Section 17(3) in The Schedule Castes And the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995
(3)The district-level committee shall meet at least once in three months.[17A. Constitution of Sub-Division Level Vigilance and Monitoring Committee. - (1) In each Sub Division within the State, the Sub-Divisional Magistrate shall set up a vigilance and monitoring committee in his sub-division to review the implementation of the provisions of the Act, [scheme for the rights and entitlements of victims and witnesses in accessing justice, as specified in sub-section (11) of section 15A of Chapter IV A of the Act,] [Inserted by Notification No. G.S.R. 725 (E) dated 8.11.2013 (w.e.f. 31.3.1995)] relief and rehabilitation facilities provided to the victims and other matters connected therewith, prosecution of cases under the Act, role of different officers/agencies responsible for implementing the provisions of the Act and various reports received by the Sub-Division Administration.
