Section 8(1) in The Himachal Pradesh Educational Institutions (Prohibition of Ragging) Act, 2009
(1)Whenever any student or, as the case may be, the parents or guardian or a teacher of an educational institution or an Officer-in-Charge makes a complaint, in writing, of ragging to the head of the educational institution, the head of that educational institution shall, without prejudice to the foregoing provisions, within twenty-four hours of the receipt of the complaint, enquire into it and, if, prima facie, it is found true, suspend the student found guilty.
