(1)The State Government shall, as soon as may be, frame rules for Witness Protection as a measure of Human Rights protection.(2)The State Government or an officer, authorized by the State Government may apply to the Court, having jurisdiction, for declaring a witness as a protected witness under such terms and such conditions, as may be prescribed.(3)The measures for protecting such witness may include, inter alia:(a)Making necessary arrangements:(i)allowing the witness to establish a new identity; or(ii)providing arrangements to protect and provide security to the witness and his family;(b)relocating the witness;(c)providing accommodation for the witness;(d)providing transport for the property of the witness;(e)providing reasonable financial assistance to the witness;(f)permitting any person, involved in the administration of the witness protection programme, to use an assumed name in carrying out his or her duties and for documentation in support of those assumed names;(h)taking any of the steps listed in clauses (a) to (f), in respect of a foreign witness, present in Uttarakhand, pursuant to an agreement or arrangement between India and a foreign State, relating to witness protection;(g)any other act ion, which the State Government considers necessary, to ensure the safety of the witness.(4)The State Government may pass such orders, as deemed necessary, to remove any difficulty in the operation of this section.
