International Instruments on Child Labour

   (Full Text of ILO Conventions is available at : http://www.ilo.org/ilolex/english/index.htm)

1           ILO Convention No. 5 Minimum Age (Industry) Convention, 1919.

2           ILO Convention No. 7 Minimum Age (Sea) Convention, 1919.

3           ILO Convention No. 10 Minimum Age (Agriculture) Convention, 1921.

4           ILO Convention No. 33 Minimum Age (Non-Industrial Employment)

        Convention, 1932.

5           ILO Convention No. 58 Minimum Age (Sea) Convention (Revised), 1936.

6           ILO Convention No. 59 Minimum Age (Industry) Convention (Revised),   

        1937.

7           ILO Convention No. 90 Night Work of Young Persons (Industry) Convention   

        (Revised), 1948.

8           ILO Convention No. 112 Minimum Age (Fishermen) Convention, 1959.

9           ILO Convention No. 123 Minimum Age (Underground Work) Convention,  

        1965.

10      ILO Convention No. 138 Concerning Minimum Age for

   Admission to Employment (1973)

  (Entered into force 9.6.1976)

11      ILO Convention No. 182 Concerning the Prohibition and Immediate.

   Action for the Elimination of the Worst Forms of Child Labour, 1999.

   (Entered into force on 19.11.2000)

12      Convention on the Rights of Child, 1989

   (Entered into force on 2.9.1990)

   (India ratified it on 10.12.1992)

   http://www.unhchr.chr.ch/html/menu3/b/k2crc.htm

13      Regional Instruments

1.      African Charter on the rights and welfare of the child (1999)

http://www.africa-union.org/official_documents

2.      European Convention on the Exercise of Children’s Rights      

     (1966).

      http://conventions.coe.int/Treaty/en/Treaties/Html/160.htm