Section 37 in Statutes of the National Institute of Technology, Andhra Pradesh, 2017
37. Students hostels and halls.
(1)The Institute shall be a residential institution and all students and research scholars shall to the extent possible reside in the hostels and halls of residence built by the Institute for the purpose: Provided that in exceptional cases, for reasons to be recorded in writing, the Director may permit a student or scholar to reside with his parent or guardian, but where any such permission is accorded to a student or scholar, such student or scholar, as the case may be, shall be liable for the payment of such rent as he shall have been liable for the payment of rent had he resided in the hostel.(2)Every resident in the hostels and halls shall conform to rules laid down by the Institute for the purpose.(3)For each hostel or hall of residence there shall be a Warden and such number of Assistant Wardens and other staff as may be determined by the Board from time to time.(4)The members of the Academic Staff shall be appointed by the Director as Warden and Assistant Warden.(5)Wardens and Assistant Wardens shall be entitled to rent free unfurnished residential accommodation corresponding to the type of accommodation to which they are normally entitled.(6)The Board shall lay down rules for the management of the hostels and halls of residence.
