Section 8 in The Revised Rules for the Award of Merit-Cum-Means Scholarship by the Government of Rajasthan to Rajasthani Students Studying in Sainik School, Chittorgarh
8. Terms and conditions of the award.
(a)The scholarships will be awarded to new entrants from the date of their joining the Sainik School.(b)The scholarships will be awarded every year on the basis of the income of the parents provided the scholars annual progress is reported satisfactorily by the Principal of the Institution. The existing scholarships will also be subject to renewal of every year on the basis of income.(c)A student who passes the annual examination in second attempt or at the supplementary or compartmental examination will not be eligible to the award of scholarship in the following year. Hard and deserving cases may however be considered by Government on the recommendations of the Principal.(d)Deterioration in the scholastic work or misbehavior on the part of the scholarship holder may result in cancellation in part or in whole, temporarily or permanently, of the scholarship.(e)If a scholarship holder discontinues his studies before completing his Higher Secondary Education at the Sainik School without any valid reason or be expelled from the school for any misbehavior shall be required to refund the entire amount of scholarship received by him.(f)If after the award of scholarship, the income affidavit or other particulars such as domicile, date of birth of the boy etc. are found incorrect for false, the boy will be expelled from the school and the parents/guardians shall be required to refund the entire amount of scholarship received by the boy in one lump sum. In case he fails to repay, the whole amount can be recovered from him as arrears of land revenue under PDR Act or any other law in force and or other penalty as may be imposed by the Government.(g)The parents/guardians of the recipient of the scholarship will be required to execute a bond to the effect that if their boy does not take all competitive examinations of the Union Public Service Commission for admission to the National Defence Academy for which he is eligible or having taken the examination does not enter the National Defence Academy, if selected, he will have to refund to the State Government the value of total scholarship availed by his son ward during his stay in the School. Similarly, if he leaves the school at any intermediate stage without taking the available examination of the Union Public Service Commission, he will have to refund the value of total scholarship received by him during his stay at the school.(h)Conversion of scholarship from one category to another shall not be permitted.
