Protection of Women From Domestic Violence Act, 2005

 India code link to Protection of Women From Domestic Violence Act,2005

• Chapter 1 DV Act, Preliminary
  • Section 1. DV Act, Short title, extent and commencement
  • Section 2. DV Act, Definitions
• Chapter 2 DV Act, Domestic Violence
  • Section 3. DV Act, Definitions of domestic violence
• Chapter 3 DV Act, Powers And Duties of Protection Officers, Service Providers, Etc.
  • Section 4. DV Act, Information to Protection Officer and exclusion of liability of informant
  • Section 5. DV Act, Duties of police officers, service providers and Magistrate
  • Section 6. DV Act, Duties of shelter homes
  • Section 7. DV Act, Duties of medical facilities
  • Section 8. DV Act, Appointment of Protection Officers
  • Section 9. DV Act, Duties and functions of Protection Officers
  • Section 10. DV Act, Service providers
  • Section 11. DV Act, Duties of Government
• Chapter 4 DV Act, Procedure For Obtaining Orders of Reliefs
  • Section 12. DV Act, Application of Magistrate
  • Section 13. DV Act, Service of notice
  • Section 14. DV Act, Counselling
  • Section 15. DV Act, Assistance of welfare expert
  • Section 16. DV Act, Proceedings to be held in camera
  • Section 17. DV Act, Right to reside in a shared household
  • Section 18. DV Act, Protection orders
  • Section 19. DV Act, Residence orders
  • Section 20. DV Act, Monetary reliefs
  • Section 21. DV Act, Custody orders
  • Section 22. DV Act, Compensation orders
  • Section 23. DV Act, Power to grant interim and ex parte orders
  • Section 24. DV Act, Court to give copies of order free of cost
  • Section 25. DV Act, Duration of orders
  • Section 26. DV Act, Relief in other suits and legal proceedings
  • Section 27. DV Act, Jurisdiction
  • Section 28. DV Act, Procedure
  • Section 29. DV Act, Appeal
• Chapter 5 DV Act, Miscellaneous
  • Section 30. DV Act, Protection Officers and members of service providers to be public servants
  • Section 31. DV Act, Penalty for breach of protection order by respondent
  • Section 32. DV Act, Cognizance and proof
  • Section 33. DV Act, Penalty for not discharging duty by Protection Officers
  • Section 34. DV Act, Cognizance of offence committed by Protection Officer
  • Section 35. DV Act, Protection of action taken in good faith
  • Section 36. DV Act, Act not in derogation of any other law
  • Section 37. DV Act, Power of Central Government to make rules
• Manual for PWDVA Protection Officers
• Protection of Women From Domestic Violence Rules, 2006