Section 16(3) in The Prohibition of Child Marriage Act, 2006
(3)It shall be the duty of the Child Marriage Prohibition Officer(a)to prevent solemnisation of child marriages by taking such action as he may deem fit;(b)to collect evidence for the effective prosecution of persons contravening the provisions of this Act;(c)to advise either individual cases or counsel the residents of the locality generally not to indulge in promoting, helping, aiding or allowing the solemnisation of child marriages;(d)to create awareness of the evil which results from child marriages;(e)to sensitised the community on the issue of child marriages;(f)to furnish such periodical returns and statistics as the State Government may direct; and(g)to discharge such other functions and duties as may be assigned to him by the State Government.
