The Prohibition of Child Marriage Act, 2006

16. Child Marriage Prohibition Officers.-

1.   The State Government shall, by notification in the Official Gazette, appoint for the whole State, or such part thereof as may be specified in that notification, an officer or officers to be known as the Child Marriage Prohibition Officer having jurisdiction over the area or areas specified in the notification.

2.   The State Government may also request a respectable member of the locality with a record of social service or an officer of the Gram Panchayat or Municipality or an officer of the Government or any public sector undertaking or an office bearer of any non-governmental organisation to assist the Child Marriage Prohibition Officer and such member, officer or office bearer, as the case may be, shall be bound to act accordingly.

3.   It shall be the duty of the Child Marriage Prohibition Officer-

a.   to prevent solemnisation of child marriages by taking such action as he may deem fit;

b.   to collect evidence for the effective prosecution of persons contravening the provisions of this Act;

c.   to advise either individual cases or counsel the residents of the locality generally not to indulge in promoting, helping, aiding or allowing the solemnisation of child marriages;

d.   to create awareness of the evil which results from child marriages;

e.   to sensitize the community on the issue of child marriages;

f.   to furnish such periodical returns and statistics as the State Government may direct; and

g.   to discharge such other functions and duties as may be assigned to him by the State Government.

1.  

2.  

3.  

4.   The State Government may, by notification in the Official Gazette, subject to such conditions and limitations, invest the Child Marriage Prohibition Officer with such powers of a police officer as may be specified in the notification and the Child Marriage Prohibition Officer shall exercise such powers subject to such conditions and limitations, as may be specified in the notification.

5.   The Child Marriage Prohibition Officer shall have the power to move the Court for an order under sections 4, 5 and 13 and along with the child under section 3.

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