Section 8 in The Schedule Castes And the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995
8. Setting up of the Scheduled Castes and the Scheduled Tribes Protection Cell.
- The State Government shall set up a Scheduled Castes and the Scheduled Tribes Protection Cell at the State headquarter under the charge of Director General of Police/Inspector General of Police. This Cell shall be responsible for-(i)conducting survey of the identified area;(ii)maintaining public order and tranquility in the identified area;(iii)recommending to the State Government for deployment of special police force or establishment of special police post in the identified area;(iv)making investigations about the probable causes leading to an offence under the Act;(v)restoring the feeling of security amongst the members of the Scheduled Castes and the Scheduled Tribes;(vi)informing the nodal officer and special officer about the law and order situation in the identified area;(via)[ informing the nodal officer and the concerned District Magistrates about implementation of the rights of victims and witnesses specified under the provisions of Chapter IV A of the Act;] [Inserted by Notification No. G.S.R. 424(E), dated 14.4.2016 (w.e.f. 31.3.1995).](vii)making enquiries about the investigation and spot inspections conducted by various officers;(viii)making enquiries about the action taken by the Superintendent of Police in the cases where an officer in-charge of the police station has refused to enter an information in a book to be maintained by that police station under sub-rule (3) of rule 5;(ix)making enquiries about the wilful negligence by a public servant;(x)reviewing the position of cases registered under the Act; and(xi)submitting a monthly report on or before 20th day of each subsequent month to the State Government/nodal officer about the action taken/proposed to be taken in respect of the above.
