LexThe prohibition of employment as manual scavengers and their rehabilitation act, 2013
Rajasthan · state statute
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Government Of Rajasthan
Department of Social Justice and Empowerment
NOTIFICATION
Jaipur, October 31,2014
G.S.R 37 : - In exercise of the powers conferred by sub -sections (1) and (2) of s ection 36 of
the Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013 .(Central
Act no.25 of 2013), the State Government hereby makes the following rules, namely :-
CHAPTER- I
GENERAL
1. Short title and commencement
(1) These Rules may be called the Rajasthan Prohibition of Employment as Manual Scavengers and
their Rehabilitation Rules, 2014.
(2) They shall come into force on the date of their publication in the official Gazette.
2. Definitions
(1) In these rules, unless the context otherwise requires,:-
(a) "Act" means the Prohibition of Employment as Manual Scavengers and their Rehabilitation Act. 2013
.(Central Act no.25 of 2013);
(b) "Annexure" mean annexure Appended to these rules;
(c) "Cleaning device" includes but not limited to the equipments referred to in rule 4 whether manually or
mechanically propelled which can be used to :-
(i) clean or enable the transport of flow of sewage in sewers or septage from septic tanks; and
(ii) avoid direct manual contact with sewage or material.
(d) "District Level Survey committee" means the committee referred to in rule 14;
(e) "Enumerator'' means any person engaged by a local authority for the purpose of survey or verification of
manual scavengers.
(f)"Inspector'' means a person appointed as '' Inspector'' by the state government as per the provision of sub
section (1) of section 20 of the Act;
(g) ''Overseer'' means an officer engaged by a local authority to exercise the powers and perfo rm the duties
under these rules;
(h) ''Protective gear'' me ans personal safety gear and safety devices that are to be provided worn or used by
safai karamcharis of sanitary workers in respect of cleaning of sewers and septic tanks that may be necessary
for the specific nature of work to be carried out, as including and not limited to the materials referred in sub-
rule (3) of rule 3 to-
(i) avoid any exposure of human skin to substances which can lead to diseases, along with all breathing
equipment which prevents inhalation of gases which can lead to diseases and al so includes any sensory
equipment for detection of gases present inside the sewers or septic tanks;
(ii) avoid any injuries while carrying out cleaning work.
(i) ''Safai Karamchari" or '' Sanitation W orker'' means any person engaged in or employed for any sanitation
work, other than domestic work;
(j) ''safety precautions'' shall include , but not be limited to the precautions referred to in rule 6, and are all
steps necessary to reduce the risk to the person and to avoid contraction of diseases and injuries by the persons
engaged in cleaning of sewers and septic tanks due to exposure to sewage or any other materi al in any
physical state (solid, liquid or gas) inside the sewers or septic tanks and while entering sewers or septic tanks;
and
(k) '' State Level Survey committee'' means the committee constituted referred to in rule 12.
(2) Words and expressions used and not defined in these rules but defined in the Act, shall have the same
meanings as assigned to them in the Act.
CHAPTER-II
OBLIGATIONS OF EMPLOYER TOWARDS EMPLOYEES ENGAGED IN THE CLEANING
OF SEWER OR SEPTIC TANK
3. Protective gear and safety devices-
(1) No person shall be allowed to clean a sewer manually, with the protective gear and safety devices under
these rules except: -
(a) for the removal of concrete of FRP (Fiber Reinforced Plastic) or damaged manhole door where
mechanical equipments cannot be put into operation;
(b) for inter-linking the newly laid sewer main with the existing sewer main, in case of sewer of size of
more than 300 m.m. diameter;
(c) for removal of submersible pump sets fixed at the bottom of the suction wells;
(d) for the reconstruction of the manhole or rectification of the sewer main; or
(e) Any circumstance, when it is absolutely necessary to have manual sewage cleaning, after the Chief
Executive Officer of the local authority has permitted to do so a fter recording in writing the specific
valid reasons for allowing such cleaning.
(2) For the purposes of clauses (c) and (d) of sub -rule (1) before allowing entry of a person in the sewer,
sewage shall be totally emptied.
(3) Any person engaged to clean a sewer or a septic tank shall be provided by his employer, protective gear
and safety devices including, but not limited to the following:-
(i) Air compressor for blower
(ii) Air Line breathing apparatus
(iii) Air Line respirator with manually operated air blower
(iv) Air Purifier Gas mask/Chin cortege
(v) Artificial respiration/Reticulate
(vi) Barrier caution tape
(vii) Barrier cream
(viii) Barrier cone
(ix) Blower
(x) Breath mask
(xi) Breathing Apparatus
(xii)Caution Board
(xiii)Chlorine mask
(xiv)Emergency medical oxygen resuscitator Kit
(xv) First Aid box
(xvi) Face mask
(xvii) Gas Monitor (4 gases)
(xix) Guide Pipe set
(xix)Full body wader suit
(xx) Fishing wader suit attached with boots
(xxi) Hand gloves
(xxii)Head Lamp
(xxiii)Helmet
(xxiv)Helmet demolishing
(xxv)Lead acetate paper
(xxvi)Life guard pad
(xxvii)Modular Airlines apply Trolley system,
(xxviii)Normal face mask
(xxix)Nylon rope ladder 5 meters
(xxx)Nylon safety belt
(xxxi)Pocket book
(xxxii)Port oxy
(xxxiii) Raincoat
(xxxiv) Reflecting jacket
(xxxv) Safety belt
(xxxvi) Safety body clothing
(xxxvii) Safety body harness
(xxxviii)Safety goggles
(xxxix) Safety Gumboots
(xl)Safety Helmet
(xli)Safety Showers
(xlii)Safety Torch
(xliii)Safety Tripod set
(xliv)Search light
4. Cleaning of sewer or septic tank -
The local authority shall ensure that the following cleaning devices are used by persons engaged in cleaning
sewer or septic tank including but not limited to the following:
(i) Sewer Line Cleaning Bucketing Machine
(ii) Jetting machine
(iii) Suction Machine (Gulley Emptier)
(iv) Combined Machine (Jetting cum suction)
(v) Deep Suction Combined Machine (Jetting cum Suction Machine)
(vi) Manual Hand Operated Grab Bucket
(vii) Hydraulic Operated Trolley Mounted Grab Bucket
(viii) Truck Mounted Motor & Winch Operated Grab Bucket Machine
(ix) Fixed Structure Mounted Motor & Winch Operated Grab Bucket Machine
(x) Rickshaw Mounted winch & Motor Operated Desilting Machine for Wet well
(xi)Rickshaw Mounted Winch & Auxiliary Engine Operated Desilting Machine for manhole
(xii) Escort Hydra Crane Mounted Hydraulic Winch Operated Grab Bucket Desilting Machine
(xiii) Manual rods, shovels, spades, drainage cleaning machines and steel scrapers with handles
(xiv) Hoses and washing instruments
5. Timely checking of protective gear and safety devices-
(1) All protective gear and safety devices under these rules shall be checked every six months and necessary
repair or replacement shall be made by the employer who engages a per son for cleaning a sewer or a septic
tank.
(2) Comfortable bodysuits shall be made available to the worker who has to enter sewers or septic tanks for
their cleaning. The employer shall provide full body suits to worker entering manholes of depth more than five
feet and alternatively, partial fishing wader body suits to those entering manholes of depth less than five feet.
(3) The employer shall also ensure the following safety precautions before a person is engaged into the
cleaning of a sewer or a septic tank, namely: -
(a) There shall be a minimum of three employees present all the time, one of whom shall be a supervisor;
(b) The atmosphere within the confined space shall be tested for oxygen deficiency and toxic and
combustible gases including but not l imited to po isonous gases like Hydrogen Sulph ied, Carbon
Monoxide, Methane, and gasoline vapors, through detection tests including the following;
(i) lowering a detector lamp into the manhole,
(ii) inserting wet lead acetate paper which changes color in the presence of hazardous gases.
(iii)detection of gases through gas detector masks.
(c) Before starting the cleaning under sub -rule (1) the supervisor referred to in clause (a) of sub - rule (3) has
inspected and de termined if the sewer ser ves any industries nearby to anticipate any hazardous atmosphere
that may encountered.
(d) The condition of metal -rung ladders and the side walls of the manhole shall be checked to see if there is
any danger of collapse.
(e)Traffic and pedestrian barricaders are provided all the times.
(f) A flag man should be stationed at least 50 feet ahead of a site and should be visible to incoming traffic for
at least 500 feet.
(g) Regular medical check -up of sewage workers which shall include the examination of respir atory organs,
skin injuries, and other occupational diseases and injuries for their treatment to ensure that sewage workers
afflicted with such diseases or injuries do not enter sewers for cleaning.
(h) Regular vaccination against respiratory and skin dise ases and other occupational diseases to which these
workers are prone due to exposure to harmful substances and gases in sewers.
(I) All employees who are present on site during cleaning work are given training and adequately familiarize
with the knowledge to operate all equipments involved in cleaning work, to avoid injuries or diseases
associated with such work and to take necessary s teps in case of emergency arising at the place of work and
the training shall be conducted every two years and the employees shall be familiariz ed with any changes in
method and technique with respect to the above.
(j) The supervisor possesses and keeps ha ndy the names, addresses and telephone numbers of the nearest
hospitals or clinics.
(k) Cleaning of a sewer or a septic tank shall be done: -
(i) only in day light; and
(ii) for a duration not exceeding 90 minutes, at a stretch. There shall be a mandatory interval of 30 minutes
between two stretches.
(l) Identify and close off or reroute any lines that might carry harmful substances to, or through the work area.
(m) Ensure that written operating and rescue procedures are displayed at the entry site.
(n) If the entry is made through a top opening, use a housing device with a harness that suspends a preson in
an upright position and a mechanical device shall be available to retrieve personnel from vertical spaces more
than five feet deep.
(o) At least one per son trained in first aid and cardiopulmonary resuscitation should be immediately available
during any confined space job.
(p) Oxygen content in the manhole must be at least 19.5% in the confined space of the m anhole measures at
all levels (bottom, middle and top) and no person enters the manhole if oxygen level is below 19.5%and more
than 21%
(q) Ventilate the sewer line by opening at least two or three manholes on both sides where work is to be
carried out.
(r) Manhole shall be opened at least one hour before the start of operation
(s)The opened manhole shall be properly fenced or barricaded to prevent any person, specially children, from
accidentally falling into the sewer. Dummy cover with welded fabric or wire net may be used.
(t) All workers use the safety gear and safety devices before entering the sewer line.
(u) The person entering the manhole or sewer line must be tested before entering the manhole.
(v)Structural Safety of Manhole rungs or step must be tested before entering the manhole.
(w) Portable aluminum ladder is available during the work period where necessary and the portable ladder is
properly seated of fixed during use.
(x) No material or tools are located near the edge which can fall into manhole and injure the workman
(y) Equipment used during swear cleaning are explosion and fire proof.
(z) Smoking open flames are prohibited inside the manhole as well as in the immediate vicinity of open
manholes.
(za) In the event of a sudden or unpredictable atmosphere change, an emergency escape breat hing apparatus
with at least a 10 minute air supply is worn.
6. Safety precautions-
The employer shall ensure the following safety precautions at the time when the person is en gaged in the
clearing of a sewer or a septic tank: -
(i) Portable fans and air blow ers with batteries in good working condition with a back up capacity of more
than the estimated duration of the entry of the person in the se wer shall be carried into sewers for ventilation
and a ventilation source shall be installed at the mouth of the manhole.
(ii) Flashlight and communication devices such as two way radios shall be carried into sewers.
(iii)Presence of the following rescuer equipment at the site: -
(a) A tripod and harness system or some other method ensuring man oeuvering of an injured worker to the
surface.
(b) A basket stretcher or s imilar device shall be available for moving the injured worker to emergency
transportation.
(c) First aid equipment as given in annexure-1 and trained personnel shall be immediately available.
(iv) the employer shall ensure availability of ambulance and follow up in close proximity.
(v) The employer shall ensure that the assigned person has life insurance policy of at least ten lakh rupees and
the premium for which shall be paid by the employer.
7. Post cleaning safety precautions-
The employer shall ensure the following post cleaning safety precautions after an person engaged in the
cleaning of a sewer or a septic tank comes out of the sewer of septic tank after a session on cleanings: -
(i) Provide facilities for removal of contaminated clothing and for wash -up as well as cleaning
dry clothing.
(ii) Wash-up material shall include but not be limited to water, soaps, hand sanitizers and
adequate and medically authenticated skin cream for applying on the body f or post cleaning
safety.
(iii) Any cuts/burses on the skin or problems with a respiratory organ suffered on account of
cleaning of sewer shall be immediately cured.
CHAPTER-III
INSANITARY LATRINES
8. Insanitary Latrines - Human excreta shall be treated as fully decomposed when it
eventually becomes stable material with no unpleasant smell and containing valuable plant nutrients.
9. Survey of insanitary latrines -
(1) Every local authority shall draw a suitable time sche dule for carrying out survey of insanitary
latrines within its jurisdiction and the publication of their list.
(2) The local authority shall take the assistance of the commu nity leaders and Non Governmental
organizations working in the area for the welfare of the Safai Karamcharis or sanitary workers on the
existence of insanitary latrines in the area under its jurisdiction.
(3) Any complaint f iled by any person including a N on Governmental O rganization, regarding the
construction, maintenance or use of ins anitary latrine, shall be inquired by the local authority within
fifteen days of filling the complaint.
(4) The local authority shall constitute a Committee under its Chief Executive Officer with at l east
two members from the community of Safai Karamcharis or sanitary workers, one of whom shall be a
woman and at least one member from the civil society groups.
(5) The Committee referred to in sub -rule (4) sh all plan and monitor the survey and ensure that an
awareness campaign is carried out simultaneously with the survey that is conducted.
(6) The Chief Executive Officer of the local authority shall prepare an initial list of insanitary latrines
existing in his jurisdiction and display the same at the notice board of the office of the local authority
and publish in two local daily newspapers, inviting the objections, specifying the date by which the
objections, if any, to the list, shall be received.
(7) The local authority shall cause to hold a meeting on the due date as specified to hear the
complaints and objections received on the initial list and approve the final list of insanitary latrines.
(8) The final list of insanitary latrines shall be prepared and published by the local authority which
shall display the same at the notice board of office of the loc al authority and publish in two local
newspapers, one of which shall be in the vernacular language.
(9) The local authority, within fifteen days of final publication of list of insanitary latrines, shall
serve a notice on the occupier of the insanitary lat rine to either demolish such insanitary latrine or
convert it into a sanitary latrine
(10) A copy of such notice referred to in sub-rule (9) shall be sent to the inspector.
(11) The notice referred to in sub -rule (9) shall include information regarding the schemes of the
Central and State Government which entitle the beneficiaries to incentives for the demolition of
insanitary latrines or conversion to sanitary latrines and other information regarding the eligibility to
avail the benefits under those schemes and the procedure for availing such benefits.
(12) The Committee referred to in sub -rule (4) shall submit the survey report to the District
Magistrate, who, or any department d esignated by him for this purpose, in turn, shall submit the
consolidated reports of all local authorities under his jurisdiction to State Level Survey Committee.
(13) State Level Survey Committee shall furnish the report of the survey to the Central
Ministry/Department dealing with the s chemes of conversion of insanitary latrines into sanitary
latrines for the urban and rural areas.
(14) The eligible beneficiaries unde r the relevant s chemes of the Central or State Government may
apply for the admissible financial assistance under such schemes.
(15) After the expiry of the period of the notice under sub-Rule (9), the local authority shall have the
premises of the occupier of insanitary latrine inspected.
(16) If the occupier has neither demolished nor converted the insanitary latrine into a sanitary latrine,
the local authority shall order for its demolition and recover the cost from the occupier as arrears of
land revenue.
CHAPTER-IV
SURVEY OF MANUAL SCAVENGERS
10. Survey of manual scavengers -
(1) The local authority shall ensure that the persons conducting the survey of manual scavengers
shall be adequately and appropriately trained by the local authority on the method and manner in
which the survey shall be conducted and sensitized on the issue of manual scavenging.
(2) The State Level Survey Committee and the District Level Survey Committee shall carry out
adequate campaigns at various levels especially in all such areas where insanitary latrines have been
found during the survey of insanitary latrines.
(3) The local authority shall also associate community leaders or N on Governmental Organizations
working for the welfare of Safai Karamcharis or sanitary workers in identification of manual
scavengers.
(4) The local authority shall invite manual scavengers through awareness campaigns to declare
themselves at the self-declaration centers and have their details verified during a period and at places,
which shall be notified by the local authority.
(5) The lists of manual scavengers, if provided by the Non Governmental Organizations or any other
persons or agency, shall be fully verified to identify manual scavengers.
(6) In case, there is discrepancy between the data of insanitary latrines or the number of manual
scavengers thrown up by any person or organizati on, the local authority shall order a house -to-house
survey of insanitary latrines by the enumerators to know the names of manual scavengers servicing
those insanitary latrines.
(7) The l ocal authority shall also make efforts to identify manual scavengers by visiting the
habitations of concentration of Safai Karamcharis, sanitary workers or manual scavengers.
(8) Sample checks of the work done by the enume rators would be carried out by O verseers
designated for the purpose by the local authority, on the basi s of random selection to the extent
indicated below :-
(i) 100% check in villages.
(ii) 100% check in cities and towns having less than 1000 households with insanitary
latrines.
(iii) 50% of the declaration, verified by each enumerator, shall be checked in towns or
cities having 1000 to 9999 households with insanitary latrines.
(iv) 33% of the declarations, verified by each enumerator, shall be checked in
towns/cities having 10000 or more households with insanitary latrines.
(v) in categories (iii) and (iv), if sample check of the work done by any enumerator
reveals an error of more than10%, a 100% check of his work shall be carried out by the
supervisor.
(9) Any person having objection either to the inclusion or exclusion of any name in the provisional
list of manual scavengers in pursuance of Act may within a period of fifteen days from the
provisional publication, file an objection in the prescribed format specif ied by the concerned local
authority.
(10) The local authorities shall also notify the manner of publication of said list during the survey of
manual scavengers carried out under the Act.
(11) The local authority shall get the objections enquired into and hold a meeting, if necessary , to
finalize the list of manual scavengers in its jurisdiction.
(12) After publication of the final list by the local authority no claim or objection on the list shall be
accepted for being included or excluded in the list, pro vided that manual scavenger shall be entitled
to give self-declaration about his being a manual scavenger.
(13) The District Magistrate shall notify a designated officer not below the Tehlisdar or Block
Development Officer for inquiring into claims and obj ections received and giving their findings and
the inquiry conducted by the designated authority shall ensure that –
(i) the claimant or objector is given adequate opportunity to be heard:
(ii) the claimant or objector is given not less than seven days' notice abou t the date of summary
hearing as provided under sub-rule (15);
(iii) the claimant or objector shall be allowed to support his claim with documentary evidence, if
any, as provided under sub-rule (14);
(iv) the claimant or object shall have the right to be represe nted by a lawyer, Non Governmental
Organization, or a friend; and
(v) the claimant or objector shall be given a copy of the order passed by the designated
authority as provided under sub-rule (17).
(14) Forms for filing claims and objection under these rules shall be made available to the applicants
free of charge on demand at the designated place, as also through the website of the local authority
and the claimant or objector may support his claim with documentary evidence, if any.
(15) Summary hearings shall be conducted by officers designated by the local authority.
(16) The officer designated to verify the claims may order fresh verification, if necessary.
(17) After summary hearing and such further verification (if ordered), the officer would pass an
appropriate order, accepting or rejecting the claim or objection, as the case may be and a copy of the
order would be given to the persons concerned.
(18) After settlement of claims and objections by the designated authority, the local authority shall
carry out necessary correction in the draft list and transmit it to the District Level Survey Committee
for its consideration.
(19) The District Level Survey Committee shall cause compilation of lists of manual scavengers
received from each local authority, town and prepare a list of manual scavengers for the district
which the District Collector will forward to the State Government.
(20) The State Government shall have the lists of manual scavengers received from various districts,
compiled and prepare a consolidated State list of manual scavengers.
(21) Any person working as a manual scavenger, may self-declare either during the survey
undertaken by the local authority, or any time thereafter, apply to the Chief Executive Officer of the
local authority or to any other officer authorized by him in this behalf, for being identified as a
manual scavenger in the prescribed Proforma. Format of the application is given at Annexure – II.
(22) There shall be no minimum age limit for identification of manual scavenger, and there shall be
no restriction regarding the caste or religion or income or gender for being identified as manual
scavenger.
(23) For the purposes of sub-rule (22), a person should have been engaged or employed as manual
scavenger at the commencement of the Act or thereafter and should have worked as such
continuously for not less than three months.
(24) A provisional list of identified manual scavenger as verified by the Overseers, shall be published
by the concerned local authority in local newspaper and displayed in its own office and at such other
places as deemed appropriate.
(25) A copy of the provisional list shall be made available to members of the local authority and the
Non Governmental Organizations or community leader of Safai Karamcharis or sanitary workers.
(26) While publishing the provisional list the local authority shall call upon members of the public to
file claims and objections vis-a-vis. the list within a period, not less than 15 days, in a proforma
notified by the local authority.
(27) After considering the claims and objections, if any, the final list shall be duly published at the
notice boards of concerned offices and the final list shall also be uploaded on the website of the
District administration and State Government.
11.Cash assistance to manual scavenger-
The identified manual scavenger, One from each family, shall be eligible for receiving cash
assistance of Rs. 40,000 immediately after identification. The beneficiary shall be allowed to
withdraw the amount in monthly installments of maximum of Rs.7,000/-.
CHAPTER – V
COMMITTEES
12. State Level Survey committee: -
The State Level Survey committee shall consist of the following, namely: -
1. Principal Secretary, Social justice & Empowerment Department Chairman
2. Commissioner, Social Justice & Empowernment Department Member Secretary
3. Secretary, Local Self Government/Panchayatiraj Department Member
4. Director, Economics and Statistics Department Member
5. Regional Director, Census Operations Department Member
6. Senior Regional Manager (Commercial) Railway Member
7. Upto two representatives of Non Government Organizations Member
working for Welfare of Manual Scavengers and Safai Karamcharis
to be nominated by the State Government
8. Upto two community representatives of whom one should be a Member
woman to be nominated by the State Government
13. Function of the State Level Survey Committee:
The State Level Survey Committee shall perform the following functions, namely :-
a) to monitor and oversee the survey process at state level;
b) to distribute the materials for awareness campaign to designated place;
c) to arrange publicity through local newspapers etc. about the survey;
d) to distribute translated survey material to designated place under its jurisdiction;
e) to monitor finalization of list of manual scavengers;
f) to monitor the Publication of final consolidated list of the manual scavengers;
14. District Level Survey committee: -The District Level Survey Committee shall consist of the
following, namely: -
1. District Magistrate Chairman
2. District Level Officer (Deputy Director/Assistant Director/District Member Secretary
Probation and Social Welfare officer) Social Justice and Empowerment
Department
3. District Statistical Officer Member
4. Chief Executive Officer at District level office of Nager Nigam
/Municipal Council/Municipality Member
5. One representative of railway authority Member
6. Upto two representatives of Non Governmental Organizations Member
working for Welfare of manual scavengers and Safai Karmacharies
to be nominated by the District Magistrate
7. Upto two community representatives of whom one should be a Member
woman to be nominated by the District Magistrate
15 Functions of the District Level Survey Committee:
The District Level Survey Committee shall perform the following functions: -
a. to monitor and oversee the survey process at District level;
b. to distribute the materials for awareness campaign to designated place;
c. to arrange publicity through local newspapers etc. about the survey;
d. to distribute translated survey material to designated place under its jurisdiction;
e. to monitor finalization of list of manual scavengers for all towns, cities and villages in the district;
f. to monitor the Publication of final consolidated list of the manual scavengers in the district.
CHAPTER – VI
MISCELLANEOUS
16.Duty and Powers of Inspector: -
(1) If an inspector has reason to believe that an offense under the Act as defined under sections 5,
sub-Section (2) of Section 6 or7 of the Act has, or is likely to take place, he shall conduct inspection,
investigation or enquiry and If the offense pertains to the
(i) construction, maintenance or use an insanitary latrine, the inspector shall report to the
local authority, which shall thereafter take action as per the provisions of the Act.
(ii) employment of manual scavenger, the inspector shall send a report to the local authority
as well as the District Magistrate.
(2) The local authority shall take steps to add the name of a manual scavenger, in the final list of
manual scavenger, found to be employed whether during survey or any time thereafter, and once the
name of a manual scavenger is added to the final list, the manual scavengers shall be rehabilitated
under the provisions of the Act.
(3) If it appears to the inspector that hazardous cleaning of sewer or septic tanks is being resorted to,
the inspector shall order to stop such hazardous cleaning forthwith and shall report the matter to the
local authority.
(4) The Inspector may examine any structure, site, place or premises within his jurisdiction, when
there are reasons to believe that any such premises is being used or has been used or about to be used
for hazardous cleaning of sewer or septic tank.
(5) The Inspector may take on the spot or otherwise such evidence of any person which he may
consider necessary for the purpose of any examination or enquiry connected with insanitary latrines
or hazardous cleaning of sewer or septic tank:
Provided that such person shall not be compelled to answer any question or give any such
evidence tending to incriminate him.
(6) The Inspector may take or caused to be taken any photograph, video clip, sample, record or make
any sketch by using any device including electronic device as he may consider necessary for the
purpose of any examination or enquiry under these rules.
(7) On finding that a local authority, person or agency is engaging in or employing a person in
hazardous cleaning, the inspector shall instruct such authority, person or agency to stop such
undertaking of cleaning immediately and shall serve a notice in writing in this regard in Form
annexed as Annexure- III.
17.Meetings of State Monitoring Committee: -
(1) The State Monitoring Committee shall meet at least 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 Jaipur.
(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 at least 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 quorum.
(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 Facilities
1. 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.
The first aid box shall be distinctly marked with a red cross on white back ground and shall
contain the following equipment, namely: -
(A) For work place in which the number of employees employed does not exceed 50, each first
aid box shall contain the following equipments: -
(i) 6 small sterilized dressings.
(ii) 3 medium size sterilized dressings.
(iii) 3 large size sterilized dressings.
(iv) 3 large sterilized burn dressings.
(v) 1(30 ml) bottle containing a two percent alcoholic solution iodine.
(vi) (30ml) bottle containing salvolatile having the dose an d mode of administration indicated on
the label.
(vii) 1 snakebite lancet.
(viii) 1(30gms.) bottle of potassium permanganate crystals.
(ix) 1pairs scissors.
(x) 1 copy of the first -aid leaflet issued by the Director General Factory Advice Service and
Labour
Institute, Government of India.
(xi) 1 bottle containing 100 tablets (each of 5 gms.) of aspirin.
(xii) Ointment for burns.
(xiii) A bottle of suitable surgical antiseptic solution
(B) For work places in which the number of employees exceeds 50, each first -aid box shall
contain the following equipments:
(i) 12 small sterilized dressings.
(ii) 6 medium size sterilized dressings
(iii) 6 large size sterilized dressings
(iv) 6 large size sterilized bum dressings.
(v) 6 (15gms.) packet sterilized cotton wool.
(vi) 1(60 ml.) bottle containing a two percent alcoholic solutions iodine.
(vii) 1 (60ml.) bottle containing salvolatile having the dose and made of administration indicated
on the label.
(viii) 1 roll of adhesive plaster.
(ix) 1 snakebite lancet.
(x) 1(30 gms.) bottle of potassium permanganate crystals.
(xi) 1 pair scissors.
(xii) 1 copy of the first-aid leaflet Issued by the Director
(xiii) General Factory Advise Service and Labour Institute, Government of India.
(xiv) A bottle containing 100 tablets (each of 5 gms.) of aspirin.
(xv) Ointment for burns.
(xvi) A bottle of suitable surgical antiseptic solution.
2. Adequate arrangements shall be made for immediate recoupment of the equipment when
necessary
3. The first-aid box shall be kept in charge of a responsible person who shall always be readily
available during the working hours of work place.
4. A person in charge of the First-aid box shall be a person trained in first-aid treatment in the
work place where the number of employees employed is 150 or more.
5. In work places where the number of employees employed is 500 or more and hospital
facilities are not available within easy distance from the work place, first-aid posts shall be
established and run by a trained compounder and be shall be on duty and shall be on duty and
shall be available at all hours when the workers are at work.
6. Where works places are situated in places which are not town or cities, a suitable motor
transport shall be kept readily available to carry injured person or person suddenly taken ill to
the nearest hospital.
7. The first-aid box shall not contain any other equipment or substance as mention in part (A)
and (B) of para 1.
Annexure-II
(see rule 10)
Self Declaration Form (office use)
Identification of the persons engaged in manual scavenging
Name of the State:
District:
Municipality: Town Ward
Panchayat: Village
Family Photo of the person engaged in manual scavenging
(Picture post card size photograph 6”X4”)
1. Name of the person engaged in manual scavenging:
2. Name of Father/Mother/Spouse:
3. Age:
4. Sex: Male Female
5. Education Status: (Put a ✓ mark in the appropriate box)
(i) a) Literate b) Not Literate
(ii) If literate level of education: -
Studied Class 1-5 Class 6-10 .
Class 11-12 . Class above 12 .
6. Occupation:
(i) Carrying/disposing/cleaning of human excreta manually from insanitary latrine
(ii) Cleaning untreated human excreta manually from: (a) Open drain .
(b) Railway Track (c) Pit Latrine .
7. Status of Employment
I. Employed in
(a) Private: -
(i) Individual Household .
(ii) Community/Groups of Households .
(iii) Contractor☐ (iv) Intuition like hospital, office etc. .
Photo of the person
engaged in manual
scavenging
(v) Others (specify)
(b) Central government . (c) State Government .
(d) Municipal Corporation .
II. Employed on:
(a) Permanent basis . (b) Temporary basis .
(c) Contract basis . (c) Jajmani .
8. How long you have been in this occupation:
9. Social Background:
(a) Whether SC/ST/OBCs/other .
(b) Castes . (c) Sub caste .
(d) Religion .
10. (a) Have you received any benefit from the government rehabilitation schemes?
(Put a ✓ mark in the appropriate box)
(b) If yes, name of the scheme (Put a ✓ mark in the appropriate
S.No.
Name of the Scheme
Rupees
(1) National scheme for liberation and rehabilitation of
scavengers (NSLRS)
(2) Self Employment Scheme for rehabilitation for
manual scavengers(SRMS)
(3) Any other
(Please specify the name of Scheme(s)
(c) If yes, whether project funded through above scheme is running:
Yes No
(d) Not known
11. (a) Are you engaged in any occupation other than scavenging?
: Yes No .
(b) If yes specify: …………………………....
12. Any other skill you posses:
(i) Construction (ii) Carpentry .
(iii) Driving (iv) Cooking .
(v) Tailoring (vi) Any other (specify)…………….
13. Alternative Occupation Proposed (Please specify): …………………………………..
Name and Address of the person engaged in manual scavenging : ……………………….
……………………………………………………………………………………………...
…………………………………….. Pin code……………………………………………..
.. Contact Telephone /Mobile No…………………………………………………………..
Signature/Thumb Impression of Signature of Data entry
the person engaged in manual Operator.......................
……………………………….. ……………………….
scavenging................................
Name and date……………….. Name and date (with code no.)
……………………………….
.……………………..
Signature of Signature of Supervisor............
Enumerator.................................
Name and date (with code Name and date (with code
no.)....... no.)…………………………….
Details of Insanitary Latrine
Yes
No
If yes, monthly income
(Rs.)
1. Details of Individual insanitary Latrinė (IIL):
S.
No.
Name of the owner of
Insanitary Latrine
Location of the
Monthly salary wages of the
Manual Scavenger (Rs.)
dry latrine
latrine from
which excreta
is being
flushed into
open drain
In cash
In food
grains etc.
Total number of individual Insanitary latrines being cleaned by the person engaged in manual
scavenging. .
(Note: Please give detailed description of the individual Insanitary Latrine cleaned by the person
engaged in manual scavenging. In case you need to write extra information kindly photocopy this
page and attach with the survey form.)
2. Details of Community Insanitary Latrine (CIL):
S.
No.
Name of the owner
(Organisation/Agency)
of Community
Insanitary Latrine
Location of the
Monthly salary wages of
the Manual Scavenger (Rs.)
dry latrine
latrine from
which excreta
is being
flushed into
open drain
In cash
In food
grains etc.
3. Detail of Open Drain (OD)/Railway Tracks /Other spaces:
S.
No.
Location of Open Drains/Railway tracks/other
spaces in which excreta from the insanitary
latrines is being flushed
Salary / wages of the Manual
Scavengers
In cash In kind (Rs.)
(Note: If the number of involvExcerpt shown. Open the full act in Lexace.