Section 21(2) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989
(2)In particular, and without prejudice to the generality of the foregoing provisions, such measures may include,—(i)the provision for adequate facilities, including legal aid, to the persons subjected to atrocities to enable them to avail themselves of justice;(ii)the provision for travelling and maintenance expenses to witnesses, including the victims of atrocities, during investigation and trial of offences under this Act;(iii)the provision for the economic and social rehabilitation of the victims of the atrocities;(iv)the appointment of officers for initiating or exercising supervision over prosecutions for the contravention of the provisions of this Act;(v)the setting up of committees at such appropriate levels as the State Government may think fit to assist that Government in formulation or implementation of such measures;(vi)provision for a periodic survey of the working of the provisions of this Act with a view to suggesting measures for the better implementation of the provision of this Act;(vii)the identification of the areas where the members of the Scheduled Castes and the Scheduled Tribes are likely to be subjected to atrocities and adoption of such measures so as to ensure safety for such members.
