Section 2 in The DCI Regulations on Curbing the Menace of Ragging in Dental Colleges, 2009
2. Notwithstanding anything contained in the Dentists Act, 1948 and any of the regulations made thereunder as amended from time to time, it shall be the duty and responsibility of Management/Principal of the Dental Colleges to create a conducive atmosphere for imparting dental education to the UG/PG Dental students undergoing training in such colleges and take all necessary steps to prevent/prohibit/curb ragging of any type in their Dental Colleges to enable students to study the vast UG/PG Dental Course and its various parameters and concepts of dental education in a calm and peaceful atmosphere as the dental education requires gruelling studies.
