In continuation of Ministry of Home Affairs’s Orders No.40-3/2020-DM-I(A) dated 29th March, 2020, 15th April, 2020 and 16th April 2020, and in exercise of the powers, conferred under Section 10(2)(|) of the Disaster Management Act, the undersigned, in his capacity as Chairperson, National Executive Committee, hereby issues a Standard Operating Protocol (SOP), for movement of stranded labour within the State/UT as Annexed herewith, to Ministries/ Departments of Government of India, State/Union Territory Governments and State /Union Territory Authorities with the directions for its strict implementation.

Standard Operating System (SOP) for movement of Stranded Labour

Due to the spread of COVlD-19 virus, workers employed in industry, agriculture, construction and other sectors have moved from their respective places of work, and are housed in relief/ shelter camps being run by State/ UT Governments. Since additional new activities, outside the containment zones, have been permitted in the consolidated revised guidelines with effect from 20th April 2020, these workers could be engaged in industrial, manufacturing, construction, farming and MNREGA works. In order to facilitate their movement within the State/UT, the following guidelines may be followed:

i. The migrant labourers currently residing in relief/shelter camps in States/UTs should be registered with the concerned local Authority and their skill mapping be carried out to find out their suitability for various kinds of works.

ii. In the event, that a group of migrants wish to return to their places of work, within the State where they are presently located, they would be screened and those who are asymptomatic would be transported to their respective places of work.

iii. It may be noted that there shall be no movement of labour outside the State/UT from where they are currently located.

iv. During the journey by bus, it would be ensured that safe social distancing norms are followed and the buses used for transport are sanitized as per the guidelines of the Health authorities.

v. The National Directives for COVID-19 Management issued under the consolidated revised guidelines dated 15th April 2020 shall be strictly followed.

vi. The local authorities shall also provide for food and water etc., for the duration of their journey.

Click the link below to access the Order:

ORDER


Ministry of Home Affairs

[Order dt. 19-04-2020]

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