Section 3A(4) in The Goa Prohibition of Ragging Act, 2008
(4)There shall be a Monitoring Cell in the Goa University which shall co-ordinate with the affiliated colleges and institutions under its domain. The cell shall call for reports from the heads of the educational institutions in regard to the activities of the Anti-Ragging Committee, Anti-Ragging Squads, Monitoring Cells at the level of the institutions, the compliance with instructions on conducting orientation programmes, counselling sessions, the incidents of ragging, the problems faced by wardens or other officials. It shall also keep itself abreast of the decisions of the District level Anti-Ragging Committee. This Monitoring Cell shall also review the efforts made by institutions to publicize anti-ragging measures, soliciting of undertakings from parents and students for each academic year to abstain from ragging activities or willingness to be penalized for violations; and shall function as the prime mover for initiating action on the part of the appropriate authorities of the Goa University for amending its statutes or ordinances or bye-laws to facilitate the implementation of anti-ragging measures at the level of the institutions.
