Section 5 in The Rules for the Grant of Stipend to Unemployed Graduates/post Graduates Belonging to Scheduled Castes/Scheduled Tribes in Rajasthan, 1971
5. Procedure.
- Any member of Scheduled Castes/Scheduled Tribes who wishes to get the stipend shall apply in writing to the Director, Social Welfare Department, Rajasthan, Jaipur [through the District Probation and Social Welfare Officer of the district concerned] [Added/inserted by Notification No. F. 20/E & E/SWD/7H/Rules/71951 dated 29-11-76, G.S.R. 177, published in Rajasthan Gazette Part IV-C (I), dated 9-12-1976 page 536 [9-12-1976].] in Form No. 1. Such form shall be accompanied by-(i)Attested copies of the degree examination last passed.(ii)Certification of Scheduled Castes/Tribe from First Class Magistrate.(iii)[ Character Certificate by Head of the institution in which he/she had last received education, prescribed in Form No. 5 that he/she is not disqualified for any misconduct as defined in rule 3(d). [Substituted by Notification No. F. 20/E & E/SWD/71/10386-90 dated 12-11-73, G.R. 160, published in Rajasthan Gazette Extra Part IV-C (I), dated 14-11-1973 pages 311-12.](iv)A declaration as prescribed in Form No. 4 duly attested by Head of the Educational Institution last attended Gazetted Officers or M.P., M.L.A. or Chairman of Municipal Board or Pramukh of Zila Parishads or Pradhan of Panchayat Samiti.](v)College leaving certificate of the institution last attended.(a)[ A certificate from a Gazetted Officer or 1st class Magistrate of the Government of Rajasthan to the effect that the parents of the applicant are not paying income tax. [Added by Notification No. F. 20/E & E/SWD/74/Rules/55638 dated 19-8-78.](b)An affidavit duly attested by a competent authority, to the effect that no other member of the applicant's family is receiving stipend under these rules nor has applied for a stipend under these rules.]
