Section 11(13) in The Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013
(13)The District Magistrate shall notify a designated officer not below the Tahsildar or Block Development Officer for inquiring into claims and objections received and giving their findings and the inquiry conducted by the designated authority shall ensure that -(i)the claimant or objector is given adequate opportunity to be heard;(ii)the claimant or objector is given not less than seven days' notice about the date of summary hearing as provided under sub-rule (15);(iii)the claimant or objector shall be allowed to support his claim with documentary evidence, if any, as provided under sub-rule (14);(iv)the claimant or objector shall have the right to be represented by a lawyer, Non Governmental Organization, or a friend; and(v)the claimant or objector shall be given a copy of the order passed by the designated authority as provided under sub-rule (20).
