Section 9(1)(b) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009

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State of Uttar Pradesh - Subsection

Section 9(1)(b) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009

(b)The Anti-Ragging Committee may, depending on the nature and gravity of the guilt established by the Anti-Ragging Squad, award, to those found guilty, one or more of the following punishments namely :

(i)Suspension from attending classes and academic privileges.

(ii)Withholding/withdrawing scholarship/fellowship and other benefits.

(iii)Debarring from appearing in any test/examination or other evaluation process.

(iv)Withholding results.

(v)Debarring from representing the institution in any regional, national or international meet, tournament, youth festival, etc.

(vi)Suspension/expulsion from the hostel.

(vii)Cancellation of admission.

(viii)Rustication from the institution for period ranging from one to four semesters.

(ix)Expulsion from the institution and consequent debarring from admission to any other institution for a specified period.

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State of Uttar Pradesh - Subsection

Section 9(1)(b) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009