Section 37(1) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013
(1)Notwithstanding anything contained in section 36 of this Act:—(a)the Central Government shall, by notification, publish model rules for the guidance and use of State Governments; and(b)in case the State Government fails to notify the rules under section 36 of this Act within the period of three months specified therein, then the model rules as notified by the Central Government shall be deemed to have come into effect, mutatis mutandis, in such State, till such time as the State Government notifies its rules.
