Section 6 in The Goa Prohibition of Ragging Act, 2008
6. Punishment.
(1)Whoever, directly or indirectly, commits, participates in, abets or propagates, ragging, within or outside any educational institution, shall, on conviction, be dealt with by the Head of the educational institution by resorting to disciplinary action.(2)If the individuals committing or abetting ragging are not identified, collective punishment should be resorted to so as to act as a deterrent punishment and to ensure collective pressure on the potential raggers.(3)Any student so convicted shall further be removed from the roll of the educational institution and such students shall not be admitted in any other educational institution in the State of Goa for a period of three years from the date of such conviction.(4)The punishment may also take the shape of:(i)Withholding scholarships or other benefits;(ii)Debarring from representation in events;(iii)Withholding results; and(iv)Suspension or expulsion from College or hostel or mess, and the like.
