Section 503 in The Orissa Municipal Corporation Act, 2003
503. Protection of child rights and prohibition of child labour.
- The Corporation shall be an active partner in the implementation of the International Convention on Child Rights and shall ensure that every child accesses to a sufficient range of educational and vocational training and shall discourage child labour through the implementation of penalties and fines as provided in different Labour Laws and take steps for the withdrawal of licences from employers using child labour without making proper provision for education and training of such child:
