Section 25 — Functions of Vigilance Committee.

The functions of Vigilance Committee shall be— (a) to advise the District Magistrate or, as the case may be, the Sub-DivisionalMagistrate, on the action which needs to be taken, to ensure that the provisions of thisAct or of any rule made thereunder are properly implemented; (b) to oversee the economic and social rehabilitation of manual scavengers; (c) to co-ordinate the functions of all concerned agencies with a view to channelise adequate credit for the rehabilitation of manual scavengers; (d) to monitor the registration of offences under this Act and their investigationand prosecution

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