Section 57(2) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
(2)An enrolled student shall not engage in work for the Vishwavidyalaya or outside the Vishwavidyalaya, for or without compensation, when such work is deemed by a teacher to interfere seriously with the quality of the student's class work; provided that such a ruling of a teacher may be over-ruled by the Dean of Student Welfare with prior concurrence of the Dean of the Faculty to which the student belongs and the decision of the Dean of Student Welfare in the matter shall be final. In case of difference of opinion between the Dean of Student Welfare and the Dean of the Faculty, the matter shall be referred to the Vice-Chancellor whose decision in that case shall be final.C. Scholarship, Loan Funds and Student Fees
