Section 9 in University Grants Commission Regulations On Curbing The Menace Of Ragging In Higher Educational Institutions, 2009.
9. Administrative action in the event of ragging.
- 9.1 The institution shall punish a student found guilty of ragging after following the procedure and in the manner prescribed hereinunder:(a)The Anti-Ragging Committee of the institution shall take an appropriate decision, in regard to punishment or otherwise, depending on the facts of each incident of ragging and nature and gravity of the incident of ragging established in the recommendations of the Anti-Ragging Squad.(b)The Anti-Ragging Committee may, depending on the nature and gravity of the guilt established by the Anti-Ragging Squad, award, to those found guilty, one or more of the following punishments, namely;(i)Suspension from attending classes and academic privileges.(ii)Withholding/withdrawing scholarship/fellowship and other benefits.(iii)Debarring from appearing in any test/examination or other evaluation process.(iv)Withholding results.(v)Debarring from representing the institution in any regional, national or international meet, tournament, youth festival, etc.(vi)Suspension/expulsion from the hostel.(vii)Cancellation of admission.(viii)Rustication from the institution for period ranging from one to four semesters.(ix)Expulsion from the institution and consequent debarring from admission to any other institution for a specified period.Provided that where the persons committing or abetting the act of ragging are not identified, the institution shall resort to collective punishment.(c)An appeal against the order of punishment by the Anti-Ragging Committee shall lie,(i)in case of an order of an institution, affiliated to or constituent part, of a University, to the Vice-Chancellor of the University;(ii)in case of an order of a University, to its Chancellor.(iii)in case of an institution of national importance created by an Act of Parliament, to the Chairman or Chancellor of the institution, as the case may be.9.2Where an institution, being constituent of, affiliated to or recognized by a University, fails to comply with any of the provisions of these Regulations or fails to curb ragging effectively, such University may take any one or more of the following actions, namely :-(i)Withdrawal of affiliation/recognition or other privileges conferred.(ii)Prohibiting such institution from presenting any student or students then undergoing any programme of study therein for the award of any degree/diploma of the University.Provided that where an institution is prohibited from presenting its student or students, the Commission shall make suitable arrangements for the other students so as to ensure that such students are able to pursue their academic studies.(iii)Withholding grants allocated to it by the university, if any(iv)Withholding any grants chanellised through the university to the institution.(v)Any other appropriate penalty within the powers of the university.9.3Where in the opinion of the appointing authority, a lapse is attributable to any member of the faulty or staff of the institution, in the matter of reporting or taking prompt action to prevent an incident of ragging or who display an apathetic or insensitive attitude towards complaints of ragging, or who fail to take timely steps, whether required under these Regulations or otherwise, to prevent an incident or incidents of ragging, then such authority shall initiate departmental disciplinary action, in accordance with the prescribed procedure of the institution, against such member of the faulty or staff.Provided that where such lapse is attributable to the Head of the institution, the authority designated to appoint such Head shall take such departmental disciplinary action; and such action shall be without prejudice to any action that may be taken under the penal laws for abetment of ragging for failure to take timely steps in the prevention of ragging or punishing any student found guilty of ragging.9.4The Commission shall, in respect of any institution that fails to take adequate steps to prevent ragging or fails to act in accordance with these Regulations or fails to punish perpetrators or incidents of ragging suitably, take one of more of the following measures, namely;(i)Withdrawal of declaration of fitness to receive grants under section 12B of the Act.(ii)Withholding any grant allocated.(iii)Declaring the institution ineligible for consideration for any assistance under any of the general or special assistance programmes of the Commission.(iv)Informing the general public, including potential candidates for admission, through a notice displayed prominently in the newspapers or other suitable media and posted on the website of the Commission, declaring that the institution does not possess the minimum academic standards.(v)Taking such other action within its powers as it may deem fit and impose such other penalties as may be provided in the Act for such duration of time as the institution complies with the provisions of these Regulations.Provided that the action taken under this clause by the Commission against any institution shall be shared with all Councils.(Dr. R.K. Chauhan)SecretaryTo,The Assistant Controller,Publication Division, Govt. of India,Ministry of Urban Development and Poverty Alleviation,Civil Lines Delhi-110 054ANNEXURE IAffidavit By The StudentI, (full name of student with admission/registration/enrolment number) s/o d/o Mr./Mrs./Ms. ___________________________________________, having been admitted to (name of the institution), have received a copy of the UGC Regulations on Curbing the Menace of Ragging in Higher Educational Institutions, 2009, (hereinafter called the "Regulations") carefully read and fully understood the provisions contained in the said Regulations.(2)I have, in particular, perused clause 3 of the Regulations and am aware as to what constitutes ragging.(3)I have also, in particular, perused clause 7 and clause 9.1 of the Regulations and am fully aware of the penal and administrative action that is liable to be taken against me in case I am found guilty of or abetting ragging, actively or passively, or being part of a conspiracy to promote ragging.(4)I hereby solemnly aver and undertake that--(a)I will not indulge in any behaviour or act that may be constituted as ragging under clause 3 of the Regulations.(b)I will not participate in or abet or propagate through any act of commission or omission that may be constituted as ragging under clause 3 of the Regulations.(5)I hereby affirm that, if found guilty of ragging, I am liable for punishment according to clause 9.1 of the Regulations, without prejudice to any other criminal action that may be taken against me under any penal law or any law for the time being in force.(6)I hereby declare that I have not been expelled or debarred from admission in any institution in the country on account of being found guilty of, abetting or being part of a conspiracy to promote, ragging; and further affirm that, in case the declaration is found to be untrue, I am aware that my admission is liable to be cancelled.Declared this ___day of __________ month of ______year.________________Signature of deponentName:VerificationVerified that the contents of this affidavit are true to the best of my knowledge and no part of the affidavit is false and nothing has been concealed or misstated therein.Verified at (place) on this the (day) of (month), (year).________________Signature of deponentSolemnly affirmed and signed in my presence on this the (day) of (month), (year) after reading the contents of this affidavit.OATH COMMISSIONERANNEXURE II Affidavit By Parent/guardianI, Mr./Mrs./Ms. _____________________________________________________ (full name of parent/guardian) father/mother/guardian of, (full name of student with admission/registration/enrolment number), having been admitted to ____(name of the institution), have received a copy of the UGC Regulations on Curbing the Menace of Ragging in Higher Educational Institutions, 2009, (hereinafter called the "Regulations"), carefully read and fully understood the provisions contained in the said Regulations.(2)I have, in particular, perused clause 3 of the Regulations and am aware as to what constitutes ragging.(3)I have also, in particular, perused clause 7 and clause 9.1 of the Regulations and am fully aware of the penal and administrative action that is liable to be taken against my ward in case he/she is found guilty of or abetting ragging, actively or passively, or being part of a conspiracy to promote ragging.(4)I hereby solemnly aver and undertake that---(a)My ward will not indulge in any behaviour or act that may be constituted as ragging under clause 3 of the Regulations.(b)My ward will not participate in or abet or propagate through any act of commission or omission that may be constituted as ragging under clause 3 of the Regulations.(5)I hereby affirm that, if found guilty of ragging, my ward is liable for punishment according to clause 9.1 of the Regulations, without prejudice to any other criminal action that may be taken against my ward under any penal law or any law for the time being in force.(6)I hereby declare that my ward has not been expelled or debarred from admission in any institution in the country on account of being found guilty of, abetting or being part of a conspiracy to promote, ragging; and further affirm that, in case the declaration is found to be untrue, the admission of my ward is liable to be cancelled.Declared this ___day of __________ month of ______year._____________________Signature of deponent Name:Address:Telephone/Mobile No.:VerificationVerified that the contents of this affidavit are true to the best of my knowledge and no part of the affidavit is false and nothing has been concealed or misstated therein.Verified at (place) on this the (day) of (month), (year).________________Signature of deponentSolemnly affirmed and signed in my presence on this the (day) of (month), (year) after reading the contents of this affidavit.OATH COMMISSIONER
