Section 37(1) in Statute of the Indian Institute of Engineering Science and Technology, Shibpur Statute, 2017
(1)Every 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 for certain cases, the Director after giving reasons in writing may permit a student or scholar to reside with his or her 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 rent as he or she shall have been liable for the payment of rent had he or she resided in the hostel.
