Section 2 in Telangana Prohibition of Ragging Act, 1997
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"act" includes words either spoken or written or signs or sounds or gestures or visible representations;(b)"Educational Institution" means and includes a college, or other institution by whatever name called, carrying on the activity or imparting education therein (either exclusively or among other activities); and includes an orphanage or boarding home or hostel or a tutorial institution or any other premises attached thereto;(c)"Government" means the State Government of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.];(d)"notification" means the notification published in the [Telangana Gazette and the word 'notified' shall be construed accordingly;] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.](e)"ragging" means doing an act which causes or likely to cause insult or annoyance of fear or apprehension or threat or intimidation or outrage of modesty or injury to a student;(f)"student" means a person who is admitted to an educational institution and whose name is lawfully borne on the attendance register thereof;(g)All words and expressions used but not defined in this Act shall have the meanings assigned to them under the [Telangana Education Act, 1982 (Act 1 of 1982). or the Indian Penal Code, 1860 (Central Act 45 of 1860). respectively.] [Adapted by G.O.Ms.No.15, Higher Education (TE) Department, dated 23.04.2015.]
