Section 3(1) in Protection of Children from Sexual Offences Rules, 2020
(1)The Central Government, or as the case may be, the State Government shall prepare age-appropriate educational material and curriculum for children, informing them about various aspects of personal safety, including -(i)measures to protect their physical, and virtual identity; and to safeguard their emotional and mental well being;(ii)prevention and protection from sexual offences;(iii)reporting mechanisms, including Child helpline-1098 services;(iv)inculcating gender sensitivity, gender equality and gender equity for effective prevention of offences under the Act.
