Section 3 in Protection of Women from Domestic Violence Rules, 2006
3. Qualifications and experience of Protection Officers.
(1) The Protection Officers appointed by the State Government may be of the Government or members of non-governmental organizations :Provided that preference shall be given to women.(2)Every person appointed as Protection Officer under the Act shall have at least three years' experience in social sector.(3)The tenure of a Protection Officer shall be a minimum period of three years.(4)The State Government shall provide necessary office assistance to the Protection Officer for the efficient discharge of his or her functions under the Act and these rules.
