Section 8 — Residence of students.

The Tezpur University Act, 1993
Every student of the University (other than a student who pursues a course of study by distance education system) shall reside in a Hall or hostel or under such conditions as may be prescribed by the Ordinances.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.