Section 5 in Andhra Pradesh Prohibition of Ragging in All Educational Institutions Rules, 2002
5. Penalty for ragging:
-(1)Whoever with the intention of causing ragging or with the knowledge that he is likely by such act to cause ragging commits or abets ragging shall be punishable as per Andhra Pradesh Prohibition of Ragging Act, 1997 (Act 26 of 1997).(2)The students convicted of an offence under Section 4 of the Andhra Pradesh Prohibition of Ragging Act, 1997 (Act 26 of 1997) and punished with imprisonment for a term shall be dismissed from the educational institution.(3)The student convicted of an offence under Section 4 of Andhra Pradesh Prohibition of Ragging Act, 1997 and punished with imprisonment for a term of more than six months shall not be admitted in any other educational institution.(4)Any student dismissed from a college for ragging should be debarred from seeking admission in any other course of study in any college/University located in the State.(5)In case of the students who involved in ragging, there shall be an embossment on his marks cards and other academic Certificate in bold letters which cannot be obliterated that he had indulged in ragging and had conducted himself in a manner unbecoming of a student.Guidelines Annexure to G.O.Ms.No.67, Higher Education (EC-2) Department, dated 31.8.2002The following guidelines shall be complied with while endeavouring to deal with ragging in the forms like addressing seniors 'Sir' performing mass drills, copying class notes for the seniors, carrying out various errands, and doing menial jobs for the seniors, washing clothes demanded by senior students, asking/answering vulgar questions, looking at pornographic pictures to shock the freshers out of their innocence, being forced to drink alcohol, scalding tea, being forced to do acts with sexual overtones and homosexual acts leading to physical injury/mental torture or death, and doing obscenities."Ragging" means any disorderly conduct whether by words spoken or written or by an act which has the effect of teasing, treating or handling with rudeness any other student, indulging in rowdy or indisciplined activities which causes or is likely to cause annoyance, hardship or psychological harm or to raise fear or apprehension thereof in a fresher or junior student or asking the students to do any act or perform something which such student will not do in the ordinary course and which has the effect of causing or generating a sense of shame of embarrassment so as to adversely affect the physique or psyche of a fresher or junior student. The cause of indulging in ragging is deriving a sadistic pleasure or showing of power, authority or superiority by the seniors over their juniors or freshers.Most of the above orders of the seniors constituting perverse actions are illustrative or ragging but not exhaustive. Any other related acts would also form ragging attracting severe punitive action.
