Section 9(3) in University Grants Commission Regulations On Curbing The Menace Of Ragging In Higher Educational Institutions, 2009.
(3)I have also, in particular, perused clause 7 and clause 9.1 of the Regulations and am fully aware of the penal and administrative action that is liable to be taken against me in case I am found guilty of or abetting ragging, actively or passively, or being part of a conspiracy to promote ragging.
