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[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(4)(a) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959

(a)The employer appoint a woman trained in the care of children and infants and sufficient number of ayahs for the purpose of looking after the children accommodated in the creche and he shall provide suitable equipment and facilities for the purpose. The number of ayahs to be appointed in the creche shall be calculated to the rate of one ayah for every 30 children or part thereof.