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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1)(g) in Protection of Children from Sexual Offences Rules, 2020

(g)collect information and data on its own or from the relevant agencies regarding reported cases of sexual abuse and their disposal under the processes provided under the Act, including information on the following:-
(i)number and details of offences reported under the Act;
(ii)whether the procedures prescribed under the Act and rules were followed, including those regarding time frames;
(iii)details of arrangements for care and protection of victims of offences under this Act, including arrangements for emergency medical care and medical examination; and,
(iv)details regarding assessment of the need for care and protection of a child by the concerned CWC in any specific case;