Section 8(2) in Protection of Women from Domestic Violence Rules, 2006
(2)In addition to the duties and functions assigned to a Protection Officer under clauses (a) to (h) of sub-section (1) of section 9, it shall be the duty of every Protection Officer—(a)to protect the aggrieved persons from domestic violence, in accordance with the provisions of the Act and these rules;(b)to take all reasonable measures to prevent recurrence of domestic violence against the aggrieved person. in accordance with the provisions of the Act and these rules.
