- (1.) Ms. Indira Jaisingh, learned Additional Solicitor General appearing for the National Commission for Protection of Child Rights has handed over a list of 19 States/Union Territories which have not constituted Commissions for protection of child rights under Section 17 of the Commissions for Protection of Child Rights Act, 2005: 1. Andaman and Nicobar 2. Andhra Pradesh 3. Arunchal Pradesh 4. Chandigarh 5. Daman and Diu 6. Dadra and Nagar Haveli 7. Gujarat 8. Haryana 9. Himachal Pradesh 10. Kerala 11. Lakshadweep 12. Meghalaya 13. Mizoram 14. Nagaland 15. Pondicherry 16. Tamil Nadu 17. Tripura 18. Uttar Pradesh 19. West Bengal She seeks issuance of a direction to the aforementioned States/Union Territories for complying with Section 17 of the said Act and to appoint necessary Commissions.
(2.) Issue notice to the learned Counsel appearing for the aforementioned States for 14th January, 2013. It is made clear that any instructions that the counsel for the aforementioned State need to take ought to be taken before the next date of hearing as it is the intention of the Court to issue the necessary directions on that date.
(3.) Learned Additional Solicitor General also points out that similar provisions are also contained in the Protection of Rights of Children from Sexual Offences Act, 2012 and the Right of Children to Free and Compulsory Education Act, 2009. She further emphasizes that these Commissions are necessary to monitor the implementation of the provisions of the Act. Without such Commissions being appointed, there cannot be effective monitoring for implementation of these Acts.;