Section 4 in Tamil Nadu Prohibition of Ragging Rules, 1999
4. Procedure after receipt of complaint.
- On receipt of the complaint under rule 3, the management shall inquire into the complaint immediately within seventy-two hours, either by himself or through a senior teaching staff working in the educational institution. On finalisation of the inquiry, if it is found that, a Student or any other person is guilty of ragging, the management shall make a written complaint within twenty-four hours of such finalisation narrating the full history of the case to the police station having jurisdiction over the educational institution. The officer in-charge of the police station shall, on receipt of the said written complaint, register the case and proceed further in accordance with law.
