Section 17(3) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989
(3)The State Government may, by notification in the Official Gazette, make one or more schemes specifying the manner in which the officers referred to in sub-section (1) shall take appropriate action specified in such scheme or schemes to prevent atrocities and to restore the feeling of security amongst the members of the Scheduled Castes and the Scheduled Tribes.
