Section 27 in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013
27. Functions of the State Monitoring Committee.—
The functions of the State Monitoring Committee shall be—(a)to monitor and advise the State Government and local authorities for effective implementation of this Act;(b)to co-ordinate the functions of all concerned agencies;(c)to look into any other matter incidental thereto or connected therewith for implementation of this Act.
