Section 57 in Sri Konda Laxman Telangana State Horticultural University Act, 2007
57. Residence of Students.
- The students shall reside in the accommodation maintained by the University or approved by the Vice-Chancellor subject to the conditions as may be prescribed. However the Vice-Chancellor or an authorized officer of the University may permit the student(s) to reside with their parents or in private accommodation for valid reason.
