Section 3(iii) in The Rules for the Grant of Stipend to Unemployed Graduates/post Graduates Belonging to Scheduled Castes/Scheduled Tribes in Rajasthan, 1971
(iii)Is a son/daughter of an employee of the Government of Rajasthan or Rajasthan Government undertakings and Corporations, or Municipal Boards or any of the Universities in Rajasthan or the Board of Secondary Education, Rajasthan, who is permanent or has put in three years service on or before the 1st day of April of the year of application.
