AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Contract Labour (Regulation and Abolition) Central Rules, 1971: Construction and Maintenance of Creches

6. Staff

Every Creche should be in the charge of a woman with midwifery qualification or training as Creche attendant. Where the number of children exceeds ten, the Creche attendant should be assisted by female ayahs at the rate of one ayah-

(a) for every 5 children up to one year;

(b) for every 10 children up to three years; and

(c) for every 15 children of over 3 years of age)

The ayahs should not be less than 30 years of age and should have knowledge and training in the handling of children.





Contract Labor   (Regulation and Abolition) Central Rules, 1971: Construction and Maintenance   of Creches Back






Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys