Section 3A(5) in The Goa Prohibition of Ragging Act, 2008
(5)At the State level, there shall be a Monitoring Cell at the level of the Chancellor of the Goa University who may also co-ordinate with the Central Government institutions located in the State of Goa.The monitoring Cell in the Goa University and District Level Anti-Ragging Committees shall send to the State Level Monitoring Cell, status reports periodically and at such frequencies that it may lay down].
