Section 5 in Andhra Pradesh Prohibition Of Ragging Act, 1997
5. Dismissal of student.—
(1)A student convicted of an offence under section 4 and punished with imprisonment for a term shall be dismissed from the educational institution.(2)A student convicted of an offence under section 4 and punished with imprisonment for a term of more than six months shall not be admitted in any other educational institution.
