Section 6 in The M.P. Dowry Prohibition Rules, 2004
6. Method of appointment, duties and functions of Chief Dowry Prohibition Officer.
(1)The State Government shall designate the senior officer of the concerned Department as the Chief Dowry Prohibition Officer to administer and co-ordinate the work relating to dowry prohibition throughout the State.(2)The Chief Dowry Prohibition Officer shall co-ordinate the work of Dowry Prohibition Officers and shall be responsible for creating consciousness and awareness to prevent dowry system among the public and to set out programmes with a view to uproot the evil of dowry system.(3)The Chief Dowry Prohibition Officer shall be responsible for the preparation and submission of an annual report on the progress of implementation of the Act and related matters and of such statistics, as may, from time to time, be required by State Government.(4)The Chief Dowry Prohibition Officer shall issue instructions to all the Departments of the State Government of the following effect-(i)Every Government Servant shall after his marriage furnish a declaration stating that he has not taken any dowry to Head of the Department. The declaration shall be signed by the wife, father and father-in-law.(ii)One specified day in a year to be observed as Dowry Prohibition Day; and(iii)Pledge to be administered to the students in schools and colleges and other institutions not to give or take dowry.
