Section 5(2) in The Employment Of Manual Scavengers And Construction Of Dry Latrines (Prohibition) Act, 1993
(2)The Executive Authority appointed under sub-section (1) and the officer or officers specified under that sub-section shall, as far as practicable, try to rehabilitate and promote the welfare of the persons who were engaged in or employed for as manual scavengers in any area in respect of which a notification under sub-section (1) of section 3 has been issued by securing and protecting their economic interests.
