Section 9(2) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009
(2)Where an institution, being constituent of, affiliated to or recognized by a university, fails to comply with any of the provisions of these Regulations or fails to curb ragging effectively, such university may take any one or more of the following actions, namely :(i)Withdrawal of affiliation/recognition or other privileges conferred.(ii)Prohibiting such institution from presenting any student or students then undergoing any programme of study therein for the award of any degree/diploma of the university.Provided that where an institution is prohibited from presenting its student or students, the Commission shall make suitable arrangements for the other students so as to ensure that such students are able to pursue their academic studies.(iii)Withholding grants allocated to it by the university, if any.(iv)Withholding any grants channelised through the university to the institution.(v)Any other appropriate penalty within the powers of the university.
