Section 1 in Pharmacy Council of India Regulations on Curbing the Menace of Ragging in Pharmacy Colleges, 2012
1. Short title and commencement.
- (i) These Regulations may be called the Pharmacy Council of India Regulations on Curbing the Menace of Ragging in Pharmacy Colleges, 2012.(ii)They shall come into force from the date of their publication in the Official Gazette.(iii)They shall apply to all the Pharmacy institutions established in accordance with the provisions of the Pharmacy Act, 1948 & regulations framed thereunder as amended from time to time for the purpose of imparting pharmacy education in the country and cover all the premises, whether being academic, residential, playgrounds, canteen, or other such premises of such Pharmacy Institutions whether located within the campus or outside, and to all means of transportation of students, whether public or private, accessed by students for the pursuit of studies in such Pharmacy Institutions.Notwithstanding anything contained in the Pharmacy Act, 1948 and any of the regulations made there under as amended from time to time, it shall be the duty and responsibility of Management/Head of Institute of the Pharmacy Colleges to create a conducive atmosphere for imparting Pharmacy education to the Pharmacy students undergoing training in such colleges and take all necessary steps to prevent/prohibit/curb ragging of any type in their Pharmacy Colleges to enable students to study the vast Pharmacy Course and its various parameters and concepts of Pharmacy education in a calm and peaceful atmosphere as the Pharmacy education requires grueling studies.
