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State of Rajasthan - Section

Section 45 in Agriculture University, Jobner Act, 2013

45. 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 authorized 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.