Section 36(2) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013
(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.
