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Government constitutes Child Labour Technical Advisory Committee

The Central Government via notification dated 1st September, 2016 in exercise of the powers conferred by section 5 of the Child Labour (Prohibition and Regulation) Act, 1986 read with rule 3 of the Child Labour (Prohibition and Regulation) Rules, 1988, constitutes an advisory committee to be called the Technical Advisory Committee consisting of the following members, namely: –

  1. Director General, Factory Advice Services Labour Institutes, Mumbai. – Chairman
  2. Director General, Mines Safety, Dhanbad – Member
  3. Director-General, Health Services, Government of – Member India, New Delhi or his nominee not below the level of Additional Director General
  4. Director General, Indian Council of Medical Research, New Delhi – Member or her nominee not below the level of Deputy Director General
  5. Chief Controller of Explosives, Nagpur. – Member
  6. Director, National Institute of Occupational Health, Ahmedabad. – Member
  7. Director, Industrial Toxicology Research Centre, Lucknow. – Member

MINISTRY OF LABOUR AND EMPLOYMENT

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