Section 16 in Maharashtra Protection of People from Social Boycott (Prevention, Prohibition and Redressal) Act, 2016
16. Functions of Social Boycott Prohibition Officer.
- The following shall be the functions of the Social Boycott Prohibition Officer,-(a)to detect the commission of offence under the provisions of this Act by any person in the area of his jurisdiction, by taking such action as he deems fit and to report such cases to the Magistrate;(b)to assist the Magistrate while he is trying the offences and its proceedings under this Act;(c)to assist the police officers in discharge of their duties under this Act;(d)to see that the order of community services passed by the Magistrate is implemented, and to forward a report to the court regarding compliance of such order from the accused;(e)to submit his quarterly report regarding his work to the Magistrate and to the Superintendent of Police or the Commissioner of Police, as the case may be;(f)to discharge such other functions as may be assigned to him by the State Government.
