Section 8 in Mizoram Private Placement Agencies (Regulation) Act, 2015
8. Functions and Duties of Private Placement Agencies.
(1)Private Placement Agencies shall furnish the details of employment of Domestic Worker to the Controlling Authority within seven days from the date of conveying of domestic worker(s) beyond the boundaries of the State of Mizoram.(2)No Private Placement Agency shall charge any fee by whatever means from any domestic worker.(3)No Private Placement Agency shall employ, engage or deploy any women, if she is below eighteen years of age.(4)Every Private Placement Agency shall display a signboard outside its office showing the name of Private Placement Agencies and its Licence number.(5)Every Private Placement Agencies shall maintain a register containing the names and addresses of domestic workers, for whom it had arranged employment and also names and addresses and verified contact numbers of persons, where the woman workers have been employed.(6)Other functions and duties of Private Placement Agencies shall be such, as may be prescribed.Chapter - V Offences and Punishment
