The Commissions for Protection of Child Rights Act, 2005
No. 4 of 2006
[20th January, 2006.]
An Act to provide for the constitution of a National Commission and State Commissions for Protection of Child Rights and Children's Courts for providing speedy trial of offences against children or of violation of child rights and for matters connected therewith or incidental thereto.
WHEREAS India participated in the United Nations (UN) General Assembly Summit in 1990, which adopted a Declaration on Survival, Protection and Development of Children; AND WHEREAS India has also acceded to the Convention on the Rights of the Child (CRC) on the 11th December, 1992;AND WHEREAS CRC is an international treaty that makes it incumbent upon the signatory States to take all necessary steps to protect children's rights enumerated in the Convention;
AND WHEREAS in order to ensure protection of rights of children one of the recent initiatives that the Government have taken for Children is the adoption of National Charter for Children, 2003;AND WHEREAS the UN General Assembly Special Session on Children held in May, 2002 adopted an Outcome Document titled
"A World Fit for Children" containing the goals, objectives, strategies and activities to be undertaken by the member countries for the current decade; AND WHEREAS it is expedient to enact a law relating to children to give effect to the policies adopted by the Government in this regard, standards prescribed in the CRC, and all other relevant international instruments; BE it enacted by Parliament in the Fifty-sixth Year of the Republic of India as follows:-