Section 14 in The Prohibition of Employment as Manual Scavengers and their Rehabilitation Rules, 2013
14.
(1)The State Monitoring Committee shall meet atleast once in six months on such dates and times as may be appointed by the Chairperson.(2)The meeting shall normally be held at the State headquarters.(3)Where the Committee finds it necessary to hold the meeting at any other place, for the reasons to be recorded in writing, such meetings may be held at other places, within the State.(4)Member-Secretary shall cause a notice of minimum ten days issued to all the members of the Committee and also send the list of business to be considered during the meeting.(5)No business, which is not included in the list of business, shall be considered, without the permission of the Chairperson.(6)The Chairperson shall preside over each meeting at which he is present, and in his absence, members may elect the senior-most member present to be Chairperson to preside over the meeting.(7)No business shall be transacted at a meeting unless atleast one third of the total members of the Committee are present:Provided that if at any meeting, less than one third of the members are present, the Chairman may adjourn the meeting to a date not less than seven days from the date of the meeting, informing the members present and sending registered notice to the other members.(8)Business at the adjourned meeting shall be disposed irrespective of the quoram.(9)The proceedings of each meeting shall be circulated to all members present and shall be read out and confirmed at the next meeting of the Committee, and shall be signed by the Chairperson.(10)The minutes shall be recorded in a minute book which shall be kept as a permanent record.(11)A copy of the minutes shall be endorsed to the Central Government for the information of the Central Monitoring Committee.Annexure I(See rule 7)First Aid FacilitiesA. At every work place there shall be provided and maintained, so as to be easily accessible during working hours, not less than one first-aid box for 150 employees.(a)The first-aid box shall be distinctly marked with a red cross on white back ground and shall contain the following equipments, namely :-(b)For work places in which the number of employees employed does not exceed 50, each first-aid box shall contain the following equipments :-
