Tamilnadu Prohibition of Child Marriage Rules, 2009
[30th December 2009]
Contents | |
Sections | Particulars |
1. | Short title.- These rules may be called the Tamil Nadu Prohibition of Child Marriage Rules, 2009. |
2. | Definition |
3. | Duties and Functions of Child Marriage Prohibition Officer |
4. | Filing of the case |
5. | Panchayat Level Core Committee |
Form I | Child Marriage Incident Report |
In exercise of the powers conferred by sub-section (1) of Section 19 of the Prohibition of Child Marriage Act, 2006 (Central Act 6 of 2007), the Governor of Tamil Nadu hereby makes the following Rules, namely:-