Section 13(1)(j) in The Commissions For Protection Of Child Rights Act, 2005

[Cites 0, Cited by 4] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1)(j) in The Commissions For Protection Of Child Rights Act, 2005

(j)inquire into complaints and take suo motu notice of matters relating to,-

(i)deprivation and violation of child rights;

(ii)non-implementation of laws providing for protection and development of children;

(iii)non-compliance of policy decisions, guidelines or instructions aimed at mitigating hardships to and ensuring welfare of the children and to provide relief to such children,

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Union of India - Subsection

Section 13(1)(j) in The Commissions For Protection Of Child Rights Act, 2005