Section 36 in Statutes of the National Institute of Technology, Andhra Pradesh, 2017
36. Fees.
- The Institute shall charge the following fees, namely:-(i)the tuition and other fees shall comprise two parts (a) tuition fees determined by the Council be common for all National Institutes of Technology; and (b) other fees which shall be determined by the Boards of Governors;(ii)the caution money, which shall be refundable to student, scholars and fellows at the time of finally leaving the Institute, after deduction of relevant dues, if any and where no claim for a refund is received within two years of finally leaving the Institute, the caution money shall be credited into the Student Welfare Fund;(iii)the fee concession and scholarships as may be determined by the Central Government from time to time.
