Section 85 in The West Bengal Factories Rules, 1958
85. Register of child workers.
- The Register of child workers shall be as nearly as possible in Form No.14 and shall be maintained in accordance with the following provisions:-(1)For each group of children classified under section 61, a separate part of the register shall be maintained.(2)Where a child is transferred from one group to another, or from one relay to another the following particulars of his transfer shall be entered against his name:(a)Under the group from which he has been transferred-(i)the date and actual time of finishing work in the group or relay, and(ii)the group or relay to which he has been transferred, and(b)under the group to which he has been transferred(i)the date and actual time of commencing work in the group or relay, and(ii)the group or relay from which he has been transferred.(3)Where a child is discharged from or leaves his employment, the date of his leaving or discharge, as the case may, shall be entered against his name in the "remarks" column.(4)All entries in the registers shall be made in ink, shall be legible, and shall be maintained up-to-date.(5)All registers shall be maintained in English and all dates entered in a register shall be in accordance with the English calendar.(6)All registers for the preceding three calender years shall be preserved and be available in the factory for examination by the Inspector.Rule prescribed under section 112.
