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The Chhattisgarh Shaikshanik Sansthan Me Pratarna Ka Pratishedh Adhiniyam, 2001
(C.G. Act No. 27 of 2001)
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(a) "ragging" means causing, inducing, compelling or forcing a student, whether by way of a practical joke or otherwise, to do any act which detracts from human dignity or violates his person or exposes him to ridicule or forbear from doing any unlawful act, by intimidating, wrongfully restraining, wrongfully confining, or injuring him or by using criminal force to him or by holding out to him any threat or such intimidation, wrongful restraint, wrongful confinement, injury or the use of criminal force;
(b) "educational institution" means any Government or non-Government educational institution of the State.
3. Prohibition of ragging. - No student or an educational institution shall either directly or indirectly commit or take part in ragging. 4. Punishment. - Any person who contravenes the provisions of Section 3 or attempts to commit or abets the act of ragging or takes part either directly or indirectly in ragging shall be punished with either of the description for imprisonment which may extend upto five years or with fine which may extend to five thousand rupees or with both. 5. Offence to be cognizable, non-bailable and non-compoundable. - Every offence under this Act shall be cognizable, non-bailable and non-compoundable. 6. Trial of Offence. - (1) Every offence punishable under this Act shall be tried by a Judicial Magistrate of First Class. (2) The provisions of the Code of Criminal Procedure, 1973 (No. 2 of 1974) shall apply for investigation, inquiry and trial of the offences under this Act. 7. Disqualification for remaining as student. - (1) Pending investigation or trial of an offence under this Act, the head of the Educational Institution shall have the power to suspend a student accused of an offence under this Act and debar him from entry into premises of the Educational Institution and the hostel. (2) A student of an Educational Institution who has been convicted under Section 4 shall be liable to rustication from the Educational Institution. (3) A student who has been rusticated or any other person who has been convicted under this Act shall not be admitted to another Educational Institution within the jurisdiction of the State for a period of three years.
