The Revised Rules for the Award of
Merit-Cum-Means Scholarship by the Government of Rajasthan to Rajasthani
Students Studying in Sainik School, Chittorgarh
G.S.R. 81(60). - In supersession of all previous orders/amendments issued by this
Department vide No. F. 15(30) Education/Cell VI/61 dated 16 June 62, 9 January
63, 11 February 63, 24 November 64 and 28 April 65, the Governor has been
pleased to accord approval to the following Revised Rules and Regulations for
the grant of financial assistance in the form of scholarships to the students
belonging to Rajasthan and studying in Sainik School, Chittorgarh:-
Rule - 1. Title.?
These
Rules will be called Revised Rules for the Award of Merit-cum-Means Scholarship
to Rajasthani Students Studying
at Sainik School, Chittorgarh.
Rule - 2. Allocation of scholarships.?
The
State Government will award 67 new scholarships every year to the first 67 Rajasthani students qualified in the
All India Entrance Examination, conducted by the Board of Governors, Sainik
Schools Society, for admission to Sainik Schools as per the "Means"
of their parents/guardians.
Rule - 3. Eligibility of candidates for the award of scholarships.?
A
student shall be deemed to belong to Rajasthan if he satisfies any of the
following conditions:-
(a)
His ancestral home is in
Rajasthan.
(b)
He was born in Rajasthan
and has lived in the State upto the date of application.
(c)
His father was born in
Rajasthan and has lived in the State for the major portion of his life.
(d)
He or his
father/guardian has lived in Rajasthan continuously for at least seven years
prior to the date of application.
Rule - 4. Value of scholarships.?
The
value of scholarships for the various income groups of parents/guardians will
be as follows:-
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(a) Average total
monthly income of Rs.400.00 or less.
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Scholarship equal to
full amount of fees plus prescribed clothing charges. The number of such
scholarships will be 37% i.e. 25 of the total number of scholarships.
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(b) Average total
monthly income of Rs. 401.00 to Rs. 600.00
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Scholarship equal to
three fourth (?th) amount of fees and three fourth amount of the total
clothing charges. The number of such scholarships will be 22% i.e. 15 of the
total number of scholarships.
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(c) Average total
monthly income of Rs. 601.00 to Rs. 800.00
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Scholarship equal to
half (?) amount of fees and half amount of the total clothing charges. The
number of such scholarships will be 21% i.e. 14 of the total number of
scholarships.
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(d) Average total
monthly income of Rs. 801.00 to Rs. 1000.00
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Scholarship equal to
one fourth (?th) amount of fees and one fourth amount of total clothing
charges. The number of such scholarships will be 19% i.e. 13 of the total
number of scholarships.
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Rule - 5. Method of selection for award of scholarships.?
(a)
Scholarships
will be awarded to candidates on the basis of their merit in the All India
Entrance Examination conducted by the Board of Governors, Sainik Schools
Society.
(b)
Amount of scholarship
will be determined on the basis of total average monthly income of
parents/guardians of a student and as indicated in para 1 above. The type of
scholarship to be awarded will be tentative till the income of the
parents/guardian is finally verified and accepted.
Rule - 6. Definition of income.?
Monthly income of both the parents i.e. father and mother or guardian in
case the parents are not alive, means the gross earnings from self employment
in the form of pay, Special Pay, Personal Pay, Deputation Pay, Allowances and
Honoraria, Over time allowance, Pension etc. and or in the form of rent from
property, Interest from Securities, shares, dividends, money lending, profits
from business, trade, agriculture, farming, profession and vocation etc.
The following will, however, be excluded from the total income:-
(a)
House Rent allowance
(b)
Travelling allowance
(c)
Conveyance allowance
granted on the condition on maintaining conveyance.
(d)
Messing allowance
(e)
Washing allowance
(f)
Compensatory allowance
etc.
Rule - 7. Verification of income.?
(a)
On
finalisation of the merit list, Principal, Sainik School Chittorgarh, in
accordance with the Revised Rules of Scholarships of the Government of
Rajasthan, will inform the parents/guardians of merit holders that their son(s)
is/are likely to be awarded full/three fourth/half/quarter scholarships based
on their income mentioned in the application form and subject to the production
of their income certificate/affidavits to the satisfaction of the Government of
Rajasthan. The income affidavits will be on a non-judicial stamped paper worth
rupees three and countersigned by a First Class Magistrate. These will also be
scrutinised/verified by the Collector of their (permanent residence) district.
Parents are also required to submit a certified copy of their Annual Income Tax
Return of the preceding year filed with the Income Tax authorities. In case of
non-income taxpayers they are required to submit an affidavit to this effect
that they are not paying Income Tax.
(b)
Government and
non-Government salaried parents/guardians are required to furnish a detailed
certificate of their total monthly income (including allowances) duly attested
by their Heads of Departments/Employers. They are also to furnish an affidavit
of their average total monthly income on a non-judicial stamped paper worth
rupees three specimen of the income certificate/affidavit is attached as
Annexure-1.
(c)
All other
parents/guardians (non-salaried class viz. Businessmen, Agriculturists etc.)
will submit their affidavits of their average total monthly income on a
non-judicial stamped paper worth rupees three. Specimen of the
certificate/affidavit are given at Annexure 2 & 3.
(d)
Income certificate and
affidavit from a guardian will be accepted only when both the parents of the
boy are not alive.
(e)
The income
certificates/affidavits received from the parents of the boys will be
scrutinised/verified by the Collector of the district or any officer authorised
by him.
(f)
The award of new
scholarships and renewal of scholarships to Rajasthani boys will be scrutinised
by a Committee consisting of the following:-
(1)
The Collector,
Chittorgarh (Chairman).
(2)
Deputy Secretary to
Government, Education Department, Government of Rajasthan.
(3)
Assistant Accounts
Officer, Education Department, Government of Rajasthan.
(4)
Inspector of Schools,
Chittorgarh.
(5)
Principal, Sainik
School, Chittorgarh (Secretary).
The Committee will assemble at Sainik School, Chittorgarh
at a date to be notified by the Principal.
(g)
After scrutinising the
award of scholarships the claim will be submitted to the Education Department
for release of scholarship money.
Rule - 8. Terms and conditions of the award.?
(a)
The
scholarships will be awarded to new entrants from the date of their joining the
Sainik School.
(b)
The scholarships will be
awarded every year on the basis of the income of the parents provided the
scholars annual progress is reported satisfactorily by the Principal of the
Institution. The existing scholarships will also be subject to renewal of every
year on the basis of income.
(c)
A student who passes the
annual examination in second attempt or at the supplementary or compartmental
examination will not be eligible to the award of scholarship in the following
year. Hard and deserving cases may however be considered by Government on the
recommendations of the Principal.
(d)
Deterioration in the
scholastic work or misbehavior on the part of the scholarship holder may result
in cancellation in part or in whole, temporarily or permanently, of the
scholarship.
(e)
If a scholarship holder
discontinues his studies before completing his Higher Secondary Education at
the Sainik School without any valid reason or be expelled from the school for
any misbehavior shall be required to refund the entire amount of scholarship received
by him.
(f)
If after the award of
scholarship, the income affidavit or other particulars such as domicile, date
of birth of the boy etc. are found incorrect for false, the boy will be
expelled from the school and the parents/guardians shall be required to refund
the entire amount of scholarship received by the boy in one lump sum. In case
he fails to repay, the whole amount can be recovered from him as arrears of
land revenue under PDR Act or any other law in force and or other penalty as
may be imposed by the Government.
(g)
The parents/guardians of
the recipient of the scholarship will be required to execute a bond to the
effect that if their boy does not take all competitive examinations of the
Union Public Service Commission for admission to the National Defence Academy
for which he is eligible or having taken the examination does not enter the
National Defence Academy, if selected, he will have to refund to the State
Government the value of total scholarship availed by his son ward during his
stay in the School. Similarly, if he leaves the school at any intermediate
stage without taking the available examination of the Union Public Service
Commission, he will have to refund the value of total scholarship received by
him during his stay at the school.
(h)
Conversion of
scholarship from one category to another shall not be permitted.
Rule - 9. Mode of payment.?
The total amount of renewal and fresh scholarships will be sanctioned to
the Principal, Sainik School, Chittorgarh in lump sum on receipt of the claim
from him.
Annexure
? I
Income
Affidavit in Respect of Boys in Receipt of Scholarship Awarded by the
Government of Rajasthan
I ............................................ solemnly declare that I
am the father/mother/guardian of .................................. (name of
boy) seeking admission to Sainik School, Chittorgarh in class and that his
father/mother/ both parents are not alive.
(*Delete
whatever not applicable)
Statement of Income for the Year........19........
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1
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Income
from Pay/pension including allowances or business etc. per month.
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Self
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Wife
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Total
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2
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(a) Basic
Pay
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(b)
Dearness Allowance
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(c)
Dearness Pay
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(d)
Deputation Pay
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(e)
Interim Relief
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(f) Any
other income
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3
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Income
from immovable property etc.
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4
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Income
from land shares etc.
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i.e.
Irrigated Land ........................ Bighas
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Unirrigated
land ........................ Bighas
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5
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Any other
source of income i.e.
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.............................................................
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.............................................................
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Total
Income Per Month.
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I hereby solemnly declare that the above information is true to the best of my
knowledge and belief and that nothing is kept concealed.
I also guarantee that in case my income as stated above is found in
excess to that stated I shall be liable to refund the entire amount of
scholarship awarded to the students and/or to any other penalty as may be
imposed by the Government.
Station.........
Date....
Signature............
Occupation...........
Permanent
address,
Present
address.....
To be
countersigned by First Class Magistrate
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(Signature
with stamp)
Date........
Certificate
by the Collector of the District Concerned
Income as stated above by the parent/guardian has been verified and found
correct.
Date...............
..............................
Collector
Office Seal........
Note. - The above
affidavit MUST be on a non-judicial stamped paper worth rupees three.
Affidavit should not be countersigned other than Magistrate 1st Class.
Annexure
II
Income
Affidavit in Respect of boys in Receipt of Scholarship Awarded by the
Government of Rajasthan
I ........................ solemnly declare that I am the
father/mother/guardian of......................... (name of boy) seeking
admission to Sainik School, Chittorgarh in class and that his
father/mother/both parents are not alive.
(*Delete
whatever not applicable)
Statement
of Income for the Year...................19.......
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1
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Income
from Pay/pension including all allowances etc.
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Self
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Wife
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Total
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2
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Income
from business/profession. Details of which are as follows:
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(i)
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Name and
kind of business/profession
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.......................................
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.......................................
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.......................................
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(ii)
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Place of
business/profession with full address
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.......................................
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.......................................
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.......................................
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Gross
Monthly Income
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I hereby solemnly declare that the above information is true to the best
of my knowledge and belief and that nothing is kept concealed.
I also guarantee that in case my income as stated above is found in
excess to that stated I shall be liable to refund the entire amount of
scholarship awarded to the students and/or to any other penalty as may be
imposed by the Government.
Station.......
Date ...
Signature..........
Occupation.........
Permanent
address.......
Present
address........
To be
countersigned by First Class Magistrate
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(Signature
with seal)
Date...............
Certificate
by the Collector of the District Concerned
Income as stated above by the parent/guardian has been verified and
found correct.
Date...............
.......................
Collector
Office Seal........
Annexure
III
Income
Affidavit in Respect of Boys in Receipt of Scholarship Awarded by the
Government of Rajasthan
I.....................solemnly declare that I am the
father/mother/guardian of ................... (name of boy) seeking admission
to Sainik School, Chittorgarh in class..........and that his father/mother/both
parents are not alive.
(*Delete
whatever not applicable)
Statement
of Income for the Year........19.........
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1
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Income
from pay/pension including all allowances or business etc. per month.
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Self
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Wife
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Total
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2
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Annual
income from agricultural land/farm indicating the following details.
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(i)
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Size of
the holdings bighas.
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(ii)
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Kind of
land whether irrigated or unirrigated with area under each head i.e.
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Irrigated........bighas
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Unirrigatcd........bighas
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(iii)
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Quantum of
various crops grown as recorded in land records i.e.
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Rabi..................................................
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......................................................
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Kharif................................................
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......................................................
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......................................................
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(iv)
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Estimated
net income from agriculture/farming.
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3
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Income
from any other sources i.e. immovable property, interest etc.
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Total
Monthly Income based on the above facts and figures.
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I hereby solemnly declare that the above information is true to the best
of knowledge and belief and that nothing is kept concealed.
I also guarantee that in case my income as stated above is found in
excess to that stated 1 shall be liable to refund the entire amount of
scholarship awarded to the students and/or to any other penalty as may be
imposed by the Government.
Station............
Date...............
Signature................
Occupation.............
Permanent address
Present address.....
To be
countersigned by First Class Magistrate
...............................
(Signature with seal)
Dated...............
Certificate
by the Collector of the District Concerned
Income as stated above by the parent/guardian has been verified and found
correct.
Date..............
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Collector
Office Seal.........