Government constitutes Child Labour Technical Advisory Committee

The Central Government via notification dated 1^st 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