Section 13 in The Haryana Scheduled Castes (Prevention of Atrocities) Contingency Plan, 2006
13. Quarterly Report.
- The implementation of the Haryana Scheduled Castes (Prevention of Atrocities) Contingency Plan will be reviewed by the District Level Consultative Committee(s) already constituted by the State Government under the Chairmanship of Deputy Commissioner for monitoring the progress of cases registered under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (33 of 1989), and the quarterly progress report will be sent of Government.This issue with the concurrence of the Finance Department conveyed vide their U.O. No. 1/101-2002-5F.G.-II(2565), dated 7th December, 2006.
