Section 8 in The Jammu and Kashmir Prohibition of Ragging Act, 2011
8. Suspension of the student.
(1)Without prejudice to the foregoing provision, whenever a complaint is forwarded by the head of an educational institution to the police station under sub-section (1) of section 5, such student shall be suspended forthwith from the said institution and shall neither be allowed to enter the premises of the educational institution till the final outcome of the complaint under the Act nor shall be entitled to any of its facilities.(2)Any student suspended under sub-section (1) shall be expelled from the boarding home, hostel and mess of the educational institution.
