Section 2(1)(y) in National Institute of Fashion Technology Statutes, 2020

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Union of India - Subsection

Section 2(1)(y) in National Institute of Fashion Technology Statutes, 2020

(y)"ragging" means any disorderly conduct, whether by words spoken or written or by any act, which has the effect of teasing, tearing or handling with rudeness any junior student, indulging in any activity, which causes or is likely to cause annoyance, hardship or psychological harm or to raise fear or apprehension thereof in a fresher or a junior student or asking any student to do any act or perform something which the student will not do in an ordinary course and which has the effect of causing or generating a sense of shame or embarrassment so as to adversely affect the psyche or do a physical harm to a fresher or a junior student, and includes any activity which is deriving a sadistic pleasure or showing off power, authority or superiority by the senior student over their junior or fresher student.

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Union of India - Subsection

Section 2(1)(y) in National Institute of Fashion Technology Statutes, 2020