Section 42 in Sher-I-Kashmir Universities of Agricultural Sciences and Technology Act, 1982
42. 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 authorised officer of the University may in individual cases permit the students to reside with their parents or in private accommodation when no such accommodation is available with the University.
