36A. [ Power to regulate [undesirable activities] [Inserted by Act 26 of 2011 w.e.f. 26.04.2011.].
- The Commissioner, may, in order to prevent or suppress or control undesirable activities of eunuchs, in the area under his charge, by notification in the official Gazette, make orders for,-(a)preparation and maintenance of a register of the names and places of residence of all [persons] [Substituted by Act 22 of 2016 w.e.f. 27.07.2016.] residing in the area under his charge and who are reasonably suspected of kidnapping or emasculating boys or of committing unnatural offences or any other offences or abetting the commission of such offences,(b)filing objections by aggrieved [persons] [Substituted by Act 22 of 2016 w.e.f. 27.07.2016.] to the inclusion of his name in the register and for removal of his name from the register for reasons to be recorded in writing;(c)prohibiting a registered [person] [Substituted by Act 22 of 2016 w.e.f. 27.07.2016.] from doing such activities as may be stated in the order.(d)any other matter he may consider necessary.]
