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Union of India - Section

Section 2 in The Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013

2. Definitions.

(1)In these rules, unless the context otherwise requires :-
(a)"Act" means the Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013 (25 of 2013);
(b)"Cleaning device" - includes but not limited to the equipments referred to in rule 5, whether manually or mechanically propelled which can be used to :-
(i)clean or enable the transport or flow of sewage in sewers or septage from septic tanks, and
(ii)avoid direct manual contact with such sewage or material.
(c)"District Level Survey Committee" means the Committee referred to in rule 11 (2), 11 (18) and 11 (19), with the following composition :-
1. District Magistrate   Chairman
2. District Level Officer dealing with ScheduledCastes Affairs   Member Secretary
3. District Statistical Officer   Member
4. District level officer of Urban DevelopmentDepartment/Local Self Government Department   Member
5. One representative of railway authority   Member
6. Upto two representatives of Non GovernmentOrganisations working for Welfare of manual scavengers and SafaiKaramcharis to be nominated by the District Magistrate   Member
7. Upto two community representatives of whom oneshould be a woman to be nominated by the District Magistrate   Member
Functions of the District Level Survey Committee:a. to monitor and oversee the survey process at District level.b. to distribute the materials for awareness campaign to designated place.c. to arrange publicity through local newspapers etc. about the survey.d. to distribute translated survey material to designated place under its jurisdiction.e. to approve final list of manual scavengers for all towns, cities and village in the district.f. Publication of final consolidated list of the manual scavengers in the district.
(d)"enumerator" means any person engaged by a local authority for the purpose of survey or verification of manual scavengers.
(e)"inspector" mean a person appointed as "inspector" by the appropriate Government as per the provisions of sub-section(1) of section 20 of the Act.
(f)"Overseer" means an officer engaged by a local authority to exercise the powers and perform the duties under these rules.
(g)"Protective gear" means personal safety gear and safety devices that are to be provided, worn or used by safai karamcharis or sanitary workers in respect of cleaning of sewers and septic tanks that may be necessary for the specific nature of work to be carried out, as including and not limited to the materials referred to in Rule 4 to -
(i)avoid any exposure of human skin to substances, which can lead to disease, along with all breathing equipment which prevents inhalation of gases which can lead to diseases, and, also includes any sensory equipment for detection of gases present inside the sewers or septic tanks;
(ii)avoid any injuries while carrying out cleaning work.
(h)"Safai Karamchari" or "Sanitation Worker" means any person engaged in or employed for any sanitation work, other than domestic work;
(i)"safety precautions" shall include, but not be limited to, the precautions referred to in rule 6 and are all steps necessary to reduce the risk to the person and to avoid contraction of diseases and injuries by the person engaged in cleaning of sewers and septic tanks due to exposure to sewage or any other material in any physical state (solid, liquid or gas) inside the sewers or septic tanks and while entering sewers or septic tanks.
(j)"State Level Survey Committee" means the Committee referred to in rules 10(12), 10 (13) and 11 (2) with the following composition :-
1. Additional Chief Secretary or PrincipalSecretary, nominated by the State Government   Chairman
2. Principal Secretary/Secretary dealing withScheduled Castes, if the Committee is chaired by Additional ChiefSecretary. If Principal Secretary, Scheduled Caste Welfarehimself is the Chairman then Director, Scheduled Castes Welfare   Member Secretary
3. Director, Economics and Statistics   Member
4. Secretary, Urban Development Department/LocalSelf Government Department   Member
5. Regional Director, Census Operations.   Member
6. One representative of railway authority   Member
7. Upto two representatives of Non GovernmentOrganisations working for Welfare of Manual Scavengers and SafaiKaramcharis to be nominated by the State Government   Member
8. Upto two community representatives of whom oneshould be a woman to be nominated by the State Government   Member
Functions of the State Level Survey Committee :a. to monitor and oversee the survey process at state level.b. to distribute the materials for awareness campaign to designated place.c. to arrange publicity through local newspapers etc. about the survey.d. to distribute translated survey material to designated place under its jurisdictione. to approve final list of manual scavengers for all towns, cities and villages in the statef. Publications of final consolidated list of the manual scavengers in the state.
(2)Words and expressions used and not defined in these rules but, defined in the Act, shall have the same meaning as assigned to them in the Act.Chapter-II Obligations of Employer Towards Employees Engaged in the Cleaning of Sewer or Septic Tank