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Union of India - Section
Section 15 in Protection of Children from Sexual Offences Rules, 2020
15. For list of Important Contact No.'s including that of the District Magistrate and the Superintendent of Police.
Duty Officer(Name & Designation to be mentioned)Date:I have received a copy of 'Form-A'(Signature of Victim/Parent/Guardian)(Note : The form may be converted in local and simple Child friendly language)Form-BPreliminary Assessment Report| Parameters | Comment | |
| 1. | Age of the victim | |
| 2. | Relationship of child to the offender | |
| 3. | Type of abuse and gravity of the offence | |
| 4. | Available details and severity of mental andphysical harm/injury suffered by the child | |
| 5. | Whether the child is disabled (physical, mentalor intellectual) | |
| 6. | Details regarding economic status of victim'sparents, total number of child's family members, occupation ofchild's parents and monthly family income. | |
| 7. | Whether the victim has undergone or isundergoing any medical treatment due to incident of the presentcase or needs medical treatment on account of offence. | |
| 8. | Whether there has been loss of educationalopportunity as a consequence of the offence, including absencefrom school due to mental trauma, bodily injury, medicaltreatment, investigation and trial or other reason? | |
| 9. | Whether the abuse was a single isolated incidentor whether the abuse took place over a period of time? | |
| 10. | Whether the parents of victim are undergoing anytreatment or have any health issues? | |
| 11. | Aadhar No. of the child, if available. |