Government of Tamil Nadu has notified an amendment to the State's Subordinate Police Officers' Conduct Rules,1964 by the inclusion of Rule 24-C which prohibits police officers from harassing a person belonging to LGBTQIA+ community.
The Government notified the amendment in the Tamil Nadu Government Gazette in the exercise of the powers conferred by Section 8 of the Tamil Nadu District Police Act, 1859 and Section 9 of the Chennai City Police Act, 1888.
Rule 24- C in the amended Police Conduct Rules state as follows:
No police officer shall indulge in any act of harassment of any person belonging to the LGBTQIA (Lesbian, Gay, Bisexual, Transgender, Queer, Intersex, Asexual) + Community and the persons working for the welfare of the said community.
Explanation: For the purpose of this rule, harassment does not include the right of police to make any enquiry as per the procedure established by law.
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