Section 7 in The Tamil Nadu Prohibition Of Ragging Act, 1997
7. Deemed abetment.—
If the head of the educational institution or the person responsible for the management of the educational institution fails or neglects to take act ion in the manner specified in sub-section (1) of section 6 when a complaint of ragging is made, such person shall be deemed to have abetted the offence of ragging and shall be punished as provided for in section 4.
