Section 44 in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
44. Creche.
- [Sections 16(c) and 35(2)(n)] - (1) In every establishment where twenty or more workmen are ordinarily employed as migrant workmen and in which employment of migrant workmen is likely to continue for three months or more, the contractor shall provide and maintain two rooms of reasonable dimensions for the use of their children under the age of six years, within fifteen days of the coming into force of these rules, in case of existing establishments and within fifteen days of the commencement of the employment of not less than twenty women as migrant workmen in new establishments.(2)One of such rooms shall be used as play room for the children and the other as bedroom for the children.(3)If the contractor fails to provide the creche within the specified time the same shall be provided by the principal employer within fifteen days of the expiry of the time allowed to the contractor.(4)The contractor or the principal employer, as the case may be, shall supply adequate number of toys and games in the play rooms and sufficient number of cots and beddings in the sleeping room.(5)The creche shall be so constructed as to afford adequate protection against heat, damp, wind, rain and shall have smooth, hard and impervious floor surface.(6)The creche shall be at a convenient distance from the establishment and shall have adequate supply of the wholesome drinking water.(7)Effective and suitable provisions shall be made in every room of the creche for securing and maintaining adequate ventilation by circulation of fresh air and there shall also be provided and maintained sufficient and suitable natural or artificial lighting.
