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Union of India - Section
Section 356 in The Children (Pledging Of Labour) Act, 1933
356.
Statement of Objects and Reasons.-The Royal Commission of Labour found evidence in such widely separated areas as Amritsar, Ahmedabad and Madras of the practice of pledging child labour, that is, the taking of advances by parents or guardians on agreements, written or oral, pledging the labour of their children. In some cases, the children so pledged were subjected to particularly unsatisfactory working conditions. The Commission considered that the State would be justified in adopting strong measures to eradicate the evil, and the Bill seeks to do so by imposing penalties or parents by agreements pledging the labour of children and on person knowingly employing children whose labour has been pledged.[24th February, 1933]An Act to prohibit the pledging of the labour of children.Whereas it is expedient to prohibit the making of agreements to pledge the labour of children, and the employment of children whose labour has been pledged;It is hereby enacted as follows:-| The Act has been extended to the new province and Merged States by Merged States (Laws) Act, 1949 (59 of 1449) and to the Union Territories of Manipur, Tripura, Vindhya Pradesh by the Union Territories Laws Act, 1950 (30 of 1950) Nanipur and Trupura are full-fledged States now, see Act 81 of 1971. Vindhya Pradesh now forms part of the State of Madhya Pradesh, see Act 37 of 1956, Section 9 (w.e.f. 1.11.1956). |