Section 24(3) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013
(3)Each Vigilance Committee, constituted for a Sub-Division, shall consist of the following members, namely:—(a)the Sub-Divisional Magistrate—Chairperson, ex officio;(b)the Chairpersons and the Chief Executive Officers of Panchayats at intermediate level of the Sub-Division, and where Panchayats at intermediate level, do not exist, Chairpersons from two Panchayats at Village level to be nominated by the Sub-Divisional Magistrate—member, ex officio;(c)the Sub-Divisional Officer of Police—member, ex officio;(d)Chief Executive Officer of—(i)the Municipality of the Sub-Divisional headquarters—member, ex officio; and(ii)Cantonment Board, if any, situated in the Sub-Division—member, ex officio;(e)one representative to be nominated by the railway authority located in the Sub-Division—member, ex officio;(f)two social workers belonging to the organisation working for the prohibition of manual scavenging and rehabilitation of the manual scavengers, or representing the scavenger community resident in the Sub-Division, to be nominated by the District Magistrate, one of whom shall be a woman;(g)one person to represent the financial and credit institutions in the Sub-Division, to be nominated by the Sub-Divisional Magistrate;(h)the Sub-Divisional level officer in-charge of Scheduled Castes welfare— Member-Secretary, ex officio;(i)Sub-Divisional level officers of Department and agencies who in the opinion of the Sub-Divisional Magistrate, subject to any general orders of the State Government or the District Magistrate, have a significant role to play in the implementation of this Act—member, ex officio.
