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State of Odisha - Section
Section 11 in The Orissa Dowry Prohibition Rules, 2000
11. Interpretation.
- If any question arises relating to the interpretation of these rules, the same shall be referred to the Government for decision.Form-A[See Rule 3 (f)]Quarterly Statement of receipt and disposal of complaints under the Dowry Prohibition Act| Number of complaints/ information received duringthe quarter | Number of cases dropped after preliminary enquiry | Number of cases taken up for hearing | Number of cases settled out of Court duringpreliminary enquiry or hearing | Number of cases pending for enquiry/ hearing(figures must relate to cases received during the currentquarter) |
| (1) | (2) | (3) | (4) | (5) |
| Consolidated number of case pending for enquiry/hearing till the end of this quarter. (The pendency relating toprevious shall ne added with the figures relating to the currentquarter) | Number of cases referred to the Advisory Boardfor advice/ assistance and the number of cases in which opinionreceived by DPO | Number of camps held during the quarter | Remarks |
| (6) | (7) | (8) | (9) |
| Sl. No. for the year | Date of complaint/ information received | Name of the complaint or informant andrelationship with bride (If complaint/ informant is other thanbride) | Names and addresses of opposite parties againstwhom complaint/ information is laid and their relationship withbride | Result of preliminary enquiry | Names of witnesses examined from both sidesduring hearing |
| (1) | (2) | (3) | (4) | (5) | (6) |
| Nature of documents relied on by both side | Result of final hearing and action taken, if any | Whether the case is under investigation by policeand, if so, the P.S. Case No./ GR Case No./ Sec. of law/ Name andDesignation of IO | Date of sending the evidence collected duringenquiry to the police officer conducting investigation of thecase | If PP/ APP were advised during trial of the caseand, if so, the nature of advise imparted to them | Whether advise/ assistance of the Advisory Boardwas sought for in any matter concerning the case and, if so, thenature of advise/ assistance sought for by DPO and the opinion ofAdvisory Board on such matter |
| (7) | (8) | (9) | (10) | (11) | (12) |