Section 6 in Gujarat State Commission for Protection of Child Rights Rules, 2014
6. Procedure for the disposal of complaints.
- All complaints pertaining to violation of child rights received by the Commission shall be entered in a register with a complaint number by the Secretary and shall be presented before the Chairperson, as soon as possible, to take cognizance of the complaint:Provided that the cognizance of a complaint shall not be taken where it is-(a)in relation to incidents that have occurred one year prior to the date of making the complainant; or(b)in relation to such a matter which is sub-judice : or(c)outside the jurisdictions of the Commission.(2)The Commission may also accept the complaint received by E-mail or FAX or by SMS.(3)The Chairperson and Member may also take suo-moto action in a case of violation of child rights, published in any newspaper, shown on any news channel or presented in any other form of Media.
