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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(3)(a) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009

(a)Every institution shall constitute a Committee to be known as the Anti-Ragging Committee to be nominated and headed by the Head of the institution, and consisting of representatives of civil and police administration, local media, Non-Government Organization involved in youth activities, representatives of faculty members, representatives of parents, representatives of students belonging to the freshers' category as well as senior students, non-teaching staff; and shall have a diverse mix of membership in terms of levels as well as gender.