Students admitted into ordinary training schools shall be considered to be on probation for fifty working days and those admitted into Basic Training School for 30 working days, in the case of training courses of less than one academic year's duration, twenty working days (G. O. Ms. No. 336, Education, dated 4th March 1955); and if during this period the head of the institution finds that any student is not likely to prove, an efficient teacher, such student shall with the sanction of the controlling authority, be required to leave the institution. During probation, a stipendiary student shall be entitled to draw the full amount of his stipend, and if rejected at the end of the period of probation, he shall not be required to refund the amount drawn provided that his rejection was not due to moral delinquency.Subject to the same condition, candidates, detained in the one year training classes and sent away from training schools for want of satisfactory progress shall not be asked to refund stipends received by them or to pay tuition fees for the period of their training.In case of Basic Training Schools, the students should compulsorily reside in hostel attached to the school and pay the hostel dues on the dates and in the manner prescribed in the Hostel Rules. Non-payment of the hostel dues within the maximum period allowed in the Hostel Rules with fines will entail the removal of the name of the student from the rolls of the hostel as well as of the training school concerned. If so removed, he or she will be liable to pay re-admission fee of Re. I/- in addition to the hostel dues and fines according to the Hostel rules. If he or she does not seek re-admission within a month from the date of removal of the name from the rolls of the school, action will be taken against the defaulting student for recovery of stipends paid and tuition fees payable for the period the student had training in the institution.(G. O. Ms. No. 2149, Education, dated the 4th December 1958)
