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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(4)(d) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009

(d)The professional counsellors referred to under clause (o) of Regulation 6(1) of these Regulations shall, at the time of admission, counsel freshers and/or any other student(s) desiring counselling, in order to prepare them for the life ahead, particularly in regard to the life in hostels and to the extent possible, also involve parents and teachers in the counselling sessions.