Section 2 in The Goa Prohibition of Ragging Act, 2008
2. Definitions.
- In this Act, unless the context otherwise requires-(a)"educational institution" means and includes a College, having Degree classes and/or Higher Secondary Classes and/or Post Graduates Classes, Junior College, Polytechnic or other institution by whatever name called, carrying on the activity of imparting education therein, either exclusively or among other activities, and includes an orphanage or a boarding home or hostel or a tutorial institution or any other premises attached thereto;(b)"fresher" means a fresh or new student admitted to an educational institution and includes Junior students;(c)"Government" means the Government of Goa;(d)"head of the educational institution" means the Vice-Chancellor of the University, Dean of Medical Faculty, Director of the Institution or the Principal, Headmaster or the person responsible for the management of the educational institutions;(e)"ragging" means any disorderly conduct, whether by words spoken or written or by an act which has the effect of teasing, treating or handling with rudeness any other student indulging in rowdy or indisciplined 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 student to do any act or perform something which such student will not do in the ordinary course and which has the effect of causing or generating a sense of shame or embarrassment or adversely affect the physique or psyche of a fresher or a Junior student;(f)"senior" means a student studying in higher classes as compared to other students in an educational institution;(g)"student" means a person who is admitted to an educational institution and whose name is lawfully borne on the attendance register thereof.
