The National Medical Commission has notified the National Medical Commission (Prevention and Prohibition of Ragging in Medical Colleges and Institutions) Regulations, 2021 vide notification dated 18th November, 2021.

 

Key highlights:

  • Every medical college or institution shall comply with the anti-ragging directions and submit a compliance report to the Commission annually in the format provided in Form III.
  • If any medical college or institution fails to comply with these regulations and curb ragging, the Commission shall take appropriate action as it may deem fit such as:
  • Initiate de-recognition process against such medical college or institution;
  • reduce the admission capacity of that medical college or institution to such extent to which the Commission may deem fit;
  • Stop further admission in that medical college or institution until further orders;
  • Stop renewal of permission for undergraduate, postgraduate and super specialty medical courses;
  • Post the information regarding penalties so imposed on the concerned medical college or institution on the website of the Commission for information of all concerned.
  • Institution shall constitute an Anti-Ragging Squad with duties such as:
  • Adhering to a duty roster if prepared
  • Remaining vigilant and agile at all times and also provide necessary details so that the members are easily reachable even by freshers and other students;
  • Making surprise checks in the hostels, boarding areas, playgrounds and transport facilities and other areas even at odd hours for which the Anti-Ragging Squad shall be duly empowered
  • Making discreet enquiries regarding compliance and adherence of these regulations by seniors
  • Conducting anonymous surveys that may be random, to identify possibly unreported incidents of ragging as designed by the medical college or institution.

 


*Tanvi Singh, Editorial Assistant has reported this brief.

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