Section 91(1) in Maharashtra Factories Rules, 1963
(1)Except as provided in sub-rule (2), no woman shall be appointed under rule 90 as a woman in-charge of a creche unless she possesses the qualifications prescribed for a mid-wife under the Bombay Nurses, Midwives and Health Visitors' Act, 1954, or any laws corresponding to that Act in force in any part of the State or produces a certificate that she has undergone training for a period of not less than 18 months in a hospital, maternity home or nursing home approved in this behalf by the Chief Inspector, or produces a certificate that she has received training for a pre-primary teacher in an institution approved by the State Government.
