Section 3 in Tamil Nadu Prohibition of Child Marriage Rules, 2009
3. Duties and Functions of Child Marriage Prohibition Officer.
- In addition to the duties and functions assigned to the Child Marriage Prohibition Officer under sub-section (3) of Section 16 of the Act, it shall be the duty of every Child Marriage Prohibition Officer -(a)to act immediately upon any information of solemnisation of any child marriage that may be received through any mode of communication including written or oral i.e. through a letter, telephone, telegram, e-mail etc. or by any other means and forthwith initiate all necessary action;(b)to furnish quarterly return and statistics to the Commissioner of Social Welfare in Form I;(c)to file petition for annulling a child marriage in District Court in case the petitioner is a minor;(d)to file petition before the District Court to pay maintenance to the female contracting party of the Marriage until her remarriage;(e)to file petition before the District Court for the custody and maintenance of children of the child marriage.
