Section 29(2) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013
(2)The Central Monitoring Committee shall consist of the following members, namely:—(a)The Union Minister for Social Justice and Empowerment—Chairperson, ex officio;(b)Chairperson of the National Commission for Scheduled Castes—member, ex officio;(c)Minister of State in the Ministry of Social Justice and Empowerment— member, ex officio;(d)Chairperson, National Commission for Safai Karamcharis— member, ex officio;(e)the Member of the Planning Commission dealing with development of the Scheduled Castes—member, ex oficio;(f)three elected members of Parliament belonging to Scheduled Castes, two from the Lok Sabha and one from the Rajya Sabha;(g)Secretaries of the Ministries of,—(i)Social Justice and Empowerment, Department of Social Justice and Empowerment;(ii)Urban Development;(iii)Housing and Urban Poverty Alleviation;(iv)Drinking Water and Sanitation;(v)Panchayati Raj;(vi)Finance, Department of Financial Services; and(vii)Defence,members, ex officio;(h)Chairman, Railway Board—member, ex officio;(i)Director-General, Defence Estates— member, ex officio;(j)representatives of not less than six State Governments and one Union territory, as the Central Government may, notify;(k)not more than six 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 country, to be nominated by the Chairperson, two of whom shall be women;(l)Joint Secretary, Department of Social Justice and Empowerment in the Ministry of Social Justice and Empowerment, looking after development of Scheduled Castes—Member-Secretary, ex officio;(m)such other representatives of Central Ministries or Departments and agencies which, in the opinion of the Chairperson, are concerned with the implementation of this Act.
