Section 8 in Chhattisgarh Private Placement Agencies (Regulation) Act, 2013
8. Functions and Duties of Private Placement Agencies.
(1)The Private Placement Agency shall furnish the details of employment of Domestic Worker to the Controlling Authority within seven days from the date the woman was conveyed beyond the boundaries of State of Chhattisgarh.(2)No Private Placement Agency shall charge any fee by whatever name called from any domestic worker.(3)No Private Placement Agency shall employ, engage or deploy any woman, if she is below eighteen years of age.(4)Every Private Placement Agency shall display a signboard outside its office showing the name of Private Placement Agency and its Licence number.(5)Every Private Placement Agency shall maintain a register containing the names and addresses of domestic workers, who are engaged by it and also names and addresses of persons, where the women workers have been employed.(6)Other functions and duties of Private Placement Agencies shall be such, as may be prescribed.
