Law & Justice News India
LEGISLATION TO STOP RAGGING
(May 14 , 2007 - PIB Release )
The provisions of the Indian Penal Code, 1860, apply to all offences, punishable under the Code, whether committed by way of ragging or otherwise. The Supreme Court of India had constituted a Committee under Dr. R.K. Raghavan to suggest measures to check incidents of ragging and suicide in the educational institutions. The Committee has since submitted its report to the Hon’ble Supreme Court for consideration.
This information was given by the Minister of State for Human Resource Development, Smt. D. Prandeswari in a written reply in the Rajya Sabha today.