Section 3 in The Goa Prohibition of Ragging Act, 2008
3. Anti-ragging movement.
- It shall be the duty of every educational institution to prevent or deter the commission of ragging and shall initiate anti-ragging movement by taking all steps required. Without prejudice to the aforesaid;(i)the prospectus, the form for admission and/or any other literature issued to the aspirants for admission shall clearly mention that ragging is banned in the institution and anyone indulging in ragging is likely to be punished;(ii)the application form for admission/enrolment shall have a printed undertaking to be filled up and signed by the student to the effect that he/she is aware of the institution's approach towards ragging and the punishments to which he/she shall be liable if found guilty of ragging. A similar undertaking shall be obtained from the parent/guardian of the student;(iii)the educational institution shall display on the notice board, the name and addresses and the contact numbers of the persons, to whom the freshers in the institution should approach for help and guidance for various purposes keeping in view needs of freshers in the institution at the time of admission so that the fresher need not look up to the seniors for help in such matters and feel indebted to or obliged by them;(iv)Head of the educational institution or a person high in authority shall address meetings of Professors, Lecturers, Instructors, Teachers, parents and students collectively or in groups and create confidence by apprising them of their rights as well as obligations to fight against ragging, insisting on freshers to report to the head of educational institution and/or proctorial committee, any instance of ragging and to generate confidence in their mind and that any instance of ragging to which they are subjected to or which comes in their knowledge shall be promptly dealt with, while protecting the complainant from any harassment by the perpetrators of ragging;(v)at the commencement of the academic session, the educational institution should constitute a Proctorial Committee consisting of Senior Faculty members and hostel authorities like Wardens and a few responsible senior students:-(a)to keep a continuous watch and vigil over ragging so as to prevent its occurrence and recurrence;(b)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/recommendations/suggestions before the authority competent to take decision;(vi)all vulnerable locations shall be identified and especially watched;(vii)the local community and the students in particular shall be made aware of the dehumanizing effect of ragging inherent in its perversity. Posters, notice boards and signboards etc., wherever necessary, may be used for the purpose;(viii)migration certificate issued by the educational institution should have an entry apart from that of general conduct and behaviour whether the student had indulged in ragging and in particular was punished for ragging.(ix)[ Every educational institution shall engage or seek the assistance of professional counsellors, at the time of admission, to counsel freshers in order to prepare them for the life ahead, particularly for adjusting the life in hostels; [Inserted by the Amendment Act 2010](x)On the arrival of seniors after the first/second week, of academic session, further orientation programmes shall be scheduled, as follows:-(a)joint sensitization programme and counselling of both freshers and seniors' by professional counsellors;(b)joint orientation programme of freshers and seniors to be addressed by the head of the educational institution and the Anti-Ragging Committee;(c)organization on a large scale of cultural sports and other activities to provide a platform for freshers and seniors to interact in the presence of faculty members;(d)in the hostel, the warden shall address all students; and he may request two junior colleagues from the college faculty to assist him by becoming resident tutors for a temporary duration;(e)as far as possible faculty members should dine with the hostel residents in their respective hostels to instil a feeling of confidence among the freshers.(xi)the private commercially managed lodges or hostels outside campus shall, on the recommendation of concerned head of educational institution, be registered with the local police authorities. No such lodge or hostel shall be started without the permission of the concerned head of the educational institution. The local police, local administration and institutional authorities shall ensure vigil on any incident of ragging. The management of such private lodge or hostel shall be responsible for reporting cases of ragging in such premises. Non-reporting of such cases shall entitle the head of the educational institution to cancel the permission issued.(xii)the educational institution shall ensure that each hostel has a full time warden who resides within the hostel, or at least in close vicinity thereof. The warden shall be accessible at all hours and also on telephone and other modes of communication. The warden shall be issued mobile phone by the institution and the number of such phone shall be given wide publicity.(xiii)the head of the educational institution shall obtain an undertaking from every employee of the institution including teaching and non-teaching members of staff, contract labourers employed in the premises either for running a canteen or as watch and ward or for cleaning or maintenance of the buildings/lawns, etc., that he/she shall report promptly any case of ragging which comes to his/her notice. Certificates of appreciation shall be issued to such members of the staff who report ragging, which shall form part of their service record.]
