Section 24(2) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013
(2)Each Vigilance Committee constituted for a district shall consist of the following members, namely:—(a)the District Magistrate—Chairperson, ex officio;(b)all members of the State Legislature belonging to the Scheduled Castes elected from the district—members:Provided that if a district has no member of the State Legislature belonging to the Scheduled Castes, the State Government may nominate such number of other members of the State Legislature from the district, not exceeding two, as it may deem appropriate.(c)the district Superintendent of Police— member, ex officio;(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;(e)one representative be nominated by the railway authority located in the district;(f)not more than four social workers belonging to organisation working for the prohibition of manual scavenging and rehabilitation of manual scavengers, or, representing the scavenger community, resident in the district, to be nominated by the District Magistrate, two of whom shall be women;(g)one person to represent the financial and credit institutions in the district, to be nominated by the District Magistrate;(h)the district-level officer in-charge of the Scheduled Castes Welfare— Member-Secretary, ex officio;(i)district-level officers of Departments and agencies who, in the opinion of the District Magistrate, subject to general orders, if any, of the State Government, have a significant role to play in the implementation of this Act.
