Section 30F in The Iron Ore Mines Labour Welfare Cess Rules, 1963
30F. Inspection.
- The maternity centres maintained by owners of iron ore mine shall be inspected by the Chairman himself whenever he considers it necessary. The Inspecting Officer or other officer as may be authorised by the Chairman for the purpose or by the Chairman himself whenever he considers it necessary (sic). The Inspecting Officer or the Chairman, as the case may be, shall, if the centre conforms to the prescribed standard, issue a certificate in Form "I" which shall be valid for a period of one year from the date of issue.
