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State of Madhya Pradesh - Section

Section 4 in The M.P. Child Labour (Prohibition and Regulation) Rules, 1993

4. Certificate of age.

(1)All young persons in employment or seeking employment in any of the occupations mentioned in part 'A' of the Schedule or in any workshop wherein any of the processes mentioned in part 'B' of the Schedule is carried on, shall produce a certificate of age from the appropriate medical authority/wherever required to do so by an Inspector.
(2)The appropriate "Medical Authority" for the purpose of sub-rule (1) shall be a Government Medical Doctor not below the rank of an "Assistant Surgeon" of a District or a regular Doctor of an equivalent rank employed in Employees State Insurance dispensaries or hospitals.
(3)The certificate of age referred to in sub-rule (1) shall be issued in Form "B".
(4)Fee payable to the Medical Authority for issuing such certificate shall be the same as prescribed by the State Government tor then medical boards.
(5)Any fee payable to the Medical authority shall be paid by the employer of the child whose age is under question.Form A[See Rule 3 (1)]Name and address of the employer.................place of work..............Nature of work being done by the establishment...........
S. No. Name of Child Father's name Date of birth Permanent address Date of jointing the establishment
(1) (2) (3) (4) (5) (6)
 
Name of work on which employed Daily hours of work Interval of rest Wages paid Remarks
(7) (8) (9) (10) (11)
 
Form B[See Rule 4 (2)]Certificate of AgeI hereby certify that I have personally examined (Name). . . . . .. . .son/daughter of.....................residing at ........... and that he/she has completed has/her fourteenth year and his/her age, as nearly as can be ascertained from any examination is........... years (completed) his/her descriptive mark is...................Thumb impression/Signature of child.........Place:Date:Medical authority
(Designation)..........