Section 17 in Transgender Persons (Protection of Rights) Act, 2019
17. Functions of Council.
- The National Council shall perform the following functions, namely: -(a)to advise the Central Government on the formulation of policies, programmes, legislation and projects with respect to transgender persons;(b)to monitor and evaluate the impact of policies and programmes designed for achieving equality and full participation of transgender persons;(c)to review and coordinate the activities of all the departments of Government and other Governmental and non-Governmental Organisations which are dealing with matters relating to transgender persons;(d)to redress the grievances of transgender persons; and(e)to perform such other functions as may be prescribed by the Central Government.
