Section 9 in The Himachal Pradesh Educational Institutions (Prohibition of Ragging) Act, 2009
9. Power of the State Government to give directions.
- The State Government may, in public interest, by order in writing for reasons to be recorded therein, give to the educational institutions general instructions to be followed by such institutions and such instructions may, notwithstanding anything contained in the Himachal Pradesh University Act, 1970 (17 of 1970) and the Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986 (4 of 1987), the Jaypee University of Information Technology Act, 2002 (14 of 2002), the Chitkara University (Establishment and Regulation) Act, 2008 (2 of 2009), the Eternal University (Establishment and Regulation) Act, 2008 (3 of 2009), any University established by Law in the State in private and public sector, the Himachal Pradesh Board of School Education Act, 1968 (14 of 1968), the Himachal Pradesh Board of Technical Education Act, 1986 (14 of 1986), the Societies Registration Act, 1860 (21 of 1860) and the Himachal Pradesh Societies Registration Act, 2006 (25 of 2006), include directions to make or amend any ordinances, statutes, regulations, rules, bye-laws relating to the prohibition of and the punishment for ragging, in such form and within such period as may be specified in such order.
