Section 3A(1) in The Goa Prohibition of Ragging Act, 2008
(1)Every educational institution shall have an Anti-Ragging Committee and an Anti-Ragging Squad. The Anti-Ragging Committee at the level of the institution shall consist of representatives of civil and police administration, local media, Non-Government Organizations involved in youth activities, representatives of faculty members, representatives of parents, representatives of freshers, seniors and non-teaching staff. Such committee shall be headed by the head of the educational institution.
