Section 13(2) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013
(2)The District Magistrate of the district concerned shall be responsible for rehabilitation of each manual scavenger in accordance with the provisions of sub-section (1) and the State Government or the District Magistrate concerned may, in addition, assign responsibilities in his behalf to officers subordinate to the District Magistrate and to officers of the concerned Municipality.
