Section 9(6) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009
(6)I hereby declare that I have not been expelled or debarred from admission in any institution in the country on account of being found guilty of, abetting or being part of a conspiracy to promote, ragging; and further affirm that, in case the declaration is found to be untrue, I am aware that my admission is liable to be cancelled.Declared this......day of......month of.....year...........Signature of deponentName :VerificationVerified that the contents of this affidavit are true to the best of my knowledge and no part of the affidavit is false and nothing has been concealed or misstated therein.Verified at.......(place) on this the.....(day) of......(month).....(year)...............Signature of deponentSolemnly affirmed and signed in my presence on this the........(day) of......(month),.... (year) after reading the contents of this affidavit.Oath CommissionerAnnexure IIAffidavit By Parent/guardianI,....Mr./Mrs./Ms......(full name of parent/guardian) father/mother/guardian of,(full name of student with admission/registration/enrolment number), having been admitted to (name of the institution), have received a copy of the UGC Regulation on Curbing the Menace of Ragging in Higher Educational Institutions, 2009, (hereinafter called the "Regulations"), carefully read and fully understood the provisions contained in the said Regulations.
