Punjab School Education Board (Award of Board's Merit Scholarships) Regulations, 1980

The Punjab School Education Board (Award of Board's Merit Scholarships) Regulations, 1980

Published vide Punjab Government Notification No. PSEB-SEA-80/2143 dated July, 1980. See Punjab Government Gazette Dated 17.7.1980

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Part-I

Preliminary

1. Short title.- These regulations may be called the Punjab School Education Board (Award of Board's Merit Scholarships) Regulations, 1980.
2. Commencement.- These shall come into force from the examinations held in 1980.

[3. Extent of application. - These shall apply to the candidates taking Middle Standard, Matriculation and Senior Secondary annual examinations conducted by the Board.]

4. Definitions.- In these regulations, unless there is anything repugnant in the subject or context :-

(i) 'Merit' means the position obtained by a candidate in terms of marks secured by him in the examination and in case of equal marks the candidate younger in age will rank higher than the older.

(ii) Recognised Institution means an institution recognised by/affiliated with any Government/University/Board in India imparting general or professional education including courses of training.

(iii) 'Scholarship' means monthly payment made to a scholar in accordance with these regulations.

(iv) Other terms and expressions used in these regulations but not defined shall have the meanings respectively assigned to them in the Punjab School Education Board Act, 1969.

Part II

[5. Number of Scholarships. - (1) The following scholarships shall be awarded by the Board-]

(2) Provided that if the last scholar covered under the quota is found bracketed with some other scholar/s, all the bracketed scholar(s) will be entitled to the scholarship/s and accordingly the number of scholarships shall be increased.

6. Nature of Scholarships.- (i) Middle Standard Examination Merit Scholarship.

(i)(a) Matriculation Examination Merit Scholarship.

(ii) Senior Secondary Examination Merit Scholarships,

(iii) Omitted.

[6A. Eligibility. A candidate securing at least 60% marks in aggregate in the Middle standard or Matriculation or Senior Secondary Examination shall be eligible to be considered for the award of merit Scholarship.

The minimum limit of marks required for each scholarship shall be 60%.]

7. Value.- The value of scholarship shall be as under -

8. Tenure.- The tenure of scholarship shall be as under :-

9. Conditions for grant of scholarship.- (1) Scholarship shall be awarded irrespective of the income of the scholar's parents/guardians.

(2) No scholarship shall be awarded unless the scholar has passed the examination in one attempt as a whole and continues his studies in a Government/Recognised Institution in India. Scholarship shall also be tenable on admission to training/professional courses in a Government/recognised Institution in India.

(3) Scholarship shall also be tenable to the scholar who continues his studies through correspondence courses through and University/Board in India provided he does not join any service during the tenure of scholarship.

(4) The scholarships will be awarded with the approval of the Chairman.

10. Conditions for withdrawal of Scholarship.- (1) Scholarships shall lapse during the tenure of Scholarship if on the receipt of report from the Head of the Institution, the Chairman is satisfied that the conduct/academic progress of the scholarship holder is not satisfactory.

[(2) The Scholarship shall lapse during the tenure of scholarship as soon as the scholarship holder discontinues his studies and it shall also automatically lapse if the scholarship holder fails in the annual examination of the class/course he has joined.]

(3) No scholar shall hold in addition to Board's scholarship any other scholarship or stipend. However, he may enjoy fee concession.

11. Forfeiture of Scholarship.- The Secretary shall inform in writing by registered post each scholar about the grant of scholarship to him and if he does not inform the Secretary in writing of his acceptance of the scholarship within a month from the date of issue of such a notice by the Secretary he shall be liable to forfeit his right/turn for the scholarship and the same will be awarded to the next eligible scholar.

[12. General. - If there is any thing which is not covered by the above regulations the board may decide the same as it may deem fit.]