INTERNATIONL CONVENTIONS /INSTRUMENTS ON BONDED LABOUR

1. Slavery Convention (1926).

    http://www.unhrchr.ch/html/menu3/b/f2sc.htm

2. Protocol Amending the Slavery Convention (1953).

    http://www.unhrchr.ch/html/menu3/b/f2sc.htm.

3. Annex to the Protocol Amending the Slavery Convention Signed at Geneva on 25 September 1926.

    http://www.unhrchr.ch/html/menu3/b/f2sc.htm

4. Supplementary Convention on the Abolition of Slavery, the Slave Trade,

    Institution & Practices Similar to Slavery (1956).

    http://www2.ohchr.org/english/law/pdf/slavetrade.pdf

    (Ratified by India on 23-1-1960)

5. Convention Concerning Forced Labour (1930).

    http://www.unhchr.ch/html/menu3/b/31.htm

    (Ratified by India on 30-11-1954)

6. Convention Concerning Abolition of Forced Labour (1957).                              

    http://www.unhchr.ch/html/menu3/b/31.htm

         (Ratified by India on 18-5-2000)

7. Universal Declaration of Human Rights (1948).

    http://www.un.org/Overview/rights.html

          (Signed on 10-12-1948)

8. Protocol to Prevent, Suppress and Punish Trafficking in Persons,Especially  women and children,         

    supplementing the United Nations convention against  Transnational Crimes, December (2000).  

    http://www.uncjin.org/Documents/conventions/dcatoc/final_documents_2/convention_%20traff_eng.pdf.

    (Signed by India on 12-12-2002)