The Tripura Educational Institutions (Prevention of Ragging) Act,1990

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Trip~ u.ra Act No. 12 of' 1990 
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Tripura Act No. 12 of 1990 
TilE TRIPURA EDUCATIONAL INSTITUTIONS 
(PREVEN1 ION OF RAGGIN G) ACT, 1990 
An 
Act 
ro prr' t'•'fll and e ra dicare the men.ace of ragg ing from the Educcaional 
fm·Jilltllo?ns sicuared in the State of 7 ripura . 
He it enacted by The Tripu.ra L.egis~a t i ve Assembly in the Forty first 
Y.;ur of Lhe Rep ublic of India ~s follows :- -- - · 
Short titl e, extent and commencemen t -
I. ( l) Thi s Act ma y be <:ctlled the Tripura Educational Institution (Prevention 
of Ragging) Act, 1990. 
t)) lt extends ro.the wholeof Tripun: .. 
('~) 1£ shall carne int< forc e ar once . 
! • / 
2 Appl ication of the Act ·--
This Act sha ll appl y to all the EducatiC1na1 Institutions situated in the State 
of Tripura whether or nottncy are Governntent or private Institutions. 
3. Definiti on-
In this Act, unless .th ~.: context otherwise requires , Ragging will mean the 
foll(Jwing kind of offence .-
V/hoeve r, bein.g a student in any Educarional Institution, causes a fellow 
s!uden t to suffer physicall y or mentally by way of assault, intimidarion, insult, 
cease, rormenl or any other form of torture. C1)mrnits ragging. 
4. Puni shment -
\'lho ,:ver Cl'n"nits r;' ~ ~ in g shal.l b! 1 .. ni <> hed with imprisonment of either 
{: :.scription for a tern1 whi~ : : may e.;tend t !nur years or with fine or 'With both. , 
359 
TripuraActN0.12of 1990
muTRIPUR-1EDUCATIONAI,INSTITUTIONS'
(PREVENTION01+‘RAGGING)ACT,1990
‘An
Act
In [JI‘('t"’H[and eradicate the menaceof ragging from the Educational
/mtiruri.-)it.s‘situated tn the State 0f Tripttra.
lle it enactedby TheTripuraL_egis._lativeAssemblyin theForty first
Y-.:urof theRepublicof India asfollows :--- S
Short title, extent andcomtnenceznu-:nt——
1. (ll ThisActmaybecalledtheTripuraEducationalInstitution(Prevention
otRztggging)Act, 1990.
(2) lt extendstothewholeofTripurzz.
ll) ltshalleome intcforceatonce.
2 Application oftheAct --— _
ThisActshallupplytoalltheEducationalInstitutionssituatedintheState
tit TripurawhetherornottnuyareGovernmentorprivateInstitutions.
3. Definition — _
InthisAct,unlessthecontextotherwiserequires,Raggingwillmeanthe
following kindofoffence .—
Whoever,beingastutlentinanyEducational Institution,causesafellow
studenttostifferphysically ormentallybywayofassault,intimidation,insult,
tease,tormentoranyotherformoftortt-n"ecommitsragging.
-1. l’unishmenl—-
Wliouverevnunitsr;- gin;-_1shallb:, .nisheclwithimprisonmentofeither
<I.:~;<:1-it-.tiu|1foratermwhit:.:nmj,1e»:tei1dt""!<\Ul'yearsorwith fineorwvithboth.
359
5. Proceclur <: -
The u l'i'~ n~cs of raggjng sl1 all he cognizable and non-bailable. 
6. Establishment of courts ---.. 
The Stat e G overnment ma y establish one pr more spec ial courts 
exclusi vely for trial of the n se:; under this Act and such courts may be 
presidt:d over by 11 .ludiciaJ Mag.ist1 .1te or a special Judicial Magistrate appoimed 
und er secti o~ 13 of the Criminal .r: rocedure Code. 
7. Di~ q ualifie,a tion for r emai uing as a stud{mt-
WtJ.c ev~r, : .• ;ing a stude ·! ·~ r in any Educational Institu tion, has tu:er. 
convicfeJ under : 1!-ction 5, shall ct ~ase to be a student of that Institution and he 
shall be deemed to have been cxpelled-fr_om the Institution ·with effect from 
the date of his con viction. · 
8. Eviction frhm host.£1--
During any investi gatic·n or trial of offence u nder this Act an accused, 
who has been living in any ho~; t e l of the Institution, shall be entit led to·continue 
his stay in that hostel, 
9. On a praye r made in thi s behalf by the Investigatin g Offi cer the Special 
Court shall iss~.ot' a d irectio n to evict the acc.used from ttie hostel if he does not 
leave the hostel vol untarily at the commenc ement of tile irrvestigat ion or u·ial. . . 
i. l’rot'ctlurt- ---—
'l'hcul’l'cncusol‘rag_g111gshall hecognizablcandnon-bailable.
6. Establislnneutofcourts ----»
The State Government may establishoneor morespecialcourts
exclusively for trial of the casesunderthisAct andsuchcourtsmaybe
presidedoverbyaJudicialMagjstiateor:1specialJudicialMagistrateappointed
undersectiohI3 oftheCriminal procedureCode.
7. DlSl]ll3lifi(_illliUl1for remaining asastudent—-
Whcever, I-cinga studer-tin anyEducationalinstitution, hasbeer.
convictedunder;-zction5,shallceasetobeastudentofthatlnsliwliofl Hm!he
shall be deemedtohavebeenexpelled-{rgmthelnstitutionwith effectfrom
thedateofhisconviction. ' '
8. Eviction ftom hostel——-
During anyinvestigationortrial ofoffenceunderthisActanacctisfid.
whohasbeenliving inanyhosteloftheInstitution,shallbeentitledtocontinue
hisstayinthathostel,
9. OnaprayermadeinthisbehalfbytheInvestigatingOfficertheSpecial
CourtshalllSSut'adirectiontoevicttheaccusedfromthehostelif hedoesnot
leavethehostelvoluntarily atthecommencementoftheinvestigationormat.
360

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