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NCW is a Lame Duck or Legal Guardian for women
NCW is a Lame Duck or Legal Guardian for women. Suo motto notice in Mayavathi case to UP MLA Sadhana Singh by the National women commission for the defamatory remarks makes the nation to watch the powers of the NCW. Is NCW is the super power to protect the women’s rights or only opinion makers in the crime against women.
NCW is only created for the recommendations of welfare of the women’s. But the Act also gives some powers to receive complaints from the women’s. The question is whether a effective remedy is available to women or mere a eye washer.
NCW rejects the following complaints from the very nature of filing a complaint
- Vague and anonymous complaints
- Civil Disputes
- Service, labour/industrial disputes not involving any deprivation of women’s rights
- Matter pending in Court
Only the commission can handle the cases pertaining to
1.deprivation of women’s rights;
- non-implementation of laws enacted to provide protection to women and also to achieve the objective of equality and development;
3.non-compliance of policy decisions, guidelines or instructions aimed at mitigating hardships and ensuring welfare and providing relief to women, and take up the issues arising out of such matters with appropriate authorities;
In the case of Mayavathi is the matter of defamation made by the MLA. Even though the NCW finds guilt on the part of the MLA, the NCW has no power to punish the MLA. It can only recommend the proper authorities to take action on it. A question rises why can’t a person directly approach the proper authority for legal remedy without wasting time in NCW. The Indian legislation should give more powers to the NCW with the power of Punishing the accused. Unless NCW only act as paper worker not as a protector for women’s.
