Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Education Loan Bill, 2016 - (11 Mar 2016)

Education

The Education Loan Bill, 2016, a private member bill introduced in the Lok Sabha, aims to bring the concept of sponsored educational disbursements to students, but via the private sector. Under the premise of the Bill, applications made to banks for educational loans will mandatorily be accepted by banks, which cannot refuse loans on any ground, insist on any sort of guarantee, charge higher than stipulated interest or initiate a recovery process before the completion of one year of securing a job by a student. Loans will also be waived off if students fails to secure employment within five years of completing their course. The Bill does not make distinction between public sector banks and private banks.

Tags : EDUCATION LOAN   REFUSAL   WAIVER  

Share : Education Loan Bill">        

Disclaimer | Copyright 2026 - All Rights Reserved