Section 6 in Telangana Devadasis (Prohibition of Dedication) Rules, 2016
6. Officers responsible for the implementation of the Act.
- 6.1. The Government shall to confer the powers of Judicial First Class Magistrate on the Executive Magistrate/Tahsildar/MRO for conducting the trail of the offences under the Act. The District Collector, Revenue Divisional Officer and Tahsildar exercise their duties within their respective Revenue Division.6.2The Sub-Divisional Magistrate and a Police Officer not below the rank of DSP shall immediately visit the place of dedication within 24 hours of occurrence of such an incident and assess the situation and submit a report to the District Collector.6.3The Government shall confer the powers of Judicial First Class Magistrate on the Executive Magistrate/Tahsildar/MRO for conducting the trail of the offences under the Act.6.4Investigating officer: A police Officer not below the rank of Inspector of Police shall investigate the offences under the Act. He shall investigate and complete investigation within a period of 30 days from the day of the FIR. He is also empowered to investigate against any person who prevents lawful marriage of such woman. If the woman belongs to SC or ST, the relevant provisions of POA & PCR Acts shall be made applicable while registering the case.6.5Setting up of protection Cell and Protection Officer: The State Government shall designate a protection cell and a Woman Protection Officer in every district for such women. Such cell shall take the assistance of NGOs for gaining information on the incidences/likely potential areas and individuals including both victims and perpetrators of such cases. The cell shall facilitate the conduct of awareness camps by NGOs.
