Section 21 in Andhra Pradesh Prohibition of Ragging in All Educational Institutions Rules, 2002
21. Any student found to be indulging into any ragging activity shall be suspended immediately after communication is sent to him under the signature of the Principal of the concerned educational institution stating that he is alleged of indulging into ragging activity. Such student shall be debarred from entering the campus of the educational institution or its hostel, except on any day at any time when he called upon by the authority of the school or by the Parents committee for tendering explanation or for defending his case.
