Section 63 in First Statutes of the University of Udaipur
63. Residence of Students.
(1)The students of the University shall reside at one of the following places: -(i)A University Hostel,(ii)A Hostel approved by the University,(iii)A lodging approved by the University, and(iv)In their own houses with their parents or under a proper guardian.(2)The alternatives mentioned in (ii), (iii) and (iv) shall be allowed till such time only as the University is not able to provide accommodation to the students in its own Hostel.(3)The following facilities shall be made available to the students at every Hostel maintained or approved by the University.(i)Hygienic and sanitary conditions of living,(ii)Facilities for physical exercise,(iii)Facilities for medical inspection and assistance, and(iv)Proper messing arrangements.(4)No student of the University shall be permitted to reside outside the Hostel maintained by the University except with the permission of the Vice-Chancellor on the recommendation of the Deans/Associate Deans/Directors.
