Section 3(xiii) in The Goa Prohibition of Ragging Act, 2008
(xiii)the head of the educational institution shall obtain an undertaking from every employee of the institution including teaching and non-teaching members of staff, contract labourers employed in the premises either for running a canteen or as watch and ward or for cleaning or maintenance of the buildings/lawns, etc., that he/she shall report promptly any case of ragging which comes to his/her notice. Certificates of appreciation shall be issued to such members of the staff who report ragging, which shall form part of their service record.]
