Section 30 in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013
30. Functions of the Central Monitoring Committee.—
The functions of the Central Monitoring Committee shall be,—(a)to monitor and advise the Central Government and State Government for effective implementation of this Act and related laws and programmes;(b)to co-ordinate the functions of all concerned agencies;(c)to look into any other matter incidental to or connected with implementation of this Act.
