- All messes, or hostels not directly managed by the school authority must be duly licensed or approved in writing by the Headmaster/Principal of the school as places for the residence of students. The head of the institution to which the largest number of students asking for the licence belongs will be considered to be the officer to inspect and license the hostel or mess. In the event of equal numbers coming from different institutions, the head of the senior institution will be considered to be the officer to grant the license. If, as the result of change in the residence, it is found that the majority of the residents belong to an institution other than that of the officer who licensed the hostel or mess, it will be open to him to transfer his duties to the head of the other institution. The Headmaster/Principal who has approved of the building or rooms used as a hostel or mess, will be generally responsible for the hostel or mess so approved, and for the students who live in it. Such hostels or messes will be frequently and regularly inspected by the Headmasters/Principals concerned or by the officer deputed by them. Attention will be directed at such inspection to all conditions in relation to the morality of the students and to the discipline maintained. The sanitary arrangements will also be enquired into and inspected. It will be in the power of the inspecting officer to declare that insanitary buildings can no longer be recognised for the purpose of a hostel or mess, and such declaration, when approved by the Headmaster/ Principal, will be sufficient to cause the buildings to be struck off the list of places where students are permitted to live.(R. and O. page 564, para. 4.)
