Section 14 in The M.P. Award of Contributory Scholarships for Training for Commercial Pilot Licence Rules, 1993
14. Liability of candidates.
- The candidates who are awarded scholarships shall have to undertake to bear themselves payment of the difference if any, between the flying fees payable under scholarship scheme and the actual rate of flying fees payable to the club at the rate fixed, from time to time, by the Civil Aviation Department.
