LexSection 31 — Functions of National Commission for Safai Karamcharis.
The Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013
(1) The National Commission for Safai Karamcharis shall perform the followingfunctions, namely:— (a) to monitor the implementation of this Act; (b) to enquire into complaints regarding contravention of the provisions of thisAct, and to convey its findings to the concerned authorities with recommendationsrequiring further action; and (c) to advise the Central and the State Governments for effective implementationof the provisions of this Act. (d) to take suo motu notice of matter relating to non-implementation of this Act. (2) In the discharge of its functions under sub-section (1) , the National Commissionshall have the power to call for information with respect to any matter specified in that sub-sectionfrom any Government or local or other authority.Open in Lexace · Ask the AI about this section