PROHIBITION OF EMPLOYMENT AS MANUAL SCAVENGERS AND THEIR REHABILITATION ACT, 2013


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Section
 Section Title
  PREAMBLE
  1 Short title, extent and commencement View Judgements
  2 Definitions View Judgements
  3 Act to have overriding effect View Judgements
  4 Local authorities to survey insanitary latrines and provide sanitary community latrines View Judgements
  5 Prohibition of insanitary latrines and employment and engagement of manual scavenger View Judgements
  6 Contract, agreement, etc., to be void View Judgements
  7 Prohibition of persons from engagement or employment for hazardous cleaning of sewers and septic tanks View Judgements
  8 Penalty for contravention of section 5 or section 6 View Judgements
  9 Penalty for contravention of section 7 View Judgements
  10 Limitation of prosecution View Judgements
  11 Survey of manual scavengers in urban areas by Municipalities View Judgements
  12 Application by an urban manual scavenger for identification View Judgements
  13 Rehabilitation of persons identified as manual scavengers by a Municipality View Judgements
  14 Survey of manual scavengers in rural areas by Panchayats View Judgements
  15 Application by a rural manual scavenger for identification View Judgements
  16 Rehabilitation of persons identified as manual scavengers by a Panchayat View Judgements
  17 Responsibility of local authorities to ensure elimination of insanitary latrines View Judgements
  18 Authorities who may be specified for implementing provisions of this Act View Judgements
  19 Duty of District Magistrate and authorised officers View Judgements
  20 Appointment of inspectors and their powers View Judgements
  21 Offences to be tried by Executive Magistrate View Judgements
  22 Offence to be cognizable and non-bailable View Judgements
  23 Offences by companies View Judgements
  24 Vigilance Committees View Judgements
  25 Functions of Vigilance Committee View Judgements
  26 State Monitoring Committee View Judgements
  27 Functions of the State Monitoring Committee View Judgements
  28 Duty of States or Union territories to send periodic reports to the Central Government View Judgements
  29 Central Monitoring Committee View Judgements
  30 Functions of the Central Monitoring Committee View Judgements
  31 Functions of National Commission for Safai Karamcharis View Judgements
  32 Power of State Government to designate an appropriate authority to monitor the implementation of this Act View Judgements
  33 Duty of local authorities and other agencies to use modern technology for cleaning of sewers, etc. View Judgements
  34 Protection of action taken in good faith View Judgements
  35 Jurisdiction of civil courts barred View Judgements
  36 Power of appropriate Government to make rules View Judgements
  37 Power of Central Government to make model rules View Judgements
  38 Power to remove difficulties View Judgements
  39 Power to exempt View Judgements



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