Section 8(2) in Jammu and Kashmir Protection of Women from Domestic Violence Rules, 2011
(2)Without prejudice to the foregoing duties and functions, the Protection Officer, if directed to do so in writing, by the Magistrate shall-(i)conduct a home visit of the shared household premises and make preliminary enquiry if the Magistrate requires clarification, in regard to granting ex-parte interim relief to the aggrieved person under the Act and pass an order for such home visit;(ii)after making appropriate inquiry, file a report on the emoluments, assets, bank accounts or any other documents as may be directed by the Magistrate;(iii)restore the possession of the personal effects including gifts and jewellery of the aggrieved person and the shared household to the aggrieved person;(iv)assist the aggrieved person to regain custody of children and secure rights to visit them under his/her supervision as directed by the Magistrate;(v)assist the Magistrate in enforcement of orders in the proceedings under the Act in the manner directed by the Magistrate, including orders under section 12, section 18, section 19, section 20, section 21 or section 23;(vi)take the assistance of the police, if required, in confiscating any weapon involved in the alleged domestic violence.
