Section 21 in The Tamil Nadu Catering Establishments Rules, 1959
21. [ Ascertainment of age by the Inspector. [Inserted by G.O. Ms. No. 415, dated the 25th May, 1974, and rule 22 was re-numbered by S.R.O. A-1/76, dated the 30th December, 1975.]
- The Inspector may require an employer to produce an authentic extract from the records of any school, village munsiff, panchayat or municipality or other local body and in the absence of such extract, at least a certificate in Form No. V-A from a Registered Medical Practitioner showing the age of any person employed by such employer.]
