Section 4(1) in The Himachal Pradesh Educational Institutions (Prohibition of Ragging) Act, 2009
(1)Notwithstanding anything contained in any law for the time being in force or in any contract, every person who is the Officer-in-Charge of the educational institution or who is in the service or pay of or remunerated by the educational institution to do any work assigned to him in connection with the maintenance of discipline therein, shall be bound to take immediate action on the occurrence of any incident of ragging and to make report to the Vice-Chancellor or to any other officer authorised by him, in case of the University, or the Head of the educational institution, in case of the institution other than the University, the identity of those who have engaged in ragging and the nature of the incident.
