Preamble
| [Chhattisgarh Act No. 27 of 2001] | [17th January, 2002] |
An Act to prevent ragging in educational Institutions in the state find for matter; connected therewith and incidental thereto.
Be it enacted by the Chhattisgarh legislature in the Fifty second Year of the Republic of India as follows:-
Section 1. Short title, extent and commencement
1. Short title, extent and commencement.- (1) This Act may be called the Chhattisgarh Shaikshanik Sansthan Me Pratarna Ka Pratishedh Act, 2001 (No. 27 of 2001).
(2) It extends to the whole of the Chhattisgarh.
(3) It shall come into force on such date as the State Government may, by notification, appoint.
Section 2. Definitions
2. Definitions.- In this Act, unless the context otherwise requires:-
(a) "ragging" means causing, inducing compelling or forcing a student, whether byway of a practical joke or otherwise, to do any act which detracts from human dignity or violates his person or exposes him to ridicule or forbear from doing any unlowful act, by intimidating, wrongfully restraining, wrongfully confining, or injuring him or by using criminal force to him or by holding out to him any threat or such intimidation wrongful restraint, wrongful confinement, injury or the use of criminal force.
Section 3. Prohibition of ragging
3. Prohibition of ragging.- No student of an educational institution either directly or indirectly or by any other means or any where shall commit or take part in ragging.
Section 4. Punishment
4. Punishment.- Any person who contravenes the provisions of Section 3 or attempts to commit or abets the act of ragging or takes part either directly or indirectly in ragging shall be punished with either of the description for imprisonment which may extend upto five years or with fine which may extend to five thousand rupees or with both.
Section 5. Offence to be cognisable non-bailable and non-compoundable
5. Offence to be cognisable non-bailable and non-compoundable.- Every offence under this ??? shall be cognisable, non-bailable and non-compoundable.
Section 6. Final of Offence
6. Final of Offence.- (1) Every offence punishable under this Act shall be tried by a Judicial Magistrate of first class.
(2) The provisions of the code of criminal procedure, 1973 (No. 2 of 1974) shall apply for investigation, inquiry and trial of the offerees under this Act.
Section 7. Disqualification for a maining as student
7. Disqualification for a maining as student.- (1) Pending investigation or trial of an ??? under this Act, the head of the educational institution shall have the power to suspend a student accused of an offence under this Act and debar him from entry into premises of the educational institution and the hostel.
(2) A student of an educational institution who has been convicted under Section 4 shall be liable to rustics lion from the educational institution.
(3) A student who has been rusticated or any other person who has been convicted under this Act shall not be ??? admitted to another education at institution within the jurisdiction of the state for a period of three years.