The Punjab Educational Institutions (Prohibition of Ragging) Act, 2013.

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 147 
(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 5th Day of April, 
2013, is hereby published for general information:- 
THE PUNJAB EDUCATIONAL INSTITUTIONS 
(PROHIBITION OF RAGGING) ACT, 2013 
(Punjab Act No. 25 of 2013) 
AN 
ACT 
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 
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 Short title and 
(Prohibition of Ragging) Act, 2013. commencement. 
(2) It shall come into force at once. 
2. In this Act, unless the context otherwise requires,- Definitions. 
(a) “Act” means the Punjab Educational Institutions (Prohibition 
of Ragging) Act; 
(b) “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
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 individual or collective acte 
or practices which, 
3. 
() 
(i) 
involve physical or psychological assault or threat or 
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 
Head of 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 GOVT. GAZ. (EXTRA), APRIL 09,2013 
(CHTR 19, 1935 SAKA) 
1 CS  —— 
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 
148 
(/) ‘“ragging” means any act, conduct or practice by which 
dominant power of senior students, former students or outsiders, is brought to 
bear on students freshly enrolled or students, who are in any way 
considered junior by other students and includes individual or collective acts 
or practices which,- 
(i) involve physical or psychological assault or threat or 
use of force or wrongful confinement or restraint; or 
(ii) violate the status, dignity and honour of such students; 
or 
(iii) expose students to ridicule and contempt and affect their 
self-esteem; or 
(iv) entail verbal abuse and aggression, indecent gestures and 
obscene behaviour. 
3. No person shall practice ragging in any form, within or outside the 
premises of an educational institution. 
4. (1) Everyeducational 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 Committee 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 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
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. 
PUNJAB GOVT. GAZ. (EXTRA), APRIL 09, 2013 149 
(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 | 
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) Anappeal may be filed to the Appellate Authority againstthe  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) Secretary, Department of Higher Education, Punjab; 
(ii) Secretary, Department of Technical Education and Industrial 
Training, Punjab; 
(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. 
7. 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. 
Authority. 
Power of the 
State 
Government to 
give directions.
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 out 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 successive sessions, and if before the expiry 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. Govt. Press, S.A.S. Nagar

‹ Prev All Punjab acts Next ›