The Delhi Commission For Safai Karamcharis Act, 2006

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(T0 BE PUBLISHED IN PART—IV OF THE DELHI GAZETTE - EXTRAORDINARY)
GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI
(DEPARTMENT OF LAW, JUSTICE & LEGISLATIVE AFFAIRS)
8TH LEVEL, C-WING, DELHI SECRETARIAT, INDRAPRASTHA ESTATE, NEW DELHI
No.F.1(1)/LA-2003/LJ/06/.11g (1'7% DatedtheQ December,2006.
‘ NOTIFICATION
No.F .1(1)/LA-2003/- The followingAct of the LegislativeAssembly of Delhireceivedthe
assentof the Lt.Governor of theNationalCapitalTerritoryof Delhi on the25thNovember, 2006
and isherebypublishedforgeneralinformation:-
“THE DELHI CONIMISSION FOR SAFAI KARAMCHARIS ACT, 2006
(DELHI ACT 7 OF 2006)
(As passed by the LegislativeAssembly of the National.CapitalTerritoryof Delhi on the 8‘h
November, 2006).
[25thNovember,2006]
An Act to providefortheestablishmentand functioningof a Commission forSafaiKaramchaxisto
safeguardthe rightsand interests,and theredressalof thegrievancesof theSafaiKaramcharis
residingin the NationalCapitalTerritoryof Delhi and for mattersconnectedtherewithor
incidentalthereto.
BE itenacted by the LegislativeAssembly of the National CapitalTen-itoryof Delhi in the Fifty-
seventhYear oftheRepublicofIndiaasfollows:-
PRELINHNARY
Shorttitle,extentand commencement- (1)ThisAct may be calledthe Delhi
Commission forSafaiKaramcharis Act, 2006. ‘
(2)Itextendstothewhole oftheNationalCapitalTerritoryofDelhi.
(3)It shall'comejnto forceon such date as the Government may, by
notificationin the ofﬁcialGazette,appoint.
Deﬁnitions:InthisAct;unlessthecotttextotherwiserequires,-
(a) "Chairperson”means the Chairperson of the Delhi Commission for
SafajKaramcharis appointed under subsection(2)ofsection3 of this
Act:
(b) "Commission” means the DelhiCommission forSafaiKaramcheﬁs
constitutedunder section3 ofthis.Act;
(e) "Delhi"means theNationalCapitalTerritoryofDelhi;
((1) "Government" means the Lieutenant Governor of the National
CapitalTerritoryofDelhiappointed by thePresidentunder article239
and designated a: such under inﬁelo 339M oftha Constitution;
(e) ”lieutenantGovernor” means the-LieutenantGovernor of the
NationalCapitalTerritoryofDelhiappointedby thePresidentunder
article239 of the Constitution;
 
(2)
(2)
(3)
(a)
(b)
(C)
(d)
-2 -
(f) "member” means a member oftheCommission;
(g) ”prescribed"means prescribedby rulesmade under thisAct;
(h) ”SafaiKaramchari" means a person engaged in,or employed for,
assistingin disposalof human excreta,or any sanitationwork;
”National Commission” means the National Commission for Safai
Karamcharis, constituted under the National Commission for Safai
(1)
7% KaramcharisAct,1993 (64of1993).
5 1? CHAPTER [I
THE DELHI COMMISSION FOR SAFAI KARAMCHARIS
Constitutionof the Commission..- (1) As soon as may be after the
commencement of this Act, the Govermnent shall, by notification'in the
officialGazette,consﬁmtea body tobe calledtheDelhiCommission forSafai
Karamcharis to exercisethe powers conferred on, and to perform the
functions assigned to,itunder this Act.
The Commission shallconsistof a Chairperson and two part—ﬁme members
to be nominated by the Government from amongst persons of eminence,
abilityand integrityfrOm SafaiKaramcharis of Delhi.
Term ofofficeand conditionsof serviceofChairpersonand members- (1)The
Chairpersonshallhold officefor a periodoffiveyearsor tilltheage of sixty
fiveyears(whicheverisless)and members willhold officefora period:ofﬁve
yearsor tillthe age of sixtytwo years (whicheverisless)from the date he
assumes office.
The Chairpersonor a member may, by writingunder hishand, addmssed to
theGovernment, resignfrom officeofChairpersonor of member, as thecase
may be,atany time.
The Government shallremove a person from the officeof Chairperson or
member, ifthatperson-
becomes an un—diséhargedinsolvent;
is convicted and sentenced to impﬁsomnent for an offence which, in the
opinion of the Government, involves moral turpitude;
becomes ofunsound mind and standsso declaredby a competent court;
refusesto actor becomes incapable of actingas such;
 
__3_.
(e) remains absent,without obtaining‘leaveof absence from the Commission,
y from three consecutive meetings of the Commission; or
(f) has, in the opinion of the Government, so abused the position of Chairperson,
ormember, astorenderthatperson’scontinuanceinofficedetrimentalto
the interestsof SafaiKaramcharis or the publicinterest:
 
  rovidedthatno personshallbe removed under thissectionuntilthatpersonhas
been givenan opportunityofbeingheard inthematter.
(4) Any vacancy occurringin the Commission shallbe filledas soon as may be by the
Government for the un—expired part of the term of the out—going Chairperson or
member, asthecasemay be.
5. Salaries,allowances,etc.of Chairperson and members.- The Chairperson shallbe
entitledto thestatus,salary,allowancesand otherfacilitiesas may be decidedby the
Government of NCT of Delhiin accordancewith rulesframed forthe purpose. The
part—timemembers willbe eligibleonly forsittingfeeand not forany otherfacilities.
6. Secretary of the Commission.- (1) The Secretary of the Commission shall be
appointed by the Government in consultationwith the Chairperson and he shallnot be
below therank ofa SecretarytotheGovernment.
, \-
(2) The Secretaryshallbe the head of the department of the Commission and
shalllook afterthe day-to-day administrationand shallwork as per directionsof the
Commission.
(3) The Secretaryshallbe responsiblefor having the agenda prepared for the
meetingsoftheCommission and forcirculatingtheminutes ofmeetings.
(4) The Secretaryshallcause the accountsof the Commission to be maintained
and shalldischargetheotherdutiesimposed on him by orunder thisAct.
(5) The Secretaryshallassistthe Commission in finalizingitsreports.
(6) The Secretary may, in his discretion,delegate any of his functions or
authority to any other officerof the Commission.
(7) The Secretaryshallbe entitledto such salary‘and allowancesas may be
prescribed.
7. Staffof the Commission.- (1)The Governnient shallprovide éhch staffand facilities
to the Conunission as may be determined by the Government for the effective
{Hatﬁeninmttte?Qmmiﬁsien-
1:1:
SAFAIKARAMCHARIS BILL -3 -
_4_-
7(2) The administrativeexpenses of the Commission, including the salaries,allowances,
pensionsand otheramounts payable to the Secretary,officersand staffof ﬁte
Commission shallbe paid,as prescribed,out of the grantsreferredto in subsection (2)
of section 20 of thisAct.
8. Proceduretobe regulatedby theCommission.— The Commission shallregulateits
own procedure.
9. Headquarters of the Commission.— The Commission shallhave itsheadquarters-
at Delhi but may meet as and when necessary at such place or places in Delhi
and atsuch timeastheChairpersonmay deem ﬁt.
10. Authenticationofordersand decisionsoftheCommission.-Allordersand
decisionsoftheCommission shallbe authenticatedby theSecretary,or any other
officeroftheCommission duly authorizedby theChairpersoninthisbehalf.
11. Vacancies, etc.not to invalidate proceedings of the Commiss‘ion.— No act,decision
or proceeding of the Commission shallbe cailedin question or held invalidon
the ground merely of the existenceof any vacancy or defectin the constitutionof
..\ye Commission.
   
 
.. ‘v{EV b 1; CHAPTER III
/ FUNCTIONS AND POWERS OF THE COMMISSION
12. Functions and powers of the CommissiorL- (1)The Commission shallperform all
or any of the followingfunctions,namely :—
(a) to investigate,examine and monitor allmatters relatingto -
(i)the safeguards provided to Satai Karamcharis, residingin Delhi, under the
ConstitutionofIndia,or under any law forthe time beinginforceor under any judicial
decisionsor any orders or instructionsissued by the Government of India or the
Government, and toevaluatethe working of such safeguards;
(ii) denialor violationof any rightof Safai Karamcharis;
(iii) any othermatterpertainingtothewelfareand protectionofSafaiKaramcharis;
(b) to look intothespeciﬁccomplaintswith respectto thedeprivationof the rights
and safeguardsofSafaiKaramcharis;
(c) tomonitor and evaluatetheimplementation ofthepoliciesand schemes ofthe
Government forthewelfareofSafaiKaramcharis and toadvisetheGovernment on the
planningprocessofsocio-economicdevelopment ofSafaiKaramcharis;
(d) to conductstudiesand researchin ordertomake recommendations topromote
the socio-economic upliﬂment of SafaiKaramcharis;
xmm. —4-
-.5__
(e) to hold seminars, debates and discussionson problems affectingSafai
) Karamcharis to createpublicawareness;
(f) to assess the representationof Safai Karamcharis in the servicesof the
Government, semi-governmentbodies,localbodiesand government undertakingsand
in case of inadequate representation, to recommend remedial measures;
(g) to deal with any other matter pertainingto the welfareof SafaiKaramcharis
which may be referredtoitby theGovemment.
(2) The exerciseof powers and functionsby the Commission shallnot be in
contradictionor in violationof the pOWers and functionsor directionsof the National
Commission.
13. Annual reportoftheCommission.- (1)The Commission shallprepareevery year
an annual report giving a true and full account of itsactivitiesduring the year,
aiongwithitsrecomendations and shallforward ittotheGovernment.
(2) The Government shall,withoutdelay,cause theannualreporttobe laidbeforethe
House oftheLegislativeAssembly ofDelhialongwitha reportsettingout theaction
takenor proposedto be takenon the recomendations and the reasonsfor non-
ceptance,ifany,ofsuch recommendations.
  
  
‘4. Specialreport by the Commission.— The Commission may submit to the
: Govermnent a specialreporton any matter of publicimportance pertainingto the
interestsofSafaiKaramcharis. V
15.- Commission's rightto be heard.- In case of non-acceptanceof any of its
recommendations,theCommission shalihave the rightto be heard by the Minister—in-
charge.
16. Government to consult Conunission.- The Government may consult the
Commission on allmajor policymattersaffectingSafaiKaramcharis.
17. Powers of'CivilCourt.-The Commission shallhave incarryingout itsfunctions,
thepowers of a civilcourttrying a suitand, in particular,in respectof the following
matters,namely :-
(a)summoning and enforcingthe attendance of any person and examining him on oath;
(b)requiringthediscoveryand productionofany document;
(c)receivingevidenceon affidavits;
(d)requisitioningany publicrecordorcopy thereof,from any officeor institutionoftheGovermnent; '
(e)issuingcommissionsfortheexaminationofwitnessesand documents.
“Tm -5-
.5.-
18. Power to utilizeservices of investigation agencies of Government.i~ The
Commission may, for the purposes of conducting any investigationunder thisAct,
utilizethe servicesof any investigatingagency of the Government with the'prior
approvaloftheGovernment. ‘
19. Protectionof statementmade beforetheConunission.—No statementmade by a
person to the Commission in the course of giving evidence shallbe used againsthim in
any courtproceeding except forperjury.
CHAPTER IV
   
FINANCE, ACCOUNTS AND AUDIT
‘3“=,,,,,,,,,
20. Budget ahd grantsby the Government.—- (1)The Conunission shallprepare;every
yearbudget estimatesfortheﬁnancialyear as per.prescribednorms and shallfdrward
totheGovernment.
(2) The Government shall,afterdue appropriation made by the legislativeAsaiembly
of Delhi in thisbehalf,make provision for such sums of money as are adequtte for
carryingout(thepurposesofthisAct. ‘
(3)Commissionmay spendsuchsums,out ofthebudgetprovisions,asitdeems fitfor
performingitsfunctionsunder thisAct or incidentalthereto. -
21.Annual StatementofAccounts.-(1)The Commission shallmaintainproperactounts
and otherrelevantrecords and alsoprepare an annual statement of accounts as may be
prescribedby the Government.
(2)TheAccountsoftheCommissionshallbeauditedatsuchintervalsasmay be
speciﬁedby theGovernment.
(3) Any person appointed by the Government in connectionwith the audit{ofthe
accountsof the Commission shallhave the same rightsand the authorityhs the
Comptrollerand Auditor General of India generallyhas in connectionwith a ditof
Government accountsand, in particular,shallhave rightto demand the produc 'onof
book, account, connected vouchers and other documents and papers, as h'e may '
considernecessary,and toinspectany ofthe officesoftheConunission.
CHAPTER V
MISCELLANEOUS
22. Chairperson,members and officersof Comrﬁssion to be publicservants;-The
Chairperson,members and officersauthorizedby theCommission toperform furinctions
underthisAct shallbe deemed tobe publicservantswithinthemeaning ofsectioh21 of
theIndian Penal Code, 1860 (45of 1860).
-W -a-
  
._7__
23. Protectionof actiontaken in good faith.-No suit,prosecutionor other legal
{3.proceedingshalltieagainsttheChairperson,members or ofﬁcersperfommng fuhctions
under thisAct under the authorityof the Conunission, for anything which ts done 1n
good faithor done orintendedtobe done under thisAct.
24. Establishmentof libraryand cells-The Government may establisha library,an
informationcell,a researchcelland suchothercellsas may be rec'ommendedby the
Commission.
25. Power to make rules.-(1)The Government may, by notiﬁcationin the official
Gazette,make rulesforcarryingout theprovisionsofthisAct.
(2) In particular,and without prejudiceto the generalityof the foregoingpower,
such rulesmay provideforallor any ofthefollowingmatters,namely :-
(a) salaryand allowances payable to the secretaryto the Commission;
(b) prescribingof the adrnirﬁstrativeexpenses of the Commission includihg the
salaries,allowances,pension and other amounts payable to the Secretary,officersand
staffof the Commission;
(c) making of rulesin accordance with which an account of income and expenditure
ftheCommission shallbe kept;   
(e) prescribingthemanner of publicationof the annual statementof accountsof the
Commission togetherwith a copy oftheauditreportby theGovenmtent;
(f) any othermatterwhich isrequiredtobe or may be prescribed.
(3) Every rulesmade under thisAct shallbe laid,as soon as may be afteritisimade,
beforetheLegislativeAssemblyof National CapitalTerritoryofDelhi,whileinisin
sessionfora totalperiodof thirtydays which may be comprised in one sessiohor in
two or more successivesessions;and it,before the expiry of the sessionimmetiiately
followingthe sessionor the successivesessionsaforesaid,the Assembly agrees in
making any modiﬁcationintheruleor the Assembly agreesthattheruleshouldinotbe
made, theruleshallthereafterhave effectonly insuch modiﬁed form or be ofno!effect,
as the case may be; so, however, that any such modification or annulment shallbe
without prejudiceto the validityof anything previously done under thatrule. I
26. Power to remove difficulties.—(1)If any difficultyarisesin givingeffect;tothe
provisionsofthisAct,theGovernment may, by orderpublishedin the officialGazette,
make such provisions,notinconsistentwith theprovisionsofthisAct,as appear Itoitto
be necessaryor expedientforremoving thedifﬁculty:
 
«8 _
Provided that no such order shallbe made afterthe expiry of a period of two
yearsfrom the date of the commencement of thisAct.
(2) Every order made under thissection shall,as soon as may be, afteritis
made, be laid before the LegislativeAssembly of Delhi.”
%% . \\ 
( S L)
JOINTSECRETARY (LAW,JUSTICE& .)
  
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