LexSection 32 — Power of State Government to designate an appropriate authority to monitor the implementation of this Act.
The Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013
(1) The State Government may, by notification, designate a State Commission forSafai Karamcharis or a State Commission for the Scheduled Castes or such other statutory orother authority, as it deems fit, to perform, within the State, mutatis mutandis , the functionsspecified in sub-section (1) of section 31. (2) An authority designated under sub-section (1) shall, within the State, have, mutatis mutandis , the powers of the National Commission for Safai Karamcharis as specifiedin sub-section (2) of section 31.Open in Lexace · Ask the AI about this section