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Union of India - Section

Section 32 in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013

32. Fees.

- The Institute shall charge the following fees, namely:-
(a)tuition and the hostel fees, as determined by the Executive Council;
(b)caution deposit, which shall be refundable to students, scholars and fellows at the time of finally leaving the Institute, after deduction of relevant dues, if any and where no claim for a refund is received within two years of finally leaving the Institute, the caution money shall be credited into the Student Welfare Fund;
(c)fee concession and scholarships, as may be determined by the [Institute] [Substituted 'Central Government' by Notification No. G.S.R. 507(E), dated 10.5.2016 (w.e.f. 18.6.2013).] from time to time shall be applicable to the Institute.