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State of Andhra Pradesh - Section

Section 12 in Andhra Pradesh Prohibition of Ragging in All Educational Institutions Rules, 2002

12. The hostels/accommodations where freshers are accommodated shall be carefully guarded, if necessary by posting security personnel, and placed in charge of a warden/Superintendent who should himself/herself reside thereat, and wherein the entry of seniors and outsiders shall be prohibited after specified hour of night and before except under the permission of the person in-charge. Entry at other times may also be regulated. If possible, the new entrants to the hostels should be accommodated in a separate building away from other hostel buildings where the senior students reside.