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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(6) in The Child Labour (Prohibition And Regulation) Rules, 1988

(6)The charges payable to the medical authority shall be borne by the employer of the adolescent whose age is determined under this rule.Explanation. - For the purposes of this rule, -
(i)"medical authority" means a Government medical doctor not below the rank of an Assistant Surgeon of a District or a regular doctor of equivalent rank employed in Employees' State Insurance dispensaries or hospitals;
(ii)"adolescent" means an adolescent as defined in clause (i) of section 2 of the Act.]
17. Certificate of age.- (1) All young persons in employment in any of the occupations set-forth in Part A of the Schedule or in any workshop wherein any of the processes set forth in Part B of the Schedule is carried on, shall produce a certificate of age from the appropriate medical authority, whenever required to do so by an Inspector.(2) The certificate of age referred to in sub-rule (1) shall be issued in Form B.(3) The charges payable to the medical authority for the issue of such certificate shall be the same as prescribed by the State Government or the Central Government, as the case may be, for their respective Medical Boards.(4) The charges payable to the medical authority shall be borne by the employer of the young person whose age is under question.Explanation.- For the purposes of sub-rule (1), the appropriate "Medical Authority" shall be Government medical doctor not below the rank of an Assistant Surgeon of a District or a regular doctor of equivalent rank employed in Employees' State Insurance dispensaries or hospitals.