Section 23A(14) in Himachal Pradesh University Act, 1970
(14)It shall be the duty of the Vice-Chancellor to present annually to the Executive Council of the University, a report as to the steps taken by him to control and curb the evil of ragging in the University, and where incident of ragging has been reported and any lenient view has been taken, he shall cause the details thereof, together with a memorandum explaining the reasons for taking such lenient view, to be laid down before the Executive Council of the University. The Vice-Chancellor shall also ensure that the report submitted to the Executive Council under this Clause shall be included in the annual report to be prepared under Section 37 of the Himachal Pradesh University Act, 1970.
