Section 8 in Pharmacy Council of India Regulations on Curbing the Menace of Ragging in Pharmacy Colleges, 2012
8. Punishments.
- 8.1 At the institution level. - Depending upon the nature and gravity of the offence as established by the Anti-Ragging Committee of the institution, the possible punishments for those found guilty of ragging at the institution level shall be any one or any combination of the following:8.1.1Suspension from attending classes and academic privileges8.1.2Withholding/withdrawing scholarship/fellowship and other benefits8.1.3Debarring from appearing in any test/examination or other evaluation process8.1.4Withholding results8.1.5Debarring from representing the institution in any regional, national or international meet, tournament, youth festival, etc.8.1.6Suspension/expulsion from the hostel8.1.7Cancellation of admission8.1.8Rustication from the institution for the period as decided8.1.9Expulsion from the institution and consequent debarring from admission to any other institution for a specified period8.1.10Fine ranging between Rupees 25,000/- and Rupees 1 lakh8.1.11Collective punishment: When the persons committing or abetting the crime of ragging are not identified, the institution shall resort to collective punishment.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 authority8.3At the Management level. - The authorities/Management (Trust, Societies, etc.) of the institution, particularly the Head of the institution, shall be responsible to ensure that no incident of ragging takes place in the institution. In case any incident of ragging takes place, the Management/Head shall take prompt and appropriate action against the person(s) whose dereliction of duty lead to the incident. The authority designated to appoint the Head shall, in its turn, take prompt and appropriate action against the Head.8.4At the PCI level. - If an institution fails to curb ragging, the Pharmacy Council of India shall impose any one or any combination of the following penalties on it:8.4.1To initiate the action regarding withdrawal of approval against the institution under section 13 of the Pharmacy Act, 1948.8.4.2To reduce the admission capacity of the institution to the extent to which the Central Council deem fit.8.4.3To stop further admission in the institution till further orders.8.4.4To stop renewal of approval.8.4.6To post the information regarding penalties so imposed on the concerned institution on the website of PCI for information of all concerned.
