Section 33 in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013
33. Students hostels and halls.
(1)The Institute shall be a residential institution and all students and research scholars shall 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 fee rent as he would have been liable for the payment of fee rent had he resided in the hostel.(2)Every resident in the hostels and halls shall conform to rules laid down by the Institute for the purpose.(3)For each hostel or hall of residence there shall be a Warden and such number of Assistant Wardens and other staff, as may be determined by the Executive Council from time to time.(4)The members of the academic staff shall be appointed by the Director as Warden and Assistant Warden.(5)Wardens and Assistant Wardens shall be entitled to rent free unfurnished quarters corresponding to the type of quarters to which they are normally entitled.(6)The Executive Council shall lay down rules for the management of the hostels and halls of residence.
