Section 13(b) in Jharkhand State Play Schools (Recognition and Control) Rules, 2017
(b)The Management of the Play School should ensure that at the time of joining the employee as defined in point 2(h) has to furnish an affidavit that they have never been convicted under Juvenile Justice Act, 2015; and Child Labour (Prohibition and Regulation) Act, 1986 and Child Labour (Prohibition and Regulation) Amendment Act, 2016.
