Section 2 in Tamil Nadu Prohibition of Ragging Rules, 1999
2. Definition.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Tamil Nadu Prohibition of Ragging Act, 1997 (Tamil Nadu Act 7 of 1997);(b)"Government" means the State Government;(c)"management" means the head of the educational institution or a person responsible for the management of the educational institution.
