Section 6 in The Tamil Nadu Prohibition Of Ragging Act, 1997
6. Suspension of student.—
(1)Without prejudice to the foregoing provisions, whenever any student complaints of ragging to the head of an educational institution, or to any other person responsible for the management of the educational institution, such head of the educational institution or person responsible for the management of the educational institution shall inquire into the same immediately and if found true shall suspend the student, who has committed the offence, from the educational institution.(2)The decision of the head of the educational institution or the person responsible for the management of the educational institution that any student has indulged in ragging under sub-section (1) shall be final.
