Section 43 in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
43. Washing facilities.
- [Sections 16(c) and 35(2)(n)] - (1) In very establishment adequate and suitable facilities for washing shall be provided and maintained for the use of migrant workmen employed therein.(2)Separate and adequate screening facilities shall be provided for the use of male and female migrant workmen.(3)Such facilities shall be conveniently accessible and shall be kept in clean and hygenic condition.
