Section 3 in Andhra Pradesh Prohibition of Ragging in All Educational Institutions Rules, 2002
3. Prohibition of ragging:
-(a)ragging is prohibited within or outside of any educational institution in the State.(b)the Principal/Head of the institution shall obtain an undertaking in writing from the students/parents at the time of admission that they shall not resort to ragging inside or outside the institution.(c)full publicity should be given to the punishment for ragging through open circulars, suitable posters, colleges and hostel premises etc., by the Principal/Head of the institutions.(d)the Principal/Head of the institution shall constitute anti ragging squads involving teachers and students to prevent ragging.(e)the Head of the Institution shall lodge a criminal case against students resorted to ragging for taking action as mentioned in Andhra Pradesh Prohibition of Ragging Act, 1997 (Andhra Pradesh Act 26 of 1997).Certain of the guidelines to prevent ragging in educational institutions are illustrated in the annexure to these rules.
