Section 17C(1) in The Child Labour (Prohibition And Regulation) Rules, 1988
(1)The District Magistrate shall -(i)specify such officers subordinate to him, as he considers necessary, to be called nodal officers, who shall exercise all or any of the powers and perform all or any of the duties of the District Magistrate conferred and imposed on him by the Central Government under section 17A;(ii)assign such powers and duties, as he thinks appropriate, to a nodal officer to be exercised and performed by him within his local limits of jurisdiction as subordinate officer;(iii)preside over as chairperson of the Task Force to be formed in a district consisting of -(a)Inspector appointed under section 17 for the purposes of his local limits of jurisdiction;(b)Superintendent of Police for the purposes of his local limits of jurisdiction;(c)Additional District Magistrate for the purposes of his local limits of jurisdiction;(d)nodal officer referred to under clause (i) for the purposes of his local limits of jurisdiction;(e)Assistant Labour Commissioner (Central) for the purposes of his local limits of jurisdiction;(f)two representatives each from a voluntary organisation involved in rescue and rehabilitation of employed children in the district on rotation basis for a period of two years;(g)a representative of the District Legal Services Authority to be nominated by the District Judge;(h)a member of the District Anti-trafficking Unit;(i)Chairperson of the Child Welfare Committee of the District;(j)District Child Protection Officer in the District under the Integrated Child Protection Scheme of the Ministry of the Government of India dealing with women and child development;(k)District Education Officer;(l)any other person nominated by the District Magistrate;(m)Secretary of the Task Force shall be any of the nodal officers referred to in clause (i) and nominated by the Chairperson.
