Section 23 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
23. Creches.
(1)The creche shall be conveniently accessible to the women employees whose children are accommodated therein.(2)Effective and suitable provisions shall be made in every room or rooms used for creche for securing and maintaining adequate ventilation and light.(3)The employer shall provide sitting accommodation for the use of the women employee while she is feeding or attending to her child.(4)There shall be in or adjoining creche a suitable washing room for the washing of the children and their clothing.(5)The employer shall appoint a woman Ayah for looking after the children accommodated in a creche and he shall also provide suitable equipment and facilities for the purpose.
