Section 66(1) in The West Bengal Factories Rules, 1958
(1)Every ambulance room shall be under the charge of at least one wholetime qualified medical practitioner (hereinafter referred to as medical officer) assisted by at least one qualified nurse or dresser-cum-compounder and one nursing attendant in each shift;Provided that where a factory works in more than one shift, the Chief inspector, if he is satisfied that on account of the size of the factory, nature of hazards or frequency of accidents, it is not necessary to employ a whole-time medical officer for each shift separately, may. with the previous approval of the State Government grant exemption from the provisions of this sub-rule and permit employment of only one whole- time medical officer for more than one or all shifts subject to the conditions that-(a)there shall be no relaxation in respect of nursing staff; and(b)the medical officer shall be readily available on call during the working hours of the factory.Note: If it appears to the Chief Inspector of Factories that in any factory the provision of breathing apparatus is necessary he may by order in writing require the occupier to provide suitable breathing apparatus in addition to the equipment for light trailer pump or large trailer pump. as the case may be.The Chief Inspector may by an order in writing exempt a factory or part of it from all or any of the provisions of this rule to such extent and on such conditions as may be deemed necessary.
