Section 26 in The first statutes of the Indian Institute of Technology (Indian School of Mines), Dhanbad, 2017
26. Hostels.
(1)(a)The Institute shall build and maintain Hostels and the students, including research students may reside in the Hostels built in the Institute and Institute may frame Ordinances for the purpose from time to time.(b)The students who do not reside in the Hostels shall not be required to pay any charge that is recoverable from the students residing in the hostels e.g. establishment charges, mess subsidy charges, room rent, electricity charges, etc.(2)Every student residing in the Hostels and those living outside the Institute campuses shall conform to the Standing Orders laid down by the Senate for the purpose.(3)For each Hostel, there may be a Chief Warden, and such number of Wardens or Assistant Wardens and other staff as may be laid down by the Board and the procedure of the appointment of the Chief Warden, Warden or Assistant Warden and other staff in the Hostel, the entitlement of facilities, if any, and the allowances payable to them, if any, shall be such as may be specified in the Ordinances.
