Section 41 in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000
41. 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. How ever, the Vice-Chancellor or an authorised officer of the University may permit the student(s) to reside with their parents or in private accommodations when no such accommodation is available with the University.
