(1)Except as provided in sub-rule (2), no woman shall be appointed under rule 90 as a woman in-charge of a creche unless she possesses the qualifications prescribed for a mid-wife under the Bombay Nurses, Midwives and Health Visitors' Act, 1954, or any laws corresponding to that Act in force in any part of the State or produces a certificate that she has undergone training for a period of not less than 18 months in a hospital, maternity home or nursing home approved in this behalf by the Chief Inspector, or produces a certificate that she has received training for a pre-primary teacher in an institution approved by the State Government.(2)The provisions of sub-rule (1) shall not apply in the case of a woman who is in-charge of a creche in a factory immediately before the coming into force of these rules, and any rules regarding qualifications of such woman-in-charge of a creche prevailing prior to the coming into force of these rules shall apply to her.
