Section 29 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
29. [ Inspection of dispensary or hospital [ Substituted by G.S.R. 656(E), dated 4.10.2004 (w.e.f. 5.10.2004).]
.-The dispensary or hospital services maintained by owners of Iron Ore Mines or Manganese Ore Mines or the Chrome Ore Mines shall be inspected annually by the Welfare Commissioner of the region and the Senior-most Medical Officer of the region jointly. They shall, if the dispensary or the hospital conforms to the prescribed standard of the dispensaries or the hospitals of the Labour Welfare Organisation, as the case may be, issue a certificate in Form A which shall be valid for a period of one year from the date of the issue.]
