Section 25 in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013
25. Functions of Vigilance Committee.—
The functions of Vigilance Committee shall be—(a)to advise the District Magistrate or, as the case may be, the Sub-Divisional Magistrate, on the action which needs to be taken, to ensure that the provisions of this Act or of any rule made thereunder are properly implemented;(b)to oversee the economic and social rehabilitation of manual scavengers;(c)to co-ordinate the functions of all concerned agencies with a view to channelise adequate credit for the rehabilitation of manual scavengers;(d)to monitor the registration of offences under this Act and their investigation and prosecution.
