The ASSAM PROHIBITION OF RAGGING ACT, 1998
Assam · state statute
Open in Lexace · Ask the AI about this actRegistered No. 768/97
THE ASSAM GAZETTE
~>il~ct
EXTRAORDINARY
~<fS~~<if~~
PUBLISHED BY AUTHORITY
91\ 2 ~'91.<{ ' ll5lQ1<11<il, 12 wr-r~ 1999, 22 91~ 1920 (~)
No. 2 Dispur, Tuesday, 12th January, 1999, 22nd Pausa, 1920 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT: LEGISLATIVE BRANCH
The 12th January, 1999
., NOTIFICATION
No. LGL. 16/98/49.-- The following Act of the Assam Legislative
Assembly which received the assent of the Governor is hereby published
for general information.
/I
4 THE ASSAM GAZETIE. EXTRAORDINARY. JAN. 12. 1999
ASSAM ACT NO. II OF 1999
(Received the Assent of the Governor on 8th January, 1999)
THE ASSAM PROHIBITION OF RAGGING ACT, 1998
AN
Preamble.
Short title,
extent and
commence
ment.
ACT
to prohibit raggingin the Educational Institutions in Assam.
Whereas it is expedient to prohibit ragging in the
educational institutions in Assam.
It is hereby enacted in the Forty-ninth Year of the
Republic of India as follows :-
1. (1) This Act may be called the Assam Prohibition of
Ragging Act, 1998.
(2) It extend to the whole of the State of Assam.
(3) It shall come in to force at once.
Definitions. 2. In-this Act, unless the context otherwise requires:-
(a) "Educational Institution" means any college, having \
D_egree classes and/or Higher Secondary classes and/or Post
Graduate classes, Junior college and any level of classes
above the High School standard, Engineering college or
University administered, managed, controlled or run by the
Government or otherwise and includes any hostel, boarding,
play ground, road, vehicle, premises and other places having
nexus with the aforesaid institutions imparting education ;
(b) "Government" means the State Government or the
Central Government as the case may be ;
(c) "ragging" means either display of noisy or disorderly
conduct or doing of any act which causes or likely to cause
social, physical or psychological harm or raise apprehension
or fear or shame or embarrassment to any student in any
eduactional institution, and includes -
(i) teasing, abusing of, playing practical jokes on or
causing hurt to such student, or
(ii) asking the student to do any, a.ct or p~rform
something which such student will not, m the
ordinary course, willingly do ;
THE ASSAM GAZETTE, EXTRAORDINARY, JAN. 12, 1999 5
(d) "State Government" means the Government of
Assam;
Prohibition
of ragging.
Penalty for
ragging.
Expulsion of
the student
from the
educational
institution
Powers and
functions of
the head
of the
educational
institution.
(e) "Victimised student" means a student who is a victim
of ragging.
3. Ragging in any educational institution is prohibited and
no person shall commit, abet, propagate or participate in
ragging in any educational institution.
4. Whoever commits, participates in, abets or propagates
ragging in any educational institition shall be punished with
imprisonment for a term which may extend to six months or
with fine which may extend to ten thousand rupees, or with
both.
5. (1) Any student convicted of an offence under section 4
shall be expelled from the concerned educational institution
to which he or she belongs for a period not less than one
academic session and such student shall not be admitted in
any other educational institution during that period.
(2) The authority of the concerned educational institution
shall publish at least in a leading daily news paper of the
State, the detailed description alongwith name, father's name
and permanent address of the student so expelled under
sub-section (1) regarding his or her expulsion, for
information of other educational instititions with a written
intimation to the concerned Unversity, Board or Council as
the case may be, under which the concerned institution is
affiliated to or recognised.
6. (1) Without prejudice to the foregoing provisions,
whenever any student or guardian or parent complains of
ragging in writing to the head of educational institution, or to
any other person responsible for the management of the
educational institution concerned, such head of the
educational institution or person responsible for the
management of the educational institution, as the case may
be, shall enquire into the same immediately and if found
. true, shall suspend the student, who has .committed the
offence, from the educational institution immediately and
after giving the student concerned a reasonable opportunity
or being heard, if the head of the educational institution or
the person responsible for the management of the educational
6 THE ASSAM GAZETIE. EXTRAORDINARY, JAN. 12. 1999
Liability of
the head
of the
Educational
Institution.
Appeal
institution, as the case may be, is satisfied that the student
has committed any offence under this Act, he may either
expel or rusticate the student from educational institution for
a period of not less than one academic session or may pass
such order as deemed fit and proper in the larger interest of
the educational institution in particular and for establishing
academic discipline in general.
(2) The decision taken under sub-section (1) by the head
of the institution or the person responsible for management
of the educational institution, shall be final and binding on
the student concerned.
7. ( 1) If the head of the educational institution or person
responsible for the management of the educational institution
fails or neglects to take any action in the manner as provided
in sub-section (1) of Section 6, when a complain of ragging
is made, such head of the educational institution or the
person responsible for management of the educational
institution as the case may be, shall be made personally
accountable and liable for disciplinary proceeding before the
departmental higher authority.
(2) The Government may cause any departmental
enquiry .in the matter in case written complaint is received
against the head of the institution or the person responsible
for management of the educational institution in respect of
his failure or negligence as specified in sub-section (1), and
take such appropriate action in accordance with the rules of
the Government for the time being in force.
8. (1) Any student, aggrieved by an order of rustication or
expulsion may, prefer an appeal against the order of the head
of the educational institution or the person responsible for
management of the educational institution, as the case may
be, before the Commissioner and Secretary to the
Government of Assam, Education Department for setting
aside the order of such expulsion or rustication as the case
may be, within a period of fifteen days from the date of
passing of such order :
Provided that in the absence of Commissioner and
Secretary, the Secretary to the Government of Assam,
Education Department shall be the competent authority to
entertain, hear and dispose of the appeal.
-,
THE ASSAM GAZETTE, EXTRAORDINARY, JAN. 12, 1999 7
(2) After hearing the appeal the Commissioner and
Secretary to the Government of Assam, Education
Department, shall dispose of the appeal within thirty days
from the date of its receipt :md pass appropriate order, in
writing, which shall be final and binding .
Offence to be 9. An offence under this Act shall be Act No. 9
congnizable congnizable and bailable within the meaning of of 1974.
and bailable. the Code of Criminal Procedure, 1973.
Court 10. (1) No Court lower than a Court of Judicial Magistrate
Competent to of the First Clas·s, shall take congnizance of and try an
take offence under this Act.
congn izance.
Power for
summary
trial.
(2) No Court shall take congnizance of an offence under
this Act, except under complaint in writing made by or at the
instance of the victimised student or on a report in writing by
a police officer not below the rank of a Sub-Inspector.
11. Offences under this Act may be tried Act No. 2
summarily in the manner provided for summry of 1974.
trial under the Code of Criminal procedure,
1973 .
Compounding . 12. The Offences under this Act shall be compoundable at
the instance of the complainant and the victimised student
either before or after the institution of the proceedings .
Power to
make rules.
13. (1) The State Government may make rules for carrying
out all on any of the purposes of this Act.
(2) All rules m ade under this Act shall be published in
the Official Gazette.
(3) All rules made by the State Government under this
Act shall, as soon as may be after they are made, be laid
before the State Legislature, while it is in session, for a total
period of not less than fourteen days which may .be
compris ed in one ses sion or two or ~ore ~uccess1ve
sessions, and shall, unless some later date 1.s app01.nted, take
effect from the date of their publication in the Official Gazette
subject to such modificatio~1s or. annulments as the
Legislature may, during the.s~1d penod agree to m~ke, so
however, that any such mod1f1cauon or .annulm~nt snall be
without prejudice to the validity of anything prev10usly done
thereunder.
8 THE ASSAM GAZETTE, EXTRAORDINARY, JAN. 12. 1999
Repeal and
saving.
14. (1) The Assam Prohibition of Ragging Assam
Ordinance, 1998 is hereby repealed. Ordinance
· / No. IV of
1998.
(2) Notwithstanding such repeal anything done or any
action taken under the Ordinance so repealed shall be deemed
to have been done or taken under the corresponding
provisions of this Act.
M.K.DEKA,
Secretary to the Govt. 'of Assam,
Legislative Department.
GUWAHATI--Printed & published by the Dy. Director (P&S), Directorate of Ptg. and
Sty. Assam Guwahati-21 (Ex-Gazette) No.3-500-600-12-1-99.
Lex