The Telangana Prohibition of Ragging Act, 1997.

 
 
THE TELANGANA PROHIBITION OF RAGGING ACT, 1997. 
(ACT NO. 26 OF 1997) 
ARRANGEMENT OF SECTIONS 
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. Abetment. 
8. Other laws not affected. 
9. Power to make rules. 
10. Repeal of Ordinance. 
 
THE TELANGANA PROHIBITION OF RAGGING ACT, 1997.1 
 
ACT No.26 OF 1997. 
 
1. (1) This Act may be called the 2Telangana Prohibition 
of Ragging Act, 1997. 
 
 (2) It extends to the whole of the State of 2Telangana; 
 
 (3) It shall be deemed to have come i nto force with 
effect from the 4th July, 1997. 
 
2. In this Act, unless the context otherwise requires,- 
 
 (a) “act” includes words either spoken or written or 
signs or sounds or gestures or visible representations; 
 
 (b) “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 boarding home or hostel or a tutorial 
institution or any other premises attached thereto; 
 
 (c) “Government” means the  State Government of 
2Telangana; 
 
                                                           
1. The Andhra Pradesh Prohibition of Ragging Act, 1997 received the 
assent of the Governor on the 19 th August, 1997. The said Act in force in 
the combined State, as on 02.06.2014, has been adapted to the State of 
Telangana, under section 101 of the Andhra Pradesh Reorganisation 
Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws 
Order, 2016, issued in G.O.Ms.No.45, Law (F) Department, dated 
01.06.2016. 
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
Short title and 
commencement. 
Definitions. 
2  [Act No.26 of 1997] 
 (d) “notification” means the notification published in the 
3Telangana Gazette and the word „notified‟  shall be 
construed accordingly; 
 
 (e) “ragging” means doing an act which causes or 
likely to cause insult or annoyance of fear or apprehension 
or threat or intimidation or outrage of modesty or injury to a 
student; 
 
 (f) “student” means a person who is admitted to an 
educational institution and whose name is lawfully borne on 
the attendance register thereof; 
 
 (g) All words and expressions used but not defined in 
this Act shall have the meanings assigned to them under the 
4Telangana Education Act, 1982 or the Indian Penal Code, 
1860 respectively. 
 
3. Ragging within or outside any educational institution is 
prohibited. 
 
4. Whoever, with the intention of causing ragging or with 
the knowledge that he is likely by such act to cause ragging, 
commits or abets ragging and thereby,- 
 
 (i) teases or embarrasses or humiliates a student shall 
be punished with imprisonment for a term which may extend 
to six months or with fine which may extend to one 
thousand rupees, or with both; or 
 
 (ii) assaults or uses criminal force to or criminally 
intimidates a student shall be punished with imprisonment 
for a term which may extend to one year or with fine which 
may extend to two thousand rupees or with both; or 
                                                           
3. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016. 
4. Adapted by G.O.Ms.No.15, Higher Education (TE) Department, dated 
23.04.2015. 
Prohibition of 
Ragging. 
Penalty for 
Ragging. 
Act 1 of 1982. 
Central Act 45 of 1860. 
[Act No.26 of 1997]  3 
 (iii) wrongfully restrains or wrongfully confines or 
causes hurt to a student shall be punished with 
imprisonment for a term which may extend to two years or 
with fine which may extend to five thousand rupees or with 
both; or 
 
 (iv) causes grievous hurt to or kidnaps or abducts or 
rapes or commits unnatural offence with a student shall be 
punished with imprisonment for a term which may extend to 
five years and with fine which may extend to ten thousand 
rupees; or 
 
 (v) causes death or abets su icide shall be punished 
with imprisonment for life or with imprisonment for a term 
which may extend to ten years and with a fine which may 
extend to fifty thousand rupees. 
 
5. (1) A student convicted, of an offence under section 4 
and punished with imprisonment for a term shall be 
dismissed from the educational institution. 
 
 (2) A student convicted of an offence under section 4 
and punished with imprisonment for a term of more than six 
months shall not be admitted in any other educational 
institution. 
 
6. (1) Without prejudic e to the foregoing provisions, 
whenever any student complains of ragging to the head or 
manager of an educational institution, such head or 
manager shall inquire into or cause an inquiry to be made 
into the same forthwith and if the complaint is primafacie 
found true, shall suspend the student or students 
complained against for such period as may be deemed 
necessary. 
 
 (2) The decision of the head or manager of the 
educational institution under sub-section (1) shall be final. 
Dismissal of 
student. 
Suspension of 
student. 
4  [Act No.26 of 1997] 
7. (1) If the head or the manager of an educational 
institution fails or neglects to take action in the manner 
specified in sub -section ( 1) of section 6, such person shall 
be deemed to have abetted the offence and shall be 
punished with the punishment provided for the offence. 
 
 (2) If a stud ent commits suicide due to or in 
consequence of ragging, the person who commits such 
ragging shall be deemed to have abetted such suicide. 
 
8. The provisions of this Act shall be in addition to and not 
derogatory of any law for the time being in force. 
 
9. (1) The Government may by notification, make rules for 
carrying out all or any of the purposes of this Act. 
 
 (2) Every rule made under this Act shall immediately 
after it is made, be laid before the Legislature of the State, if 
it is in session and if it is not in session, in the session 
immediately following for a total period of fourteen days 
which may be comprised in one session or in two 
successive session, and if , before the expiration of the 
session in which it is so laid or th e session immediately 
following, the Legislature agrees in making any modification 
in the rule or in the annulment of the rule, the rule shall, from 
the date on which the modification or annulment is notified, 
have effect o nly in such modified form or shall stand 
annulled as the case may be so, however, that any such 
modification or annulment shall be without prejudice to the 
validity of anything previously done under that rule. 
 
10. The Andhra Pradesh Prohibition of Ragging Ordinance, 
1997 is hereby repealed. 
 
* * * 
Other laws not 
affected. 
Abetment. 
Power to make 
rules. 
Repeal of 
Ordinance 12 of 
1997. 

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