Section 6(o) in Pharmacy Council of India Regulations on Curbing the Menace of Ragging in Pharmacy Colleges, 2012
(o)The Heads of institutions affiliated to a University or a constituent of the University or Examining Authority, as the case may be, shall, during the first three months of an academic year, submit a weekly report on the status of compliance with Anti-Ragging measures under these Regulations, and a monthly report on such status thereafter, to the Vice-Chancellor of the University/Examining Authority to which the pharmacy institution is affiliated to.
