- The allowances admissible to the Superintendents of Government hostels are reckoned on the maximum number of students in residence in the month for which the allowance is drawn and during vacations on the number in residence in the month preceding the vacations. For the purpose of this rule any boarders for whom additional accommodation has been made available by the use, without the Director's sanction, of buildings not originally intended for hostel purposes should be neglected.(D. P. I.'s letter no. Government no. 20867, dated the 18th November, 1908 and D. P. I.'s letter no. 7676, dated the 12th August, 1918.)
