Section 38(1) in The First Statutes of the National Institutes of Technology
(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.
