Section 3A in The Goa Prohibition of Ragging Act, 2008
3A. [ - Monitoring cell, anti-ragging committee, etc. [Inserted by the Amendment Act, 2010]
(1)Every educational institution shall have an Anti-Ragging Committee and an Anti-Ragging Squad. The Anti-Ragging Committee at the level of the institution shall consist of representatives of civil and police administration, local media, Non-Government Organizations involved in youth activities, representatives of faculty members, representatives of parents, representatives of freshers, seniors and non-teaching staff. Such committee shall be headed by the head of the educational institution.(2)There shall be Anti-Ragging Squad, a body with vigil, oversight and patrolling functions, to be nominated by the head of the educational institution with such representatives as considered necessary to keep it mobile, alert and active at all time. The Squad may be called upon to make surprise raids on hostels and other hot spots and shall be empowered to inspect places of potential ragging. The Squad shall work under the overall guidance of Anti-Ragging Committee. The Squad shall not have any outside representation and shall consist of members belonging to the various sections of the campus community. There shall be diverse mix of membership in terms of levels as well as gender in both the Anti-Ragging Squad and the Anti-Ragging Committee.(3)There shall be a District Level Anti-Ragging Committee in each district headed by the District Magistrate, consisting of heads of educational institutions, Superintendent of Police, representatives of the local media, District level Non-Government Organizations actively associated in youth development programmes and of all students organizations, as members. The Additional District Magistrate shall be a Member Secretary of the District Level Anti-Ragging Committee.The District level Anti-Ragging Committee shall hold preparatory meetings during the summer vacation to take stock of the state of preparedness of each institution and their compliance with the policies, directions and guidelines in regard to curbing the menace of ragging.(4)There shall be a Monitoring Cell in the Goa University which shall co-ordinate with the affiliated colleges and institutions under its domain. The cell shall call for reports from the heads of the educational institutions in regard to the activities of the Anti-Ragging Committee, Anti-Ragging Squads, Monitoring Cells at the level of the institutions, the compliance with instructions on conducting orientation programmes, counselling sessions, the incidents of ragging, the problems faced by wardens or other officials. It shall also keep itself abreast of the decisions of the District level Anti-Ragging Committee. This Monitoring Cell shall also review the efforts made by institutions to publicize anti-ragging measures, soliciting of undertakings from parents and students for each academic year to abstain from ragging activities or willingness to be penalized for violations; and shall function as the prime mover for initiating action on the part of the appropriate authorities of the Goa University for amending its statutes or ordinances or bye-laws to facilitate the implementation of anti-ragging measures at the level of the institutions.(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].
