Section 17C(2) in The Child Labour (Prohibition And Regulation) Rules, 1988
(2)The Task Force referred to in clause (iii) of sub-rule (1) shall meet at least once in every month and shall make a comprehensive action plan for conducting the rescue operation, taking into account the time available, point of raid in accordance with the law for the time being in force, confidentiality of the plan, protection of victims and witnesses and the interim relief, in accordance with the guidelines for rescue and repatriation issued by the Central Government from time to time; and the Task Force shall also cause to upload the minutes of such meeting on the portal created for such purpose by the Central Government.
