(a)The State shall take strict measures to ensure that children are not used in the conduct of any illegal activity, namely, trafficking of narcotic drugs and psychotropic substances, begging, prostitution, pornography or violence.The State in partnership with the community shall ensure that such children are rescued and immediately placed under appropriate care and protection.(b)The State and community shall ensure protection of children in distress for their welfare and all round development.(c)The State and community shall ensure protection of children during the occurrence of natural calamities in their best interest.
