Section 24(2)(d) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

(d)the Chief Executive Officer of,—

(i)the Panchayat at the district level—member, ex officio;

(ii)the Municipality of the district headquarters—member, ex officio;

(iii)any other Municipal Corporation constituted in the district— member, ex officio;

(iv)Cantonment Board, if any, situated in the district—member, ex officio;

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