Section 8(8) in Pharmacy Council of India Regulations on Curbing the Menace of Ragging in Pharmacy Colleges, 2012
8.2At the university/examining authority level in respect of institutions affiliated to. - If an institution fails to comply with any of the provisions of these Regulations and fails to curb ragging effectively, the university/examining authority shall impose any one or any combination of the following penalties on it:8.2.1Withdrawal of affiliation and/or other privileges conferred on it8.2.2Prohibiting such institution from presenting any students then undergoing pharmacy course therein for the award of any degree/diploma of the university/examining authority8.2.3Withholding grants allocated to it by the university/examining authority, if any8.2.4Withholding any grants chanellised through the university/examining authority to the institution, if any8.2.5Any other appropriate penalty within the powers of the university/ examining authority
