Section 26 in The First Statutes of Indian Institute of Technology Goa, 2017
26. Hostels, Halls of Residence and Wardens.
(1)All the students, namely, under-graduate, post-graduate and research scholars shall reside in the Halls of Residence and Hostels built, managed, recognised or otherwise by the Institute:Provided that in exceptional cases, the Director may permit a student, scholar or fellow to reside outside the campus of the Institute on such condition as may be laid down from time to time for this purpose.(2)Every resident in the Halls and Hostels shall abide by the rules laid down by the wardens with approval of Director for the purpose.(3)For each Hall and Hostel, there shall be a warden and such number of associate wardens and other staff as may be determined by the Director from time to time.(4)The offices of warden and associate warden shall be held by the members of the faculty of the Institute. The appointments shall be made by the Director for such period as he or she may decide.(5)wardens and associate wardens shall be paid such allowances and provided such facilities as may be approved by the Board from time to time.(6)The Board may decide to create such coordinating facility for the Hostels and Halls of Residence as may be necessary.(7)The conditions of residence of students, levying of fees for residence and of other charges as also the management of the Halls of Residence and Hostels shall be in accordance with the rules approved by the Director.
