Section 7 in Pharmacy Council of India Regulations on Curbing the Menace of Ragging in Pharmacy Colleges, 2012
7. Action to be taken by the Head of the institution.
- On receipt of the recommendation of the Anti Ragging Squad or on receipt of any information concerning any reported incident of ragging, the Head of institution shall immediately determine if a case under the penal laws is made out and if so, either on his own or through a member of the Anti-Ragging Committee authorised by him in this behalf, proceed to file a First Information Report (FIR), within twenty four hours of receipt of such information or recommendation, with the police and local authorities, under the appropriate penal provisions relating to one or more of the following, namely;i. Abetment to ragging;ii. Criminal conspiracy to rag;iii. Unlawful assembly and rioting while ragging;iv. Public nuisance created during ragging;v. Violation of decency and morals through ragging;vi. Injury to body, causing hurt or grievous hurt;vii. Wrongful restraint;viii. Wrongful confinement;ix. Use of criminal force;x. Assault as well as sexual offences or unnatural offences;xi. Extortion;xii. Criminal trespass;xiii. Offences against property;xiv. Criminal intimidation;xv. Attempts to commit any or all of the above mentioned offences against the victim(s);xvi. Threat to commit any or all of the above mentioned offences against the victim(s);xvii. Physical or psychological humiliation;xviii. All other offences following from the definition of "Ragging".Provided that the Head of the institution shall forthwith report the occurrence of the incident of ragging to the Vice-Chancellor of the University or Examining Authority as the case may be.Provided further that the institution shall also continue with its own enquiry initiated under clause 8 of these Regulations and other measures without waiting for action on the part of the police/local authorities and such remedial action shall be initiated and completed immediately and in no case later than a period of seven days of the reported occurrence of the incident of ragging.
