Section 44 in The Rajasthan Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1981
44. Creche.
(1)In every establishment where 20 or more women are ordinarily employed as migrant workmen and in which employed 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 the rules, in case of existing establishment, and within fifteen days of the commencement of the employment of not less than twenty women as migrant workmen in new establishment.(2)One of such rooms shall be used as play room and the other as bedroom for the children.(3)If the contractor fails to provide the creche within the time laid down, 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 and 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 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.
