Section 38 in Indira Kala Sangit Vishwavidyalaya Act, 1956
38. Hostels.
(1)The hostels shall be such as may be maintained by the Vishwavidyalaya or recognised by the Karyakarini Samiti in accordance with the provision of the Statutes.(2)The wardens and the superintending staff of the hostels shall be appointed in the manner prescribed by the Statutes.(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.(4)The Karyakarini Samiti shall have power to suspend or withdraw the recognition of any hostel which is not conducted in accordance with the conditions prescribed by the Statutes.
