Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2C(1)] [Section 2C] [Entire Act]

Union of India - Subsection

Section 2C(1)(c) in The Child Labour (Prohibition And Regulation) Rules, 1988

(c)the undertaking referred to in clause (b) shall be valid for six months and shall clearly state the provisions for education, safety, security and reporting of child abuse in consonance with the guidelines and protection policies issued by the Central Government from time to time for such purpose including -
(i)ensuring facilities for physical and mental health of the child;
(ii)timely nutritional diet of the child;
(iii)safe, clean shelter with sufficient provisions for daily necessities; and
(iv)compliance to all laws applicable for the time being in force for the protection of children, including their right to education, care and protection, and against sexual offences;