Section 2 in The Jammu and Kashmir Prohibition of Ragging Act, 2011
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Act" means the Jammu and Kashmir Prohibition of Ragging Act, 2011;(b)"educational institution" means and includes a University, College and any other institution, by whatever name called, whether a private or Government educational institution, carrying on the activity of imparting higher education therein, either exclusively or among other activities, and includes a polytechnic, an orphanage, a boarding home, a hostel, a tutorial institution and the premises attached thereto ;(c)"fresher" means a fresh or new student admitted to an educational institution and includes junior students ;(d)"Government" means the Government of Jammu and Kashmir ;(e)"head of the educational institution" includes the Registrar of the University, Dean of a Faculty in the University, Dean of Medical Faculty, Director of the Institution or Principal, Headmaster, Manager or any other person responsible for the management of any educational institution ;(f)"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 undisciplined activities which causes or is likely to cause annoyance, hardship or psychological harm or to raise fear or apprehension thereof in a fresher or a junior student, or asking the student 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 or embarrassment or adverse affect on the physique or psyche of a fresher, or a junior student ;(g)"student" means a person who is admitted to an educational institution and whose name is lawfully borne on the attendance register thereof ; and(h)"State" means the State of Jammu and Kashmir.
