Section 38 in The First Statutes of the National Institutes of Technology
38. Students' Hostels and Halls.
(1)Every Institute shall be a residential institution and all students and research scholars shall reside in the hostels and halls of residence built by the Institutes for the purpose:Provided that in exceptional cases, for reasons to be recorded in writing, the Director may permit a student or scholar to reside with his parent or guardian, but where any such permission is accorded to a student or scholar, such student or scholar, as the case may be, shad be liable for the payment of such seat rent as he would have been liable for the payment of seat rent had he resided in the hostel.(2)Every resident in the hostels and halls shall conform to rules laid down by the Institute for the purpose.(3)For each hostel or hall of residence there shall be a Warden and such number of Assistant Wardens and other staff as may be determined by the Board from time to time.(4)The members of the Academic Staff shall be appointed by the Director as Warden and Assistant Warden.(5)Wardens and Assistant Wardens shall be entitled to rent free unfurnished quarters corresponding to the type of quarters to which they are normally entitled.(6)The Board shall lay down rules for the management of the hostels and halls of residence.
