Section 5(1) in The Rules for Grant of Scholarships for Prosecution of Higher Studies to Government Employees Belonging to the Scheduled Castes and Scheduled Tribes, 1962
(1)Applications for scholarships shall be addressed by the scholar in the form specified in the Schedule to the Director through the head of the Department, in which the Government servant is employed and shall be accompanied by a certificate duty signed by the Head of Department stating the caste of the applicant and the annual income of the family to which the applicant belongs.
