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State of Tamilnadu- Act

Tamil Nadu Prohibition of Ragging Rules, 1999

TAMILNADU
India

Tamil Nadu Prohibition of Ragging Rules, 1999

Rule TAMIL-NADU-PROHIBITION-OF-RAGGING-RULES-1999 of 1999

  • Published on 26 July 1999
  • Commenced on 26 July 1999
  • [This is the version of this document from 26 July 1999.]
  • [Note: The original publication document is not available and this content could not be verified.]
Tamil Nadu Prohibition of Ragging Rules, 1999Published vide Notification No. G. O. Ms. No. 366, Higher Education (G-1), dated 26th July 1999In exercise of the powers conferred by sub-section (1) of section 8 of the Tamil Nadu Prohibition of Ragging Act, 1997 (Tamil Nadu Act 7 of1997), the.Governor of Tamil Nadu hereby makes the following rules, namely:-

1. Short title and commencement.

(1)These rules may be called the Tamil Nadu Prohibition of Ragging Rules, 1999.
(2)They shall come into force on the 26th day of July 1999.

2. Definition.

- In these rules, unless the context otherwise requires,-
(a)"Act" means the Tamil Nadu Prohibition of Ragging Act, 1997 (Tamil Nadu Act 7 of 1997);
(b)"Government" means the State Government;
(c)"management" means the head of the educational institution or a person responsible for the management of the educational institution.

3. Mode of giving complaint.

- The student shall give the complaint referred to in sub-section (1) of section 6 of the Act in writing to the management within three days from the date of occurrence of ragging.

4. Procedure after receipt of complaint.

- On receipt of the complaint under rule 3, the management shall inquire into the complaint immediately within seventy-two hours, either by himself or through a senior teaching staff working in the educational institution. On finalisation of the inquiry, if it is found that, a Student or any other person is guilty of ragging, the management shall make a written complaint within twenty-four hours of such finalisation narrating the full history of the case to the police station having jurisdiction over the educational institution. The officer in-charge of the police station shall, on receipt of the said written complaint, register the case and proceed further in accordance with law.

5. Report to University, Government Department and Government.

- The management shall report to the University, if the educational institution is a college to which it is affiliated to, and to the head of the Government Department concerned and also to the Government within twenty-four hours of the finalisation of the inquiry under rule 4 about the occurrence of ragging and whether any complaint has been made to the police station.

6. Duty of the police officer.

- All the cases of conviction-made under section 4 of the Act shall be reported by the officer in-charge of the police station, where the complaint was registered, to the management, the University, if the educational institution is a college to which it is affiliated to, and to the head of the Government Department concerned and also to the Government.

7. Revocation and treatment of period of suspension.

- Where the student who was placed under suspension based on the complaint of ragging is ultimately not convicted, the management shall revoke the suspension and the period of suspension of such student shall be treated as if the student had attended the classes.