KARNATAKA PREVENTION AND ERADICATION OF INHUMAN EVIL PRACTICES AND BLACK MAGIC RULES, 2020

[08-May-2020]

Whereas the draft of THE KARNATAKA PREVENTION AND? ERADICATION OF?? INHUMAN?? EVIL PRACTICES AND BLACK MAGIC RULES, 2020 was published as required by sub section (1) of section 13 of section 12 and 13 of the THE KARNATAKA PREVENTION AND ERADICATION OF? INHUMAN EVIL PRACTICES AND BLACK MAGIC Act, 2017 (Karnataka Act no.46 of 2017) in Notification No. SWD 26 SPA 2018(Part), Dated:07.01.2020 in part 4(a) of No.47 of the Karnataka Gazette, Dated:13.02.2020 inviting objections or suggestions from all persons likely to be affected within fifteen days from the date of its publication in the Official Gazette.

And whereas the said Gazette was made available to public on 13.02.2020.

And whereas objections or suggestions have not been received.

Now, therefore in exercise of the powers conferred by sub section (1) of section 13 of section 12 and 13 of the KARNATAKA PREVENTION AND ERADICATION OF INHUMAN EVIL PRACTICES AND BLACK MAGIC Act, 2017 (Karnataka Act no.46 of 2017) the Government of Karnataka hereby makes the following rules namely:-

Rule - 1.? Title and commencement

(1)     These rules may be called THE KARNATAKA PREVENTION AND ERADICATION OF INHUMAN EVIL PRACTICES AND BLACK MAGIC RULES, 2020

(2)     They shall come in to force from the date of their final publications in the official gazette.

Rule - 2. Definitions:-

(1)    In these rules? unless the context otherwise requires,?

(a)       ?Act?? means THE KARNATAKA PREVENTION AND ERADICATION OF INHUMAN EVIL PRACTICES AND BLACK MAGIC Act, 2017

(b)       ?Nodal Department??? means? the? Department? of? Social? Welfare, Government of Karnataka; and

(c)       ?Vigilance Officers? means the vigilance Officers oppointed under section 6 of the act.

(2)    All otherwords and expressions used in these Rules, but not defined shall have the same meaning as assigned to them in the Act.

Rule - 3. Awareness programme:-

(1)       The Nodal Department shall undertake appropriate awareness programme to bring awareness among the public about the ill effects of the inhuman, evil practices and black magic and provide medical relief to the injured victims in government hospitals, asper the provision of section 12 of the Act through district administration consisting of Taluka Magistrate, Sub-Divisional Magistrate and District Magistrate and District and Taluka Officers of the Nodal Department. Besides the nodal department shall also extend necessary financial and other assistance to the district administration in this regard.

(2)       The Vigilance Officer shall also undertake the awareness programme in his jurisdiction to bring the awareness among the public about the ill effects of the inhuman, evil practices and black magic and provide medical relief to the injured victims in government hospitals. The district administration i.e., Taluka Magistrate, Sub-Divisional Magistrate and District Magistrate and District and Taluka Officers of the Social Welfare Department have to extend the financial and other assistance to the? vigilance? officers in this regard.

(3)       The senior police officers like district superintendent of police, deputy commissioners of the police in the police commissionarates and Inspector General of Police of the ranges shall supervise and? guide? the vigilance officers and inspectors of notified police stations for effective implementation of the Act.

(4)       The vigilance officers and the inspectors of notified police stations shall report to their higher officers, the? details? of? the? cases? under? the? Act? for the purpose of the review and monitoring.

(5)       A half-yearly review meeting may be held under the chairmanship of the Hon`ble Minister for Social Welfare Department regarding the implementation of the Act? with? the? Officers? of? Home? Department,? Social Welfare Department and Officers of other Departments (if required).

(6)       The Director General and Inspector? General? of? Police? of? the State shall submit the consolidated District-wise information of the cases registered etc., in the Format, Annexure-1 to? Nodal? Department? i.e.,? Social Welfare Department through Home Department for the purpose of half-yearly review meeting.