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Union of India - Section

Section 15 in The Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013

15. A bottle of suitable surgical antiseptic solution.

(a)Adequate arrangements shall be made for immediate recoupment of the equipment, when necessary.
(b)The first-aid box shall be kept in charge of a responsible person who shall always be readily available during the working hours of the work place.
(c)A person in charge of the First-aid box shall be a person trained in first-aid treatment, in the work places where the number of employees employed is 150 or more.
(d)In work places where the number of employees employed is 500 or more and hospital facilities are not available within easy distance from the work place, first-aid posts shall be established and run by a trained compounder and he shall be on duty and shall be available at all hours when the workers are at work.
(e)Where work places are situated in places which are not towns or cities, a suitable motor transport shall be kept readily available to carry injured person or person suddenly taken ill to the nearest hospital.
(f)The first-aid box shall not contain any other equipment or substance as mentioned in paragraphs A and B.
Annexure-II{See rule 11(2)}Self Declaration FormIdentification of the persons engaged in manual scavenging
 
(Office Use)
Photo of the personengaged in manualscavenging
Name of the State :DistrictMunicipality :_________ Town :________ Ward :_________Panchayat ______________ Village ____________
Family Photo of the person engaged in manual scavenging(Picture post card size photograph6" x 4")
1.| Name of the person engaged in manual scavenging :_______________________|- 2.| Name of father / Mother / Spouse :_______________________|- 3.| Age :_______________________|- 4.| Sex : MaleFemale|- 5.| Educational Status : (Put a √ mark in the appropriate box)|- | (i) a) Literateb) Not literate|- | (ii) If Literate level of education :-|- | a) Studied : Class 1-5 :Class 6-10 :Class 11-12 :Class above 12 :|- 6.| Occupation :|- (i)| Carrying / disposing / cleaning of human excreta manually from insanitary latrine|- (ii)| Cleaning untreated human excretamanuallyfrom : (a) open drain|- | (b) Railway Track(c) Pit Latrine|- 7.| Status of Employment :|- | I. Employed in :|- | (a) Private :-
| (i) Individual Household(ii) Community/ Group of Households
| (iii) Contractor(iv) Institution like hospital, office etc.
| (v) Others (specify) ____________________________
| (b) Central Government(c) State Government
| (d) Municipal Corporation
| II. Employed on :|- | (a) Permanent basis(b) Temporary basis
| (c) Contract basis(d) Jajmani
8.| How long you have been in this Occupation : ________________________|- 9.| Social Background :|- (a)| Whether SC/ST/OBCs/Others|- (b)| Caste(c) Sub Caste|- (d)| Religion|- 10.| (a) Have you received any benefit from the government rehabilitation schemes?|- | (Put a √ mark in the appropriate box)
Yes No
   
| (b) If yes, name of the scheme (Put a √ mark in the appropriate box) :
  Name of the Schemes Rupees
(1) National Scheme for liberation and rehabilitation ofscavengers (NSLRS)  
(2) Self Employment Scheme for rehabilitation for manualscavengers (SRMS)  
(3) Any other(Please specify the name of Scheme(s))  
| (c) If yes, whether project funded through above scheme is running :
Yes No If yes, monthly income(Rs.)
     
| (d) Not known|- 11.| (a) Are you engaged in any occupation other than scavenging? : YesNo|- | (b) If you specify : __________________|- 12.| Any other skills you possess :|- | (i) Construction(ii) Carpentry|- | (iii) Driving(iv) Cooking|- | (v) Tailoring(vi) Any other (specify) _______________________|- 13.| Alternative Occupation Proposed (Please specify) : _______________________
Name and Address of the person engaged in manual scavenging :--------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------Pincode---------------------
Contact Telephone/ Mobile No.---------------------- Signature of Data Entry Operator, -------------------
Signature/ Thumb Impression of the person engaged inmanualscavenging ----------------------------- Name and date (with code No.):---------------------------------------------
Name and date: ----------------------------------------  
Sihnature of Enumerator, ----------------------------- Signature of supervisor, -------------------------------
Name and date: (with code No.):--------------------------------------- Name and date (with code No.):-----------------------------------------
Details of Insanitary Latrine|- 1.| Details of Individual Insanitary Latrine (IIL) :
Sl. No. Name of the owner of Insanitary Latrine Location of the Monthly Salary/ wages of the Manual Scavenger(Rs.)
Dry latrine Latrine from which excreta is being flushedinto open drain In cash In food grains etc.
           
           
Total Number of the Individual Insanitary Latrines being cleaned by the person engaged in manual scavenging :|- (Note: Please give detailed description of the Individual Insanitary Latrine Cleaned by the person engaged in manual scavenging. In case you need to write extra information kindly photocopy this page and attch with the survey form)|- 2.| Details of Community Insanitary Latrine (CIL) :
Sl. No. Name of the owner (Organisation/ Agency) of Community Insanitary Latrine Location of the Monthly Salary/ wages of the Manual Scavenger(Rs.)
Dry latrine Latrine from which excreta is being flushedinto open drain In cash In food grains etc.
           
           
3.| Detail of Open Drains(OD)/Railway Tracks/other spaces :
S. No. Location of Open Drains/Railway tracks/otherspaces in which excreta from the insanitary latrines is beingflushed Salary/wages of the manual scavengers
In cash (Rs.) In kind (Rs.)
       
       
(Note: If the number of involved manual scavengers in OD is more than one then please fill up a separate form for each of the person engaged in manual scavenging)
Annexure-III{See rule 13(8)}Office of the Inspector under section 20 of the Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013, ______________ (Area name).Notice[under rule 13(8) of the Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013]Ref................date...............To_______________________________________________________________Subject : Notice under the Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013 (hereinafter the Act) and the Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013 (hereinafter the Rules) : Hazardous cleaning of sewers and septic tanksWhereas, Section 7 of the Act provides that no person, local authority or any agency shall, from such date as the State Government may notify, which shall not be later than one year from the date of commencement of this Act, engage or employ, either directly or indirectly, any person for hazardous cleaning of a sewer or a septic tank;and whereas, the _______ (name of State) Government has notified the date of enforcement of the provisions of Section 7 of the Act as _________(date of effect);and whereas, cleaning of sewers and septic tanks is regulated under the provisions of rules 3 to ________ of the Rules :and whereas, you have been noticed to have violated the provisions of Section 7, read with Section 2(1)(d) of the said Act and the (rule number) made thereunder, as the following details :-
(i)Place of violation _________
(ii)Date of violation _________
(iii)Violation details :-