Section 3 in The Medical Council Of India (Prevention And Prohibition Of Ragging In Medical Colleges/Institutions) Regulations, 2009
3. Definitions .-For the purposes of these regulations:--
3.1"Medical College" means an institution, whether known as such or by any other name, which provides for a programme, beyond 12 years of schooling, for obtaining recognised MBBS qualification from a University and which, in accordance with the rules and regulations of such University, is recognised as competent to provide for such programmes of study and present students undergoing such programmes of study for the examination for the award of recognised MBBS/PG Degree/Diploma qualifications.3.2"Head of the institution" means the Dean/Principal/Director of the concerned medical college/institution.3.3"Ragging" includes the following:Any conduct whether by words spoken or written or by an act which has the effect of harassing, teasing, treating or handling with rudeness any other student, indulging in rowdy or undisciplined activities which causes or is likely to cause annoyance, hardship or psychological harm or to raise fear or apprehension thereof in a fresher or a junior student or asking the students to do any act or perform something which such student will not in the ordinary course and which has the effect of causing or generating a sense of shame or embarrassment so as to adversely affect the physique or psyche of a fresher or a junior student.[Any act of physical or mental abuse (including bullying and exclusion) targeted at another student (fresher or otherwise) on the ground of colour, race, religion, caste, ethnicity, gender (including transgender), sexual orientation, appearance, nationality, regional origins, linguistic identity, place of birth, place of residence or economic background.] [Added by Notification No. MCI-34(1)/2017-Med./182799, dated 28.3.2018 (w.e.f. 3.8.2009).]3.4MCI means MCI constituted in terms of section 3 of Indian Medical Council Act, 1956.3.5"University" means a University established or incorporated by or under a Central Act, a Provincial Act or a State Act, an institution deemed to be University under section 3 of the UGC Act, 1956, or an institution specially empowered by an Act of Parliament to confer or grant degrees.
