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NCT Delhi - Section

Section 7 in Delhi Dowry Prohibition Rules, 2000

7. The Constitution, Powers and Duties of the Advisory Board.

- (i) A person to be appointed or nominated to the advisory board shall be a respectable and educated citizen of India engaged in public activity or social work ordinarily residing within the jurisdiction of the dowry prohibition officer, concerned. The Government may appoint one of the members to be the Chairman of the Advisory Board.
(ii)A person shall be disqualified for being appointed as a member if he
(a)has been convicted by a criminal Court for any offence involving moral turpitude,
(b)is an undischarged insolvent,
(c)is of unsound mind.
(iii)The term of office of the Chairman and members of the Board shall be five years unless otherwise decided by the Government.
(iv)The Advisory Board shall meet at least, once in three months. However, meeting may be held earlier occasion demands.
(v)The quorum for the meeting shall be three.
(vi)The Chairman shall preside over the meeting of the Advisory Board. In the absence of the Chairman, one of the members as may be decided by them shall preside over the meeting.
(vii)The Chairman or any member may resign his Chairmanship or membership, as the case may be, decided by them shall preside over the meeting.
(viii)The Government may remove the Chairman or any of the members of the Advisory Board if it is satisfied that he has acted in contravention of the provisions of the Act or the rules made thereunder.
(ix)Any casual vacancy in the Advisory Board arising out of the death or resignation or removal of the Chairman or any member shall be filled by the Government in accordance with sub-rule (2) of this rule.
(x)The Advisory Board shall advices the dowry prohibition officer and the Deputy Commissioner of Police in respect of matters relating to the Act or the effective implementation thereof with constructive suggestions and active assistance.
Form-I(See sub-rule (4) of rule 3)Quarterly Progress Report Regarding the Implementation of Dowry Prohibition Act, 1961
S.No. Details of Petition/ Complaints From whom name and address Nature of complaints/ petition Date of registration Action taken Nature of settlement of issue Dated, initials of the officer Remarks
1 2 3 4 5 6 7 8 9
                 
Form-II(See sub-rule (2) of rule 4)Register of Complaints/Petitions
S.No. List of complaints Name and Address of petitioner Name, Address of the Victim and Relation withPetitioner Date of Marriage Fixed or Held Date of Receipt of Petition/ Complaint Date of Hearing Nature of Disposal Initials of Officer Remarks
1 2 3 4 5 6 7 8 9 10
                   
Form-III(See sub-rule (5) of rule 4)Notice of Appear Before Dowry Prohibition Officer(Name of person against whom complaint has been received and address)Whereas your attendance is necessary to collect information and gather evidence to a complaint of (State shortly the alleged offence) you are hereby required to appear in person before the Dowry Prohibition Officer on the day/of....at (time) in the Dowry Prohibition Office at (place).SignatureDowry Prohibition OfficerDated this....day of.....20 (office seal)Form-IV(See sub-rule (2) of rule 6)Form of Application for Recognition of Welfare Institution/organisation