Contact Labour (Regulation and Abolition) Act, 1970

[Act No. 37 of Year 1970, dated 5th. September, 1970]

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title, extent, commencement and application
2	Definitions
Chapter II	The Advisory Boards
3	Central Advisory Board
4	State Advisory Board
5	Power to constitute committees
Chapter III	Registration Of Establishments Employing Contract Labour
6	Appointment of registering officers
7	Registration of certain establishments
8	Revocation of registration in certain cases
9	Effect of non-registration
10	Prohibition of employment of contract
Chapter IV	Licensing Of Contractors
11	Appointment of licensing officers
12	Licensing of contractors
13	Grant of licenses
14	Revocation, suspension and amendment of licenses
15	Appeal
Chapter V	Welfare And Health Of Contract Labour
16	Canteens
17	Rest-rooms
18	Other facilities
19	First-aid facilities
20	Liability of principal employer in certain cases
21	Responsibility for payment of wages
Chapter VI	Penalties And Procedure
22	Obstructions
23	Contravention of provisions regarding employment of contract labor
24	Other offences
25	Offences by companies
26	Cognizance of offences
27	Limitation of prosecutions
Chapter VII	Miscellaneous
28	Inspecting staff
29	Registers and other records to be maintained
30	Effect of laws and agreements inconsistent with this Act
31	Power to exempt in special cases
32	Protection of action taken under this Act
33	Power to give directions
34	Power to remove difficulties
35	Power to make rules
Contract Labour (Regulation And Abolition) Central Rules, 1971
Chapter I	Preliminary
1	Short title and commencement
2	Definitions
Chapter II	Central Board
3	The Board shall consist of the following members
4	Terms of office
5	Resignation
6	Cessation of membership
7	Disqualification for membership
8	Removal from membership
9	Vacancy
10	Staff
11	Allowances of members
12	Disposal of business
13	Meetings
14	Notice of meetings and list of business
15	Quorum
16.	Committees of the Board
Chapter III	Registration And Licensing
17	Manner of making application for registration of establishments
18	Grant of certificate of registration
19	Circumstances in which application for registration may be rejected
20	Amendment of certificate of registration
21	Application for a license
22	Matters to be taken into account in granting or refusing a license
23	Refusal to grant license
24	Security
25	Forms and terms and conditions of license
26	Fees
27	Validity of the license
28	Amendment of the license
29	Renewal of license
30	Issue of duplicate certificate of registration or license
31	Refund of security
32	Grant of temporary certificate of registration and license
Chapter IV	Appeals And Procedure
Chapter V	Welfare And Health Of Contract Labour
Chapter VI	Wages
Chapter VII	Registers And Records And Collections Of Statistics
Form I	Application For Registration Of Establishments Employing Contract Labour
Form II	Certificate Of Registration
Form III	Register Of Establishments
Form IV	Application For Licence
Form V	Form Of Certificate By Principal Employer
Form V-A	Application For Adjustment Of Security Deposit
Form VI	Government Of India Office Of Licensing Officer
Form VI-A	Notice Of Commencement / Completion Of Contract Work
Form VI-B	Notice Of Commencement/Completion Of Contract Work
Form VII	Application For Renewal Of Licence
Form VIII	Application For Temporary Registration Of Establishments Employing Contract Labour
Form IX	Temporary Certificate Of Registration
Form X	Application For Temporary Licence
Form XI	Office Of The Licensing Officer
Form XII	Register Of Contractors
Form XIII	Register Of Workmen Employed By Contractor
Form XIV	Employment Card
Form XV	Service Certificate
Form XVI	Muster Roll
Form XVII	Register Of Wages
Form XVIII	Form Register Of Wages - Cum- Muster Roll
Form XIX	Wage Slip
Form XX	Register Of Deductions For Damage Or Loss
Form XXI	Register Of Fines
Form XXII	Register Of Advances
Form XXIII	Register Of Overtime
Form XXIV	Return To Be Sent By The Contractor To The Licensing Officer
Form XXV	Annual Return of Principal Employer to be Sent to The Registering Officer
Contract Labour (Regulation And Abolition) Central Rules, 1971: Construction And Maintenance Of Creches
1	Locations
2	Building
3	Accommodation
4	Amenities
5	Equipment
6	Staff
7	Working hours
8	Medical attention
9	Maintenance of records
10	Inspection of Creche
Form A	Form for Recording the Result of Medical Examination of Children Attending Creches
Form B	Form for Recording Particulars of Children attending the creches

An Act to regulate the employment of contract labor in certain establishments and to provide for its abolition in certain circumstances and for matters connected therewith

Be it enacted by Parliament in the Twenty-first Year of the Republic of India as follows:

Comment:Object of the Act is to regulate and to improve the conditions of service of contract labor and not merely to abolish contract labor.