Section 33 in Statutes of the National Institute of Technology, Andhra Pradesh, 2017
33. Residential accommodation.
(1)Every employee of the Institute may be allotted an unfurnished house, if available within the campus of the Institute for residential use, subject to such conditions as may be laid down by the house allotment rules of the Institute.(2)An employee of the Institute who has been allotted house for residential use, shall be charged license fee at the rate as fixed by the Board from time to time.(3)In addition to the license fee, water, electricity and charges for any other service rendered shall be recovered from an employee on actual basis or at such rates as may be determined by the Board from time to time.(4)The Board may, allot furnished or unfurnished accommodation without levying any license fee or levying such fee at concessional rates to any category of staff, if it considers it necessary to do so in the interest of the Institute.
