Section 36 in The Schools of Planning and Architecture Statutes, 2016
36. Fees.
- The School shall charge the following fees, namely:-(1)The tuition and the hostel fee shall comprise of two parts-(a)tuition fees etc., determined by the School of Planning and Architecture Council which shall be the common for all Schools of Planning and Architecture; and(b)hostel fees etc. as may be determined by the concerned Boards of Governors which shall be applicable to the concerned School.(2)The caution money shall be refundable to student, scholars and fellows at the time of finally leaving the School, after deduction of relevant dues, if any, and where no claim for refund is received within two years of finally leaving the school, the caution money shall be credited into the students welfare fund.(3)The fee concession and scholarships as may be determined by the Central Government from time to time shall also be applicable to all Schools of Planning and Architecture.
