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State of Chattisgarh - Section

Section 67 in The Indira Gandhi Agriculture University, Raipur Statutes, 1987

67. Student quarters, Cafeterias and other accommodations for students.

(1)An enrolled student of the Vishwavidyalaya shall live in-
(a)his own home or the home of his parents; or
(b)in a Vishwavidyalaya hostel or approved accommodation for students.
Regulations on this subject shall be made by the Academic Council.
(2)The Vishwavidyalaya shall provide and operate for enrolled students of the Vishwavidyalaya such cafeterias, health, recreational, shopping and other ancillary facilities as may be deemed by the Board to be in the best interests of the Vishwavidyalaya. The Administrative Council make Regulations for such purpose. The Regulations shall be administered by the Dean of Student Welfare and/or by such other persons as may be designated by him with the approval of the Vice-Chancellor.