admission after the 20th day of a month, the amount will be paid 152 from the month following the month of admission for a period of ten months/ duration of the course.
2. In case of renewal of scholarships awarded in the previous years, maintenance allowance will be paid from the month following the month up to which scholarship was paid in the previous year, if the course of study is continuous.
3. The Government of the State/Union Territory Administration will pay the non- refundable fees and maintenance fees in to the account of the students. Incidental to above changes, Ministry's D.O No. 14012/2/2010-SCD-VI dated October 06,2010 addressed to Principal Secretaries/ Secretaries (SW) of all States/UTs regarding instructions to all private institutions not to charge any tuition fee from eligible SC students at the time of admission stands withdrawn. The State government I UT administration will frame modalities regarding periodical and timely release of Scholarship (including fees) to student's accounts; so that students can pay the fees to the institution on time and not be subjected to any penalties for late payment/ nonpayment of fees.
4. Scholarship will not be paid for the period of internship/ housemanship in the M.B.B.S. course or for a practical training in other course if the student http://www.judis.nic.in is in receipt of some remuneration during the internship period or some allowance/stipend during the practical training in other course."153
62. Admittedly, Central Government/Ministry of Social Justice and Empowerment, New Delhi/Respondent No.1, has not released the arrears of scholarship to Scheduled Caste students upto 2016-17 so far and on 13.08.2018 has requested the Ministry of Finance, Government of India, to release additional funds under the Post Matric Scholarship share to scheme on priority, so as to enable the 1st respondent to release the funds to States. However, the 1st respondent has stated that in anticipation of funds from the Ministry of Finance, Administrative approval of the Ministry of Social Justice and Empowerment, has been granted on 16.08.2018, for the balance arrears up to 2016-17 to Tamil Nadu.
63. Government of Tamil Nadu has stated that the estimated expenditure increases by more than 20% of the previous year, but the receipts from the Government of India, is less in all the years. Contention of the State Government that due to the delayed and inadequate release of Central assistance, under the Scheme and there is a burden on the State's exchequer is fortified by the counter affidavit filed by the Director, Ministry of Social Justice and Empowerment, New Delhi that upto 2016-17, there is a balance of Rs.822.91 Crores towards the Central Government's share to be disbursed to Scheduled Caste students in Tamil Nadu.
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64. From the above, it is clear that the Central Government have not disbursed the arrears of their shares of Rs.822.91 Crores upto 2016- 154 2017. Though Department of Finance, Government of India, is not a party to this lis, allocation of funds has to be made as per the scheme, promptly. Department of Social Justice and Empowerment, New Delhi, represented by its Director, is directed to disburse the arrears of Rs.822.91 Crores, representing the post-matric scholarship to SC students upto 2016-17, within two months, from the date of receipt of a copy of this order.
65. The Department of Social Justice and Empowerment, New Delhi, represented by its Director, is directed to disburse the post-matric scholarship of Rs.162 Crores, for the year 2017-18, within two months, from the date of receipt of a copy of this order.
http://www.judis.nic.in 155
66. On receipt of the Central Share of post-matric scholarship [s], the Principal Secretary to the Government, State of Tamil Nadu, Adi-
Dravidar and Tribal Welfare Department, Chennai and the Director, Adi-
Dravidar and Tribal Welfare Department, Chennai, respondents 3 and 4 herein, are directed to disburse the sum of Rs.162 Crores, of Scholarship to be paid to Scheduled Caste students for the academic year 2017-18, pursuing Arts/Science/Professional courses, within one month thereafter.
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67. In the result, the Writ Petition is allowed. No costs.
[S.M.K., J.] [S.P., J.]
26.10.2018
Index : Yes
Internet: Yes
asr
To
1. The Director,
Union of India,
Social Justice and Empowerment,
Shastri Bhavan,
Dr.Rajendra Prasad Road,
New Delhi 110 001.
2. The Principal Secretary,
State of Tamil Nadu,
Finance Department,
Fort St. George, Chennai-9.
3. The Principal Secretary,
State of Tamil Nadu,
Adi-Dravidar and Tribal Welfare Department, Fort St. George, Chennai-9.
4. The Director, Adi-Dravidar and Tribal Welfare Department, 'Ezhilagam', Chepauk, Chennai 600 005.
5. The Secretary to Government, Ministry of Tribal Welfare, Government of India, http://www.judis.nic.in New Delhi.
6. The Secretary to Government, Ministry of Tribal Welfare, Government of India, New Delhi.
157S.MANIKUMAR, J.
AND SUBRAMONIUM PRASAD, J.
asr W.P.No.1543 of 2018 26.10.2018 http://www.judis.nic.in