- The authority awarding a scholarship may make it tenable in a school or college other than that in which it was first held. A similar power is exercised, in respect of the transfer of upper primary scholarships from one middle school to another, by the Sub-divisional Education Officer in charge of the school from which the transfer takes place. The fee for such transfers is fifty paise in the case of an upper primary or lower primary scholarship, Re. 1 in that of a middle scholarship and Rs. 2 in that of Junior College scholarship.(Government notification no. 2246-E., dated the 3rd November 1914; Government notification no. 347-E., dated the 23rd July 1923; and G.O. no. 25-E.R., dated the 4th May, 1926.)Note. - This rule shall apply to scholarships, in the award of which merit alone has not been the deciding factor and other factors such as poverty, backwardness, sufferings due to political circumstances, etc. were also taken into consideration. This rule shall also apply to scholarships sanctioned by the Welfare Department.The kind of merit scholarships (Primary, middle or junior) to which these newly created scholarships correspond will have to be determined and transfer fee charged accordingly.
