Section 2 in The U.P. Prohibition of Ragging in Educational Institutions Act, 2010
2. Definitions. -
In this Act unless the context otherwise requires :(a)"Divisional Commissioner" means the Divisional Commissioner within whose jurisdiction the institution is situated and includes an Additional Commissioner;(b)"Educational Institution" means a school, a college, a University or any other institution by whatever name called, situated in Uttar Pradesh, imparting any type of education and includes an orphanage or a boarding or a hostel or a tutorial institution or a Coaching institution or any other premises attached thereto;(c)"Head of Institution" means the Vice-Chancellor of a University, the Dean of Faculty, the Director of an institution or the Principal, or any other person responsible for the management of the institution.(d)"Ragging" means asking a student to do any act or perform something, causing, inducing, compelling or forcing a student by way of either by words or sign or signal to do any act which detracts from human dignity or violates his person in any way or exposes him to ridicule, intimidating, wrongfully restraining, wrongfully confining and injuring or holding out to him any threat or intimidation, wrongful restraint, wrongful confinement, injury or the use of criminal force.(e)"Student" means a student who has been pursuing his/her studies in an educational institution.
