Section 10(2) in The Maharashtra Devdasi System (Abolition) Act, 2005
(2)It shall be the duty of the Devdasi Prevention Officer-(i)to detect and prevent the contravention of, the provisions of this Act by any person in the area of his jurisdiction, by taking such action under this Act as he deems fit; and to report such cases to the concerned District Committee;(ii)to collect evidence for the effective prosecutions of persons contravening the provisions of this Act; and to report the same to the concerned District Committee; and(iii)to discharge such other functions as may be assigned to him by the State Government, the Control Board and the District Committee; and to work in co-ordination with the Control Board and concerned District Committee.
