Section 9(2) in The Maharashtra Devdasi System (Abolition) Act, 2005
(2)To pass appropriate orders in any matter in respect of any Devdasi being considered by it, regarding the custody and rehabilitation of such Devdasis by fixing the responsiblity in respect of rehabilitation by any person or institution responsible for the commission of the offence of dedication under this Act, independent of the action if any, of prosecution of such offenders initiated or to be initiated under section 11 of the Act.
