The Commissions for Protection of Child Rights Act, 2005

Chapter III Functions and Powers of the Commission

13. Functions of Commission.-

1.      The Commission shall perform all or any of the following functions, namely:-

a.      examine and review the safeguards provided by or under any law for the time being in force for the protection of child rights and recommend measures for their effective implementation;

b.     present to the Central Government, annually and at such other intervals, as the Commission may deem fit, reports upon the working of those safeguards;

c.      inquire into violation of child rights and recommend initiation of proceedings in such cases;

d.     examine all factors that inhibit the enjoyment of rights of children affected by terrorism, communal violence, riots, natural disaster, domestic violence, HIV/AIDS, trafficking, maltreatment, torture and exploitation, pornography and prostitution and recommend appropriate remedial measures;

e.      look into the matters relating to children in need of special care and protection including children in distress, marginalized and disadvantaged children, children in conflict with law, juveniles, children without family and children of prisoners and recommend appropriate remedial measures;

f.      study treaties and other international instruments and undertake periodical review of existing policies, programmes and other activities on child rights and make recommendations for their effective implementation in the best interest of children;

g.     undertake and promote research in the field of child rights;

h.      spread child rights literacy among various sections of the society and promote awareness of the safeguards available for protection of these rights through publications, the media, seminars and other available means;

i.       inspect or cause to be inspected any juvenile custodial home, or any other place of residence or institution meant for children, under the control of the Central Government or any State Government or any other authority, including any institution run by a social organisation; where children are detained or lodged for the purpose of treatment, reformation or protection and take up with these authorities for remedial action, if found necessary;

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, or take up the issues arising out of such matters with appropriate authorities; and

a.     

b.     

c.     

d.     

e.     

f.     

g.     

h.     

i.     

j.     

k.      such other functions as it may consider necessary for the promotion of child rights and any other matter incidental to the above functions.

1.     

2.      The Commission shall not inquire into any matter which is pending before a State Commission or any other Commission duly constituted under any law for the time being in force.

Back

Index

Next