Section 38 in National Institute of Fashion Technology Statutes, 2020
38. Hostel and hall.
- The hostel and hall in the Institute Campus shall be governed by the following, namely:-(i)the hostel facility is for the bonafide full time under-graduate or post-graduate registered students of the Institute Campus, subject to availability of residence in the hostel;(ii)the priority for admission to hostel in the Institute Campuses shall be decided on the Common Merit Rank of the applicant in the following order, namely :-(a)under-graduate students newly admitted to full time programmes in the current academic year who have passed their qualifying examinations from a station other than that of the allotted Institute Campus, subject to the condition that their family does not reside at the station;(b)under-graduate students who apply after the commencement of the academic year, subject to availability of seats and production of documentary evidence that their family does not reside at the station;(c)any other under-graduate student in full time programme in the current academic year, subject to availability of residence in the hostel;(d)post-graduate students admitted to full time programmes in the current academic year, subject to the condition that their family does not reside at the station and to the availability of residence.Explanation. - For the purpose of this sub-clause, the expression "station",-(a)means the area within the municipal limits of the Institute Campus excepting Delhi;(b)in respect of Delhi, means the area within the National Capital Territory of Delhi;(iii)the resident students are expected to furnish the name of the local guardian, their address, telephone numbers and business card, if any, which shall be duly attested by their legal guardian at the time of joining the hostel;(iv)the hostel dues shall be paid as per the directives of the Institute;(v)full hostel charges shall be refunded, except non-refundable security deposit, if admission is withdrawn before joining the hostel; and in case of withdrawal within one month of joining the hostel, only fifty per cent of the hostel charges excepting non-refundable security shall be refunded and in case of withdrawal after one month of joining the hostel, only refundable security deposit shall be refunded;(vi)the resident students shall abide by the timing for attendance in the hostel;(vii)in case of any grievance, the students are advised to register it in the complaint book provided in the hostel or report it to the hostel Warden in writing or bring it to the notice of the Campus Director or Students Development Activities Coordinator of the Institute Campus;(viii)the Campus Director or any committee authorised by the Campus Director may inspect the hostel at any time to ensure the proper compliance of the terms and conditions of hostel accommodation;(ix)use of narcotics, smoking, consumption of alcoholic beverages and gambling are strictly prohibited;(x)any student found hosting or harboring an unauthorised person in the hostel premises, shall be liable to disciplinary action;(xi)any act of intimidation or violence, willful damage to property or drunken and riotous behavior constitutes an offence;(xii)any resident student who has committed an offence or defaulted on the payment of hostel dues or has committed any act that is in violation of the terms and conditions herein or disrupts the congenial atmosphere of the hostel shall be liable to have the hostel accommodation cancelled after being giving an opportunity of being heard;(xiii)submission of false information in the hostel application form or any other document for admission shall make the student liable for expulsion at any time during the course of study;(xiv)ragging shall be treated as a major disciplinary violation and the offenders (direct or indirect) shall be dealt in accordance with the guidelines laid down by the Institute from time to time and any complaints of ragging shall be made to the Campus Director or Students Development Activities Coordinator of the Institute Campus;(xv)the student shall be liable for such action as deemed fit by the Campus Director for any non-compliance of the terms and conditions of the hostel accommodation.
