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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(4)(h) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009

(h)The institution shall obtain an undertaking from every employee of the institution including all teaching and non-teaching members of staff, contract labour employed in the premises either for running canteen or as watch and ward staff or for cleaning or maintenance of the buildings/lawns and employees of service providers providing services within the institution, that he/she would report promptly any case of ragging which comes to his/her notice.