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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(4)(n) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009

(n)Notwithstanding anything contained in these Regulations with regard to obligations and responsibilities pertaining to the authorities or members of bodies prescribed above, it shall be the general collective responsibility of all levels and sections of authorities or functionaries including members of the faculty and employees of the institution, whether regular or temporary, and employees of service providers providing service within the institution, to prevent or to act promptly against the occurrence of ragging or any incident of ragging which comes to their notice.