LexSection 30 — Functions of the Central Monitoring Committee.
The Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013
The functions of the Central Monitoring Committee shall be,— (a) to monitor and advise the Central Government and State Government foreffective implementation of this Act and related laws and programmes; (b) to co-ordinate the functions of all concerned agencies; (c) to look into any other matter incidental to or connected with implementationof this Act.Open in Lexace · Ask the AI about this section