The National Commission for Safai Karamcharis Act, 1993

[Act No. 64 of 1993]

[4th September, 1993.]

Contents
Title	The National Commission for Safai Karamcharis Act, 1993
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent, application, commencement, duration and savings
2	Definitions
Chapter II	The National Commission for Safai Karamcharis
3	Constitution of the National Commission for Safai Karamcharis
4	Term of office and conditions of service of Chairperson, Vice-Chairperson and Members
5	Officers and other employees of the Commission
6	Vacancy, etc., not to invalidate the proceedings of the Commission
7	Powers of Competent Authority
Chapter III	Inquiry in Relation to Public Interest Disclosure
8	Certain matters exempt from disclosure
Chapter IV	Miscellaneous
9	Chairperson, Vice-Chairperson and Members and staff of the Commission to be public servants
10	Central Government to consult Commission
11	Annual report
12	Annual report to be laid before Parliament or the Legislative Assembly
13	Delegation of powers
14	Protection of action taken in good faith
15	Power to make rules