80A. Qualification of a woman in-charge. (1) Except as provided in sub-rule (2). no woman shall be appointed under rule 80 as a woman in-charge of a creche after the 1st of June, 1965 unless she produces a certificate that she has undergone training for a period of not less than 18 months in a hospital maternity home or nursing house approved in this behalf by the Chief Inspector of Factories, or produce a certificate that she has received training for a pre-primary teacher in an institution approved by the State Government.
(2)The provisions of sub-rule (1) shall not apply in case of a woman who is in-charge of a creche in a factory on the 1st June, 1965.
