Section 9(4) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009
(4)The Commission shall, in respect of any institution that fails to take adequate steps to prevent ragging or fails to act in accordance with these Regulations or fails to punish perpetrators or incidents of ragging suitably, take one or more of the following measures, namely :(i)Withdrawal of declaration of fitness to receive grants under Section 12-B of the Act.(ii)Withholding any grant allocated.(iii)Declaring the institution ineligible for consideration for any assistance under any of the general or special assistance programmes of the Commission.(iv)Informing the general public, including potential candidates for admission, through a notice displayed prominently in the newspapers or other suitable media and posted on the website of the Commission, declaring that the institution does not possess the minimum academic standards.(v)Taking such other action within its powers as it may deem fit and impose such other penalties as may be provided in the Act for such duration of time as the institution complies with the provisions of these Regulations.Provided that the action taken under this clause by the Commission against any institution shall be shared with all Councils.Annexure IAffidavit By The StudentI,.....(full name of student with admission/registration/enrolment number) s/o/d/o Mr./Mrs./Ms....,having been admitted to....(name of the institution), have received a copy of the UGC Regulations on Curbing the Menace of Ragging in Higher Educational Institutions, 2009, (hereinafter called the "Regulations") carefully read and fully understood the provisions contained in the said Regulations.
