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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(4)(o) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009

(o)The Heads of institutions affiliated to a university or a constituent of the university, as the case may be, shall, during the first three months of an academic year, submit a weekly report on the status of compliance with anti-ragging measures under these Regulations, and a monthly report on such status thereafter, to the Vice-Chancellor of the University to which the institution is affiliated to or recognized by.