(i)The loan shall be given only to candidates who are Oriyas or domiciled in the State of Orissa. Permanent State Government servants of Orissa and their children shall be eligible for the loan.(ii)Loan stipend may be paid to the children of the Central Government servants serving in the administrative control of the State Government- The children of the Central Government servants serving in Railways, Income Tax Department, Post-Offices, etc., should not be given loan stipend.(iii)Loan stipend may be given to a bona fide refugee candidate provided-(a)he or his parents have property in the State to the extent of the amount of loan stipend ; or(b)he produces at least one surety who must be a permanent resident of this State :Provided further that he or his parents must have been residents in this State for a period of five years.(iv)Oriyas who do not belong to the outlying tracts and have permanently settled in other States should not be eligible for the loan stipend.
