Section 8 in The Medical Council Of India (Prevention And Prohibition Of Ragging In Medical Colleges/Institutions) Regulations, 2009
8. Awardable punishments .-
8.1At the Medical college/Institution level .-Depending upon the nature and gravity of the offence as established by the Anti-Ragging Committee of the institution, the possible punishments for those found guilty of ragging at the institution level shall be anyone or any combination of the following:8.1.1Suspension from attending classes and academic privileges.8.1.2Withholding/withdrawing scholarship/fellowship and other benefits.8.1.3Debarring from appearing in any test/examination or other evaluation process.8.1.4. Withholding results.8.1.5Debarring from representing the institution in any regional, national or international meet, tournament, youth festival, etc.8.1.6Suspension/expulsion from the hostel.8.1.7Cancellation of admission.8.1.8Rustication from the institution for period ranging from 1 to 4 semesters8.1.9Expulsion from the institution and consequent debarring from admission to any other institution for a specific period.8.1.10Fine of Rs. 25,000 and Rs. 1 lakh.8.1.11Collective punishment: When the persons committing or abetting the crime of ragging are not identified, the institution shall resort to collective punishment.8.2Penal consequences for the heads of the institutions/administration of the institution who do not take timely steps in the prevention of ragging and punishing those who rag .-The authorities of the institution particularly the Head of the institution, shall be responsible to ensure that no incident of ragging takes place in the institution. In case any incident of ragging takes place, the Head shall take prompt and appropriate action against the person(s) whose dereliction of duty lead to the incident. The authority designated to appoint the Head shall, in its turn, take prompt and appropriate action against the Head.In addition to penal consequences, departmental enquiries be initiated against such heads institutions/members of the administration/faculty members/non-teaching staff, who display an apathetic or insensitive attitude towards complaints of ragging.8.3At the MCI level .-8.3.1Impose an exemplary fine of Rs. 1 lakh for each incident of ragging payable by erring medical college/institution to such authority as may be designated by the appropriate Government, as the case may be.8.3.2Declare the erring Medical College/Institution/University as not having the minimum academic standards and warning the potential candidates for admission at such institution through public notice and posing on the MCI website.8.3.3Declare the erring Medical/College/Institution/University to be ineligible for preferring any application under section 10-A of the Indian Medical Council Act, 1956 for a minimum period of one year, extendable by such quantum by the Council as would be commensurate with the wrong.ANNEXURE I
