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Punjab Child Labour (Prohibition and Regulation) Rules, 1997
Published vide Punjab Government Notification No. G.S.R. 1/C.A. 61/86/Sections 13 and 18/97, dated 3.1.1997
Pu791
Government of Punjab
Department of Labour and Employment
(Labour II Branch)
No. G.S.R. 1/C.A. 61/86/Sections 13 and 18/97. - With reference to Government of Punjab, Department of Labour and Employment, Notification No. G.S.R. 26/C.A. 61/86/Ss. 13 and 18/96, dated the 12th March. 1996 and in exercise of the powers conferred by section 18 read with section 13 of the Child Labour (Prohibition and Regulation Act, 1986 (Central Act 61 of 1986), the Governor of Punjab is pleased to make the following Rules, namely :- 1. Short title and commencement. - (1) These rules may be called the Punjab Child Labour (Prohibition and Regulation) Rules, 1997. (2) They shall come into force at once. 2. Definitions. - In these rules, unless the context otherwise requires, -(a) "Act" means the Child Labour Prohibition and Regulation Act, 1986 (Central Act 61 of 1986)
(b)"Form" means a form specified under these rules;
(c) "Register" means a register required to be maintained under section 11;
(d) "Schedule" means the Schedule to the Act; and
(e) "section" means a section of the Act;
3. Working hours. [Section 7 and 18] - The number of hours of work which shall constitute a normal 'working day as required under sub-section (1) of section 7, shall be four and a half hour with one hour's rest after first three hours of work. 4. Maintenance of register under section 11. [Section 11 and 18] - (1) Every occupier of an establishment shall maintain a register in respect of children employed or permitted to work therein in Form "A". (2) The register referred to in sub-rule (1) shall be maintained on yearly basis but shall be retained by the occupier for a period of three years, after the date the last entry was made therein. 5. Certificate of age. [Section 10] - All children in employment of seeking employment in any of the occupations set forth in Part 'A' of the Schedule or in any workshop wherein any of the processes set forth in Part 'B' of the Schedule are carried on shall produce a Certificate of age from the appropriate medical authority, whenever required to do so by an Inspector. (2) The appropriate medical authority for the purpose of sub-rule (1) shall be a Government Medical Officer not below the rank of an Assistant Civil Surgeon of 'A' District or a regular doctor of equivalent rank employed in the Employees, State Insurance Dispensaries or Hospitals. (3) The certificate of age as referred to in sub-rule(1) shall be issued in Form 'B' and no fee shall be charged for the same. 6. Prohibition of employment of Child Labour in dangerous operations. [Section 3] - The following areas shall be deemed to be of a dangerous character where the employment of child labour shall be prohibited, namely :-(a) dangerous machines, including power process other than hydraulic process, miffing machines used in metal trades, guillotine machines, circular saws plates and printing machines ;
(b) work machinery in motion
(c) self-acting Machine;
(d) carrying of excessive weights beyond six teen kilogram in case of mate child and thirteen kilogram in case of female child ;
(e) explosives ;
(f) inflammable dust, gas, etc ;
(g) exposure to chemical and toxic substances ; and
(h) cotton ginning.
7. Protection of child labour. [Section 13] - (1) The establishment employing child labour in the following work shall provide the following protection, namely :-(a) Protection of eyes. - Effective screening and suitable goggles shall be provided for protection of eyes in the following process, namely :-
(i) welding or cutting of metals by means of an electric OZY-acetyline or similar processes ;
(ii) all works on furnaces where there is risk of exposures to excessive light ;
(iii) processes relating to cutting or forging of metals ; and
(iv) any other process where there is risk to eyes.
(b) fencing of machinery ;
(c) protection from the fire and explosive risk
(d) protection from leakage of inflammable liquid, : an
(e) safety valves for closed vessels in which gas is passed and in which the pressure is liable to risk to a danger degree.
(2) Adequate precautions shall be taken by the establishment prevent the omission of effluents which may be dangerous or poisonous. (3) Breathing apparatus shall be provided by the establishment in operations, where dangerous gas or fume is liable to escape. 8. Health measures. [Section 13] - (1) Every establishment shall be kept clean and free from effluvia arising from any drain, privy or other nuisance. (2) Effective and suitable provisions shall be made in eve establishment for securing and maintaining healthy atmosphere in work room by providing the following facilities, namely :"(a) adequate ventilation for the circulation of fresh air; and
(b) such room temperatures as are required for the workers for reasonable conditions or comfort and prevention of injury to the health keeping in view the climatic conditions.
(3) In every establishment effective arrangement shall be made to provide and maintain at suitable points conveniently situated for all child labourers employed therein, a sufficient supply of wholesome drinking water. (4) In every establishment sufficient latrines and urinals accommodations shall be provided." 9. Safety education. [Section 13] - Every establishment employing child labour shall impart sufficient safety education to the child labour before their engagement.Form 'A'
[See rule 4(1)]
Year ---------- Place of work--------- Name and address of employer---------Nature of work being done by the establishment
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Sr. No. |
Name of Child |
Father's Name |
Date of birth |
Permanent address |
Date of joining the establishment |
Nature of work on which employed |
Daily hours of work |
Intervals of rest |
Wages paid |
Remarks |
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1 |
2 |
3 |
4 |
5 |
6 |
7 |
8 |
9 |
10 |
11 |
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Form "B"
Certificate of Age
[See rule 5(3)]
Certificate No.----------I hereby certify that I have personally examined
(Name) ------------son/daughter of-------residing at-----------and that he/she has completed his/her fourteenth Year and his/her age, as nearly as can be ascertained from my examination, is -------Years (completed). His/her descriptive marks are --------thumb-impression/signature of child------- Place ------------ Dated -----------Medical Authority,
Designation.
