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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(2)(g) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009

(g)The Commission shall institute an Anti-Ragging Cell within the Commission as an institutional mechanism to provide secretariat support for collection of information and monitoring, and to coordinate with the State Level Monitoring Cell and University Level Committees for effective implementation of anti-ragging measures, and the cell shall also coordinate with the Non-Governmental agency responsible for monitoring the database maintained by the Commission appointed under clause (g) of Regulation 8(1).