Section 36 in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013
36. Power of appropriate Government to make rules.—
(1)The appropriate Government shall, by notification, make rules for carrying out the provisions of this Act, within a period not exceeding three months from the date of commencement of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(a)the obligation of an employer, under clause (d) of sub-section (1) of section 2;(b)the manner in which the excreta fully decomposes under clauses (e) and (g) of sub-section (1) of section 2;(c)the manner of carrying out survey of insanitary latrine and publishing list thereof under clause (a) of sub-section (1) of section 4;(d)procedure of giving notice and recovering cost of demolition of an insanitary latrine under sub-section (3) of section 5;(e)content and methodology of the survey under sub-section (2) of section 11;(f)the eligibility conditions for identification of manual scavengers and publication of provisional list of persons found to be working as manual scavengers under sub-section (4) of section 11;(g)publication of final list of persons found to be working as manual scavengers under sub¬section (6) of section 11;(h)manner of application to be made to the Chief Executive Officer of the municipality, or to an officer authorised by him in this behalf, under sub-section (1) of section 12 or, as the case may be, sub-section (1) of section 15;(i)provision of initial, one time, cash assistance under sub-clause (ii) of clause (a) of sub-section (1) of section 13;(j)such other powers of Inspectors under clause (e) of sub-section (2) of section 20; and(k)any other matter which is required to be, or may be, prescribed.(3)Every rule made under this Act by the Central Government shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.(4)Every rule made under this Act by the State Government shall, as soon as may be after it is made, be laid before each House of State Legislature, where there are two Houses and where there is one House of State Legislature, before that House.
