Section 15(2) in The Schedule Castes And the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995
(2)The State Government shall forward a copy of the contingency plan or a summary thereof and a copy of the scheme, as soon as may be, [to the Central Government in the Department of Social Justice and Empowerment, Ministry of Social Justice and Empowerment] [Substituted by Notification No. G.S.R. 424(E), dated 14.4.2016 (w.e.f. 31.3.1995).] and to all the District Magistrates, Sub-Divisional Magistrates, Inspectors General of Police and Superintendents of Police.
