Section 3A(2) in The Goa Prohibition of Ragging Act, 2008
(2)There shall be Anti-Ragging Squad, a body with vigil, oversight and patrolling functions, to be nominated by the head of the educational institution with such representatives as considered necessary to keep it mobile, alert and active at all time. The Squad may be called upon to make surprise raids on hostels and other hot spots and shall be empowered to inspect places of potential ragging. The Squad shall work under the overall guidance of Anti-Ragging Committee. The Squad shall not have any outside representation and shall consist of members belonging to the various sections of the campus community. There shall be diverse mix of membership in terms of levels as well as gender in both the Anti-Ragging Squad and the Anti-Ragging Committee.
