Section 6 in Andhra Pradesh Prohibition of Ragging in All Educational Institutions Rules, 2002
6. The Management, Principal, the teaching staff should interact with freshers and take them in confidence by apprising them of their rights as well as obligation to fight against ragging and to generate confidence in their mind that any instances of ragging to which they are subjected or which comes in their knowledge should forthwith be brought to their knowledge and shall promptly be dealt with, while protecting the complainants from any harassment by perpetrators of ragging. It would be better if the head of the institution or person high in authority addresses meeting of teachers, parents and students collectively or in groups, in this behalf.
