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State of Madhya Pradesh - Section

Section 44 in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

44. Hostels.

(1)Hostels, other than those maintained by the Vishwavidyalaya shall be such as may be recognised by the Executive Council on such general or special conditions as may be prescribed by the Ordinance.
(2)The wardens and the Superintending Staff of the hostel shall be appointed in the manner prescribed by the Statutes.
(3)The conditions of residence in hostel shall be prescribed by the Ordinances and every hostel shall be subject to inspection by the authority or officer of the Vishwavidyalaya authorised in this behalf by the Executive Council.
(4)The Executive Council shall have power to suspend or withdraw the recognition of any hostel on the ground that it is not conducted in accordance with the conditions prescribed by the Ordinance :Provided that no such action shall be taken without affording the managing authority of such hostel an opportunity of making such representation as it may deem fit.