Section 9(1) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009
(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.
