Section 11 in Rajasthan Prevention of Witch-hunting Rules, 2016
11. Model Action plan by the State Government.
- The State Government shall prepare a model action plan in pursuance of Section 12 of the Act. It should specify the role and responsibility of various departments and their officers at different levels, the role and responsibility of Rural/Urban Local Bodies and Non-Governmental Organizations. This plan shall contain a package of relief measures including the following, -(a)scheme to provide immediate relief under the existing schemes;(b)scheme for strengthening the socio-economic condition of the victim;(c)allotment of the agriculture land and house sites;(d)scheme for Rehabilitation;(e)schemes for employment in government or government undertaking to the dependent of the victim;(f)pension Schemes for Widows, dependent children of the decease, handicapped or old age victim;(g)provision for providing brick/stone masonry house to the victim;(h)such other elements as health care, supply of the essential commodity, electrification, education, drinking water facility etc; and(i)or any other measure deems fit.
