(2)(a)The alternate arrangements required in sub-rule(1) shall include a creche building which has a minimum accommodation at the rate of 1.86sq.m per child and constructed in accordance with the plans approved by the Chief Inspector.(b)The creche building shall have,(i)A suitable wash room for washing of the children and their clothing.(ii)Adequate supply of soap and clean clothes and towels; and(iii)Adequate number of female attendants who are provided with suitable clean clothes for use while on duty to look after the children in the creche.
