CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim || Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay || Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report || Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM || Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old || MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch || Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate || Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy || Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads || J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common

UGC denounces ‘selective’ ragging - (29 Jun 2016)

MANU/NMIC/0144/2016

Education

The University Grants Commission introduced ‘Curbing the menace of Ragging in Higher Educational Institutions (third amendment) Regulations, 2016’.

The amendments add the following to the definition of ragging: “Any act of physical or mental abuse (including bullying and exclusion) targeted at another student (fresher or otherwise) on the ground of colour, race, religion, caste, ethnicity, gender (including transgender), sexual orientation, appearance, nationality, regional origins, linguistic identity, place of birth, place of residence or economic background.”

Tags : UGC RAGGING DISCRIMINATION CASTE

Share :