Section 5 in The Maharashtra Witness Protection and Security Act, 2017
5. Powers and functions of District Committees.
- The District Committee shall exercise the following powers and perform the following functions, namely :-(a)to monitor the protection provided to the witnesses in the area of jurisdiction of the Committee;(b)to take decision to whom the protection should be given and the extent and the nature of such protection ;(c)to take action on the application received for protection of witnesses;(d)to give necessary directions to the concerned police station for protection of witnesses;(e)to take necessary steps on orders received from State Committee;(f)to take decision for withdrawal of protection;(g)to provide necessary information to the Government and State Committee regarding protection of witnesses;(h)to maintain the record of witnesses to whom protection has been given or withdrawn;(i)any other powers and functions as may be prescribed.
