 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 273 Annexure The Prevention of Torture Bill, 2017 A BILL to provide for punishment for torture, other cruel, inhuman or degrading treatment inflicted by public servants or any person with the consent or acquiescence of any public servant; to protect the interest of the victims, complainants and witnesses from all kinds of ill-treatment and to compensate the victim suitably, and for matters connected therewith or incidental thereto;. WHEREAS clause (3) of article 20, article 21 and clauses (1) and (2) of article 22 of the Constitution and other existing laws provide for protection of persons from torture, other cruel, inhuman and degrading treatment; AND WHEREAS India has signed the Convention against Torture and Other Cruel, Inhuman or Degrading Treatment or Punishment [adopted by General Assembly of the UN on 10th December, 1984 (Resolution No.39/46)] (known as the UN Convention against Torture) on October 14, 1997: AND WHEREAS it is considered necessary to provide for effective implementation of the Convention; BE it enacted by Parliament in the Sixtyeighth Year of the Republic of India as follows: Chapter I Preliminary 1. Short title and commencement. (1) This Act may be called the Prevention of Torture Act, 2017. (2) It extends to the whole of India. (3) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back