Section 10 in The Protection Of Women From Domestic Violence Rules, 2006
10. Certain other duties of the Protection Officers
.-(1) The Protection Officer, if directed to do so in writing, by the Magistrate shall-(a)conduct a home visit of the shared household premises and make preliminary enquiry if the Court requires clarification, in regard to granting ex parte interim relief to the aggrieved person under the Act and pass an order for such home visit;(b)after making appropriate inquiry, file a report on the emoluments, assets, bank accounts or any other documents as may be directed by the Court;(c)restore the possession of the personal effects including gifts and jewellery of the aggrieved person and the shared household to the aggrieved person;(d)assist the aggrieved person to regain custody of children and secure rights to visit them under his supervision as may be directed by the Court;(e)assist the Court in enforcement of orders in the proceedings under the Act in the manner directed by the Magistrate, including orders under section 12, section 18, section 19, section 20, section 21 or section 23 in such manner as may be directed by the Court;(f)take the assistance of the police, if required, in confiscating any weapon involved in the alleged domestic violence.(2)The Protection Officer shall also perform such other duties as may be assigned to him by the State Government or the Magistrate in giving effect to the provisions of the Act and these rules from time to time.(3)The Magistrate may, in addition to the orders for effective relief in any case, also issue directions relating general practice for better handling of the cases, to the Protection Officers within his jurisdiction and the Protection Officers shall be bound to carry out the same.
