Section 9(1) in The Goa Children's Homes Rules, 2004
(1)Every Children's Home shall take the following immediate action in case of happening of an event of custodial rape or sexual abuse of a child, namely:-(i)in case any resident makes any complaint of occurrence of any event of custodial rape or sexual abuse of a child, or any such event comes to the knowledge of any concerned individual, he shall intimate it to the Director immediately, who shall order for special investigation by the Inspection Team of the said incidence.(ii)based on the report of the Inspection Team, the Director shall with the approval of the Competent Authority, lodge a complaint to the local police station against the person suspected to have committed an offence under the relevant provisions of the Goa Children's Act, 2003 or any other law in force, for further necessary action.(iii)the Competent Authority shall on receipt of the information of the child abuse under this rule, proceed to take action under section 15 of the Act, as he deems fit.
