Section 27 in The Jai Narain Vyas University Jodhpur Act, 1962
27. Hostels and halls.
(1)The hostels or halls shall be such as may be maintained by the University or approved and recognised by the Syndicate on such general or special conditions as may be prescribed by the Ordinances.(2)The wardens and superintending staff of the hostels and halls shall be appointed in the manner prescribed by the Ordinances.(3)The conditions of residence in the hostels and halls shall be prescribed by the Ordinances and every hostel or hall shall be subject to inspection by any member of the Residence, Health and Discipline Board authorised in this behalf by the Board, and by any officer of the University or other person authorised in this behalf by the Syndicate.(4)The Syndicate shall have power to suspend or withdraw the recognition of any hostel or hall which is not conducted in accordance with the conditions prescribed by the Ordinances.
