Section 6(1) in The Jammu and Kashmir Prohibition of Ragging Act, 2011
(1)If the head of any educational institution fails or neglects to take action in the manner specified in sub-section (1) of section 5 when a complaint of ragging is made, he shall be deemed to have abetted the offence of ragging and shall, on conviction, be punished as provided for in section 4.
