Section 12 in The M.P. Award of Contributory Scholarships for Training for Commercial Pilot Licence Rules, 1993
12. Liability of candidate on withdraw of Scholarship.
- Any Scholarship holder whose scholarship has been withdrawn and his training terminated under Rule 11 above or who discontinues his training before completion of the same shall be liable to refund to the State Government the entire amount or any part thereof spent towards the training of the candidates. The orders of the State Government passed in this behalf shall be final.
