Section 3(ii) in The DCI Regulations on Curbing the Menace of Ragging in Dental Colleges, 2009
(ii)Any act that prevents, disrupts or disturbs the regular academic activity of a student should be considered within the academics related aspect of ragging; similarly, exploiting the services of a junior student for completing the academic tasks assigned to an individual or a group of seniors is also an aspect of academics related ragging prevalent in many institutions, particularly in the professional institutions in medicine.
