LexSection 7 — Power of State Government to issue directions.
The Employment of Manual Scavengers and Construction of Dry Latrines (Prohibition) Act, 1993
Notwithstanding anything contained in any other law but subject to the other provisions of this Act, the State Government may, in the exercise of its powers and performance of its functions under this Act, issue directions in writing to any person, officer or local or other authority and such person, officer or a local or other authority shall be bound to comply with such directions.Open in Lexace · Ask the AI about this section