PUNJAB GOVT. GAZ. (EXTRA), APRIL 09, 2013
(CHTR 19, 1935 SAKA)
PART I
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 9th April, 2013 No. 25-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the Sth Day ofApril, 2013, is hereby published for general information:
2.
THE PUNJAB EDUCATIONAL INSTITUTIONS
(PROHIBITION OF RAGGING) ACT, 2013
(Punjab Act No. 25 of 2013)
AN
ACT
147
to provide for prevention of the evil practice of ragging and to provide for disciplinary action against the wrong doers in educational institutions in the State of Punjab and for the matters connected therewith or incidental thereto.
BE it enacted by the Legislature of the State of Punjab in the Sixty-fourth Year of the Republic of India as follows:
1. (1) This Act may be called the Punjab Educational Institutions (Prohibition of Ragging) Act, 2013.
(2) It shall come-into force at once. In this Act, unless the context otherwise requires,
(a) "Act means the Punjab Educational Institutions (Prohibition of Ragging) Act;
(6) *Anti Ragging Committee" means a Committee as constituted in section 4;
(c) "Appellate Authority" means a Authority as established in section 6;
(d) "educational institution" means any University, College affiliated to or maintained by any University, any school imparting secondary education, or institution imparting Polytechnic, technical or medical education and includes such Short title and
commencement.
Definitions.
PUNJAB GOVT. GAZ. (EXTRA), APRIL 09,2013
19, 1935 A)
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
TI CATION
pril,
No. 25-Leg./2013.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 5th Day of April, 2013, is bli d neral n ation:-
N TUTIONS
P HIBI I N GGING) CT, 2013
ct o. 3)
to provide for prevention of the evil practice of ragging and to provide Sor disciplinary action against the wrong doers in educational institutions in the State of Punjab and for the matters connected therewith or n den al o
e it enacted by the Legislature of the State of Punjab in the Sixty-fourth Year of the Republic of India as follows: —
hi ct a l h nj ducational Institutions r tle
(Prohibition of Ragging) Act, 2013.me.
al come into force at once.
ct, l ss h t xt rwise requires,- Definitions.
) " ct" eans the Punjab Educational Institutions (Prohibition aggi g) ct
b " nti aggi ommittee" means a Committee as constituted in on ;
) " ppellate Authority" means a Authority as established in o
" ucational n titution" means any University, College d o aintai ed any University, any school mparting secondary education, or institution imparting Polytechnic, te i al edical at n u u
1
Prohibition of ragging.
Anti Ragging committee.
148 PUNJAB GOVT. GAZ. (EXTRA),
APRIL 09, 2013
(CHTR 19, 1935 SAKA)
other institutions as may be notified by the State Government in the Official Gazette;
(e) "Government" means the Government of Punjab in the
Department of Higher Education and Languages; and
() "ragging" means any act, conduct or practice by which
dominant power of senior students, former students or outsiders, is brought to
who are in any way bear on students freshly enrolled or students,
considered junior by other students and includes individualor collective acte
or practices which,
3.
()
(i) involve physical or psychological assault or threator use of force or wrongful confinement or restraint; or violate the status, dignity and honour of such students:
(iii) expose students to ridicule and contempt and affect their self-esteem; or
(iv) entail verbal abuse and aggression, indecent gestures and obscene behaviour.
No person shall practice ragging in any form, within or outside the premises of an educational institution.
4. () Every educational institution shall constitute an Anti Ragging Committee to hear and decide the complaints of ragging.
(2) Any person feeling aggrieved of ragging may file a complaint in writing to the Anti Ragging Commitee of the educational institution concerned.
(3) After the receipt of the complaint referred to in sub-section (2), the Anti Ragging Committee shall send a copy of the complaint to the Head of the educational institution and proceed further in the matter and take decision within a period of fifteen days after affording an opportunity of being heard to the parties and the persons concerned and send a copy of its decision to the Headof the educational institution.
(4) The Anti Ragging Committee shall decide a suitable punishment in each case if it is warranted by the facts of the case after the enquiry undal sub-section (3).
(5) The Head of the institution shall have to take action in accordanee Prohibition of
ragging.
Anti Ragging
committee.
PUNJAB VT. GA (EXTR ) APR L 09,2013
(CHTR 19, 1935 SAKA
1 CS
——
other institution as may be notified by the State Governm in the O icial G e;
(e) "G n ent" m n the G nm of Pun ab in the Department of H gher Ed on and La es; and
148
(/) '"ragging" m any ac , con or practice by which dominant pow of sen o stud t , form students or outsiders, is brought to bear on students freshly en o led or stud who are in any way considered junior by oth stud and includes individual or collective acts or practices which,-
(i) inv v p l o p ological a l or threat or u e o forc o wrongful confinement or restraint; or
(ii) violate the t tus, d g and honour of such students; or
(iii) u t o id c contempt and affect their f-est em
(iv) entail verbal gres ion, n cent st res ene .
3. No person shall practice ragging in , ithi utsi e premises of an ucational sti ti n.
4. (1 veryeducational st all constitute an Anti Ragging Committee to hear and decide the complaints f ging.
(2) Any person feeling aggrieved of r ging ay fil a omplaint i writing to the Anti Ragging Committee ofthe educational i stitution concerned.
(3) After the receipt of the complaint refer ed t i sub-section (2), the Anti Ragging Committee shall send a copy of the complaint o t e Head of the educational institution and proce d further in t e matter and take decision within a period of fifteen days after af ording an op ortunity of being heard to the parties and the persons concerned and send a copy of its decision to the Head of the educational institution.
4 The Anti Ragging Committee shall decide a suitable punishment in cach case if it is warranted by the facts of the case after the enquiry under sub-section (3).
(5) The Head of the institution shall have to take action in accordance
2
PUNJAB GOVT. GAZ. (EXTRA), APRIL 09, 2013
(CHTR 19, 1935 SAKA)
with such decision of the Committee within a period of one week from the date of the decision of the Anti Ragging Committee.
5. Notwithstanding anything contained in section 4, if an incident of Intimation. ragging comes to the notice of the Head of the educational institution or the incident of ragging is brought to the notice of the Head of the educational institution by the Anti Ragging Committee or the parents or guardian of the student or any teacher of the educational institution or any other person in writing or otherwise, the Head ofthe educational institution shall intimate the same to the Anti Ragging Committee for enquiry and suitable action.
149
6. (1) An appeal may be filed to the Appellate Authority against the decision of the Anti Ragging Committee by the aggrieved person within a period of twenty-one days from the date of the receipt of the decision of the Anti Ragging Committee.
(2) The Appellate Authority shall consist of the following officers, namely:
(i) Secretary, Department of Higher Education, Punjab;
(i) Secretary, Department of Technical Education and Industrial Training, Punjab;
7.
(iii) Secretary, Department of Medical Education and Research, Punjab.
(3) The senior most officer from amongst the officers referred to in sub-section (2), shall preside over the meeting of the Appellate Authority.
(4) The Appellate Authority shall decide the appeal within a period of three month from the date of filing the appeal after affording an opportunity of being heard to the person/persons concerned and send a copy of its decision to the Head of the educational institution.
(5) The order of the Appellate Authority shall be final and binding on all the educational institutions and Anti Ragging Committees of such education institutions.
Notwithstanding anything to the contrary provided in any other law for the time being in force, the State Government may, in public interest, by order in writing for reasons to be recorded therein, give to the educational institutions general instructions to be followed by such institutions for the prevention of ragging.
Appelate
Authority.
Power of the
State
Government to
give directions.
PU T. Z. E RA), 149
CH 19, 1935 )
with such decision of the Committee within a period of one week from the date of the decision of the Anti Ragging Committee. Notwithstanding t n o f n t |
ragging comes to the notice of the Head of the educational institution or the incident of ragging is brought to the notice of the Head of the educational institution by the Anti Ragging Committee or the parents or guardian of the student or any teacher of the educational institution or any other person in writing or otherwise, the Head of the educational institution shall intimate the same to the Anti Ragging Committee for enquiry and suitable action. ntimation.
6. (1) ap eal led o h ppel ate uthorit Appelate decision of the Anti Ragging Committee by the aggrieved person within a period of twenty-one days from the date of the receipt of the decision of the Anti Ragging Committee.
(2) The Appellate Authority shall consist of the following officers, namely:-
(i) ecretary, epart ent i her ducation, njab;
(ii) Secretary, Department ofTechnical ducati ustrial Training, Punjab;
(iii) Secretary, Department edical ducati n esearch, Punjab.
(3) most f r rom ongst f rs o n sub-section ), shall er e ti o e p el ate uthority.
(4) p ellate uthority shall ap eal it i r three ont om t in eal g portunity being heard to the person/persons cer ed ci e oft e ucational sti ti n.
(5) he order of the Appellate Authority shall be final and binding on all the educational institutions a Anti aggi g ommitte s ucati n t s.
. Notwithstanding yt i ntrary i d t er aw for the time being in force, the State overnment ay, bli t rest, er rit s d rein, ucational
sti t ns neral t cti ns ow sti t ns
r ention ging.
uthority.
t
ove e
i e ir ctions.
3
Power to make rules.
Laying of rules and orders.
150 PUNJAB GOVT. GAZ. (EXTRA), APRIL 09,
2013
(CHTR 19, 1935 SAKA)
8. The State Government may, by notification published in the Oficial
9. Every rule made under section 8 of this Act shall be laid. as sonn
as may be after it is made, before the Legislative Assembly, while it is in
session for a total period ofnot less than ten days which may be comprised in
one session or in two or more successive sessions, and if before the expirv of
the session in which it is so laid or the sessions aforesaid, the Assembly makes
any modification in the rule, or decides that the rule should not be made. the
rule shall, thereafter, have effect only in such modified form. However, any such modification shall be without prejudice to the validity of anything previously done under that rule.
H.P.S. MAHAL,
Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 0197/4-2013/Pb. Gov. Press, S.A.S. Nagar Gazette, make rules for carrying out the purposes of this Act.
Power to make
rules.
Laying of rules
and orders.
150 PUNJAB GOVT. GAZ. (EXTRA), APRIL 09, 2013
(CHTR 19, 1935 SAKA)
8. The State Government may, by notification published in the Official Gazette, make rules for carrying ou the purposes of this Act.
9. Every rule made under section 8 of this Act shall be laid, as soon as may be after it is made, before the Legislative Assembly, while it is i, session for a total period of not less than ten days which may be comprised in one session or in two or more su ce sive sessions, and if before the expiry of the session in which it is so laid or the se sions aforesaid, the Assembly makes any modification in the rule, or decides that the rule should not be made, the rule shall, thereaft have e fect only in such modified form. However, any such modification shall be w thou prejud ce to the validity of anything previously done under that rule.
H.P.S. HAL,
Secretary to Government of Punjab, epar ent and Legislative Affairs. 0197/4-2013/Pb. Govt. Press, S.A.S. agar
4