Elaborate infrastructure and facilities set up to ensure proper implementation of POCSO Act, 2012- (Press Information Bureau) (20 Jul 2017)

MANU/PIBU/0808/2017

Human Rights

The National Commission for Protection of Child Rights (NCPCR) is mandated under Section 44 of the Protection of Children from Sexual Offences (POCSO) Act, 2012 to monitor the implementation of the provisions of the Act. As reported by NCPCR, the following infrastructure has been set up to look after the child victims of sexual offences:

(i) Children's Court/Special Courts : 591

(ii) District Child Protection Units : 692

(iii) Child Welfare Committees : 707

(iv) Specialized Juvenile Police Units : 727

(v) Spl. Public Prosecutors appointed : 459

The following facilities also exist under the POCSO Act, 2012 and POCSO Rules, 2012:

(i) Provisions of Victim Compensation Fund by State/UT governments;

(ii) Adoption of Child Friendly Procedures as per the provisions of the Act;

(iii) Appointment of Support Person for the victims.

(iv) Model Guidelines for different stakeholders issued by the Ministry of Women and Child Development and Ministry of Health & Family Welfare.

(v) Rehabilitation of victims by Child Welfare Committee under the institutions established under Juvenile Justice (Care and Protection) Act, 2015.

Tags : IMPLEMENTATION POCSO ACT INFRASTRUCTURE