LexSection 6 — Contract, agreement, etc., to be void.
The Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013
(1) Any contract, agreement or other instrument entered into or executed before thedate of commencement of this Act, engaging or employing a person for the purpose ofmanual scavenging shall, on the date of commencement of this Act, be terminated and suchcontract, agreement or other instrument shall be void and inoperative and no compensationshall be payable therefor. (2) Notwithstanding anything contained in sub-section (1) , no person employed orengaged as a manual scavenger on a full-time basis shall be retrenched by his employer, butshall be retained, subject to his willingness, in employment on at least the same emoluments,and shall be assigned work other than manual scavenging.Open in Lexace · Ask the AI about this section