Section 6 in Tamil Nadu Prohibition of Ragging Rules, 1999
6. Duty of the police officer.
- All the cases of conviction-made under section 4 of the Act shall be reported by the officer in-charge of the police station, where the complaint was registered, to the management, the University, if the educational institution is a college to which it is affiliated to, and to the head of the Government Department concerned and also to the Government.
