Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Global Conventions on Child Labour- (Press Information Bureau) (24 Jul 2017)

MANU/PIBU/0848/2017

Civil

After the enactment of the Child Labour (Prohibition & Regulation) Amendment Act, 2016, Government has recently ratified the International Labour Organization (ILO) Conventions No. 138 concerning minimum age for employment and No. 182 concerning prohibition and elimination of worst forms of child labour.

Sustainable Development Goal 8.7 stipulate to take immediate and effective measures to eradicate forced labour, end modern slavery and human trafficking and secure the prohibition and elimination of the worst forms of child labour, including recruitment and use of child soldiers, and by 2025 end child labour in all its forms. In order to achieve Sustainable Development Goal with respect to eradication of child labour, Government has already strengthened the legislative framework by completely prohibiting child labour upto 14 years in all forms and prohibiting employment or work of adolescent in hazardous occupations & processes. Subsequently the ratification of two core ILO Conventions regarding child labour would further strengthen the commitment of Government for effective enforcement of the provision of Child & Adolescent Labour (Prohibition & Regulation) Act, 1986.

Tags : CHILD LABOUR   CONVENTION   GLOBAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved