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State of Tamilnadu - Section

Section 5 in Tamil Nadu Prohibition of Ragging Rules, 1999

5. Report to University, Government Department and Government.

- The management shall report to the University, if the educational institution is a college to which it is affiliated to, and to the head of the Government Department concerned and also to the Government within twenty-four hours of the finalisation of the inquiry under rule 4 about the occurrence of ragging and whether any complaint has been made to the police station.