Section 4(2) in The DCI Regulations on Curbing the Menace of Ragging in Dental Colleges, 2009
(2)Every single incident of ragging where the victim or his parent/guardian or the Head of institution is not satisfied with the institution arrangement for action, a First Information Report must be filed without exception by the institutional authorities with the local police authorities. Any failure on the part of the institutional authority or negligence or deliberate delay in lodging the FIR with the local police shall be construed to be an act of culpable negligence on the part of the institutional authority. If any victim or his parent/guardian of ragging intends to file FIR directly with the police, that will not absolve the institutional authority from the requirement of filing the FIR.
