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Tripura Act No. 12 of 1990 TilE TRIPURA EDUCATIONAL INSTITUTIONS
(PREVEN1 ION OF RAGGING) ACT, 1990
An
Act
ro prr' t'•'fll and e radicare the men.ace of ragging from the Educcaional fm·Jilltllo?ns sicuared in the State of 7 ripura.
He it enacted by The Tripu.ra L.egis~ative Assembly in the Forty first Y.;ur of Lhe Republic of India ~s follows :- -- - · Short title, extent and commencement -
I . ( l) This Act may be <:ctlled the Tripura Educational Institution (Prevention of Ragging) Act, 1990.
t)) lt extends ro.the wholeof Tripun: ..
('~) 1£ shall carne in t< force ar once.
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2 Application of the Act ·-- This Act shall apply to all the EducatiC1na1 Institutions situated in the State of Tripura whether or nottncy are Governntent or private Institutions.
3. Definition- In this Act, unless .th ~.: context otherwise requires, Ragging will mean the foll(Jwing kind of offence .-
V/hoever, bein.g a student in any Educarional Institution, causes a fellow s!udent to suffer physically or mentally by way of assault, intimidarion, insult, cease, rormenl or any other form of torture. C1)mrnits ragging.
4. Punishment- \'lho,:ver Cl'n"nits r;' ~ ~ing shal.l b! 1 .. ni <>hed with imprisonment of either {: :.scription for a tern1 whi~: : may e.;tend t !nur years or with fine or 'With both. ,
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5. Proceclur<: - The u l'i'~ n~cs of raggjng s l1 all he cognizable and non-bailable.
6. Establishment of courts ---.. The State G overnment may establish one pr more spec ial courts exclusi vely for trial of the n se:; under this Act and such courts may be presidt:d over by 11 .ludiciaJ Mag.ist1 .1te or a special Judicial Magistrate appoimed under sectio~ 13 of the Criminal .r: rocedure Code.
7. Di~q ua lifie,a tion for r emai uing as a s tud{mt- WtJ.c ev~r, : .• ;ing a stude·!·~ r in any Educational Institution, has tu:er. convicfeJ under : 1!-ction 5, shall ct~ase to be a student of that Institution and he shall be deemed to have been cxpelled-fr_om the Institution ·with effect from the date of his conviction. ·
8. Eviction frhm host.£1-- During any investigatic·n or trial of offence u nder this Act an accused, who has been living in any ho~;te l of the Institution, shall be entitled to·continue his stay in that hostel,
9. On a prayer made in this behalf by the Investigating Officer the Special Court shall iss~.ot' a direction to evict the acc.used from ttie hostel if he does not leave the hostel voluntarily at the commencement of tile irrvestigation or u·ial. . . i l'rot'ctlurt- --—
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