Section 26 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959
26. Creches.
(1)The employer shall submit for approval of the competent authority detailed plans, in triplicate, of the building to be constructed or adopted for use as creches. The creches shall conform to the following standards:-(a)The creche shall be conveniently accessible to the mothers of the children accommodated therein and so far as is reasonably practicable, it shall not be situated in close proximity to any part of the beedi industrial premises where obnoxious fumes, dust or odours are given off.(b)The building in which the creche is situated shall be soundly constructed and all the walls and roof shall be of suitable heat-resisting materials and shall be water-proof. The floor and internal walls of the creche to a height of [1.2 metres] [Substituted by G.O. Ms. No. 2956, Labour, dated 28th May 1963.] all round shall be so laid or finished as to provide a smooth impervious surface.(c)The height of the rooms in the building shall be not less than [3.7 metres] [Substituted by G.O. Ms. No. 2956, Labour, dated 28th May 1963.] from the floor to the lowest part of the roof and there shall not be less than [1.95 sq. metres] [Substituted by G.O. Ms. No. 2956, Labour, dated 28th May 1963.] of floor area for each child to be accommodated.(d)Effective and suitable provision shall be made in every part of the creche for securing and maintaining adequate ventilation by the circulation of fresh air.(e)The creche shall be adequately furnished and equipped and, in particular, there shall be made available-(i)for children of more than two years of age, suitable bedding;(ii)for each child of not more than two years of age, one suitable cot or cradle with the necessary bedding;(iii)at least one chair or equivalent seating accommodation for the use of each mother while she is feeding or attending to her child; and(iv)a sufficient supply of suitable toys for the older children.(2)There shall be in, or adjoining, the creche a suitable wash room for the washing of the children and their clothing. The wash room shall conform to the following standards:-(a)The floor and internal walls of the room to a height of [9 centimetres] [Substituted by G.O. Ms. No. 2956, Labour, dated 28th May 1963.] shall be so or finished as to provide a smooth impervious surface. The room shall be adequately lighted and ventilated and the floor shall be effectively drained and maintained in a clean and tidy condition.(b)The supply of a water for washing, if practical, shall be through taps from a source approved by the Health Officer. Such source shall be capable of yielding for each child a supply of at least [22.7 litres] [Substituted by G.O. Ms. No. 2956, Labour, dated 28th May 1963.] of water per day.(c)An adequate supply of clean clothes, soap and clean towels shall be made available for each child while it is in the creche.(d)Adjoining the wash room a septic type latrine shall be provided for the use of the children in the creche. The design of the latrine and the scale of accommodation to be provided shall be determined by the Health Officer. The creche latrine shall always be kept clean and in a sanitary condition.(3)At least half a pint of clean pure milk shall be available for each child on every day it is accommodated in the creche and the mother of such child shall be allowed in the course of her daily work intervals of at least 15 minutes to feed the child. For children above two years of age, there shall be provided in addition an adequate supply of wholesome refreshment.(4)(a)The employer appoint a woman trained in the care of children and infants and sufficient number of ayahs for the purpose of looking after the children accommodated in the creche and he shall provide suitable equipment and facilities for the purpose. The number of ayahs to be appointed in the creche shall be calculated to the rate of one ayah for every 30 children or part thereof.(b)The Creche staff be provided with suitable clean clothes by the employer for use while on duty in creche.Explanation. - In this rule, 'child' means a child under six years of age of a female employee.
