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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(1)(e) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009

(e)The Commission shall maintain an appropriate data base to be created out of affidavits, affirmed by each student and his/her parents/guardians and stored electronically by the institution, either on its or through an agency to be designated by it; and such database shall also function as a record of ragging complaints received, and the status of the action taken thereon.