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State of Jammu-Kashmir - Act

Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

JAMMU & KASHMIR
India

Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011

Rule JAMMU-AND-KASHMIR-PROTECTION-OF-WOMEN-FROM-DOMESTIC-VIOLENCE-RULES-2011 of 2011

Published on 15 July 2011
Commenced on 15 July 2011
[This is the version of this document from 15 July 2011.]
[Note: The original publication document is not available and this content could not be verified.]

Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011Published vide SRO 215, dt. 15.07.2011, Civil Secretariat, Social Welfare DepartmentIn exercise of the powers conferred by Section 37 of the Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010 (Act No. XI of 2010) the Government hereby makes the following rules, namely:-

1. Short title and commencement

(1) These rules may be called the Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011.

(2)They shall come into force from the date of their publication in the Government Gazette.

2. Definitions

(1) In these rules unless the context otherwise requires, -(a)"Act" means the Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010;(b)"complaint" means any allegation, oral or written, made by any person to the Protection Officer under section 4 of the Act;(c)"Counsellor" means a person appointed as such under sub-section (1) of section 13 of the Act;(d)"Form" means a form appended to these rules;(e)"Government" means the Government of Jammu and Kashmir;(f)"Nodal Agency" means the Social Welfare Department of the Government responsible for implementation of the provisions of the Act and these rules;(g)"section" means a section of the Act.

(2)Words and expressions used and not defined in these rules shall have the same meanings as assigned to them in the Act.

3. Qualifications, experience and the terms and conditions of service of the Protection Officers

(1) A Protection Officer shall be:-(i)an officer of the State Government not below the rank of under-Secretary or of equivalent rank; or(ii)any representative of a non-governmental organization or a representative of the service provider registered under the Act.

(2)The Protection Officer appointed under sub-rule (1) shall, as far as possible, be a woman having Masters Degree in Sociology/Social Work/Psychology or Education. Preference shall be given to those who have at least two years experience in domestic violence and other gender related issues.

(3)At least one Protection Officer shall be appointed within the territorial jurisdiction of a Judicial Magistrate. The Government may, however, appoint more than one Protection Officers having regard to the area and volume of work involved.

(4)The tenure of the Protection Officer shall be three years or till holding of the post whichever be earlier.

(5)The Government may give necessary office assistance to the Protection Officer for efficient discharge of his/her functions under the Act and these rules.

4. Information to Protection Officers

(1) The aggrieved person or any person who has reason to believe that an act of domestic violence has been, or is being, or is likely to be committed may give information about it to the Protection Officer having jurisdiction in the area.

(2)Information given under sub-rule (1) shall be either conveyed orally or in writing to the Protection Officer. Oral information shall be reduced to writing. Every such information, whether given in writing or reduced to writing as aforesaid, shall be signed by the person giving it.

(3)The Protection Officer shall give a copy of the information as recorded under sub-rule (2) free of cost to the informant.

5. Domestic Incident Reports

Upon receipt of a complaint of domestic violence, the Protection Officer shall prepare Domestic Incident Report (DIR) in Form 1 signed by the informant and submit the same to the Magistrate and forward copies thereof to the police officer in-charge of the police Station within the local limits of jurisdiction of which the domestic violence alleged to have been committed has taken place and to the service providers in that area.

(2)Upon a request of any aggrieved person, a service provider may record a domestic incident report in Form I and forward a copy thereof to the Magistrate and the Protection Officer having jurisdiction in the area where the domestic violence is alleged to have taken place.

6. Applications to the Magistrate

(1) Every application of the aggrieved person under section 12 of the Act shall be in Form II or as nearly as possible thereto.

(2)An aggrieved person may seek the assistance of the Protection Officer in preparing her application under sub-rule (1) and forward the same to the concerned Magistrate.

(3)In case the aggrieved person is illiterate, the contents of the application shall be read over and explained to her, by the Protection Officer.

(4)The application under section 12 shall be dealt with and the orders enforced in the same manner as laid down under section 488 of the Code of Criminal Procedure, Sarnvat 1989.

7. Affidavit for obtaining ex-parte orders of Magistrate

Every affidavit for obtaining ex-parte order under sub-section (2) of section 23 of the Act shall be filed in Form III.

8. Duties and functions of Protection Officer (1) It shall be the duty of the Protection Officer

(i) to assist the aggrieved person in making a complaint under the Act, if the aggrieved person so desires;(ii)to provide the aggrieved person information of the rights and of the remedies and services available under the Act as given in Form IV;(iii)to assist the person in making an application under section 12, or sub-section (2) of section 23 or under any other provision of the Act and these rules;(iv)to prepare a "Safety Plan" including measures to prevent further domestic violence to the aggrieved person, in consultation with the aggrieved person in Form V, after making an assessment of the dangers involved in the situation and on an application being moved under section 12;(v)to provide legal aid to the aggrieved person through the State Legal Services Authority;(vi)to assist the aggrieved person and any child in obtaining medical aid at a medical facility including providing transportation to get the medical facility;(vii)to assist in obtaining transportation for the aggrieved person and any child to the shelter home;(viii)to inform the service providers registered under the Act that their service may be required in the proceeding under the Act and to invite applications from service providers seeking particulars of their members to be appointed as Counsellors in proceedings under the Act under sub-section (1) of section 14 or Welfare Experts under section 15;(ix)to scrutinise the applications for appointment as counsellors and forward a list of the available counsellors to the Magistrate;(x)to revise once in three years the list of available counsellors by inviting fresh applications and forward a revised list of counsellors on the basis thereof to the concerned Magistrate;(xi)to maintain a record and copies of the report and documents forwarded under section 9, 12, 20, 21, 22, 23 or any other provisions of the Act or these rules;(xii)to provide all possible assistance to the aggrieved person and the children to ensure that they are not victimized or pressurized as a consequence of reporting the incidence of domestic violence;(xiii)to liaise between the aggrieved person or persons, police and service provider in the manner prescribed under the Act and these rules;(xiv)to maintain proper records of the service providers, medical facility and shelter homes in the area of his/her jurisdiction;(xv)to take any action necessary to provide for the safety of the aggrieved person and any family or household member;(xvi)to protect the aggrieved persons from domestic violence in accordance with the provisions of the Act and these rules; and(xvii)to take all reasonable measures to prevent the recurrence of domestic violence against the aggrieved person in accordance with the provisions of the Act and these rules.

(2)Without prejudice to the foregoing duties and functions, the Protection Officer, if directed to do so in writing, by the Magistrate shall-

(i)conduct a home visit of the shared household premises and make preliminary enquiry if the Magistrate requires clarification, in regard to granting ex-parte interim relief to the aggrieved person under the Act and pass an order for such home visit;

(ii)after making appropriate inquiry, file a report on the emoluments, assets, bank accounts or any other documents as may be directed by the Magistrate;

(iii)restore the possession of the personal effects including gifts and jewellery of the aggrieved person and the shared household to the aggrieved person;

(iv)assist the aggrieved person to regain custody of children and secure rights to visit them under his/her supervision as directed by the Magistrate;

(v)assist the Magistrate in enforcement of orders in the proceedings under the Act in the manner directed by the Magistrate, including orders under section 12, section 18, section 19, section 20, section 21 or section 23;

(vi)take the assistance of the police, if required, in confiscating any weapon involved in the alleged domestic violence.

(3)The Protection Officer shall also perform such other duties as may be assigned to him by the Government or the Magistrate, in giving effect to the provisions of the Act and these rules from time to time.

(4)The Magistrate may, in addition to the orders for effective relief in any case, also issue directions relating to general practice for better handling of cases, to the Protection Officers within his jurisdiction and the Protection Officers shall be duty bound to carry out the same.

9. Registration of service providers

(1) Any voluntary association registered under the Societies Registration Act, Samvat 1998 (Act No. VI of Samvat 1998) or a company registered under the Companies Act, 1956 (1 of 1956) or any other law for time being in force with the objective of protecting the rights and interests of women by any lawful means including providing of legal aid, medial, financial or other assistance and desirous of providing service as a service provider under the Act shall make an application under sub-section (1) of section 10 for registration as service provider in Form VI to the Government.

(2)The Government shall, after making such enquiry as it may consider necessary and after satisfying itself about the suitability of the applicant, register it as a service provider and issue a certificate of such registration:Provided that no such application shall be rejected without giving the applicant opportunity of being heard.

(3)Every association or company seeking registration under sub-rule (1) shall have to possess the following eligibility criteria, namely:-

(a)It should have been rendering the kind of services it is offering under the Act for at least three years before the date of application for registration under the Act and these rules as a service provider.

(b)In case an applicant for registration is running a medical facility, or a psychiatric counselling centre, or a vocational training institution, the Government shall ensure that the applicant fulfils the requirements for running such a facility or institution laid down by the respective regulatory authorities regulating the respective professions or institutions.

(c)In case an applicant for registration is running a shelter home, the Government shall, through an officer or any authority or agency authorised by it, inspect the shelter home, prepare a report and record its finding on the report, detailing that -

(i)the premises has maximum intake capacity as such shelter home for persons seeking shelter;

(ii)the place is secure for running a shelter home for women and that adequate security arrangements can be put in place for the shelter home;

(iii)the shelter home has a record of maintaining a functional telephone connection or other communication media for the use of the inmates.

(4)The Government shall provide a list of service providers in the various localities to the concerned Protection Officers and also publish such list in newspaper or put it on its website.

(5)The Protection Officer shall maintain proper records by way of maintenance of registers duly indexed, containing the details of the service providers.

10. Action to be taken in cases of emergency

If the Protection Officer or a service provider receives reliable information through a telephone call or e-mail or the like either from the aggrieved person or from any person who has reason to believe that an act of domestic violence is being or is likely to be committed and in such an emergent situation the Protection Officer or the service provider, as the case may be, shall seek immediate assistance of the police who shall accompany the Protection Officer or the service provider, as the case may be, to the place of occurrence and record the Domestic Incident Report and present the same to the Magistrate without any delay for seeking appropriate orders under the Act.

11. Means of service of notices

(1) The notices for appearance in respect of the proceedings under the Act shall contain the names of the persons alleged to have committed domestic violence, the nature of domestic violence and such other details which may facilitate the identification of person concerned.

(2)The service of notices shall be made in the following manner, namely:-

(a)The notices in respect of the proceedings under the Act shall be served by the Protection Officer or any other person directed by him/her to serve the notice, on behalf of the Protection Officer, at the address where the respondent is stated to be ordinarily residing in the State by the complainant or aggrieved person or where the respondent is stated to be gainfully employed by the complainant or aggrieved person, as the case may be.

(b)The notice shall be delivered to any person in charge of such place at the moment and in case such delivery is not possible it shall be pasted at a conspicuous place on the premises.

(c)For serving the notices under section 13 or any other provision of the Act, the provision under Order V of the Code of Civil Procedure, Samvat1977 or the provisions under Chapter VI of the Code of Criminal Procedure, Samvat 1989 as far as practicable may be adopted.

(d)Any order passed for such service of notices shall entail the same consequences, as an order passed under Order V of the Code of Civil Procedure, Samvat 1977 or Chapter VI of the Code of Criminal Procedure, Samvat 1989 respectively, depending upon the procedure found efficacious for making an order for such service under section 13 or any other provision of the Act and in addition to the procedure prescribed under aforesaid Order V or Chapter VI, the Magistrate may direct any other steps necessary with a view to expediting the proceedings to adhere to the time limit provided in the Act.

(3)On a statement on the date fixed for appearance of the respondent, or a report of the person authorised to serve the notices under the Act, that service has been effected appropriate order shall be passed by the Magistrate on any pending application for interim relief, after hearing the complainant or the respondent, or both.

(4)When a protection order is passed restraining the respondent from entering the shared household or the respondent is ordered to stay away or not to contact the aggrieved person, no action of the aggrieved person including an invitation by her person shall be considered as waiving the restraint imposed on the respondent, by the order of the Magistrate, unless such protection order is duly modified in accordance with the provisions of sub section (2) of section 25.

12. Qualifications and experience of Counsellors

Every person appointed as a Counsellor shall have to possess a Masters Degree in Psychology/Social Work/M.D or Diploma in Psychiatry. Preference shall be given to those who have at least two years experience in counselling victims of violence.

13. Appointment of Counsellors

(1) A person from the list of available Counsellors forwarded by the Protection Officer, shall be appointed as a Counsellor, under intimation to aggrieved person.

(2)The following persons shall not be eligible to be appointed as counsellors in any proceedings, namely:-

(i)any person who does not possess the qualification as laid down under rule 12 of these rules;

(ii)any person who is interested or connected with the subject matter of the dispute or is related to any one of the parties or to those who represent them unless such objection is waived by all the parties in writing;

(iii)any legal practitioner who has appeared for the respondent in the case or any other suit or proceedings connected therewith.

(3)The counsellors shall as far as possible be women.

14. Procedure to be followed by Counsellors

(1) The Counsellor shall work under the general supervision of the Magistrate or the Protection Officer or both.

(2)The Counsellor shall convene a meeting at a place convenient to the aggrieved person or both the parties.

(3)The factors warranting counselling shall include the factor that the respondent shall furnish an undertaking that he would refrain from causing such domestic violence as complained by the aggrieved person and in appropriate cases an undertaking that he will not try to meet, or communicate in any manner through letter or telephone, electronic mail or through any other medium except in the counselling proceedings before the counsellor.

(4)The Counsellor shall conduct the proceedings bearing in mind that the counselling shall be in the nature of getting an assurance that the incidence of domestic violence shall not get repeated.

(5)The respondent shall not be allowed to plead any counter justification for the alleged act of domestic violence in counselling and any justification for the act of domestic violence by the respondent shall not be allowed to be a part of the counselling proceeding. This shall also be made clear to the respondent, by the Counsellor before the proceedings start.

(6)If the aggrieved person so desires, the Counsellor shall make efforts of arriving at a settlement of the matter.

(7)The limited scope of such efforts shall be to arrive at the understanding of the grievances of the aggrieved person and redressal of her grievances. The efforts shall focus on evolving remedies or measures for such redressal.

(8)The Counsellor shall strive to arrive at a settlement of the dispute by suggesting measures for redressal of grievances of the aggrieved person by taking into account the measures or remedies suggested by the parties for counselling and reformulating the terms for the settlement, wherever required.

(9)The Counsellor shall not be bound by the provisions of the Evidence Act, Samvat 1977 or the Code of Civil Procedure, Samvat 1977, or the Code of Criminal Procedure, Samvat 1989, and his action shall be guided by the principles of fairness and justice and aimed at finding way to bring an end to domestic violence to the satisfaction of the aggrieved person. In making such an effort the Counsellor shall seek guidance from the wishes and the sensibilities of the aggrieved person.

(10)The report of the Counsellor shall be submitted to the Magistrate, as expeditiously as possible, for appropriate action.

(11)In the event the Counsellor arrives at a resolution of the dispute, he/she shall record the terms of the settlement of the parties, after explaining the terms to the parties in the language of the parties and getting it endorsed by the parties.

(12)The Magistrate may, on being satisfied about the efficacy of the solution and after making a preliminary enquiry from the parties and after, recording reasons for such satisfaction, which may include undertaking by the respondents to refrain from repeating acts of domestic violence, admitted to have been committed by the respondents, accept the terms with or without conditions.

(13)The Magistrate shall, on being so satisfied with the report of the counselling, pass an order, recording the terms of the settlement or an order modifying the terms of the settlement on being so requested by the aggrieved person with the consent of the parties.

(14)In cases, where a settlement cannot be arrived at in the counselling proceedings, the Counsellor shall report the failure of such proceedings to the Magistrate and he shall proceed with these cases in accordance with the provisions of the Act.

(15)The record of proceedings shall not be deemed to be material on record in the case on the basis of which any inference may be drawn or an order may be passed solely based on it.

(16)The Magistrate shall pass an order under section 25 of the Act, only after being satisfied that the application for such an order is not vitiated by force, fraud or coercion or any other factor and the reasons for such satisfaction shall be recorded in writing in the order, which may include any undertaking or surety given by the respondent.

15. Breach of protection orders

(1) An aggrieved person may report a breach of protection order to the Protection Officer.

(2)The report referred to in sub-rule (1) shall be in writing by the informant and duly signed by her.

(3)The Protection Officer shall forward a copy of such complaint with a copy of the protection order of which a breach is alleged to have taken place to the concerned Magistrate for appropriate orders.

(4)The aggrieved person may, if she so desires, make a complaint of the breach of protection order or interim protection order directly to the Magistrate, if she so wishes.

(5)If, at any time, after a protection order has been breached, the aggrieved person seeks his/her assistance, the Protection Officer shall immediately rescue her by seeking help from the local police station and assist the aggrieved person to lodge a report to the local police authorities in appropriate cases.

(6)When charges are framed under section 31of the.Act or in respect of offences under section 498-A of the Ranbir Penal Code, Samvat 1989, or any other offence not summarily triable, the Magistrate may separate the proceedings for such offences to be tried in the manner prescribed under Code of Criminal Procedure, Samvat 1989 and proceed to summarily try the offence of the breach of protection order under section 31 of the Act, in accordance with the provisions of Chapter XXII of the Code of Criminal Procedure, Samvat 1989.

(7)The provisions of Code of Criminal Procedure, Samvat 1989, regarding arrest, compelling appearance, summary trial, sentence and conviction shall apply to any offence under Section 31 of the Act.

(8)Any resistance to the enforcement of the orders of the Magistrate under the Act by the respondent or any other person purportedly acting on his behalf shall be deemed to be a breach of protection order or an interim protection order covered under the Act.

(9)A breach of protection order or an interim protection order shall immediately be reported to the local police station having territorial jurisdiction and shall be dealt with as a cognizable offence as provided under sections 31 and 32 of the Act.

(10)While enlarging the person on bail arrested under the Act, the Court/Magistrate may, by order, impose the following conditions to protect the aggrieved person and to ensure the presence of the accused before the Court/Magistrate, which may include:-

(a)an order restraining the accused from threatening to commit or committing-ail-id of domestic violence;

(b)an order preventing the accused from harassing, telephoning or making any contact with the aggrieved person;

(c)an order directing the accused to vacate and stay away from the residence of the aggrieved person or any place she is likely to visit;

(d)an order prohibiting the possession or use of firearm or any other dangerous weapon;

(e)any order prohibiting the consumption of alcohol or other drugs;

(f)any other order required for protection, safety and adequate relief to the aggrieved person.

16. Duties of the police officer

Notwithstanding anything contained in any other law for the time being in force, it shall be the duty of the police officer-

(a)to refer the aggrieved person to the Protection Officer, service provider, shelter home or medical facility, as the case may be;

(b)to assist the Protection Officer in serving the notices/summons issued under the Act;

(c)to provide assistance and protection to the Protection Officer and to prevent obstruction in the discharge of his/her duties;

(d)to make Daily Diary entry of the information about the commission of domestic violence.

17. Shelter to the aggrieved person

(1) On a request being made by the aggrieved person, the Protection Officer or a service provider may make a request under section 6 to the person in charge of a shelter home in writing, clearly stating that the application is being made under section 6.

(2)When a Protection Officer makes a request referred to in sub-rule (1), it shall be accompanied by a copy of the domestic incident report registered, under section 9 or under section 10:Provided that shelter home shall not refuse shelter to an aggrieved person under the Act, for her not having lodged a domestic incident report, prior to the making of request for shelter in the shelter home.

(3)If the aggrieved person so desires, the shelter home shall not disclose the identity of the aggrieved person in the shelter home or communicate the same to the person complained against.

18. Medical facility to the aggrieved person

(1) The aggrieved person or the Protection Officer or the service provider may make a request under section 7 to a person in charge of a medical facility in writing, clearly stating that the application is being made under section 7.

(2)When a Protection Officer makes such a request, it shall be accompanied by a copy of the domestic incident report:Provided that the medical facility shall not refuse medical assistance to an aggrieved person under the Act, for her not having lodged a domestic incident report, prior to making a request for medical assistance or examination to the medical facility.

(3)If no domestic incident report has been made, the person in-charge of the medical facility shall fill in Form I and forward the same to the local Protection Officer.

(4)The medical facility shall supply a copy of the medical examination report to the aggrieved person free of cost.

19. Mandatory reporting of all the duty bearers/stake holders

(1) The Protection Officer, service provider and officer in-charge of the Police Station, shelter homes and medical facilities shall report to the nodal agency quarterly about their functions under the Act including but not limited to number of domestic incident reports recorded, applications filed and orders passed under the Act.

(2)The nodal agency may at any time request from any of the above mentioned stakeholders details regarding the implementation of the Act.Form I[See rules 5(1) and (2) and 17(3)]Domestic Incident Report under Section 9 (1) (B) and 37 (2) (C) of the Jammu and Kashmir Protection of Women From Domestic Violence Act, 2010

1. Details of the complainant/aggrieved person:

(1)Name of the complaint /aggrieved person:

(2)Age:

(3)Address of the shared household:

(4)Present Address:

(5)Phone Number, if any:

2. Details of Respondent(s):

S.No.	Name	Relationship with the aggrieved person	Address	Telephone No., if any

3. Details of children, if any, of the aggrieved person:

(a)Number of Children:

(b)Details of children:

Name	Age	Sex	With whom at present residing

4. Incidents of domestic violence:

S.No.	Date, place and time of violation	Person who caused domestic violence	Type of violence	Remarks
Physical violence
Causing hurt of any kind, please specify
(i) Sexual violencePlease tick mark;[√]the column applicable
			Forced sexual intercourse.Forced to watch pornography orother obscene materialForcibly using you to entertainothersAny other act of sexual nature, abusing, humiliating,degrading or otherwise violative of your dignity (please specifydetails in the space provided below)
(ii) Verbal and emotional abuse
			Accusation/aspersion on your character or conduct, etc.Insultfor not bringing dowry, etc.Insult for not having a malechild.Insult for not having any child.Demeaning,humiliating or undermining remarks/statement.Ridicule.Namecalling.Forcing you to not attend school, college or anyother educational institution.Preventing you from taking up ajob.Preventing you from leaving the HousePreventing youfrom meeting any particular personForcing you to get marredagainst your will.Preventing you from marrying a person ofyour choice.Forcing you to marry a person of his/their ownchoice.Any other verbal or emotional abuse. (please specifyin the space provide below)
(iii) Economic violence
			Not providing money for maintaining you or your children.Notproviding food, clothes, medicine, etc. for you or yourchildren.Forcing you out of the house you live in.Preventingyou from accessing or using any part of the house.Preventingor obstructing you from carrying on your employment.Notallowing you to take up an employment.Non-payment of rent incase of a rented accommodation.Not allowing you to useclothes or articles of general household use.Selling orpawing your stridhan or any other valuables without informing youand without your consent.Forcibly taking away your salary,income or wages etc.Disposing your stridhan.Non-paymentof other bills such as electricity, etc.Any other economicviolence. (please specify in the space provided below)
(iv) Dowry related harassment
			Demands for dowry made, pleasespecify.Any other details with regard to dowry pleasespecify.Whether details of dowry items, stridhan, etc.attached with the formYesNo
(v) Any other information regarding acts ofdomestic violence against you or your children

(Signature or thumb impression of the complainant/aggrieved person)

5. List of documents attached

Name of Document	Date	Any other detail
Medico-legal certificate
Doctor's certificate or any other prescription
List of stridhan
Any other document

6. Order that you need under the Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010.

S. No.	Orders	Yes/No	Any other
(1)	Protection order under section 18
(2)	Residence order under section 19
(3)	Maintenance order under section 20
(4)	Custody order under section 21
(5)	Compensation order under section 22
(6)	Any other order (specify)

7. Assistance that you need

S. No.	Assistance available	Yes/No	Nature of assistance
(1)	(2)	(3)	(4)
(2)	Counsellor
(3)	Police assistance
(4)	Assistance for initiating criminal proceedings
(5)	Shelter Home
(6)	Medical Facilities
(7)	Legal aid

8. Instruction for Police Officer assistance in registration of Domestic Incident Report:

Wherever the information provided in this Form discloses an offence under the Ranbir Penal Code or any other law, the police officer shall-

(a)inform the aggrieved person that she can also initiate criminal proceedings by lodging a First Information Report under the Code of Criminal Procedure, Samvat 1989;

(b)if the aggrieved person does not want to initiate criminal proceedings, then make daily diary entry as per the information contained in the Domestic Incident Report with a remark the aggrieved person due to the intimate nature of the relationship with the accused wants to pursue the civil remedies for protection against domestic violence and has requested that on the basis of the information received by her, the matter has been kept pending for appropriate enquiry before registration of an FIR;

(c)if any physical injury or pain being reported by the aggrieved person, offer immediate medical assistance and get the aggrieved person medically examined.

Place:Date:(Countersignature of Protection Officer/Service Provider)Name:Address:

(Seal)Copy forwarded to:-

1. Local Police Station

2. Service Provider/Protection Officer

3. Aggrieved person

4. Magistrate

Form II(See Rule 6(1)]Application to The Magistrate Under Section 12 of The Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010ToThe Court of Magistrate............................................................................................................................................Application under section ..........................of the Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010Showeth:

1. That the application under section ....... of the Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010 is being filed along with a copy of Domestic Incident Report by the:-

(a)Aggrieved person_______

(b)Protection Officer_______

(c)Any other person on behalf of the aggrieved person_______

(Tick whichever is applicable)

2. It is prayed that the Hon'ble court may take cognizance of the application and pass all/any of the orders, as deemed necessary in the circumstances of the case.

(a)Pass protection orders under section 18; and/or

(b)Pass residence orders under section 19; and/or

(c)Direct the respondent to pay monetary relief under section 20; and/or

(d)Pass orders under section 21 of the Act; and/or

(e)Direct the respondent to grant compensation or damages under section 22; and/or

(f)Pass such interim orders as the court deems just and proper;

(g)Pass any orders as the court deems fit in the circumstances of the case.

3. Order required:

(i)Protection Order under section 18

 Prohibiting acts of domestic violence by granting an injunction against the Respondent/s from repeating any of the acts mentioned in terms of column 4(a)/(b)/(c)/(d)/(e)/(f)/(g) of the application. Prohibiting Respondent/s from entering the school/college/workplace. Prohibiting from stopping you from going to your place of employment. Prohibiting Respondent/s from entering the school/college/any other place of your children. Prohibiting from stopping you from going to your school. Prohibiting any form of communication by the Respondent with you. Prohibiting alienation of assets by the Respondent. Prohibiting operation of joint bank lockers/accounts by the Respondent and allowing the aggrieved person to operate the same. Directing the Respondent to stay away from the dependants/relatives/any other person of the aggrieved person to prohibit violence against them. Any other order, please specify ______________

(ii)Residence Order under section 19

 An order restraining Respondent(s) from: Dispossessing or throwing me out from the shared household. Entering that portion of the shared household in which I reside. Alienating/disposing/encumbering the shared household. Renouncing his rights in the shared household. An order entitling me continued access to my personal effects. An order directing Respondent(s) to Remove himself from the shared household. Secure same level of alternate accommodation or pay rent for the same. Any other order, please specify_________________

(iii)Monetary reliefs under section 20

 Loss of earningsAmount claimed_______________ Medical expensesAmount claimed ________________ Loss due to destruction/damage or removal of property from the control of the aggrieved personAmount claimed ________________ Any other loss or physical or mental injury specified in clause 10 (d)Amount claimed ________________Total Amount claimed _______________ Any other order, please specify _________________

(iv)Monetary reliefs under section 20

Directing the Respondent to pay the following expenses as monetary relief: Food, cloths, medications and other basic necessities,Amount _________ per month School fees and related expensesAmount _________ per month Household expensesAmount _________ per month Any other expensesAmount _________ per monthTotal ____________ Any other order, please specify_______________

(v)Custody Order under section 21

Direct the Respondent to hand over the custody of the child or children to the Aggrieved Person Any other person on her behalf, details of such person_______________

(vi)Compensation order under section 22

(vii)Any other order, please specify______________

4. Details of previous litigation, if any

(a) Under the Ranbir Penal Code, sections........................

Pending in the court of _______________ Disposed of, details of relief ______________

(b) Under the Code of Criminal Code sections...............

pending in the court of _______________________ Disposed of, details of relief Under the Jammu and Kashmir Hindu Marriage Act, 1980, sections................pending in the court of ___________________ Disposed of, details of relief _________________

(d) Under the Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960, sections.........................

pending in the court of __________________ Disposed off, details of relief ___________________

(e) Application for maintenance, under section ...................... under _______________ Act.

Interim maintenance Rs. ______________ p.m.Maintenance granted Rs. ______________ p.m.

(f) Whether Respondent was sent to Judicial Custody.

 For less than a week For less than a month For more than a monthSpecify period ___________________________

(g) Any other order _________________________

Prayer:It is, therefore, most respectfully prayed that this Hon'ble Court be pleased to grant the relief(s) claimed therein and pass such order or orders other order as this Hon'ble Court may deem fit and proper under the given facts and circumstances of the case for protecting the aggrieved person from domestic violence and in the interest of justice.Complainant/aggrieved Person Through CounselPlace:Dated:VerificationVerified at ............................................................ (place) on this ................ day of ..................................... 20 ........... that the contents of Paras 1 to 12 of the above application are true and correct to the best of my knowledge and nothing material has been concealed therefrom.DeponentCountersignature of Protection Officer with dateForm III(See rule 6 (4) and 7]Affidavit Under Section 23 (2) of The Jammu And Kashmir Protection of Women from Domestic Violence Act, 2010In the Court of......................... MM,......................P/S: ..........................In the Matter of:Ms. ............... & Others ...ApplicantVersusMs. ............. & Others ........RespondentAffidavitI, ................................., W/o Mr. ..............................., R/o ................................ D/o Mr. ................................... R/o ..................................., presently residing at ........................................ do hereby solemnly affirm and declare on oath as under:

1. That I am the Applicant in the accompanying Application for ..................................... filed for myself and for my daughter/son.

2. That I am the natural guardian of

3. That being conversant with the facts and circumstances of the case I am competent to swear this affidavit.

4. That the Deponent had been living with the Respondent(s) at ............................ since ............................. to ...................

5. That the details provided in the present application for the grant of relief under section(s) .................................... have been entered into by me/at my instructions.

6. That the contents of the application have been read over, explained to me in English/Hindi/any other local language (Please specify ........................)

7. That the contents to the said application may be read as part of this affidavit and are not repeated herein for the sake of brevity.

8. That the applicant apprehends repetition of the acts of domestic violence by the Respondent(s) against which relief is sought in the accompanying application.

9. That the Respondent has threatened the Applicant that ........................................................

10. That the reliefs claimed in the accompanying application are urgent in as much as the applicant would face great financial hardship and would be forced to live under threat of repetition/escalation of acts of domestic violence complained of in the accompanying application by the Respondent(s) if the said reliefs are not granted on an ex-parte ad-interim basis.

11. That the facts mentioned herein are true and correct to the best of my knowledge and belief and nothing material has been concealed therefrom.

DeponentVerificationVerified at .................................... on this ............................. day of ...................................... 20 ................... that the contents of the above affidavit are correct to the best of my knowledge and belief and no part of it is false and nothing material has been concealed therefrom.DeponentForm IV[See rule 8 (1) (ii)]Information on Rights of Aggrieved Persons under The Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010

1. If you are beaten up, threatened or harassed in your home by a person with whom you reside in the same house, then you are facing domestic violence. The Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010, gives you the right to claim protection and assistance against domestic violence.

2. You can receive protection and assistance under the Act, if the person(s) with whom you are/were residing in the same house, commits any of the following acts of violence against you or a child in your care and custody:-

I. Physical Violence:For example-

(i)Beating, (ii) Slapping, (iii) Hitting, (iv) Biting, (v) Kicking, (vi) Punching, (vii) Pushing, (viii) Shoving, or

(ix)Causing bodily pain or injury in any other manner.

II. Sexual Violence:For example-

(i)Forced sexual intercourse;

(ii)Forces you to look at pornography or any other obscene pictures or material;

(iii)Any act of sexual nature to abuse, humiliate or degrade you, or which is otherwise violative of your dignity or any other unwelcome conduct of sexual nature;

(iv)Child sexual abuse.

III. Verbal and Emotional Violence:For example-

(i)Insults;

(ii)Name-calling;

(iii)Accusations on your character or conduct etc;

(iv)Insults for not having a male child;

(v)Insults for not bringing dowry etc.;

(vi)Preventing you or a child in your custody from attending school, college or any other educational institution;

(vii)Preventing you from taking up a job;

(viii)Forcing you to leave your job;

(ix)Preventing you or a child in your custody from leaving the house;

(x)Preventing you from meeting any person in the normal course of events;

(xi)Forcing you to get married when you do not want to marry;

(xii)Preventing you from marrying a person of your choice;

(xiii)Forcing you to marry a particular person of his/their own choice;

(xiv)Threat to commit suicide;

(xv)Any other verbal or emotional abuse.

IV. Economic Violence:For example-

(i)Not providing you money for maintaining you or your children,

(ii)Not providing food, clothes, medicines etc. for you or your children,

(iii)Stopping you from carrying on your employment, or

(iv)Disturbing you in carrying on your employment,

(v)Not allowing you to take up an employment, or

(vi)Taking away your income from your salary, wages, etc., or

(vii)Not allowing you to use your salary, wages, etc.,

(viii)Forcing you out of the house you live in,

(ix)Stopping you from accessing or using any part of the house,

(x)Not allowing use of clothes, articles or things of general household use,

(xi)Not paying rent if staying in a rented accommodation, etc.

3. If an act of domestic violence is committed against you by a person/s with whom you are/were residing in the same house, you can get all or any of the following orders against the person(s):-

(a)Under section 18:

(i)To stop committing any further acts of domestic violence on you or your children;

(ii)To give you the possession of your stridhan, jewellery, clothes, etc.;

(iii)Not to operate the joint bank accounts or lockers without permission of the court.

(b)Under section 19:

(i)Not to stop you from residing in the house where you were residing with the person/s;

(ii)Not to disturb or interfere with your peaceful enjoyment of residence;

(iii)Not to dispose of the house in which you are residing;

(iv)If your residence is a rented property then either to ensure payment of rent or secure any other suitable alternative accommodation which offers you the same security and facilities as earlier residence;

(v)Not to give up the rights in the property in which you are residing without the permission of the court;

(vi)Not to take any loan against the house/property in which you are residing or mortgage it or create any other financial liability involving the property.

(vii)Any or all of the following orders for your safety requiring the person/s to-

(c)General Orders:

(i)Stop the domestic violence complained/reported.

(d)Special Orders:

(i)Remove himself/stay away from your place of residence or workplace;

(ii)Stop making any attempts to meet you;

(iii)Stop calling you over phone or making attempts to communicate with you by letter, e-mail, etc.;

(iv)Stop talking to you about marriage or forcing you to meet a particular person of his/their choice for marriage;

(v)Stay away from the school of your child/children, or any other place where you and your children visit;

(vi)Surrender possession of firearms, any other weapon or any other dangerous substance;

(vii)Not to acquire possession of firearms, any other weapon or any other dangerous substance and not to be in possession of any similar article;

(viii)Not to consume alcohol or drugs with similar effect which led to domestic violence in the past.

(ix)Any other measure required for ensuring your or your children's safety.

(e)An order for interim monetary relief under sections 20 and 22 including-

(i)Maintenance for you or your children,

(ii)Compensation for physical injury including medical expenses,

(iii)Compensation for mental torture and emotional distress,

(iv)Compensation for loss of earning;

(v)Compensation for loss caused by destruction, damage, removal of any property from your possession or control.

Note:-I. Any of the above relief can be granted on an interim basis, as soon as you make complaint of domestic violence and present your application for any of the relief before the court.II. A complaint of domestic violence made in Form I under the Act is called a "Domestic Incident Report".

4. If you are a victim of domestic violence, you have the following rights:-

(i)The assistance of a protection officer and service providers to inform you about your rights and the relief which you can get under the Act under section 5.

(ii)The assistance of protection officer, service providers or the officer-in-charge of the nearest police station to assist you in registering your complaint and filing an application for relief under sections 9 and 10.

(iii)To receive protection for you and your children from acts of domestic violence under section 18.

(iv)You a right to measures and orders protecting you against the particular dangers or insecurities you or your child are facing.

(v)To stay in the house where you suffered domestic violence and to seek restraint on other persons residing in the same house, from interfering with or disturbing peaceful enjoyment of the house and the amenities/ facilities therein, by you or your children under section 19.

(vi)To regain possession of your stridhan, jewellery, clothes, articles of daily use and other household goods under section 18.

(vii)To get medical assistance, shelter, counselling and legal aid under sections 6, 7, 9 and 14.

(viii)To restrain the person committing domestic violence against you from contacting you or communicating with you in any manner under section 18.

(ix)To get compensation for any physical or mental injury or any other monetary loss due to domestic violence under section 22.

(x)To file complaint or applications for relief under the Act directly to the court under sections 12, 18, 19, 20, 21, 22 and 23.

(xi)To get the copies of the complaint filed by you, applications made by you, reports of any medical or other examination that you or your child undergo.

(xii)To get copies of any statements recorded by any authority in connection with domestic violence.

(xiii)The assistance of the protection officer or the police to rescue you from any danger.

5. The person providing the form should ensure that the details of all the registered service providers are entered in the manner and space provided below. The following is the list of service providers in the area:

Name of organization	Service Provide	Contact Details

Continue the list on a separate sheet, if necessary .............................Form V[See rule 8 (1) (iv)]

1. When a Protection Officer, Police officer or any other service provider is assisting the woman in providing details in this Form, then details in columns C and D are to be filled in by the Protection Officers, Police officer or any other service provider, as the case may be, in consultation with the complainant and with her consent.

2. The aggrieved person in case of approaching the court directly may herself provide details in columns C and D.

3. If the aggrieved person leaves the columns C and D blank and approaches the court directly, then details in the said columns are to be provided by the Protection Officer to the court, in consultation with the complainant and with her consent.

	A	B	C	D	E
S.No.	Violence by the Respondent	Consequences of violence mentioned in Column Asuffered by the Aggrieved Person	Apprehensions of the Aggrieved Personregarding violence mentioned in Column	Measures required for safety	Order sought from the court
1	Physical violence by the Respondent	Complainant's perception that she and her children are at riskof repetition of physical violence	(a) Repetition(b) Escalation(c) Fear of injury(d)Any other, specify
2	Any sexual act abusing humiliating or degrading, otherwiseviolence of your dignity	(a) Depression(b) At risk of repetition of such an act(c)Facing attempt to commit such acts	(a) Repetition(b) Escalation(c) Any other, specify
3	Attempts at strangulation	(a) Physical injury(b) Mental ill health(c) Any other,specify	(a) Repetition(b) Any other, specify
4	Beating to the children	(a) Injury to the children(b) Adverse mental effect of thesame on the children(c) Any other, specify	(a) Risk of repetition(b) Adverse effect of violencebehaviour/environment on the child
5	Threats to commit suicide by the Respondent	(a) Violence environment in the house(b) Threat tosafety(c) Any other, specify	(a) Actually trying to commit the same(b) Repetition(c)Any other specify
6	Attempts to commit suicide by the respondent	(a) Violence environment in the house(b) Insecurity,anxiety, depression, mental trauma(c) Any other, specify	(a) Repetition, escalation, aggravation of the same(b)Mental trauma, pain(c) Any other, specify
7	Psychological and Emotional abuse of the Complainant likeinsults, ridicule, name calling, insults for not having a malechild false accusations of unchasity, etc	(a) Depression(b) Mental trauma, pain(c) Unsuitableatmosphere for the child/children(d) Any other, specify	(a) Repetition, escalation, aggravation of the same(b)Mental trauma, pain(c) Any other, specify
8	Making verbal threats to cause harm to the aggrievedperson/her children/parents/relatives	(a) Living in constant fear(b) Mental trauma, pain(c)Any other, specify	(a) Respondent may carry out the mentioned threats(b)Mental trauma, pain(c) Any other, specify
9	Forcing not to attend school/college/any other educationalinstitution	(a) Depression(b) Mental trauma,pain(c) Any other,specify	(a) Repetition(b) Mental trauma, pain(c) Any other,specify
10	Forcing to get married when do not want to/forcing not tomarry a person of choice/forcing to marry a particular person ofrespondent/s' choice	(a) Depression(b) Mental trauma, pain(c) Fear of beingmarried forcibly(d) Any other	(a) Repetition(b) Mental trauma, pain(c) Any other
11	Threatening to kidnap the child/children	(a) Living in constant fear(b) Threat to thechild/children's safety(c) Any other, specify	(a) Child/children might be kidnapped(b) Any other,specify
12	Actually causing harm to the aggrievedperson/children/relatives	(a) Living in constant fear of further harm(b) Any otherspecify	(a) Repetition(b) Escalation(c) Fear of injury(d)Any other, specify
13	Substance abuse (drugs/alcohol)	(a) Living in constant fear of abusive and violence behaviourby the Respondent due to substance abuse(b) Deprived ofleading a normal life(c) Any other, specify	(a) Physical violence after consuming the same(b) Abusivebehaviour after consuming the same(c) Non-payment ofmaintenance/household expenses(d) Any other, specify
14	History of criminal behaviour	(a) Constant fear of violence(b) Fear of revenge by theRespondent	(a) Respondent has a tendency to violence law and is likely toflout orders passed by the court against him(b) Respondentmight cause harm to the aggrieved person/children for filing anyfurther proceedings(c) Any other, specify
15	Not provided money towards maintenance, food, clothes,medicines, etc	(a) Driven towards vagrancy and destitution(b) Any other,specify	(a) Have to face great hardship to fulfil the needs andrequirements of her child/children and herself(c) Any other,specify
16	Stopped, disturbed from carrying on employment or not allowedto take up the same	(a) Not able to fulfil the basic needs for yourself and yourchildren(b) Any other, specify	(a) Have to face great hardship tofulfil the needs and requirements of her child/children andherself(b) Any other, specify
17	Forced out of the house, stopped from accessing or using anypart of the house or prevented from leaving the same	(a) Having no place to stay for yourself and your children(b)Being restricted to a particular area of the house	(a) Safety of her child/children and herself(b) Have toface great hardship in providing shelter for her and herchildren(c) Any other, specify
18	Not allowed use of clothes, articles or things of generalhousehold use	(a) Losing possession of the same(b) Not having resourcesto replace the same	(a) The same may be disposed of by the Respondent(b) Anyother
19	Non payment of rent in case in rented accommodation	(a) Being asked to leave the same by the owner on such nonpayment(b) No alternate accommodation to go to(c) Noincome to afford a rented accommodation	(a) Losing shelter(b) Facing great hardship(c) Anyother, specify
20	Sold, pawned stridhan or any other valuables without informingor without consent	(a) Loss of valuable or property(b) Any other, specify	(a) The same may be disposed of by the Respondent(b) Anyother, specify
21	Dispossessed of strichan	(a) Deprived of the property in her possession(b) Anyother, specify	(a) The same may be disposed of by the Respondent(b) Fearof never receiving the same again(c) Any other, specify
22	Breach of civil/criminal court order, specify order	Please specify	Please specify

SignatureAggrieved PersonSignatureService Provider/ProtectionOfficer/Police OfficerForm VI[See rule 9 (1)]Form for Registration as Service Providers Under Section 10 (1) of The Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010

1.	Name of the applicant
2.	Address along-with Phone number, e-mail address, if any
3.	Services being rendered	 ShelterPsychiatric CounsellingFamily counsellingVocational Training Centre
		 Medical AssistanceAwareness ProgrammeCounselling for a group of people who are victims of domesticviolence and family disputesAny other, specify
4.	Number of persons employed for providing such services
5.	Whether providing the required services in your institutionrequires certain statutory minimum professional qualification?
	If yes, please specify and give details.
6.	Whether list of names of the persons and the capacity in whichthey are working and their professional qualification isattached?	YesNo
7.	Period for which the service are being rendered	 3 years4 years5years6yearsMorethan 6 years
8.	Whether registered under any law/regulation	 YesNo
9.	Whether requirements prescribed by any regulatory body or lawfulfilled?
	If yes, the name and address of the regulatory body:
Note:- In case of a shelter home, details undercolumn 10 to 18 are to be entered by registering authority afterinspection of the shelter home.
10.	Whether there is adequate space in the shelter home?
11.	Measured area of the entire premise
12.	Number of rooms
13.	Area of the rooms
14.	Details of security arrangements available
15.	Whether a record available for maintaining a functionaltelephone connection for the use of inmates for the last 3 years?
16.	Distance of the nearest dispensary/clinic/medical facility
17.	Whether any arrangement for regular visits by a medicalprofessional has been made?	 YesNo

Medical Professional Address: ______________________Contact number ________________________Qualification _____________________Specialization ______________________

18. Any other facilities available, specify

__________________________________________________________Note:- In case of a counselling centre, details under column 19 to 25 are to be entered after inspection by registering authority.

19. Number of counsellors in the centre

20. Minimum qualification of the counsellors, specify

 Under graduate Graduate Post graduate Diploma holder Professional degree Any other, specify

21. Experience of the counsellors

 Less than a year 1 year 2 years 3 years More than 3 years

22. Professional qualification/experience of counsellors

 Professional degree Experience in family counselling as a ........................................ (designation) in the ....................................... (Name of the organization) Experience in psychiatric counselling as ..................................... (designation) in the .......................................... (Name of the organization)Any other relevant experience, please specify.__________________________________________

23. Whether a list of names of counsellors alongwith their qualifications has been annexed

 Yes No

24. Type of counselling provided:

 Supportive one-to-one counselling Cognitive behavioural therapy (CBT) {mental process that people use to remember, reason, understand, solve problems and judge things} Providing counselling to a group of people suffering Family counselling

25. Facilities provided:

 Offering personal professional and confidential counselling sessions A safe environment to discuss problems and express emotions Information on counselling services, support groups and mental health care resources One to one counselling and group work Therapies, ongoing counselling and health related support Any other please specify ___________________________

26. Any other service:

(1)Services being provided ______________________

(2)Personnel appointed ____________________________

(3)Statutory minimum qualifications required for providing such service_______________________________

(4)Whether a list of names of personnel engaged for providing service along with their professional qualification is annexed? Yes  No

(5)Any other details which the service provider desirous of registration may provide................................................ If necessary, continue on a separate sheet .....................................Place:Signature of the authorised officialDate:Designation:

(Seal)Form VII

[See rule 11 (1)]Notice for Appearance Under Section 13 (1) of The Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010In the Court of.......................................P/S: ....................................In The Matter Of:Ms............................................. ComplainantVersusMr............................................. RespondentTo,Mr.................................S/O................................R/O................................Whereas the Applicant has filed an application(s) under section ........................................ of the Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010;You are hereby directed to appear before this Court on the .............................. day of .............................................. 20 ...... at ................ O'clock in the ......................... noon person ally or through a duly authorised counsel of this Court to show cause why the relief(s) claimed by the Applicant against you should not be granted, failing which the Court shall proceed ex parte against you.Given under my hand and the seal of the Court of ................................. on the ......................... day of ......................... 20 ......Seal of the CourtSignature

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