Section 68 in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
68. Vishwavidyalaya Hostels for students.
(1)The Vishwavidyalaya shall provide and operate as deemed by the Board to be in the best interests of the Vishwavidyalaya, student hostels and other housing facilities for enrolled students of the Vishwavidyalaya.(2)Subject to the provision of clause (3) an enrolled student who occupies a Hostel or other housing facility of the Vishwavidyalaya shall, pay to the Vishwavidyalaya such hostel fee as may be determined by the Board prior to the beginning of Semester.(3)The Board may grant exemption from payment of the hostel fee to an indigent person or such other student as it may deem fit.(4)The Administrative Council shall, with concurrence of the Academic Council, make Regulations for the management of hostels and other matters related thereto and such Regulations shall be administered by the Dean of Student Welfare. The Regulations so made shall provide for maximum participation of enrolled students in the management of hostels occupied by them, as is consistent with good management of a Vishwavidyalaya facility.(5)For the purposes of this Statute, the Hostel Fee shall include messing charges.
