LexSection 27 — Functions of the State Monitoring Committee.
The Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013
The functions of the State Monitoring Committee shall be— (a) to monitor and advise the State Government and local authorities for effectiveimplementation of this Act; (b) to co-ordinate the functions of all concerned agencies; (c) to look into any other matter incidental thereto or connected therewith forimplementation of this Act.Open in Lexace · Ask the AI about this section