Section 26(1) in The First Statutes of Indian Institute of Technology Goa, 2017
(1)All the students, namely, under-graduate, post-graduate and research scholars shall reside in the Halls of Residence and Hostels built, managed, recognised or otherwise by the Institute:Provided that in exceptional cases, the Director may permit a student, scholar or fellow to reside outside the campus of the Institute on such condition as may be laid down from time to time for this purpose.
