Section 23A(9) in Himachal Pradesh University Act, 1970
(9)On the receipt of a report under Clause(5) or (6) or a determination by the relevant authority under Clause (7) disclosing the occurrence of ragging incidents described in sub-Clause (a), (b) and (c) or Clause (3) the Vice-Chancellor shall direct or order rustication of a students or students for a specific number of years.
