Section 2(b) in The Himachal Pradesh Educational Institutions (Prohibition of Ragging) Act, 2009
(b)"Officer-in-Charge" means and includes person appointed as the Principal of College, Head of Hostel, Dean of Faculty, Head of Teaching Department or the Institution, the authority of the College, Warden or Manager (by whatever name called) of Hostel or Canteen, the Student Welfare Officer or the Librarian of the College and University Library, Principal, Headmaster, Warden, Manager or teacher of the educational institution; and
