Tamilnadu Prohibition of Child Marriage Rules, 2009

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.