Section 9 in The DCI Regulations on Curbing the Menace of Ragging in Dental Colleges, 2009
9. Measures for prevention of ragging at the institution level. - HTML PUBLIC "-W3CDTD HTML 4.01 TransitionalEN" "http:www.w3.org/TR/html4/loose.dtd" 10 Monitoring Mechanism to ensure compliance. - HTML PUBLIC "-W3CDTD HTML 4.01 TransitionalEN" "http:www.w3.org/TR/html4/loose.dtd" 11 Punishments. -(11) 1 At the institution level: Depending upon the nature and gravity of the offence as established by the Anti-Ragging Committee of the institution, the possible punishments for those found guilty of ragging at the institution level shall be any one or any combination of the following:-
(11)1.1 Suspension from attending classes and academic privileges.(11)1.2 Withholding/withdrawing scholarship/fellowship and other benefits.(11)1.3 Debarring from appearing in any test/examination or other evaluation process.(11)1.4 Withholding results.(11)1.5 Debarring from representing the institution in any regional, national or international meet, tournament, youth festival, etc.(11)1.6 Suspension/expulsion from the hostel.(11)1:7 Cancellation of admission.(11)1.8 Rustication from the institution for period ranging from 1 to 4 semesters.(11)1.9 Expulsion from the institution and consequent debarring from admission to any other institution for a specified period.(11)1.10 Fine ranging between Rupees 25,000 and Rupees 1 lakh.(11)1.11 Collective punishment: When the persons committing or abetting the crime of ragging are not identified, the institution shall resort to collective punishment.(11)2 At the university level in respect of institutions affiliated to.- If an institution fails to comply with any of the provisions of these regulations and fails to curb ragging effectively, the university shall impose any one or any combination of the following penalties on it:-(11)2.1 Withdrawal of affiliation and/or other privileges conferred on it.(11)2.2 Prohibiting such institution from presenting any students then undergoing any programme of study therein for the award of any degree/diploma of the university.(11)2.3 Withholding grants allocated to it by the university, if any.(11)2.4 Withholding any grants chanellised through the university to the institution, if any.(11)2.5 Any other appropriate penalty within the powers of the university.(11)3 At the Management level.- The authorities/Management (Trust, Societies, etc.) of the institution, particularly the Head of the Institution, shall be responsible to ensure that no incident of ragging takes place in the institution. In case any incident of ragging takes place, the Management/Head shall take prompt and appropriate action against the person(s) whose dereliction of duty lead to the incident. The authority designated to appoint the Head shall, in its turn, take prompt and appropriate action against the Head.(11)4 At the DCI level.- If an institution fails to curb ragging, the Dental Council of India shall impose any one or any combination of the following penalties on it:-(11)4.1 To initiate the derecognition process against the institution under section 16A of the Dentists Act, 1948.(11)4.2 To reduce the admission capacity of the institution to the extent to which the Council deem fit(11)4.3 To stop further admission in the institution till further orders.(11)4.4 To stop renewal of permission respect of UG/PG Dental Courses.(11)4.6 To post the information regarding penalties so imposed on the concerned institution on the website of DCI for information of all concerned.HTML PUBLIC "-W3CDTD HTML 4.01 TransitionalEN" "http:www.w3.org/TR/html4/loose.dtd" 12 Submission of Report to DCI. - The each and every institution shall submit its reports in prescribed format ( Annexure II ) to the Secretary, Dental Council of India, Aiwan-E-Galib Marg, Kotla Road, New Delhi-110002, as per the following time schedule:-(12) 1 by 31st October of every year in which admissions are made, indicating the action taken by institution for implementation of Regulations 9.1 and 9.2 of these Regulations failing which action referred to in Regulation 11.4 would be initiated against defaulting institution; and(12)2 by 30th April of every year in respect of the previous academic session, in the prescribed format ( Annexure II ), indicating the requisite information against each column thereof, failing which action mentioned in Regulation 11.4 would be initiated against defaulting institution.
