Tamil Nadu act 006 of 2007 : The Tamilnadu Prohibition of Child Marriage Rules 2009 (Act 6 of 2007)

© [Regd. No. TN/CCN/467/2009-11.

GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.

2009 [Price: Rs. 1.60 Paise.

TAMIL NADU

GOVERNMENT GAZETTE

EXTRAORDINARY PUBLISHED BY AUTHORITY

No. 350] CHENNAI, WEDNESDAY, DECEMBER 30, 2009 Margazhi 15, Thiruvalluvar Aandu-2040

Part III—Section 1(a) General Statutory Rules, Notifications, Orders, Regulations, etc., issued by Secretariat Departments.

NOTIFICATIONS BY GOVERNMENT

SOCIAL WELFARE AND NUTRITIOUS MEAL PROGRAMME DEPARTMENT

THE TAMIL NADU PROHIBITION OF CHILD MARRIAGE RULES, 2009.

[G.O. (Ms.) No. 169, Social Welfare and Nutritious Meal Programme (SW5) 30th December 2009.]

No. SRO A-44(a)/2009.

In exercise of the powers conferred by sub-section (1) of Section 19 of the Prohibition of Child Marriage Act, 2006 (Central Act 6 of 2007), the Governor of Tamil Nadu hereby makes the following Rules, namely:—

1. Short title.—These rules may be called the Tamil Nadu Prohibition of Child Marriage Rules, 2009.

2. Definition.—(1) In these rules, unless the context otherwise requires,—

(a) "Act" means the Prohibition of Child Marriage Act, 2006 (Central Act 6 of 2007);

(b) "State Government" means the Government of Tamil Nadu:

(2) Words and Expressions used and not defined in these rules but defined in the Act shall have the meaning respectively assigned to them in the Act.

3. Duties and Functions of Child Marriage Prohibition Officer.—In addition to the duties and functions assigned to the Child Marriage Prohibition Officer under sub-section (3) of Section 16 of the Act, it shall be the duty of every Child Marriage Prohibition Officer—

(a) to act immediately upon any information of solemnization of any child marriage that may be received through any mode of communication including written or oral i.e. through a letter, telephone, telegram, e-mail etc. or by any other means and forthwith initiate all necessary action;

(b) to furnish quarterly return and statistics to the Commissioner of Social Welfare in Form I;

(c) to file petition for annulling a child marriage in District Court in case the petitioner is a minor;

(d) to file petition before the District Court to pay maintenance to the female contracting party of the Marriage until her remarriage;

(e) to file petition before the District Court for the custody and maintenance of children of the child marriage.

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DTP—III-1(a) Ex. (350)

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2 TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY

4. Filing of the case.—Any person in the best interest of the child, may also file a petition through Child Marriage Prohibition Officer.

5. Panchayat Level Core Committee.—A Committee with the following persons to assist the Child Marriage Prohibition Officer:—

Panchayat President : Chairperson

Extension Officer (Social Welfare) : Convener

Village Administrative Officer : Member

Secretary, Panchayat Level Federation of : Member

Self Help Groups

Head Master / Senior Teacher(where there : Member

is no Head Master)

One Women Ward Member(If more than : Member

one Women Ward Member, the Senior

most by age)

FORM - I

(See rule -3)

Child Marriage Incident Report

1. Details of the complainant / Party to the child marriage:

(1) Name of the complainant /Party to the child marriage:

(2) Age:

(3) Present Address:

(4) Phone Number,If any:

2. Details of respondents:

Sl.No. Name Address Tel. No.

3. Details of Marriage:

4. List of documents attached:

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TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY 3

5. Order that need to be obtained under the Prohibition of Child Marriage Act, 2006 (Central Act 6 of 2007):

Sl.No. Orders Yes/No

1. Prohibitory injunction under Section 13.

2. Annulment order under Section 3.

3. Residence order under Section 4(4).

4. Maintenance order under Section 4(1).

5. Custody order under Section 5.

6. Restriction order under Section 3(4).

7. Any other Order.

6. Assistance needed:

Sl.No. Assistance available Yes/No

1. Counsellor

2. Police Assistance

3. Assistance for initiating Criminal Proceedings

4. Shelter home

5. Medical Facilities

6. Legal Aid Place ……………… Date ……………… ………………………….. (Counter signature of Prt) Name………..........………….. Address……………………….

P. RAMA MOHANA RAO,

Principal Secretary to Government

PRINTED AND PUBLISHED BY THE DIRECTOR OF STATIONERY AND PRINTING, CHENNAI

ON BEHALF OF THE GOVERNMENT OF TAMIL NADU.

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