Section 7 in Tamil Nadu Prohibition of Ragging Act, 1997
7. Deemed abetment.
- If the head of the educational institution or the person responsible for the management of the educational institution fails or neglect to take action in the manner specified in sub-section (1) of section 6 when a complaint of ragging is made, such person shall be deemed to have abetted the offence of ragging and shall be punished as provided for in section 4.
