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Central Govt. constitutes — Advisory Committee– in exercise of powers conferred by S. 5 of Child and Adolescent Labour (Prohibition and Regulation) Act, 1986

S.O. 2948(E)— In exercise of the powers conferred by Section 5 of the Child and Adolescent Labour (Prohibition and Regulation) Act, 1986 (61 of 1986) read with Rule 3 of the Child Labour (Prohibition and Regulation) Rules, 1988, the Central Government hereby constitutes an advisory committee to be called the Technical Advisory Committee consisting of the following members, namely:-

  1. Director-General, Factory Advice Service and Labour Institutes, Mumbai — Chairman
  2. Director-General of Mines Safety, Dhanbad                                                  — Member
  3. Director-General of Health Services, Government of India, New Delhi       — Member
  4. Director-General, Indian Council of Medical Research, New Delhi              — Member
  5. Chief Controller of Explosives, Nagpur                                                           — Member
  6. Director, National Institute of Occupational Health, Ahmedabad                 — Member
  7. Director, Council of Scientific and Industrial Research – Indian Institute of Toxicology Research, Lucknow — Member.


Ministry of Labour & Employment

[Notification dt. 14-08-2019]

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