(1)In respect of any factory carrying on 'hazardous process', there shall be provided and maintained in good order an Occupational Health Centre with the services and facilities as per scale laid down hereunder:-(a)For factories employing upto 50 workers-(i)the services of a Factory Medical Officer on retainer-ship basis, in his clinic to be notified by the occupier. He will carry out the pre-employment and periodical medical examination as stipulated in rule 81AI and render medial assistance during emergency;(ii)a minimum of 5 persons trained in first-aid procedures amongst whim atleast one shall always be available during the working period;(iii)a fully equipped first-aid box.(b)For factories employing 51to 200 workers-(i)An Occupational Health Centre having a room with a minimum floor area of 15sq.m. with floors and walls made of smooth an impervious surface and with adequate illumination and ventilation as well as equipment as per the Schedule annexed to this Rule;(ii)a part-time Factory Medical Officer shall be in over all charge of the Centre who shall visit the factory at least twice in a week and whose services shall be readily available during medical emergencies;(iii)One qualified and trained dresser-cum-compounder on duty throughout the working period;(iv)a fully equipped first aid box in all the departments.(c)For factories employing above 200 workers-(i)one full-time Factory Medical Officer for factories employing up to 500 workers and one more Medical Officer for every additional 1000 workers or part thereof;(ii)an Occupational Health Centre having at least 2 rooms each with a minimum floor are of 15sq. metre with floors and walls made of smooth and impervious surface and adequate illumination and ventilation as well as equipment as per the Schedule annexed to this Rule;(iii)there shall be one nurse, one dresser-cum-compounder and one sweeper-cum-ward boy throughout the working period;(iv)the Occupational Health Centre shall be suitably equipped to mange medical emergencies.(2)The factory Medical Officer required to be appointed under sub-rule (1) shall have qualifications included in Schedules to the Indian Medical Degree Act of 1916 or in the Schedules to the Indian Medical Council Act, 1956 and possess a Certificate of Training in Industrial Health of minimum three months duration recognized by the State Government: Provided that -(i)a person possessing a Diploma in Industrial Health or equivalent shall not be required to possess the certificate of training as aforesaid;(ii)the Chief Inspector may, subject to such conditions as he may specify, grant exemption from the requirement of this sub-rule, if in his opinion a suitable person possessing the necessary qualification is not available for appointment;(iii)in case of a person who has been working as a Factory Medical Officer for a period of not less than 3 years on the date of commencement of this rule, the Chief Inspector may, subject to the condition that the said person shall obtain the aforesaid certificate of training within a period of three years; relax the qualification.(3)The syllabus of the course leading to the above certificate, and the organizations conducting the Course shall be approved by the Director General of Factory Advice Service and Labour Institutes or the State Government in accordance with the guidelines issued by the DGFASLI.(4)Within one month of the appointment a Factory Medical Officer, the occupier of the Factory shall furnish to the Chief Inspector the following particulars-(a)Name and address of the Factory Medical Officer,(b)Qualification;(c)Experience, if any; and(d)the rules under which appointed.
