Section 3A(3) in The Goa Prohibition of Ragging Act, 2008
(3)There shall be a District Level Anti-Ragging Committee in each district headed by the District Magistrate, consisting of heads of educational institutions, Superintendent of Police, representatives of the local media, District level Non-Government Organizations actively associated in youth development programmes and of all students organizations, as members. The Additional District Magistrate shall be a Member Secretary of the District Level Anti-Ragging Committee.The District level Anti-Ragging Committee shall hold preparatory meetings during the summer vacation to take stock of the state of preparedness of each institution and their compliance with the policies, directions and guidelines in regard to curbing the menace of ragging.
