CURTAIN RAISER: NHRC VIRTUAL CONFERENCE ON VULNERABILITY, LEGAL PROTECTION AND HUMAN RIGHTS OF DOMESTIC WORKERS (15.04.2021)

New Delhi, 15th April, 2021

The National Human Rights Commission, NHRC, India is organising a virtual conference on Vulnerability, Legal Protection And Human Rights Of Domestic Workers on 16th April, 2021. The aim of the conference is to start a dialogue on following issues to ameliorate the human rights situation of the domestic workers:

a. The Central and State Governments to take effective measures to include domestic workers in the existing labour legislations and ensure equivalent protection due to the specific nature of their work.

b. The effective implementation of the various Acts for the welfare and progress of domestic workers, which primarily depend on the actions of State governments and the involvement of civil society.

c. Improve the conditions of migrant domestic workers in India as most of domestic workers migrate from tribal and rural areas to urban areas for work opportunities.

d. A comprehensive legislation for domestic workers, administrative system for the implementation of the legislative provisions and active involvement of civil society and non-government organizations to strengthen the delivery system for protection of the rights of the domestic workers in India.

e. Formulation of a Standard Operating Procedure/ guidelines (regarding complaints of domestic workers) to be followed by all the stakeholders/functionaries dealing with the issues of domestic workers.

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