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Mizoram Pre-Matric Merit Scholarship Rules, 1990

Mizoram Pre-Matric Merit Scholarship Rules, 1990

The Mizoram Pre-Matric Merit Scholarship Rules, 1990

Published vide Notification No. A-33026/2/89-Edn., dated 18-1-1990, published in the Mizoram Gazette, Extraordinary, Volume 19, No. 5 (H), dated 18-1-1990

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1. Preamble. - Whereas the Government of Mizoram deems it expedient to generate local competence by encouraging talented students to continue their studies unhampered due to financial constrains;

And whereas for this purpose the Government deems it necessary to institute suitable number of Merit Scholarships for such talented students at the Middle and High School stage of their academic career;

Now, therefore, the Governor of Mizoram is pleased to frame the following rules for regulation of Pre-Matric Merit Scholarships for students of the State Mizoram, namely:

2. Short title and commencement. - (1) These rules may be called The Mizoram Pre-Matric Merit Scholarship Rules, 1990.

(2) They shall come into force at once.

3. Definition. - In these Rules, unless the context otherwise requires-

(a) "Department" means the Department of Education and Human Resources;

(b) "Director" means the Director of School Education, Mizoram and the Directorate shall accrue accordingly;

(c) "Examination" means the examination held by the Mizoram Board of School Education at the close of Primary and Middle School Stages of Education;

(d) "Institution" means any educational institution in Mizoram recognised by the Government.

4. Categories of scholarships. - (1) For the purpose of these Rules there shall be the following two categories of scholarships:

(a) Primary School Leaving Merit Scholarships;

(b) Middle School Leaving Merit Scholarships.

(2) These Merit Scholarships shall be awarded to bona fide students of Mizoram on the result of examination held at the close of the Primary and Middle School stages; provided that for determining such merit, examinees from various Districts and District Councils of Mizoram shall be considered separately.

5. Number, value and duration of these scholarships. - (1) The numbers of these scholarships shall be as indicated in the statement below which also indicates Districts and Districts Council-wise distribution of these scholarships.

Sl. No.	Name of scholarship	Aizawl Distt.	Lungleh Distt.	District Council in Chhimtuipui District of			Total
Sl. No.	Name of scholarship	Aizawl Distt.	Lungleh Distt.	Lai	Mara	Champhai	Total
1	2	3	4	5	6	7	8
1.	Primary School Leaving Merit Scholarship	100	30	10	10	10	160
2.	Middle School Leaving Merit Scholarship	44	18	6	6	6	80

(2) The value of each scholarship shall be Rs. 100 for Primary School Leaving Merit Scholarship per head per mensem and Rs. 150 per the Middle School Leaving Merit Scholarship per head per mensem.

(3) This scholarship shall be tenable for twelve months each year for three consecutive years in classes V, VI, VII for Clause (A) of sub-rule (1) of Rule 4 and for three consecutive years in classes VIII, IX and X for Clause (b) of sub-rule (1) of Rule 4 subject to satisfactory progress and attendance of the scholarship holders in any recognised institution in Mizoram.

6. Eligibility and condition. - (a) Only the children/wards of bona fide permanent residents of Mizoram taking regular education in any institution in Mizoram shall be eligible for these scholarships, subject to the condition that students who fail to take the examination for any reason whatsoever at one chance shall not be considered for these scholarships.

(b) No student who is found guilty of misconduct and/or breach of discipline shall be eligible for these scholarships.

7. Awarding Authorities. - On the result of the examination, the Director shall announce the names of the winners of these merit scholarships for the various Districts and the District Councils of Mizoram and the District Education Officers and the Sub-Divisional Education Officers concerned shall make payments of the scholarship regularly to the holders from the allotment of Funds intimated to them from the accepted year to year budget provisions.

8. Supplementary clause. - The Government may, if it considers necessary, delegate that power under Rule 7 to the extent deemed appropriate to any other categories of its subordinate authorities.

9. The Government of Mizoram reserves the right of adding to or altering these rules as situation demands.

10. Repeal and savings. - (1) The Merit Scholarship Rules for Primary and Middle Schools Leaving Examination in Mizoram, 1976 are hereby repealed.

(2) Notwithstanding such appeal, any action taken under the rules so repealed shall be taken into account as action taken under these rules.


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