Section 36 in Statute of the Indian Institute of Engineering Science and Technology, Shibpur Statute, 2017
36. Fees.
- The Institute shall charge the following fees, namely :-(i)the tuition and the hostel fee shall comprise of (a) fees determined by the National Institutes of Technology, Science Education and Research Council, and (b) fees which shall be determined by the Board 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 dues, if any and where no claim for a refund is received within two years of leaving the Institute, the caution money shall be credited into the Student Welfare Fund;(iii)the fee for concession and scholarships as may be determined by the Central Government from time to time.
