Section 3(xii) in The Goa Prohibition of Ragging Act, 2008
(xii)the educational institution shall ensure that each hostel has a full time warden who resides within the hostel, or at least in close vicinity thereof. The warden shall be accessible at all hours and also on telephone and other modes of communication. The warden shall be issued mobile phone by the institution and the number of such phone shall be given wide publicity.
