Section 9 in The Jammu and Kashmir Prohibition of Ragging Act, 2011
9. Prevention of ragging in educational institutions.
- It shall be the duty of every educational institution to prevent ragging in such educational institution and for this purpose the educational institution shall, among other things, take the following steps:-(i)the prospectus, the form for admission or any other literature issued to the aspirants for admission shall clearly mention that ragging is banned in the institution and anyone indulging in ragging is likely to be punished ;(ii)the admission and enrolment form shall include a printed undertaking to be filled in and signed by the student to the effect that he/she is aware of the institution's approach towards ragging and the punishments to which he/she shall be liable if found, guilty of ragging ;(iii)it shall display, on the notice board, the name, address and the contact number of the person or authority to whom a fresher should approach for help and guidance for various purposes ;(iv)the head of the educational institution or a person higher in authority shall address meetings of professors, lecturers, instructors, teachers, parents or guardians and students, collectively or in groups, to create confidence by apprising them of their rights as well as obligations to fight against ragging, insisting on freshers to report to the head of educational institution or proctorial committee about instances of ragging and to generate confidence in their mind and to encourage them to report any instance of ragging to which they are subjected to or which comes in their knowledge ;(v)at the commencement of the academic session, the educational institution should constitute a proctorial committee consisting of senior faculty members and hostel authorities like Wardens and a few responsible senior students to,-(a)keep a continuous watch and vigil over ragging so as to prevent its occurrence and recurrence ; and(b)promptly deal with the incidents of ragging brought to its notice and summarily punish the guilty, either by itself or by putting forth its finding/recommendations/suggestions before the authority competent to take action ;(vi)all vulnerable locations shall be identified and especially watched ;(vii)the local community and the students in particular shall be made aware of the dehumanizing effect of ragging inherent in its perversity and posters, notice boards and signboards, wherever necessary, may be used for the purpose ; and(viii)migration certificate issued by the educational institution should have an entry apart from that of general conduct and behaviour as to whether the student has ever indulged in ragging and in particular was punished for such ragging.
