Section 38(3) in Indira Kala Sangit Vishwavidyalaya Act, 1956
(3)The condition of residence in the hostel shall be prescribed by the Ordinances, and every hostel shall be subject to inspection by any member of the residence and Discipline Board or the Physical Welfare and Health Board authorised in this behalf by the Board and by any officer of the Vishwavidyalaya or other person authorised in this behalf by the Karyakarini Samiti.
