Section 13(3) in The Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013
(3)The local authority shall take steps to include the name of a manual scavenger found to be employed in the final list of manual scavengers, whether during survey or any time thereafter, and once the name of a manual scavenger is added to the final list, the manual scavengers shall be rehabilitated under the provisions of the Act.
