Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

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

(c)The institution shall review and suitably enhance the powers of wardens; and the security personnel posted in hostels shall be under the direct control of the warden and their performance shall be assessed by them.