Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(2) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959

(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.