The Maharashtra Prohibition of Ragging Act, 1999.

Maharashtra Prohibition of Ragging Act, 1999  [1999 : Mah. XXXIII
GOVERNMENT OF MAHARASHTRA
LAW AND JUDICIARY DEPARTMENT
MAHARASHTRA ACT NO. XXXIII OF 1999
THE MAHARASHTRA PROHIBITION OF
RAGGING ACT, 1999.
(As modified upto the 29th August 2012 )
*
PRINTED IN INDIA BY THE MANAGER, GOVERNMENT CENTRAL PRESS, MUMBAI
AND PUBLISHED BY THE DIRECTOR, GOVERNMENT PRINTING, STATIONERY AND
PUBLICATIONS, MAHARASHTRA STATE, MUMBAI 400 004
2012
[Price : Rs. 8]

H 777—1
THE MAHARASHTRA PROHIBITION OF RAGGING
ACT, 1999
CONTENTS
PREAMBLE.
SECTIONS.
1. Short title and commencement.
2. Definitions.
 3. Prohibition of ragging.
4. Penalty for ragging.
5. Dismissal of student.
6. Suspension of student.
7. Deemed abetment.
8. Power to make rules.
(i)
1999 : Mah. XXXIII]
1999 : Mah. XXXIII ] Maharashtra Prohibition of Ragging Act, 1999 1
MAHARASHTRA ACT No. XXXIII OF 19991.
[ THE MAHARASHTRA PROHIBITION OF RAGGING
ACT, 1999. ]
(This Act received the assent of the Governor on the 13th
May 1999 ; assent was first published in the Maharashtra
Government Gazette,  Part IV, Extraordinary, on the 15th
May 1999.)
An Act to prohibit ragging in educational institutions in the
State of Maharashtra.
WHEREAS it is expedient to enact a special law to prohibit ragging
in educational institutions in the State of Maharashtra; It is hereby
enacted in the Fiftieth Year of the Republic of India as follows :—
1. (1) This Act may be called the Maharashtra Prohibition of Ragging
Act, 1999.
(2) It shall come into force on such *date as the State Government
may, by notification in the Official Gazette, appoint.
2. In this Act, unless the context otherwise requires,—
(a) “educational institution” means and includes a college, or other
institution by whatever name called, carrying on the activity or
imparting education therein (either exclusively or among other
activities); and includes an orphanage or a boarding home or hostel or
a tutorial institution or any other premises attached thereto ;
Short title
and
commence-
ment.
1 For Statement of Objects and Reasons, see Maharashtra Government Gazette,
Part V-A, Extraordinary, dated the 7th April 1999, p. 169.
* 1st June 1999, vide G. N., H. & T.E.D., No. Sankirna. 1098/(133/98)/UNI-3,
dated the 19th May 1999, published in Maharashtra Government Gazette,  1999, Part
IV-B, Extra, No. 301, p. 2.
(G.C.P.) H 777—2 (4742—9-2012)
Definitions.
Maharashtra Prohibition of Ragging Act, 1999  [1999 : Mah. XXXIII2
(b) “head of the educational institution” means the Vice-Chancellor
of the University, Dean of Medical Faculty, Director of the Institution
or the Principal, Headmaster or the person responsible for the
management of the educational institution ;
(c) “ ragging ” means display of disorderly conduct, doing of any act
which causes or is likely to cause physical or psychological harm or
raise apprehension or fear or shame or embarrassment to a student
in any educational institution and includes—
(i) teasing, abusing, threatening or playing practical jokes on, or
causing hurt to, such student ; or
(ii) asking a student to do any act or perform something which
such student will not, in the ordinary course, willingly, do.
3. Ragging within or outside of any educational institution is
prohibited.
4. Whoever directly or indirectly commits, participates in,
abets or propagates ragging within or outside any educational
institution shall, on conviction, be punished with imprisonment
for a term which may extend to two years and shall also be liable to
a fine which may extend to ten thousand rupees.
5. Any student convicted of an offence under section 4 shall be
dismissed from the educational institution and such student shall not
be admitted in any other educational institution for a period of five
years from the date of order of such dismissal.
 6. (1) Whenever any student or, as the case may be, the parent
or guardian, or a teacher of an educational institution complains, in
writing, of ragging to the head of the educational institution, the head
of that educational institution shall, without prejudice to the foregoing
provisions, within seven days of the receipt of the complaint, enquire
into the matter mentioned in the complaint and if, prima facie, it is
found true, suspend the student who is accused of the offence, and
shall, immediately forward the complaint to the Police Station having
jurisdiction over the area in which the educational institution is
situated, for further action.
Prohibition
of ragging.
Penalty for
ragging.
Dismissal
of
student.
  Suspension
of student.
1999 : Mah. XXXIII ] Maharashtra Prohibition of Ragging Act, 1999
(2) Where, on enquiry by the head of the educational institution,
it is proved that there is no substance, prima facie, in the complaint
received under sub-section ( 1), he shall intimate the fact, in writing,
to the complainant.
(3) The decision of the head of the educational institution that the
student has indulged in ragging under sub-section ( 1), shall be final.
7. If the head of the educational institution fails or neglects to
take action in the manner specified in section 6 when a complaint of
ragging is made, such person shall be deemed to have abetted the
offence of ragging and shall, on conviction, be punished as provided for
in section 4.
8. (1) The State Government may, by notification in the Official
Gazette, make rules for carrying out all or any of the purposes of
this Act.
(2) Every rule made under this Act shall be laid, as soon as may be,
after it is made, before each House of the State Legislature, while it
is in session for a total period of thirty days, which may be comprised
in one session or in two or more successive sessions, and if, before the
expiry of the session in which it is so laid or the session immediately
following, both Houses agree in making any modification in the rules
or both Houses agree that the rule should not be made, and notify
such decision in the Official Gazette, the rule shall, from the date of
publication of such notification, have effect only in such modified form
or be of no effect, as the case may be ; so however, that any such
modification or annulment shall be without prejudice to the validity of
anything previously done or omitted to be done under that rule.
3
Deemed
abetment.
Power to
make rules.
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