[Cites 0, Cited by 0]
[Entire Act]
State of Odisha - Section
Section 9 in The Orissa Child Labour (Prohibition and Regulation) Rules, 1994
9. Safety education.
- Every establishment employing child labour shall impart sufficient safety education to the Child Labour before their engagement.Form 'A'Register to be maintained by Occupier Rule 4 (1)| Year....................... | Place of Work........................ |
| Name and address of employer.......................... | |
| Nature of work being done by the Establishment |
| Sl. No. | Name of child | Father's name | Date of birth | Permanent address | Date of joining the Establishment | Nature of work on which employed | Daily hours of work | Intervals of rest | Wages paid | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 |
| Place : | Medical Authority |
| Date : | Designation |