The Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013

[Act No. 25 of 2013]

[18th September, 2013.]

Contents
Title	The Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013
Sections	Particulars
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Definitions
3.	Act to have overriding effect
Chapter II	Identification of Insanitary Latrines
4.	Local authorities to survey insanitary latrines and provide sanitary community latrines
Chapter III	Prohibition of Insanitary Latrines And Employment and Engagement As Manual Scavenger
5.	Prohibition of insanitary latrines and employment and engagement of manual scavenger
6.	Contract, agreement, etc., to be void
7.	Prohibition of persons from engagement or employment for hazardous cleaning of sewers and septic tanks
8.	Penalty for contravention of section 5 or section 6
9.	Penalty for contravention of section 7
10.	Limitation of prosecution
Chapter IV	Identification of Manual Scavengers In Urban and Rural Areas and Their Rehabilitation
11.	Survey of manual scavengers in urban areas by Municipalities
12.	Application by an urban manual scavenger for identification
13.	Rehabilitation of persons identified as manual scavengers by a Municipality
14.	Survey of manual scavengers in rural areas by Panchayats
15.	Application by a rural manual scavenger for identification
16.	Rehabilitation of persons identified as manual scavengers by a Panchayat
Chapter V	Implementing Authorities
17.	Responsibility of local authorities to ensure elimination of insanitary latrines
18.	Authorities who may be specified for implementing provisions of this Act
19.	Duty of District Magistrate and authorised officers
20.	Appointment of inspectors and their powers
21.	Offences to be tried by Executive Magistrate
22.	Offence to be cognizable and non-bailable
23.	Offences by companies
Chapter VI	Vigilance Committees
24.	Vigilance Committees
25.	Functions of Vigilance Committee
26.	State Monitoring Committee
27.	Functions of the State Monitoring Committee
28.	Duty of States or Union territories to send periodic reports to the Central Government
29.	Central Monitoring Committee
30.	Functions of the Central Monitoring Committee
31.	Functions of National Commission for Safai Karamcharis
32.	Power of State Government to designate an appropriate authority to monitor the implementation of this Act
Chapter VII	Miscellaneous
33.	Duty of local authorities and other agencies to use modern technology for cleaning of sewers, etc
34.	Protection of action taken in good faith
35.	Jurisdiction of civil courts barred
36.	Power of appropriate Government to make rules
37.	Power of Central Government to make model rules
38.	Power to remove difficulties
39.	Power to exempt