Section 4(4) in The Schedule Castes And the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995
(4)[ The District Magistrate and the officer-in-charge of the prosecution at the District level, shall review,-(a)the position of cases registered under the Act ;(b)the implementation of the rights of victims and witnesses, specified under the provisions of Chapter IV A of the Act,and submit a monthly report on or before 20th day of each subsequent month to the Director of Prosecution and the State Government, which shall specify the actions taken or proposed to be taken in respect of investigation and prosecution of each case.] [Substituted by Notification No. G.S.R. 424(E), dated 14.4.2016 (w.e.f. 31.3.1995).]
