Section 19 in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011
19. Mandatory reporting of all the duty bearers/stake holders
(1) The Protection Officer, service provider and officer in-charge of the Police Station, shelter homes and medical facilities shall report to the nodal agency quarterly about their functions under the Act including but not limited to number of domestic incident reports recorded, applications filed and orders passed under the Act.(2)The nodal agency may at any time request from any of the above mentioned stakeholders details regarding the implementation of the Act.Form I[See rules 5(1) and (2) and 17(3)]Domestic Incident Report under Section 9 (1) (B) and 37 (2) (C) of the Jammu and Kashmir Protection of Women From Domestic Violence Act, 2010
