Section 33(1) in The First Statutes of the Rajiv Gandhi National Institute of Youth Development, 2013
(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.
