Report No. 198
Witness Protection Programmes:
This subject is covered in Part II, Chapters XI to XIII.
So far as Witness Protection Programmes are concerned, we are not giving a Bill but are giving our recommendations. In as much as the problem of funding is crucial, we are not incorporating provisions relating to witness protection programmes as part of the Bill. It will be for the Government of India and the States to consider our recommendations and take appropriate administrative or legislative action so far as Witness Protection Programmes are concerned.
In Chapter XIII of this Report, we shall refer to the various items in the Questionnaire so far as 'witness protection programmes' are concerned, followed by our recommendations on that subject.
The Consultation Paper is also annexed to this Report (Annexure II).
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