The M.P. Child Labour (Prohibition and Regulation) Rules, 1993

MADHYA PRADESH
India

The M.P. Child Labour (Prohibition and Regulation) Rules, 1993

Rule THE-M-P-CHILD-LABOUR-PROHIBITION-AND-REGULATION-RULES-1993 of 1993

Published on 28 January 1994
Commenced on 28 January 1994
[This is the version of this document from 28 January 1994.]
[Note: The original publication document is not available and this content could not be verified.]

The M.P. Child Labour (Prohibition and Regulation) Rules, 1993Published vide Notification No. F. 4 (B)-2-90-16, dated 13-12-1993, published in Madhya Pradesh Rajpatra, Part 4 (Ga), dated 28th January, 1994, page 14In exercise of the powers conferred by Section 18 of the Child Labour (Prohibition and Regulation) Act, 1986 (No. 61 of 1986), the same having been previously published as required by sub-section (1) of Section 18 of the said Act, the State Government, after having considered the objections and suggestions, hereby makes the following rules, namely -

1. Short title and commencement.

(1)These rules may be called The Madhya Pradesh Child Labour (Prohibition and Regulation) Rules, 1993.

(2)They shall come into force on the date of their publication in the "Madhya Pradesh Gazette".

2. Definitions.

- In these rules, unless the context otherwise requires,-

(a)"Act" means the Child Labour (Prohibition and Regulation) Act 1986 (No. 61 of 1986);

(b)"Form" means a form appended to these rules;

(c)"Register" means the register required to be maintained under Section 11 of the Act;

(d)"Schedule" means the Schedule appended to the Act;

(e)"Section" means a Section of the Act;

(f)The expression "Young Person" shall have the same meaning assigned to it in the Factories Act, 1948 (Act No. 63 of 1948).

3.

(1)Every occupier of an establishment shall maintain a register in respect of children employed or permitted to work in Form 'A'.

(2)The register shall be maintained on yearly basis and the same shall be retained by the employer for a period of three years after the date of the last entry made therein.

4. Certificate of age.

(1)All young persons in employment or seeking employment in any of the occupations mentioned in part 'A' of the Schedule or in any workshop wherein any of the processes mentioned in part 'B' of the Schedule is carried on, shall produce a certificate of age from the appropriate medical authority/wherever required to do so by an Inspector.

(2)The appropriate "Medical Authority" for the purpose of sub-rule (1) shall be a Government Medical Doctor not below the rank of an "Assistant Surgeon" of a District or a regular Doctor of an equivalent rank employed in Employees State Insurance dispensaries or hospitals.

(3)The certificate of age referred to in sub-rule (1) shall be issued in Form "B".

(4)Fee payable to the Medical Authority for issuing such certificate shall be the same as prescribed by the State Government tor then medical boards.

(5)Any fee payable to the Medical authority shall be paid by the employer of the child whose age is under question.Form A[See Rule 3 (1)]Name and address of the employer.................place of work..............Nature of work being done by the establishment...........

S. No.	Name of Child	Father's name	Date of birth	Permanent address	Date of jointing the establishment
(1)	(2)	(3)	(4)	(5)	(6)

Name of work on which employed	Daily hours of work	Interval of rest	Wages paid	Remarks
(7)	(8)	(9)	(10)	(11)

Form B[See Rule 4 (2)]Certificate of AgeI hereby certify that I have personally examined (Name). . . . . .. . .son/daughter of.....................residing at ........... and that he/she has completed has/her fourteenth year and his/her age, as nearly as can be ascertained from any examination is........... years (completed) his/her descriptive mark is...................Thumb impression/Signature of child.........Place:Date:Medical authority

(Designation)..........

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