Government to receive suggestions on protecting children from pornography
Media and Communication
The Supreme Court directed the Union of India to receive comments on ways and means to curb the viewing of pornography in public places and further steps to block child pornography. The Public Interest Litigation before the court raised particular concern about pornography in schools, calling for the installation of jammers in schools to prevent access to pornographic websites on cell phones “by the driver or anyone who is in charge of the children in the buses”. Also was suggested having counselors in schools and sex education workshops to sensitise children on the issue. Wider calls for curbing distribution of pornography were also made.
Tags : PORNOGRAPHY PUBLIC PLACE SCHOOL SEX EDUCATION
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