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Union of India - Section

Section 37 in The First Statutes of the National Institutes of Technology

37. Fees.

- The Institute shall charge the following fees, namely:-
(i)The tuition and the hostel fee shall comprise of two parts (a) fees determined by the National Institutes of Technology Council which shall be the common for all National Institutes of Technology and (b) fees which will be determined by the concerned Boards of Governors which shall be applicable to the concerned institute.
(ii)the caution Money shall be refundable to student, scholars and fellows at the time of finally leaving the Institute, after deduction of relevant dues, if any and where no claim for a refund is received within two years of finally leaving the Institute, the Caution Money shall be credited into the Student Welfare Fund.
(iii)The fee concession and scholarships as may be determined by the Central Government from time to time shall be applicable to an National Institutes of Technology.