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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(4) in The Bihar Child Labour (Prohibition and Regulation) Rules, 1995

(4)The charges payable to the medical authority shall be borne by the employer of the young person whose age is under question.Form "A"[See Rule 16 (1)]Year ............................Name and address of Employer ................. Place of work.............. Nature of work being done by the Establishment..............
Sl. No. Name of child Father's name Date of birth Permanent address
1 2 3 4 5
         
Date of joining the establishment. Nature of work on which employed. Daily hours of work. Intervals of rest. Wages paid. Remarks
6 7 8 9 10 11
           
Form "B"Certificate of age[See Rule 19 (2)]Certificate No.................I hereby certify that I have personally examined (name).....................son/daughter of......................residing at....................and that he/she has completed his/her fourteenth year and his/her age, as nearly as can be ascertained from my examination is.......................years (completed). His/her descriptive marks are..................Thumb impression/Signature of child.............................Place...............Date................Medical AuthorityDesignation.Explanation. - For the purposes of sub-rule (1), the appropriate "Medical Authority" shall be Government medical doctor not below the rank of an Assistant Surgeon of a District or a regular doctor of equivalent rank employed in Employees State Insurance Dispensaries or Hospital or any 'Certifying Surgeon' notified under Section 10 of the Factories Act, 1948.