Section 22 in Andhra Pradesh Prohibition of Ragging in All Educational Institutions Rules, 2002
22. Anti-ragging movement should be initiated by the institution right from the time of advertisement for admission. The prospectus, the form for admission must clearly mention that ragging is banned in the institution and any one indulging in ragging is likely to be punished appropriately which punishment may include expulsion from the institution, suspension from the institution or classes for a limited period or fine with a public apology. The punishment may also be take the shape of:
(i)withholding scholarships/fellowships.(ii)debarring from representation in events.(iii)withholding results.(iv)withdrawing benefits like travel concessions and campus selections.(v)suspension or expulsion from hostel or mess, and the like.
