LexThe Goa Children's Act, 2003
Goa · state statute
Open in Lexace · Ask the AI about this act-1- GOVERNMENT OF GOA Department of Law & Judiciary Legal Affairs Division ___ Notification 7/19/2003/LA The Goa Children’s Act, 2003 (Goa Act 18 of 2003), which has been passed by the Legislative Assembly of Goa on 30-4-2003 and assented to by the Governor of Goa on 8-7-2003, is hereby published for general information of the public. S. G. Marathe, Under Secretary (Drafting). Panaji, 14th July, 2003. ______ THE GOA CHILDREN’S ACT, 2003 (Goa Act 18 of 2003) [8-7-2003] AN ACT to protect, promote and preserve the best interests of Children in Goa and to create a society that is proud to be child friendly. BE it enacted by the Legislative Assembly of the State of Goa in the Fifty-fourth Year of the Republic of India, as follows:— 1. Short title, extent and commencement.— (1) This Act may be called the Goa Children’s Act, 2003. (2) It shall extend to the whole of the State of Goa. (3) It shall come into force at once. 2. Definitions.— In this Act, unless the context otherwise requires,— (a) 1[“Special officers”] means officers that are appointed as such under the provisions of this Act; (b) “A care giver” is a person who is responsible for looking after the well being of the child. This person may be a staff member of any residential facility for children, an employee of an educational institution, a nursery, crèche, a clinic, a hospital, a sports club, a recreational facility or an employee of any facility which provides services to children; (c) “A place of care” of children are all the places mentioned in clause (b) and any other place which is a place for the care and custody of children; (d) “Child” means any person who has not completed eighteen years of age unless any other law in force specifies otherwise or unless otherwise indicated in specific provisions in this Act; 2[Provided that in so far as a victim in an offence of rape is concerned, “child” shall mean any person who has not completed sixteen years of age;] (e) “Child in case of child labour”, shall be a person who has not completed his fourteenth year of age; (f) “Children’s Home” means an institution, whether called an orphanage, home or by any other name and where one or more children reside, either fully or partly 3[and shall -2- include all crèches, boarding schools, orphanages, protective homes and hostels which provide for care or custody or education or rehabilitation of a child”;] (g) “Chief Secretary” means the Chief Secretary to the Government of Goa; (h) “Children’s Court” means the Court constituted under section 27; (i) “Competent authority” means the Secretary to the Government in charge of the Department of Women and Child Development; (j) “Child labour” means all forms of labour involving children below the age of fourteen; 4[(jj) “commercial sexual exploitation of children” means all forms of sexual exploitation of a child including visual depiction of a child engaged in explicit sexual conduct, real or stimulated, or the lewd exhibition of the genitals intended for sexual gratification of the user, done with a commercial purpose, whether for money or kind. It includes implying, allowing, using, inducing or coercing any child to engage in sexual conduct, it also includes the use of the child in assisting with other persons to engage in explicit sex;”] (k) “Certificate” means the certificate of registration granted under section 6; (l) “Child in need” means all children including those whose rights are being violated or who need special attention and/or protection and shall include, for the purposes of this Act: — (i) Child in need of care and protection and juvenile in conflict with law as defined in the Juvenile Justice (Care and Protection of Children) Act, 2000 (56 of 2000). (ii) Child labour; (iii) Street Children; (iv) A child who has been dedicated; 5[(v) omitted ] 6[(vi) omitted] (vi) A child in a Home, registered or otherwise; (vii) Omitted vide Act 20 of 2005. (viii) A child in foster-care; (ix) Child in situation of abuse; (x) A differently abled child; (xi) Children of prisoners; (xii) Children of commercial sex workers; (xiii) A child who is vulnerable; (xiv) A child whose parents are separated or divorced; (xv) A child who has an illness or disease or ailment which has a social stigma attached to it e.g. HIV, Leprosy. 7[ (ll) “child in difficult circumstances” means a child in need which is exposed to or is likely to be exposed to child abuse or sexual offences or child trafficking or commercial sexual exploitation or violation of his or her rights”;] (m) “Child abuse” refers to the maltreatment, whether habitual or not, of the child which includes any of the following:— (i) psychological and physical abuse, neglect, cruelty, sexual abuse and emotional maltreatment; -3- (ii) any act by deeds or words which debases, degrades or demeans the intrinsic worth and dignity of a child as a human being; (iii) unreasonable deprivation of his basic needs for survival such as food and shelter; or failure to immediately give medical treatment to an injured child resulting in serious impairment of his growth and development or in his permanent incapacity or death; (n) “Dedication” means the performance of any act or ceremony by whatever name called, by which a girl child is dedicated to the service of any deity, idol, object of worship, temple, other religious institutions or places of worship; (o) “Director” means the Director of the Directorate of Women and Child Development; (p) “Fund” means the State Children’s Fund constituted under section 14; 8[(pp) “Government or State Government” means the Government of Goa;”] (q) “guardian” in relation to a child means his natural guardian or any other person who is legally authorised for the purpose of having the actual charge or control over the child; (r) “High risk” areas means those areas in which children are vulnerable to exploitation as notified by the Government in the Official Gazette; (s) “Offence” means an act or omission made punishable under any law for the time being in force; 9[(t) “medical authority” means such authority as notified by the Government by order or notification published in the Official Gazette and whose certificate on the age of a child shall be conclusive evidence as to the age of the child to whom it relates;] (u) “prescribed” means prescribed by rules under this Act; 10[(uu) “principle of best interest of child” means the principle which seeks to ensure the physical, emotional, intellectual, social and moral development of the child, and to provide him safe environment from all kinds of child abuse;” (uv) “rape” means rape as defined in section 375 of the Indian Penal Code, 1860 ( Act V of 1860);] (v) “registered children’s home” means a children’s home which has been registered under this Act; (w)“Secretary” means the Secretary to the Government in charge of the Department of Women and Child Development; (x) “Sexual Offence” covers all forms of sexual abuse which constitute offences under this Act; (y) ‘Sexual offences’ for the purposes of awarding appropriate punitive action means and includes,— 11[(i) “Grave Sexual Assault” which covers different types of intercourse; vaginal or oral or anal, use of objects with children, forcing minors to have sex with each other, deliberately causing injury to the sexual organs of children, making children pose for pornographic photos or films, and also includes rape;] (ii) Sexual Assault which covers sexual touching with the use of any body part or object, voyeurism, exhibitionism, showing pornographic pictures or films to minors, making children watch others engaged in sexual activity, issuing of threats to sexually abuse a minor, verbally abusing a minor using vulgar and obscene language; -4- (iii) Incest which is the commission of a sexual offence by an adult on a child who is a relative or is related by ties of adoption. (z) “child trafficking” means the procurement, recruitment, transportation, transfer, harbouring or 12[receipt of children] legally or illegally, within or across borders, by means of threat or use of force or other forms of coercion, of abduction, of fraud, of deception, of the abuse of power or of a position of vulnerability or of giving or receiving payments or benefits to achieve the consent of a person having control over another person, for monetary gain or otherwise. (za) ‘Differently Abled Children’ includes children with disabilities, learning difficulties and associated disorders like Autism. 13[(zb) The words “complaint”, “bailable offence”, “non-bailable offence”, “cognizable offence”, “charge-sheet”, “police report”, “warrant”, “search warrant”, “remand”, “trial”, “Judicial Magistrate”, “District Magistrate”, “offence”, “compounding”, “officer in charge of Police Station” and “Cognizance” shall have the same meaning as assigned to them under the Code of Criminal Procedure, 1973 ( Act 2 of 1974).] 3. Rights of the Child. — (1) 14[The State shall ensure that children are protected from child abuse, sexual offences, child trafficking, child prostitution and violation of their rights] against exploitation and that they are given opportunities and facilities to develop in a healthy manner and in conditions of freedom and dignity. 15[(2)] omitted (3) The State shall promote with special care the educational interests of children from the weaker sections of society including the Scheduled Castes and Scheduled Tribes. (4) The State shall regard the raising of the level of nutrition and the standard of living as well as the improvement of public health as among its primary duties. (5) The provisions of the Convention of the Rights of the Child as acceeded to by the Government of India are hereby declared to be part of the law of the land and it shall be the duty and responsibility of the State Government to respect and ensure that the Rights of the Child as declared and enumerated in the Convention, are protected and guaranteed to every child within the territory of Goa. (6) For the proper implementation of the Rights of the Child included in the Convention and to prevent any discrimination, exploitation or abuse of the child on any ground, government shall take adequate measures; (7) All the authorities, whether public or private, 16[ ] shall, while undertaking any action concerning children, take the best interest of the child as the primary consideration. (8) The provisions of the Convention on the Rights of the Child are taken as rights of the child in Goa and are legally enforceable, except where they pertain to the central government or to any other authority which is outside the purview of the state government provided that nothing in this section shall restrain the government from specifying higher standards for children. 4. Education.— (1) That State shall endeavor to promote holistic education. Universal application of joyful learning processes should be ensured. (2) The State accepts the concept of zero rejection for children. No child shall therefore be denied admission to any school on any ground including that the name of the father is not available; the absence of relevant documentation; the child is suffering from HIV or AIDS; belongs to marginalized communities; suffers from any illness or that the child is differently abled. (3)17[Counseling facilities by trained personnel shall be provided to the child in all schools]; -5- (4) All schools 18[shall preferably include] child rights and gender justice in their curriculum and at least 48 hours of instruction every year shall be exclusively devoted to teaching and discussing all matters related to these. The duties of the child should also be discussed during these sessions. This will apply to all students from Standard V and above. (5) The school curriculum 19[shall preferably also include] health awareness including malaria, AIDS, personal hygiene, nutrition, family life education, communicable diseases, alcoholism, substance abuse, 20[sexuality education,] etc. irrespective of the stream of education. This will apply to all students from Standard V and above. (6) Health applied education towards holistic health shall be 21[preferably] included in all schools with, among other things, yoga, pranayama and meditation, in the physical education curriculum. This will apply to all students. (7) All schools shall have 22[ ] mechanism such as School Parliament to foster participatory democratic processes. This will apply to all students from Standard VIII and above. (8) The Government 23[shall strive to work] towards the goal of universal elementary education and eradication of child illiteracy within a period of 24[seven years] from the commencement of this Act. The State shall prepare a comprehensive Plan of Action for achieving this which may include provision for alternate schooling including non-formal education, vocational and livelihood- skills training, and shall create the necessary infrastructure and an enabling environment in order to realise the goal. (9) The State shall lay down guidelines for early childhood care and education and for all pre- school educational institutions for children, including registration and regulation of standards. (10) Every school shall have safe drinking water, toilet facilities and adequate physical infrastructure 25[including barrier free access]. (11) Every school shall be equipped with appropriate and adequate teaching aids. (12) Corporal punishment is banned in all schools. (13) The State shall, in the manner prescribed, provide support to all children with disabilities and challenges. (14) A participatory evaluation and learning process rather than the exam system based on learning by rote and ensuring that all children have attained minimum levels of learning should be evolved. 26[(15) Any contravention or non-adherence of the provisions of this section shall be dealt with by the Competent Authority only and shall be punishable with a fine which may extend to Rs. 50,000/-.] 5. Health & Nutrition.— (1) Mandatory immunisation with MMR vaccine in children, Rubella vaccine in adolescent in girls and Hepatitis B vaccine in infancy should be introduced27[in a phased manner] as part of the on going 28[free Immunisation programme] of the State. (2) The State shall endeavour to make possible Maternity leave of 6 months in all sectors of employment including for adoptive mothers and single parents. (3) Creches and day care centers for infants and children of working mothers in all sectors of employment 29[may] be set up at the work site or close to the same, in cities and villages, to the maximum extent of available resources. (4) The State should ensure the creation and maintenance of comprehensive Health cards inclusive of growth and developmental, immunisation and other records for all infants and children including those in crèches, homes and schools, and migrant children. -6- (5) The State shall seek to provide for palliative and terminal care for infants and children with life threatening and terminal illnesses like cancer and HIV/AIDS. (6) That State shall take effective steps so that parents do not transmit the HIV virus to their child. (7) It shall be the duty of all individuals, organizations, institutions etc., to keep their immediate environment clean and free of garbage, faeces, and other items harmful to children. Non-observance of the provisions of this sub-section will carry a penalty which may range from Rs. 100/- to Rs. 1000/-. (8) The State shall strive to reach higher standards for children by protecting them from malaria and from all avoidable illness and diseases. (9) Special provisions shall be made for the treatment, education and integration of all children with leprosy. (10) Special attention shall be given to issues of substance 30[psycho – social well being] drug and alcohol abuse in children. 31[(11) No medical institution or clinic or hospital or nursing home shall reject admission or treatment of a child or pregnant mother who has any illness or disease or ailment which has a social stigma attached with it, such as Leprosy, AIDS, etc. (12) Any contravention or non-adherence of the provisions of this section, except for sub- section (7), shall be dealt with by the Competent Authority only and shall be punishable with a fine which may extend to Rs. 50,000/-.] 6. Children’s Homes. — (1) All Children’s Homes must be registered under this Act. Such Children’s Homes as have already been set up prior to the commencement of this Act shall apply and must register themselves with the Director in the prescribed form within three months from the commencement of this Act. (2) The provisions of this section shall not apply to:— (a) any hostel, etc., directly regulated by a recognised educational institution; (b) any school, home, or any other institution for children which is recognized by any other Act in force in the State; (3) The State shall set up District Inspection Teams for the regulation, supervision and control of all Children’s Homes in the State. (4) The members of the District Inspection Team shall be appointed by the Secretary; (5) The term of Office of a Member of the District Inspection Team shall be two years. (6) A Member may at any time resign by giving notice in writing to the Secretary. The vacancy so created shall be filled in by the Secretary within two months. (7) If, for any reason, the State Government considers it necessary to remove a Member, then it shall do so after recording its reasons in writing. (8) On and from the commencement of this Act, no person shall maintain or conduct any Home except under, and in accordance with, the conditions of a certificate of registration granted under this Act. (9) Every person desiring to maintain or run a home shall make an application for a certificate of registration to the Director in such form and containing such particulars as may be -7- prescribed 32[and the Director shall forward the applications to the District Inspection Team for inspection of such Children Home and checking of all other requirements] (10) Provided that a person maintaining or conducting a home at the commencement of this Act shall be allowed a period of three months from such commencement to apply for such certificate get themselves registered under this Act. (11) 33[The District Inspection Team shall, after scrutiny of application form and after checking all other requirements, forward its report to the Director. The Director shall issue or refuse to issue a Certificate of Registration, with approval of the Competent Authority, to the Children’s Homes on the basis of such report of the District Inspection Team. Criteria for granting or for revoking registration shall be as prescribed.] (12) The Chief Functionary of the Children’s Home can be authorized to surrender the registration by the Governing Body or Trust through a resolution passed, and can give an application to the District Inspection Team stating the desire to surrender the registration. However, the application has to be made six months in advance. The District Inspection Team has to arrange for another management to take over or entrust the Home/Institution to the State. (13) Functions of the District Inspection Team shall include: (a) Supervision and control generally of all matters relating to the management of homes in accordance with the provisions of this Act. (b) 34[Checking the applications of those parties who have applied for registration and inspecting the institutions before making a recommendation to the Director;] (14) After a child completes 18 years, a report has to be prepared and submitted to the District Inspection Team, indicating the progress and mental state of the child and provisions for further support. (15) In the event of death of an inmate, the Home shall submit a comprehensive report to the District Inspection Team. 35[(16) The District Inspection Team shall consider the report submitted under sub-section (14) or (15), as the case may be, and make suitable recommendations to the Director. (17) No Children’s Home shall reject or refuse admission of any child in difficult circumstances for care or custody or education or rehabilitation when expressly directed by the Competent Authority or Director or Special Officer in writing. (18) Every Children’s Home shall ensure that no child under its care or custody is exposed to child abuse, or sexual offences or child trafficking or child prostitution or violation of its rights and that the best interest of all children are protected. Care givers shall also be personally responsible for the same. (19) Any contravention or non-adherence of any provisions of this section by any Children’s Home shall be punishable with imprisonment of either description for a term which may extend to three years and shall also be liable to a fine which may extend to Rs. 1,00,000 /-.] 7. 36[Child Labour and trafficking].— (1) Child Labour shall be prohibited in the State of Goa for all children who have not completed their 14th year of age; (2) For the purpose of this Act, Child labour shall include:— (a) all forms of hazardous employment as defined in the Child Labour (Prohibition and Regulation) Act, 1986; (b) all forms of non-hazardous employment as defined in the Child Labour (Prohibition and Regulation) Act, 1986 (Act 61 of 1986) and Goa, Daman and Diu Shops and Establishments Act, 1973 (Act No. 13 of 1974) 37[ ]; -8- (c) all forms of domestic employment, meaning employment in households, doing work of a domestic nature, either temporarily, permanently, piece-rated or part time; (d) all forms of self employment meaning labour such as rag picking, plastic bag selling, nut selling, running errands, carrying load of shoppers etc. (3) All Children who are identified as child labourers shall be immediately released therein and placed in a registered Children’s Home or a State run institution or any other place identified under the Plan of Action. (4) The State shall ensure that a satisfactory Rehabilitation Programme is in position before taking action on this. (5) The punishment for 38[contravention] of the provisions of this Section shall be as under: — (a) for all forms of hazardous employment, a fine of Rs. 50,000/- ( Rupees fifty thousand only ) with simple imprisonment of one year for the employer; (b) for all forms of non-hazardous employment, a fine of Rs. 25,000/- ( Rupees twenty five thousand only) and simple imprisonment of three months for the employer; (c) for all forms of domestic labour, a fine of Rs. 50,000/-(Rupees fifty thousand only) for the person employing the domestic child labour; (6) The State shall formulate a comprehensive Plan of Action to eradicate all forms of Child Labour 39[in a phased manner.] The Plan shall include schemes for the identification, release and rehabilitation of the child labourers, their education, integration into society and imparting skills and vocational training to them and for the prevention of child labour 40[the plan of action shall be published in the Official Gazette every year.] (7) The Plan of Action shall be implemented phase-wise 41[ ] and the Government shall specify the dates from which each of the penal action in sub-section (5) above shall be effective and full publicity to this shall be given by the Director. (8) There shall be 42[Special Officers] to monitor the implementation of the Plan of Action to eliminate child labour, and to carry out such other duties as the Government may specify. The Officer shall be assisted by a Task Force of such other persons as may be prescribed. (9) 43[The district police, airport police, traffic police, border police, Labour Inspectors and railway police shall immediately take cognizance of all reports or information’s or petitions or complaints of offences of child labour or child trafficking and shall investigate into the matter for further necessary action. They shall also intimate in writing every such suspected case or report or information or petition or complaint of child labour and of child trafficking to the nearest Special Officer. The Special Officer may pass such orders, under section 15, as deemed fit in the best interest of such victim child.”.] 8. Child Abuse 44[and trafficking]. — (1) All children should be assured of a safe environment. A safe environment is an environment in which he/she will not be abused in any way and his/her development will be nurtured. 45[(1A) Child Trafficking shall be an offence punishable under this Act. Any person who commits or aids or abets in the child trafficking shall be punishable with imprisonment for a term which may extend to seven years and a fine which may extend to Rs.1,00,000/-;] (2) Whosoever commits any 46[child abuse or sexual assault] as defined under this Act, shall be punished with imprisonment of either description for a term that may extend to three years and shall also be liable to fine of Rs. 1,00,000/-. Whoever commits any Grave Sexual Assault -9- shall be punished with imprisonment of either description for a term that shall not be less than47[ten years] but which may extend to 48[life imprisonment]49 and shall also be liable to a fine of Rs. 2,00,000. Whoever commits incest shall be punished with imprisonment of either description for a term that shall not be less than ten years but which may extend to life imprisonment and also a fine which may extend to Rs.2,00,000/- i[Statement of the child victim shall be treated on par with the statement of a child rape victim] under Section 375 of the IPC, as laid down by the Supreme Court of India. (3) 50[In cases of sexual assault on a child, the investigating authorities shall ascertain the need to medically examine the child victim in consultation with the medical authority. In cases of child abuse or grave sexual assault on a child, such medical examination of the victim child shall be compulsorily done.] (4) 51[No person shall reside with or keep with him, either wholly or partly, one or more children who are not related to him by blood, unless prior permission has been obtained by him from the Director after furnishing due information to the Director in the prescribed form. It shall be the responsibility of such person, desirous to reside with or keep child or children not related to him by blood, to inform the Director and to obtain prior written permission from the Director for doing so.] (5) Provided that a period of 3 months from the commencement of this Act will be allowed to inform the Director. (6) 52[The Competent Authority, the Director and the Special Officers shall have the powers to authorize the Officer-in-charge of the nearest police station or District Inspection Team to inspect and check] the child/children in each case under sub-section (4) and to submit a report with recommendations, if he considers it necessary. (7) 53[The Competent Authority or the Director or the Special Officer, as the case may be, shall, after considering the report of the police or the District Inspection Team and having been satisfied of the necessity to do so, issue an order to remove the child and place him in a registered Children’s Home or a State run Institution.]. (8) Provided further that nothing in this section shall apply to cases where reasonability exists such as when the child/children are staying with their friends or visiting them on holidays for short period, or students are in a group, or the child is legally adopted etc. (9) 54[Whoever resides with or keeps with himself one or more children not related to him by blood without the prior written permission of the Director or whoever prevents officers from discharging their duties under sub-section (6) shall be punishable with imprisonment for a term which may extend to three years and to a fine which may extend to Rs. 1,00,000/-.] (10) Onus on Establishment:— (a) All Hotels, and other establishments which provide boarding or lodging or any similar facility shall ensure that children are safe and not at risk of child abuse within their premises including all adjoining beaches, parks etc. if they have access from such establishment. (b) No child shall be allowed to enter any room of any hotel or establishment which provides boarding or lodging or any similar facility unless the child is registered as staying in that room with family, relatives or person related by blood: Provided that nothing in this sub-section will be deemed to apply to reasonable areas such as group of school children accompanied by a teacher(s), children who may be staying with their friends and their families, etc. (c) All Hotels and other establishments which provide boarding or lodging or any similar facility shall ensure that no child has access to any internet facilities which are not fitted with filters and to any objectionable material including through film or videos, disc-players, cable or any other medium provided by that establishment. -10- (d) The Owner and the Manager of the hotel or establishment shall be held solely responsible for any 55[contravention] of this section. [56(e) Whoever fails to comply with or contravenes the provisions of this sub-section shall be liable for punishment with imprisonment for a term which may extend to three years and a fine which may extend to Rs. 1,00,000/-.] (11)57[omitted ] (12) Any form of soliciting or publicizing or making children available to any adult or even other children for purposes of commercial exploitation is prohibited. This includes hosting websites, taking suggestive or obscene photographs, providing materials, soliciting customers, guiding tourists and other clients, appointing touts, using agents, or any other form which may lead to abuse of a child. (13) Whosoever commits the offence of sale of children or aids or abets the sale of a child or the body part/organ of a child, or where there is sufficient reason to believe is keeping a child for the purpose of using or selling any body part of the child including its blood, shall be punished by 58[imprisonment of either description for a period of not less than three years and extendable to seven years and a fine which may extend to Rs. 1,00,000/-.] (14) It shall be mandatory for a developer of photographs or films, if he finds that the photos/films developed by him contain sexual/obscene depictions of children, 59[to report this to the Officer-in-Charge of the nearest police station], Failure to report the discovery of such photos/films shall attract a penalty of an imprisonment of either description which shall not be less than one year but which may extend to three years and/or a minimum penalty of Rs. 50,000/-. (15) 60[The District police, airport authorities, border police, railway police and traffic police shall report any suspected case of (a) child abuse or (b) an adult travelling with or keeping a child under suspicious circumstances or (c) sale of children or (d) sexual offence with a child or (e) child trafficking, to the Officer in-charge of the nearest police station who shall immediately take cognizance of such case and proceed with investigation. He shall also report the case to a Special Officer or to the Director for action under sections 14 and 15, if so required.] (16) Sale of children 61[ ] shall be prohibited. For the purposes of this Act, sale of children takes place,— (a) when there is trading, i.e. selling children; (b) when a pregnant mother executes an affidavit of consent for adoption for a consideration; (c) when a person, agency, establishment or child-caring institution recruits women or couples to bear children for the purposes of child trafficking; (e) when a doctor, hospital or clinic official or employee, nurse, midwife, local civil registrar or any other person creates birth records for the purpose of child trafficking; or (f) when a person engages in the act of finding children among low-income families, hospitals, clinics, nurseries, day-care centres, or other child-caring institutions, who can be offered for the purposes of child trafficking; (17) 62[omitted ] (18) In all matters, the consent or willingness or otherwise of the child to be party to 63[any offence under this Act] will not be a consideration. -11- (19) The State shall provide for the setting up of one or more Victim Assistance Units which shall facilitate the child to deal with the trauma of abuse and assist the child in processes involved with appearing as a witness before any Court or authority handling a case of abuse of a child. (20) The State shall carry out child sensitisation programmes for police officers at all levels which shall include an orientation on child rights laws. Child rights laws and methods of handling child abuse related cases shall also be specifically included in the Police Training School curriculum. (21) The State shall undertake child sensitization training for those involved in healing and rehabilitation and other assistance programmes for children who are victims and promote programmes of information support and training for such children. (22) The Tourism Department of the Government shall collaborate with the Travel and Tourism Trade of Goa to evolve a Child Friendly Tourism Code for Goa; (23) The Government shall have the power to appoint persons to go undercover and pose as prospective clients for child prostitutes, as employers of child labour etc. and nothing done in the course of such operations shall be construed as a 64[contravention] of the provisions of this Act. 9. 65[Commercial Sexual Exploitation and Dedication ]— (1) 66[Commercial sexual exploitation] shall be prohibited. (2) It shall be the duty of the State to remove all 67[commercially sexually exploited children] from their existing place of exploitation and to ensure that they are rehabilitated and integrated into society. (3) The State shall prepare a comprehensive Plan of Action for this purpose which shall include providing education and livelihood skills to such children and the prevention of68[commercial sexual exploitation] (4) Any person who exploits a child for commercial sexual exploitation shall be liable to pay a penalty which may extend to Rs. 1,00,000/- 69[and imprisonment for a term which may extend to seven years]. This will be in addition to any penalty or punishment that may be enforced under any other Act in force. (5) All steps shall be taken at the protective home to restrict or even deny the visiting rights of any one who may be considered to be a perpetrator, including the parent of the child. (6) Notwithstanding any custom or law to the contrary, the dedication of a minor girl child as a devadasi, whether before or after the commencement of this Act, and whether she has consented to such dedication or not, is hereby declared unlawful, void, and to be of no effect and any minor girl child so dedicated shall not thereby be deemed to have become incapable of entering into a valid marriage. (7) Any person who, after the commencement of this Act, abets the performance of any ceremony or any act for dedicating a 70[minor girl child] as a devadasi or and ceremony or act connected therewith shall, on conviction, be punished with imprisonment of either description for a term which may extend to 3 years and with fine which may extend to two thousand rupees: Provided that where the person referred to in this Section is the parent or guardian or a relative of the [minor girl child] 36 so dedicated, he shall be punishable with imprisonment of either description which may extend to 5 years but which shall not be less than 2 years and with fine which may extend to five thousand rupees but which shall not be less than two thousand rupees. 10. Children in Difficult Circumstances.— 71[(1) The State shall endeavour, to protect all children in difficult circumstances;] -12- (2) 72[All children in difficult circumstances shall, wherever required, be placed] in a Registered Children’s Home or a State run institute or any other place provided that a satisfactory rehabilitation programme is in place before this is started. (3) The Government shall formulate a Plan of Action for the education, rehabilitation, education and integration into society of these children. (4) The State Government shall establish and maintain, either by itself or in association with the voluntary organizations 73[Children’s Home] for the reception of children in difficult circumstances, their rescue and support and for coordinating subsequently their care, treatment, education, training, development and rehabilitation. 11. Girl Child.— The State shall develop and implement comprehensive policies, plans of action and programmes for the survival, protection, development and advancement of the girl- child to promote and protect the full enjoyment of her human rights and to ensure equal opportunities for girls and all these plans should form an integral part of the total development process. (2) The State shall ensure elimination all forms of discrimination against the girl-child which result in harmful and unethical practices, such as pre-natal sex selection and female foeticide and infanticide and towards this the State shall promote and support all endeavours that help give the girl child a sense of self-esteem, which would include gender sensitisation programmes at all levels. Special attention will be focused on taking strict action against eve teasing and on all conditions which create an unsafe atmosphere for girls. (3)The State shall encourage educational institutions and the media to adopt and project non- stereo typed images of girl and boys and to eliminate child pornography and degrading and violent portrayals of the girl-child; (4) The State shall ensure dissemination of information and education to girls, regarding the physiology of reproduction, reproductive and sexual health. 12. Differently Abled Children.— (1) The State shall endeavour to ensure that disabilities which can be prevented in children are prevented. Schemes to take timely preventive measures may be introduced and these may separately cover women during pregnancy, mothers during lactation, children below the age of one, children between the ages of one and six years, and adolescent boys and girls. Initiatives may include mandatory screening of all new born babies and rubella vaccination of all pregnant women; (2) The census of all disabled children in the State shall be updated; (3) As far as possible, appropriate initiatives for each child shall be taken in a time bound manner to be prescribed; (4) A scheme for providing counseling and support to parents of differently abled children shall be launched. (5) A special plan of action on prevention, early detection and early intervention programs, inclusive education and vocational training, central/institutional and community based programmes shall be evolved by the State at the earliest. 13. Other Provisions.— (1) The Government shall create the State Children’s Fund for raising and coordinating resources for achieving the purposes of this Act. (2) There shall be credited to the fund such voluntary donations, contributions or subscriptions as may be made by any individual or organization. (3) All fines imposed under this Act shall be credited to the Fund. -13- (4) The fund created under sub-section (1) above shall be administered in such manner and for such purposes as may be prescribed. (5) There shall be a State Level Authority which may be called the State Commission for Children to promote and maintain the best interests of all the children in Goa and which will carry out such functions as may be prescribed. The functions may include the following:— (a) The creation of a Child Friendly Society; (b) Preparing and implementing a systematic plan for spreading awareness amongst different groups, mobilization action and dialogue within civil society on Child Rights; (c) Develop a capacity development strategy for the progressive implementation of Child Rights covering amongst others the training of teachers, police, judiciary, 74[prosecution] etc.; (d) Review all State Legislations, Rules, Orders, Notifications, Schemes and all other provisions pertaining to children and recommend necessary amendments therein, to ensure that the Rights of the Child are protected; (e) To monitor the implementation of the Convention on the Rights of the Child; (f) To ensure that children become fit citizens and that all children are given the opportunity and encouraged to learn and develop thinking and participatory skills as well as skills of developing and articulating ideas; (g) Set up a mechanism to hear complaints from child victims; (h) Establish norms for good parenting and evolve a strategy for achieving this. (i) undertake and promote research in the field of Child Rights; (j) Prepare disaggregated data on all children in Goa in terms of category, age, sex, etc. (k) Examine the situation regarding children particularly the status of the girl child, assess the reasons for discrimination and recommend strategies for their removal; (6) The State Level Authority shall be constituted within a period of 76[one year] from the commencement of this Act. 76[(6A) The constitution, the terms and conditions of service of the members, the regulation of the procedure of meetings and the powers in relation to inquiry and investigation into complaints against the children by the State Commission for Children shall be such as may be prescribed.] (7) For finalizing all the Plans of Action, Government shall set up separate Steering Committees comprising persons with experience in that particular area, social workers, Government officers and others. Officers of the Central Government should participate in the deliberations leading up to the Plans, and Government shall carry out visits to other States to see best practices specially in terms of rehabilitation, education and integration of children. The Steering Committees shall oversee the implementation of the Plans of Action. (8) There shall be a Village Child Committee which shall be constituted by each village panchayat. The committee shall comprise not less than five persons of whom one shall be a child above the age of 15 years and the other members shall comprise representatives from the village panchayat and social workers of whom at least 2 should be women. The Village Child Committee shall ensure the best interests of the child and will pay particular attention to providing recreational and play facilities for children. The Village Committees will also interact with the departments of the State Government in the implementation of the Plans of Action for -14- elimination of child illiteracy, children on the streets, child prostitution and child labour, and will carry out such other functions as may be laid out from time to time. (9) There shall be 4 or more such Child Committees in each Municipal/Corporation areas. (10) The Government shall institute a system for recognizing and recording appreciation of outstanding work done by individuals, organizations or departments in achieving the best Interests of the Child under this Act. (11) The Government shall carry out an awareness campaign after the commencement of this Act to appraise the public about the provisions and to solicit their cooperation. Sustained media advocacy will be taken up with NGOs, Womens Groups and others to create public awareness on the issues involved. Doordarshan, the Print Media, Radio, Private Television Channels and cable networks and all other forms of media will be used. (12) Appropriate guidelines for the protection of children from information and material injurious to their well being as well as harmful exposure in the mass media shall be prepared and implemented. For this purpose, the Government, with the assistance of the State Information Department,77[ may set up a State Council comprising persons from the media, and others, as may be prescribed. The State Council may also suggest ways to protect children from the harmful influences of the internet and media.] (13) All persons
Excerpt shown. Open the full act in Lexace.