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The Medical Council Of India (Prevention And Prohibition Of Ragging In Medical Colleges/Institutions) Regulations, 2009

UNION OF INDIA
India

The Medical Council Of India (Prevention And Prohibition Of Ragging In Medical Colleges/Institutions) Regulations, 2009

Rule THE-MEDICAL-COUNCIL-OF-INDIA-PREVENTION-AND-PROHIBITION-OF-RAGGING-IN-MEDICAL-COLLEGES-INSTITUTIONS-REGULATIONS-2009 of 2009

Published on 3 August 2009
Commenced on 3 August 2009
[This is the version of this document from 3 August 2009.]
[Note: The original publication document is not available and this content could not be verified.]

The Medical Council Of India (Prevention And Prohibition Of Ragging In Medical Colleges/Institutions) Regulations, 2009Published vide Notification No. MCI-34(1)/2009-Med./25453, dated 3.8.2009, published in the Gazette of India, Extraordinary, Part III, Section 4, dated 3.8.2009.

15.

/730In exercise of the powers conferred by section 33 of the Indian Medical Council Act, 1956 (102 of 1956) the Medical Council of India with the previous sanction of the Central Government hereby makes the following Regulations, namely:--

1. Short title, commencement and applicability .-(i) These regulations may be called the Medical Council of India (Prevention and Prohibition of Ragging in Medical Colleges/Institutions) Regulations, 2009.

(ii)They shall come into force on the date of their publication in the Official Gazette.

2. Objective .-To root out ragging in all its forms from medical colleges/institutions in the country by prohibiting it by law, preventing its occurrence by following the provisions of these regulations and punishing those who indulge in ragging as provided for in these regulations and the appropriate law in force.

3. Definitions .-For the purposes of these regulations:--

3.1"Medical College" means an institution, whether known as such or by any other name, which provides for a programme, beyond 12 years of schooling, for obtaining recognised MBBS qualification from a University and which, in accordance with the rules and regulations of such University, is recognised as competent to provide for such programmes of study and present students undergoing such programmes of study for the examination for the award of recognised MBBS/PG Degree/Diploma qualifications.

3.2"Head of the institution" means the Dean/Principal/Director of the concerned medical college/institution.

3.3"Ragging" includes the following:Any conduct whether by words spoken or written or by an act which has the effect of harassing, teasing, treating or handling with rudeness any other student, indulging in rowdy or undisciplined activities which causes or is likely to cause annoyance, hardship or psychological harm or to raise fear or apprehension thereof in a fresher or a junior student or asking the students to do any act or perform something which such student will not in the ordinary course and which has the effect of causing or generating a sense of shame or embarrassment so as to adversely affect the physique or psyche of a fresher or a junior student.[Any act of physical or mental abuse (including bullying and exclusion) targeted at another student (fresher or otherwise) on the ground of colour, race, religion, caste, ethnicity, gender (including transgender), sexual orientation, appearance, nationality, regional origins, linguistic identity, place of birth, place of residence or economic background.] [Added by Notification No. MCI-34(1)/2017-Med./182799, dated 28.3.2018 (w.e.f. 3.8.2009).]

3.4MCI means MCI constituted in terms of section 3 of Indian Medical Council Act, 1956.

3.5"University" means a University established or incorporated by or under a Central Act, a Provincial Act or a State Act, an institution deemed to be University under section 3 of the UGC Act, 1956, or an institution specially empowered by an Act of Parliament to confer or grant degrees.

4. Punishable ingredients of ragging .-

Abetment to ragging; Criminal conspiracy to rag; Unlawful assembly and rioting while ragging; Public nuisance created during ragging; Violation of decency and morals through ragging; Injury to body, causing hurt or grievous hurt; Wrongful restraint; Wrongful confinement; Use of criminal force; Assault as well as sexual offences or even unnatural offences; Extortion; Criminal trespass; Offences against property; Criminal intimidation; Attempts to commit any or all of the above mentioned offences againstthe victim(s); Physical or psychological humiliation. All other offences following from the definition of "ragging".

5. Measures for prohibition of ragging .-

5.1The Medical College/Institution/University shall strictly observe the provisions of the Act of the Central Government and the State Governments, if any, or if enacted and/or for the time being in force, considering ragging as a cognisable offence under the law at par with rape and other atrocities against women and ill-treatment of persons belonging to the SC/ST and prohibiting ragging in all its forms in all institutions.

5.2Ragging in all its forms shall be totally banned in the entire Medical College/Institution/University including its departments, constituent units, all its premises (academic, residential, sports, canteen, etc.) whether located within the campus or outside and in all means of transportation of students whether public or private.

5.3The Medical College/Institution/University shall take strict action against those found guilty of ragging and/or of abetting ragging.

6. Measures for prevention of ragging at the institution level .-

6.1Before admissions .-

6.1.1The advertisement for admissions shall clearly mention that ragging is totally banned/prohibited in the Medical College/Institution and anyone found guilty of ragging and/or abetting ragging is liable to be punished appropriately.

6.1.2The brochure of admission/instruction booklet for candidates shall print in block letters these regulations in full (including Annexures).

6.1.3The "Prospectus" and other admission related documents shall incorporate all directions of the Hon'ble Supreme Court and/or the Central or State Governments as applicable, so that the candidates and their parents/guardians are sensitized in respect of the prohibition and consequences of ragging.

6.1.4A Brochure or booklet/leaflet shall be distributed to each student at the beginning of each academic session for obtaining undertaking not to indulge or abet ragging and shall contain the blueprint of prevention and methods of redress.

The application form for admission/enrolment shall have a printed undertaking, preferably both in English/Hindi and in one of the regional languages known to the institution and the applicant (English version given in Annexure I, Part I), to be filled up and signed by the candidate to the effect that he/she is aware of the law regarding prohibition of ragging as well as the punishments, and to the effect that he/she has not been expelled and/or debarred from admission by any institution and that he/she, if found guilty of the offence of ragging and/or abetting ragging, is liable to be punished appropriately.

6.1.5The application form shall also contain a printed undertaking, preferably both in English/Hindi and in one of the regional languages known to the institution and the parent/guardian (English version given in Annexure 1, Part II), to be signed by the parent/guardian of the applicant to the effect that he/she is also aware of the law in this regard and agrees to abide by the punishment meted out to his/her ward in case the latter is found guilty of ragging and/or abetting ragging.

A database shall be created out of affidavits affirmed by each student and his/her parents/guardians stored electronically, and shall contain the details of each student. The database shall also function as a record of ragging complaints received.

6.1.6The application for admission shall be accompanied by a document in the form of the School Leaving Certificate/transfer certificate/migration certificate/Character Certificate which shall include a report on the behavioral pattern of the applicant, so that the institution can there after keep intense watch upon a student who has a negative entry in this regard.

6.1.7A student seeking admission to the hostel shall have to submit additional undertaking in the form of Annexure I (both Parts) along with his/her application for hostel accommodation.

6.1.8At the commencement of the academic session the Head of the Institution shall convene and address a meeting of various functionaries/agencies, like Wardens, representatives of students, parents/guardians, faculty, district administration including police, to discuss the measures to be taken to prevent ragging in the Institution and steps to be taken to identify the offenders and punish them suitably.

6.1.9To make the community at large and the students in particular aware of the dehumanizing effect of ragging, and the approach of the institution towards those indulging in ragging, big posters (preferably multicoloured with different colours for the provisions of law, punishments, etc.) shall be prominently displayed on all Notice Boards of all departments, hostels and other buildings as well as at vulnerable places. Some of such posters shall be of permanent nature in certain vulnerable places.

6.1.10Apart from placing posters mentioned in sub-clause 6.1.9 above at strategic places, the Medical College/Institution shall undertake measures for extensive publicity against ragging by means of audio-visual aids, by holding counselling sessions, workshops, painting. and design competitions among students and other methods as it deems fit.

6.1.11The Medical College/Institution/University shall request the media to give adequate publicity to the law prohibiting ragging and the negative aspects of ragging and the institution's resolve to ban ragging and punish those found guilty without fear or favour.

6.1.12The Medical College/Institution/University shall identify, properly illuminate and man all vulnerable locations.

6.1.13The Medical College/Institution/University shall tighten security in its premises, especially at the vulnerable places. If necessary, intense policing shall be resorted to at such points at odd hours during the early months of the academic session.

6.1.14The Medical College/Institution/University shall utilise the vacation period before the start of the new academic year to launch wide publicity campaign against ragging through posters, leaflets, seminars, street plays, etc.

6.1.15The faculties/departments/units of the Medical College/Institution/University shall have induction arrangements (including those which anticipate, identify and plan to meet any special needs of any specific section of students) in place well in advance of the beginning of the academic year with a clear sense of the main aims and objectives of the induction process.

The Principal or Head of the Institution/Department shall obtain an undertaking from every employee of the institution including teaching and non-teaching members of staff, contract labour employed in the premises either for running canteen or as watch and ward staff or for cleaning or maintenance of the buildings/lawns, etc., that he/she would report promptly any case of ragging which comes to his/her notice. A provision shall be made in the service rules for issuing certificates of appreciation to such members of the staff who report ragging which will form port of their service record.

6.2On admission .-

6.2.1Every fresher admitted to the Medical College/Institution/University shall be given a printed leaflet detailing when and to whom he/she has to turn to for help and guidance for various purposes (including Wardens, Head of the institution, members of the anti-ragging committees, relevant district and police authorities), addresses and telephone numbers of such persons/authorities, etc., so that the fresher need not look up to the seniors for help in such matters and get indebted to them and start doing things, right or wrong, at their behest. Such a step will reduce the freshers' dependence on their seniors.

Every institution should engage or seek the assistance of professional counsellors at the time of admissions to counsel "freshers" in order to prepare them for the life ahead, particularly for adjusting to the life in hostels.

6.2.2The Medical College/Institution/University through the leaflet mentioned above shall explain to the new entrants the arrangements for their induction and orientation which promote efficient and effective means of integrating them fully as students.

6.2.3The leaflet mentioned above shall also inform the freshers about their rights as bona fide students of the institution and clearly instructing them that they should desist from doing anything against their will even if ordered by the seniors, and that they have nothing to fear as the institution cares for them and shall not tolerate any atrocities against them.

6.2.4The leaflet mentioned above shall contain a calendar of events and activities laid down by the institution to facilitate and complement familiarization of freshers with the academic environment of the institution.

6.2.5The Medical College/Institution/University shall also organize joint sensitisation programmes of "freshers" and seniors.

On the arrival of senior students after the first week or after the second week as the case may be, further orientation programmes must be scheduled as follows: (i) joint sensitisation programme and counselling of both "freshers" and senior by a Professional counsellor; (ii) joint orientation programme of "freshers" and seniors to be addressed by the principal/Head of the institution, and the anti-ragging committee; (iii) organization on a large scale of cultural, sports and other activities to provide a platform for the "freshers" and seniors to interact in the presence of faculty members; (iv) in the hostel, the warden should address all students; may request two junior colleagues from the college faculty to assist the warden by becoming resident tutors for a temporary duration.

6.2.6Freshers shall be encouraged to report incidents of ragging, either as victims, or even as witnesses.

6.3At the end of the academic year .-

6.3.1At the end of every academic year the Dean/Principal/Director shall send a letter to the parents/guardians of the students who are completing the first year informing them about the law regarding ragging and the punishments, and appealing to them to impress upon their wards to desist from indulging in ragging when they come back at the beginning of the next academic session.

6.3.2At the end of every academic year the Medical College/Institution/University shall form a "Monitoring Cell" consisting of Mentors for the succeeding academic year. There shall be as many levels or tiers of Mentors as the number of batches in the institution, at the rate of 1 Mentor for 6 freshers and 1 Mentor of a higher level for 6 Mentors of the lower level.

Each batch of freshers should be divided into small groups and each such group shall be assigned to a member of the staff. Such staff member should interact individually with, each member of the group on a daily basis for ascertaining the problems/difficulties if any faced by the fresher in the institution and extending necessary help.In the case of freshers admitted to a hostel it shall be the responsibility of the teacher in charge of the group to co-ordinate with the warden of the hostel and to make surprise visits to the rooms in the hotel where the members of the group are lodged.

6.4Setting up of Committees and their functions .-

6.4.1The Anti-Ragging Committee .-Every institution shall have an Anti-Ragging Committee and an Anti-Ragging Squad. The Anti-Ragging Committee shall be headed by the Head of the institution and shall consist of representatives of civil and police administration, local media, Non-Government Organisations involved in youth activities, faculty members, parents, students belonging to the freshers' category as well as seniors and non-teaching staff. It shall monitor the Anti Ragging activities in the institution, consider the recommendations of the Anti-Ragging Squad and take appropriate decisions, including spelling out suitable punishments to those found guilty.

6.4.2The Anti-Ragging Squad .-The Anti-Ragging Squad shall be nominated by the Head of the institution with such representation as considered necessary and shall exclusively consist of members belonging to the various sections of the campus community. The Squad shall have vigil, oversight and patrolling functions. It shall be kept mobile, alert and active at all times and shall be empowered to inspect places of potential ragging and make surprise raids on hostels and other hot spots. The Squad shall investigate incidents of ragging and make recommendations to the Anti--Ragging Committee and shall work under the overall guidance of the Anti-Ragging Committee.

All matters of discipline within teaching institutions must be resolved within the campus except those impinging on law and order or breach of peace or public tranquillity, all of which should be dealt with under the penal laws of the land.University Monitoring Cell At the level of the University, we recommend that there should be a Monitoring Cell on Ragging, which should coordinate with the affiliated colleges and institutions under its domain. The Cell should call for reports from the Heads of institutions in regard to the activities of the Anti-Ragging Committee, Anti-Ragging Squads, Monitoring Cells at the level of the institution, the compliance with instructions on conducting orientation programmes, counselling sessions, the incidents of ragging, the problems faced by wardens or other officials. It should also keep itself abreast of the decisions of the District level Anti-Ragging Committee. This Monitoring Cell should also review the efforts made by institutions of publicize anti-ragging measures, soliciting of undertaking from parents and students each year to abstain from ragging activities or willingness to be penalized for violations; and should function as the prime mover for initiating action on the part of the appropriate authorities of the University for amending the Statutes or Ordinances or Bye-laws to facilitate the implementation of anti-ragging measures at the level of the institution.

6.5Other measures .-

6.5.1The Annexures mentioned in 6.1.4, 6.1.5 and 6.1.7 of these regulations shall be furnished at the beginning of each academic year by every student, that is, by freshers as well as seniors.

6.5.2The Medical College/Institution/University shall arrange for regular and periodic psychological counselling and orientation for students (for freshers separately, as well as jointly with seniors) by professional counsellors during the first three months of the new academic year. This shall be done at the institution and department/course levels. Parents and teachers shall also be involved in such sessions.

6.5.3Full-time warden shall be appointed as per the eligibility criteria laid down for the post reflecting both the command and control aspects of maintaining discipline, as well as the softer skills of counselling and communicating with the youth outside the class-room situations. Wardens shall be accessible at all hours and shall be provided with mobile phones and the details of their telephone number must be widely publicized. Similarly, the telephone numbers of the other important functionaries-Heads of institutions, faculty members, members of the anti-ragging committees, district and sub-divisional authorities and state authorities where relevant, should also be widely disseminated for the needy to get in touch or seek help in emergencies. The institution shall review and suitably enhance the powers and perquisites of Wardens and authorities involved in curbing the menace of ragging.

Further the institutions shall provide necessary incentives for the post of full-time warden, so as to attract suitable candidates.

6.5.4Freshers shall be lodged in a separate hostel block, wherever possible, and where such facilities are not available, the college/institution shall ensure that seniors' access to freshers' accommodation is strictly monitored by wardens, security guards and college staff.

As ragging takes place mostly in the hostels after the classes are over in the college, a round the clock vigil against ragging in the hostel premises shall be provided. It is seen, that college canteens and hostel messes are also places where ragging often takes place. The employers/employees of the canteens/mess shall be given necessary instructions to keep strict vigil and to report the incidents of ragging to the college authorities if any.The security personnel posted in hostels shall be under the direct control of the Wardens and assessed by them.

6.5.5Private commercially managed lodges and hostels shall be registered with the local police authorities, and this shall be done necessarily on the recommendation of the Head of the institution. Local police, local administration and the institutional authorities shall ensure vigil on incidents that may come within the definition of ragging and shall be responsible for action in the event of ragging in such premises, just as they would be for incidents within the campus. Managements of such private hostels shall be responsible for action in the event of ragging in such premises, just as they would be for incidents within campuses.

6.5.6Besides registering private hostels as stated above, the towns or cities where educational institutions are located should be apportioned as sectors among faculty members, as is being done by some institutions, so that they could maintain vigil and report any incidents of ragging outside campuses and en route while "freshers" commute.

6.5.7The Head of the institution shall take immediate action on receipt of the recommendations of the Ant-Ragging Squad. He/She shall also take action suo motu if the circumstances so warrant.

6.5.8Freshers who do not report the incidents of ragging either as victims or as witnesses shall also be punished suitably.

6.5.9Anonymous random surveys shall be conducted across the 1st year batch of students (freshers) every fortnight during the first three months of the academic year to verify and cross-check whether the campus is indeed free of ragging or not. The institution may design its own methodology of conducting such surveys.

6.5.10The burden of proof shall lie on the perpetrator of ragging and not on the victim.

6.5.11The institution shall file an FIR with the police/local authorities whenever a case of ragging is reported, but continue with its own enquiry and other measures without waiting for action on the part of the police/local authorities. Remedial action shall be initiated and completed within the one week of the incident itself.

6.5.12The Migration/Transfer Certificate issued to the student by the Medical College/Institution/University shall have an entry, apart from those relating to general conduct and behaviour, whether the student has been punished for the offence of committing or a betting ragging, or not, as also whether the student has displayed persistent violent or aggressive behaviour or any inclination to harm others.

6.5.13Preventing or acting against ragging shall be the collective responsibility of all levels and sections of authorities or functionaries in the Medical College/Institution/University, including faculty, and not merely that of the specific body/committee constituted for prevention of ragging.

6.5.14As such the college canteens and hostel messes are also places where ragging often takes place, hence the employers/employees of the canteens/mess shall be given necessary instructions to keep strict vigil and to report the incidents of ragging to the college authorities, if any.

Further access to mobile phones and public phones shall be unrestricted in hostels and campuses, except in class-rooms, seminar halls, library, etc., where jammers shall be installed to restrict the use of mobile phones.

6.6Measures for encouraging healthy interaction between freshers and seniors .-

6.6.1The Medical College/Institution/University shall set up appropriate committees including the course-in-charge, student advisor, Warden and some senior students to actively monitor, promote and regulate healthy interaction between the freshers and senior students.

6.6.2Freshers' welcome parties shall be organised in each department by the senior students and the faculty together soon after admissions, preferably within the first two weeks of the beginning of the academic session, for proper introduction to one another and where the talents of the freshers are brought out properly, in the presence of the faculty, thus helping them to shed their inferiority complex, if any, and remove their inhibitions.

6.6.3The Medical College/Institution/University shall enhance the student faculty interaction by involving the students in all matters of the institution, except those relating to the actual processes of evaluation and of faculty appointments, so that the students shall feel that they are responsible partners in managing the affairs of the institution and consequently the credit due to the institution for good work/performance is due to them as well.

7. Regulatory measures .- The inspecting/visiting committees of MCI shall cross verify that the medical college/institution has strictly complied with the anti-ragging measures and has a blemishless record in terms of there being no incident of ragging during the impending period (i.e., from earlier inspection) or otherwise.

8. Awardable punishments .-

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 semesters

8.1.9Expulsion 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.

8.2Penal consequences for the heads of the institutions/administration of the institution who do not take timely steps in the prevention of ragging and punishing those who rag .-The authorities of the institution particularly the Head of the institution, shall be responsible to ensure that no incident of ragging takes place in the institution. In case any incident of ragging takes place, the Head shall take prompt and appropriate action against the person(s) whose dereliction of duty lead to the incident. The authority designated to appoint the Head shall, in its turn, take prompt and appropriate action against the Head.In addition to penal consequences, departmental enquiries be initiated against such heads institutions/members of the administration/faculty members/non-teaching staff, who display an apathetic or insensitive attitude towards complaints of ragging.

8.3At the MCI level .-

8.3.1Impose an exemplary fine of Rs. 1 lakh for each incident of ragging payable by erring medical college/institution to such authority as may be designated by the appropriate Government, as the case may be.

8.3.2Declare the erring Medical College/Institution/University as not having the minimum academic standards and warning the potential candidates for admission at such institution through public notice and posing on the MCI website.

8.3.3Declare the erring Medical/College/Institution/University to be ineligible for preferring any application under section 10-A of the Indian Medical Council Act, 1956 for a minimum period of one year, extendable by such quantum by the Council as would be commensurate with the wrong.

ANNEXURE I

Part I

Undertaking By The Candidate/student

1. I, ________ S/o. D/o. of Mr./Mrs./Ms._, have carefully read and fully understood the law prohibiting ragging and the directions of the Supreme Court and the Central/State Government in this regard.

2. I have received a copy of the MCI Regulations on Curbing the Menace of Ragging in Higher Educational Institutions, 2009.

3. I hereby undertake that-

I will not indulge in any behavior or act that may come under the definition of ragging,I will not participate in or abet or propagate ragging in any form, I will not hurt anyone physically or psychologically or cause any other harm.

4. I hereby agree that if found guilty of any aspect of ragging, I may be punished as per the provisions of the MCI Regulations mentioned above and/or as per the law in force.

Signed this ____day of ________ month of ______year..............................SignatureAddress: __________________________________________Name:

(1)Witness:

(2)Witness:

Part II

Undertaking By Parent/guardian

1. I, _________ F/o. M/o. G/o_, have carefully read and fully understood the law prohibiting ragging and the directions of the Hon'ble Supreme Court and the Central/State Government in this regard as well as the MCI Regulations on Curbing the Menace of Ragging in Higher Educational Institutions, 2009.

2. I assure you that my son/daughter/ward will not indulge in any act of ragging.

3. I hereby agree that if he/she is found guilty of any aspect of ragging, he/she may be punished as per the provisions of the MCI Regulations mentioned above and/or as per the law in force.

Signed this _____ day of ____month of _______Year.........................SignatureAddress: ________________________________Name:

(1)Witness:

(2)Witness:

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