Section 4(1) in Andhra Pradesh Prohibition of Ragging in All Educational Institutions Rules, 2002
(1)At the commencement of the Academic session, the Institution should constitute a proctorial committee consisting of senior faculty members and hostel authorities like the warden and a few responsible senior students:(i)to keep a continuous watch and vigil over ragging so as to prevent its occurrence and recurrence.(ii)to promptly deal with the incidents of ragging brought to its notice and summarily punish the guilty either by itself or by putting-forth its finding/recommendation/suggestions before the authority competent to take decision. All vulnerable locations shall be identified and specially watched.
