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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(3)(h) in UGC Regulations on Curbing The Menace of Ragging in Higher Educational Institutions, 2009

(h)The Monitoring Cell shall also review the efforts made by institutions to publicize anti-ragging measures, soliciting of affidavits from parents/guardians and from students, 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 university for amending the Statutes or Ordinances or Bye-laws to facilitate the implementation of anti-ragging measures at the level of the institution.