Section 31(1) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013
(1)The National Commission for Safai Karamcharis shall perform the following functions, namely:—(a)to monitor the implementation of this Act;(b)to enquire into complaints regarding contravention of the provisions of this Act, and to convey its findings to the concerned authorities with recommendations requiring further action; and(c)to advise the Central and the State Governments for effective implementation of the provisions of this Act.(d)to take suo motu notice of matter relating to non-implementation of this Act.
