Section 17A in The Child Labour (Prohibition And Regulation) Rules, 1988
17A. [ Persons who may file complaint. [Inserted by Notification No. G.S.R. 543(E), dated 2.6.2017 (w.e.f. 10.8.1988)]
- Any person who may file a complaint under the Act for commission of any offence include school teachers and representatives from school management committee, child protection committee, Panchayat or Municipality, who shall be sensitised to file complaint, in the event that any of students in their respective schools is employed in contravention to the provisions of the Act.
