KERALA STATE COMMISSION FOR PROTECTION OF CHILD RIGHTS (AMENDMENT) RULES, 2018

 

PREAMBLE

In exercise of the powers conferred by Section 36 of the Commissions for Protection of Child Rights Act, 2005 (Central Act 4 of 2006), the Government of Kerala hereby makes the following rules further to amend the Kerala State Commissions for Protection of Child Rights Rules, 2012 issued under G.O. (P) No. 59/2012/SWD dated 4th October, 2012 and published as S.R.O. No. 700/2012 in the Kerala Gazette Extraordinary No. 2001 dated 4th October, 2012, namely:

Rule - 1. Short title and commencement.

(1)     These rules may be called the Kerala State Commission for Protection of Child Rights (Amendment) Rules, 2018.

(2)     They shall come into force at once.

Rule - 2. Amendment of the Rules.

In the Kerala State Commission for Protection of Child Rights Rules, 2012,

(1)     In the opening paragraph of the notification for the words "the Commissions for the Protection of Child Rights Act, 2005", the words "the Commissions for Protection of Child Rights Act, 2005" shall be substituted.

(2)     in Rule 2

(i)       the figure and brackets "(1)" shall be inserted between the words "2. Definitions" and "In";

(ii)      in clause (a) for the word "Commissioner" the word "Commissions" shall be substituted;

(iii)     in clause (f) the words "and such other Divisions" shall be omitted.

(3)     in CHAPTER 2

(i)       for the heading "PROCEDURE FOR APPOINTMENT AND TERMS AND CONDITIONS OF SERVICE OF CHAIRPERSON AND MEMBERS", the heading "PROCEDURE FOR APPOINTMENT AND TERMS AND CONDITIONS OF SERVICE OF CHAIRPERSON, MEMBERS AND STAFF OF THE COMMISSION" shall be substituted;

(ii)      in the proviso to sub-rule (4) of Rule 5, for the word "hold", the word "held" and for the words "Member of Chairperson", the words "Member or Chairperson" shall be substituted;

(iii)     in clause (v) of Rule 8, for the words "shall cause submitted", the words "shall submit" shall be substituted;

(iv)    in sub-rule (1) of Rule 9, for the words "Chairperson or Members" the words "Chairperson and Members" shall be substituted.

(4)     in Rule 18,

(i)       in sub-rule (1), the word "that" in the last sentence shall be omitted;

(ii)      clause (i) of sub-rule (8) shall be omitted and the remaining clauses shall be renumbered as clause (i), (ii) and (iii) respectively.

(5)     in clause (d) of Rule 27, for the words "take statement", the words "record statement" and for the words "issuing commission", the words "by appointing Commission" shall be substituted.

(6)     in Rule 28

(i)       in clause (d) for the word "relates", the word "related" shall be substituted;

(ii)      in clause (e), after the word "allegations", the word "that" shall be inserted.

(7)     in Rule 29, the symbol "," shall be inserted after the word received and the symbol"," shall be omitted after the word addressed and for the word "Chairman", the word "Chairperson" shall be substituted.

(8)     in Rule 31, for the words "sort out," the words "sorted out" shall be substituted.

(9)     in Rule 33, for the word "Chairman", the word "Chairperson" shall be substituted.

(10)   in Rule 36, the symbol "," shall be inserted after the word "occurrence".

(11)   in Form I, II, III and IV of Schedule I for the word and figures "Rule 57", the word and figures "Rule 55" shall be substituted respectively.

(12)   in Schedule III, in serial No. 7, for the words and figures "Assistant Grade I" the word "Assistant" and in serial No. 10, for the word "Peons", the words "Office Attendant shall be substituted.