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Union of India - Section

Section 17E in The Child Labour (Prohibition And Regulation) Rules, 1988

17E. Periodical inspection and monitoring.

- The Central Government shall create a system of monitoring and inspection for carrying into effect the provisions of section 17, which may include-
(i)the number of periodical inspection to be conducted by the Inspector of the places at which the employment of children is prohibited and hazardous occupations or processes are carried out;
(ii)the intervals at which an Inspector shall report to the Central Government complaints received to him relating to the subject matter of inspection under clause (i) and the details of action taken by him thereafter;
(iii)maintenance of record electronically or otherwise of-
(a)children and adolescent found to be working in contravention of the provisions of the Act including children who are found to be engaged in family or family enterprises in contravention of the Act;
(b)number and details of the offences compounded;
(c)details of compounding amount imposed and recovered; and
(d)details of rehabilitation services provided to children and adolescents under the Act.]
FORM A[See Rule 16(1)]Year.......................................Name and address of employer................................Place of work.........................................Nature of work being done by the establishment........................................................................
Sl.No. [Name of adolescent] [Substituted 'Name of Child' by Notification No. G.S.R. 543(E), dated 2.6.2017 (w.e.f. 10.8.1988)] Father's Name Date ofBirth Permanent Address Date of joining the establishment Name of the 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
                     
FORM B(Certificate of Age)[See Rule 17(2)]Certificate No................................................I hereby certify that I have personally examined (name ............... Son/daughter of.................residing at............ and that he/she has completed his/her fourteenth year and his/her age, as nearly as can be ascertained from my examination is.............years (Completed). His/Her descriptive marks Are...........Thumb-impression/signature of child...............Place.................................Date..................................Medical AuthorityDesignation[FORM C [Inserted by Notification No. G.S.R. 543(E), dated 2.6.2017 (w.e.f. 10.8.1988)][See Rule 2C(1)(b)]Undertaking under rule 2C(1)(b) of the Child and Adolescent Labour (Prohibition and Regulation) Rules, 1988I ................................................... producer of ................................................... an audio visual media production or organiser of ................................................... a commercial event, involving the participation of the following child/children, namely:-
       
S.No. Name of the Child/Children Parent's/Guardian's Name Address
       
do hereby undertake that in the course of the involvement of the above mentioned child/children in the event ...................................................(specify the event), there shall be no violation of any of the provisions of the Child and Adolescent Labour (Prohibition and Regulation) Act, 1986 (61 of 1986) and the Child and Adolescent Labour (Prohibition and Regulation) Rules, 1988 and full care shall be taken of the physical and mental health, and other requirements of the child/children, so that he/they feel no inconvenience. I also undertake that during the event, all laws applicable for the time being in force for the protection of children, including their right to education, care and protection, and legal provisions against sexual offences will be complied.Dated: .................Name and signature of the Producer.]