Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(g) 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

(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.