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

State of Uttar Pradesh - Subsection

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

(j)The institution shall give necessary instructions to the employees of the canteens and mess, whether that of the institution or that of a service provider providing this service, or their employers, as the case may be, to keep a strict vigil in the area of their work and to report the incidents of ragging to the Head of the institution or members of the Anti-Ragging Squad or members of the Anti-Ragging Committee or the Wardens, as may be required.