Contract Labour (Regulation and Abolition) Central Rules, 1971: Construction and Maintenance of Creches
| Contents | |
| Sections | Particulars |
| 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 |
[Notification No. S.O. 143 dated 8th. September, 1972 published on 13th. January, 1973]
In exercise of the powers conferred by clause (vi)(d) of sub-rule (2) of Rule 25 of the Contract Labor (Regulation and Abolition) Central Rules, 1971, the Chief Labor Commissioner (Central) New Delhi hereby specifies the standard of construction and maintenance of the Creches as under:-
