Section 8(8) in The Medical Council Of India (Prevention And Prohibition Of Ragging In Medical Colleges/Institutions) Regulations, 2009
8.1At the Medical college/Institution level .-Depending upon the nature and gravity of the offence as established by the Anti-Ragging Committee of the institution, the possible punishments for those found guilty of ragging at the institution level shall be anyone or any combination of the following:8.1.1Suspension from attending classes and academic privileges.8.1.2Withholding/withdrawing scholarship/fellowship and other benefits.8.1.3Debarring from appearing in any test/examination or other evaluation process.8.1.4. Withholding results.8.1.5Debarring from representing the institution in any regional, national or international meet, tournament, youth festival, etc.8.1.6Suspension/expulsion from the hostel.8.1.7Cancellation of admission.8.1.8Rustication from the institution for period ranging from 1 to 4 semesters8.1.9Expulsion from the institution and consequent debarring from admission to any other institution for a specific period.8.1.10Fine of Rs. 25,000 and Rs. 1 lakh.8.1.11Collective punishment: When the persons committing or abetting the crime of ragging are not identified, the institution shall resort to collective punishment.
