Section 23A(3) in Himachal Pradesh University Act, 1970
(3)Ragging for the purposes of this Statute, ordinarily means any act, conduct or practice by which dominant power or status of senior students is brought to bear on students freshly enrolled or students who are in any way considered junior or inferior by other students and includes individual or collective acts or practices which :(a)involve physical assault or threat or use of physical force;(b)violate the status, dignity and honour of women students;(c)violate the status, dignity and honour of students belonging to the scheduled castes and tribes;(d)expose students to ridicule and contempt and effect their self-esteem;(e)entail verbal abuse and aggression, indecent gestures and obscene behaviour.
