Section 4 in The Himachal Pradesh Educational Institutions (Prohibition of Ragging) Act, 2009
4. Duties of certain persons to check and report incidents of ragging.
(1)Notwithstanding anything contained in any law for the time being in force or in any contract, every person who is the Officer-in-Charge of the educational institution or who is in the service or pay of or remunerated by the educational institution to do any work assigned to him in connection with the maintenance of discipline therein, shall be bound to take immediate action on the occurrence of any incident of ragging and to make report to the Vice-Chancellor or to any other officer authorised by him, in case of the University, or the Head of the educational institution, in case of the institution other than the University, the identity of those who have engaged in ragging and the nature of the incident.(2)Every single incident of ragging where the victim or his parents or guardian or the Head of educational institution is not satisfied with the institutional arrangement for action, a First Information Report shall be lodged without exception by the institutional authorities with the local police authorities.(3)Any failure on the part of the institutional authority or negligence or deliberate delay in lodging the First Information Report with the local police, shall be construed to be an act of culpable negligence on the part of the institutional authority.(4)If any victim or his parent or guardian intends to lodge First Information Report directly with the police that shall not absolve the institutional authority from the requirement of lodging the First Information Report.(5)Any person who contravenes the provisions of sub-section (1) or sub-section (2) or sub-section (3), shall, on conviction, be punished with imprisonment for a term which may extend to one year or with fine which may extend to ten thousand rupees, or with both.
