Section 4 in Andhra Pradesh Prohibition of Ragging in All Educational Institutions Rules, 2002
4. Responsibility of the Head of the Institution:
-(1)At the commencement of the Academic session, the Institution should constitute a proctorial committee consisting of senior faculty members and hostel authorities like the warden and a few responsible senior students:(i)to keep a continuous watch and vigil over ragging so as to prevent its occurrence and recurrence.(ii)to promptly deal with the incidents of ragging brought to its notice and summarily punish the guilty either by itself or by putting-forth its finding/recommendation/suggestions before the authority competent to take decision. All vulnerable locations shall be identified and specially watched.(2)The local community and the students in particular must be made aware of dehumanising effect of ragging inherent in its perversity. Posters, notice boards and sign-boards wherever necessary, may be used for the purpose.(3)Failure to prevent ragging shall be construed as an act of negligence in maintaining discipline in the institution on the part of the management, the Principal and the persons in authority of the institution. Similar responsibility shall be liable to be fixed on hostel wardens/superintendents.(4)Whenever any student complains of ragging to the Head of the Educational Institution such head or manager shall enquire into the same forthwith and if the complaint is prima facie found true, shall suspend the student or students complained against for such period as may be deemed necessary.(5)The decision of the head of the institution or the person responsible for the Management of the educational institution is final.(6)If an institution fails to curb ragging, the Funding Agency shall consider for stoppage of financial assistance to such an institution till such time as achieves the same. The University shall consider disaffiliating a college or institution failing to curb ragging. All Universities shall bring these guidelines to the notice of all educational institutions under their control and jurisdiction. Publicity may also be given by press notes in public interest by Universities.
