Section 2A(e) in The Child Labour (Prohibition And Regulation) Rules, 1988
(e)promote inclusion of training and sensitisation material on the provisions of the Act and the responsibilities of various stakeholders thereto, in Central Labour Service, police, judicial and civil service academies, teachers training and refresher courses and arrange sensitisation programmes for other relevant stakeholders including, Panchayat members, doctors and concerned officials of the Government.
