Section 17C(3) in The Child Labour (Prohibition And Regulation) Rules, 1988
(3)In addition to the duties referred to in sub-rule (1), the District Magistrate shall ensure through nodal officers that the children and adolescents who are employed in contravention of the provisions of the Act are rescued and shall be rehabilitated -(a)in accordance with the provisions of -(i)the Juvenile Justice (Care and Protection of Children) Act, 2015 (2 of 2016) and the rules made there under;(ii)the Bonded Labour System (Abolition) Act, 1976 (19 of 1976);(iii)the Central Sector Scheme for Rehabilitation of Bonded Labourers, 2016;(iv)any National Child Labour Project;(v)any other law or scheme for the time being in force under which such children or adolescents may be rehabilitated; and subject to -(I)the directions, if any, of a court of competent jurisdiction;(II)the guidelines for rescue and repatriation issued by the Central Government from time to time in this regard.
