(2)(a)The alternate arrangements required in sub-rule (1) shall include a creche building which has a minimum accommodation at the rate of 1.86 square metres per child and constructed in accordance with the plans approved by the Chief Inspector.(b)The creche building shall have-(i)a suitable wash-room for washing of the children and their clothing;(ii)adequate supply of soap and clean clothes and towels; and(iii)adequate number of female attendants who are provided with suitable clean clothes for use while on duty to look after the children in the creche.
