Section 25 in The first statutes of the Indian Institute of Technology (Indian School of Mines), Dhanbad, 2017
25. Fees and Award of Fee Waivers.
(1)The Institute shall charge such fees from the undergraduate, postgraduate, research and post-doctoral students for different academic programmes as may be determined by the Board consistent with the decision of the Council and the policies laid down by the Central Government from time to time:Provided that the Institute shall also award fee waivers to the students and research scholars in accordance with the decision of the Board and consistent with the policy of the Central Government and directions of the Council from time to time.(2)The procedure for the deposition of fees, delay fine, entry or deletion of the names from the rolls of the academic programmes of the Institute, and such other matter as may be decided by the Senate, shall be laid down in the Ordinances.
