Section 17 in The First Statutes of the Footwear Design and Development Institute
17. Hostels and Halls of residence.
(1)The Institute may establish and maintain halls of residence or hostels at its campuses or outside for its students, research scholars and research fellows enrolled in its programmes in such manner as may be specified.(2)Every resident in the hostels and halls shall conform to rules laid down for the purpose.(3)For each Hall and Hostel, there shall be a Warden and such number of Associate Wardens and other staff as may be determined by the Managing Director from time to time.(4)The offices of Warden shall be held by the members of the faculty of the institute campus. Whereas office of the Associate Warden may be from faculty / other staff of the institute campus.(5)Wardens and Associate Wardens shall be paid such allowances and such facilities as may be approved by the Governing Council from time to time.(6)The conditions of residence of students, levying of fees for residence and of other charges as also the management of Halls of Residence and Hostel shall be in accordance with the rules approved by the Governing Council.
