Section 5(5) in The Medical Council Of India (Prevention And Prohibition Of Ragging In Medical Colleges/Institutions) Regulations, 2009
5.1The Medical College/Institution/University shall strictly observe the provisions of the Act of the Central Government and the State Governments, if any, or if enacted and/or for the time being in force, considering ragging as a cognisable offence under the law at par with rape and other atrocities against women and ill-treatment of persons belonging to the SC/ST and prohibiting ragging in all its forms in all institutions.
