Section 20 in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013
20. Residential accommodation for employees.
(1)Every employee of the Institute may be allotted an unfurnished house within the campus of the Institute for residential use only, if available, in which he shall be required to reside, subject to such conditions as may be laid down by the Executive Council of the Institute.(2)An employee of the Institute, who has been allotted a house for residential use, shall be charged license fee at the rate as fixed by the Executive Council from time to time.(3)In addition to the license fee, water, electricity and charges for any other service rendered shall be recovered from an employee on actual basis or at such rates as may be determined by the Executive Council from time to time.
