- (i) Loan stipend advanced shall be written off in the event of a stipendiary becoming incapacitated or invalid during the course of his study so as to become unable to complete the study and earn any income and in the event of death of the stipendiary before the study is completed.(ii)A doctor not below the rank of a Civil Surgeon will be competent to certify whether a stipendiary has become incapacitated or invalid so as to be unable to prosecute the study or earn any income.(iii)In the event of an incapacity or invalidity of the nature referred to in Sub-rule (1) occurring after the completion of the study but before the full repayment of the loan, so much of the loan as remains unpaid on the date of the incapacity or invalidity or death, as the case may be, shall be written off:Provided that if repayment of the loan has been in default in terms of the agreement executed by loanee, then so much of the loan as would have remained unpaid on the date of the incapacity, invalidity or death, as the case may be, had repayment been made strictly in terms of the agreement executed by the loanee, shall be written off :Provided further that the State Government may where they are satisfied the operation of sub-rule will cause undue hardship, write-off the entire loan.
