Section 37(1) in Statutes of the National Institute of Technology, Andhra Pradesh, 2017
(1)The Institute shall be a residential institution and all students and research scholars shall to the extent possible reside in the hostels and halls of residence built by the Institute 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, shall be liable for the payment of such rent as he shall have been liable for the payment of rent had he resided in the hostel.
