43. [First-aid] [ Substituted by G.S.R. 239, dated 3.2.1965.] rooms
.-(1) At every mine employing [more than 150 persons] [ Substituted by G.S.R. 239, dated 3.2.1965.] on any one day of the preceding calendar year, there shall be provided and maintained in good order a suitable [first-aid room] [ Substituted by G.S.R. 239, dated 3.2.1965.].(2)The [first-aid] [ Substituted by G.S.R. 239, dated 3.2.1965.] room shall be situated at a convenient place on the surface of the mine and shall be used only for first-aid [* * *] [ The words " and ambulance" omitted by G.S.R. 239, dated 3.2.1965.] work.(3)The first-aid room shall have a floor space of not less than [10 square metres] [ Substituted by G.S.R. 31, dated 29.12.1960.] and shall contain at least the equipment specified in the Second Schedule.(4)[ (a) The first-aid room shall be in charge of a qualified medical practitioner, where the number of persons ordinarily employed in a mine is more than 1000, such medical practitioner shall be a whole time employee at the mine.(b)The medical practitioner referred to in clause (a) shall be assisted by a nurse and a dresser or a compounder and a dresser who are qualified in the Allopathic system of medicine. Whenever the Chief Inspector feels it necessary, he may require by an order in writing that such number of additional nurses or compounders or dressers shall be appointed to assist the medical practitioner as may be specified by him.(c)The nurse, compounder or dresser referred to in clause (b) shall be whole time employee of the mine and shall be readily available at the first-aid room throughout the period when persons work at the mine:Provided that where in conformity with any other law in force, or otherwise an adequately equipped hospital or dispensary belonging to the owner of the mine or to any Mines Welfare Organisation is provided and maintained at or in the immediate vicinity of the mine, the Chief Inspector or an Inspector authorised by him in this behalf may grant exemption from the provision of this sub-rule subject to such conditions as he may specify in writing.] [ Substituted by G.S.R. 1786, dated 30.9.1970.](5)Every person who suffers an injury during the course of work shall report for examination or treatment at the [First-aid] [ Substituted by G.S.R. 239, dated 3.2.1965.] room, hospital or dispensary, as the case may be, before leaving the mine, irrespective of first-aid having been rendered at or near the place of work.[44. First-aid stations.-(1) At every mine there shall be provided and maintained first-aid equipment as prescribed in the Third Schedule at conveniently accessible stations where injured persons may receive first-aid treatment, as follows:-(a)above ground, one first-aid station-(i)at the top of every shaft or incline where men or material are normally wound or hauled;(ii)in every workshop;(iii)at every screening plant and loading place; and(iv)at every other place where more than 50 persons are employed at any one time.(b)in every opencast working, one first-aid station for every 50 persons or part thereof, employed at any one time; and(c)below ground, one first-aid station-(i)at the bottom of every shaft where men or material are normally wound, and at or near every plant;(ii)near the drive end of every haulage;(iii)in or at the entrance to every district or section of the mine:Provided that nothing in this sub-rule shall be construed to require the provision of a first-aid station within 300 metres of another first-aid station.(2)It shall be the duty of the person appointed to be in charge of a first-aid station under rule 42, to see that the equipment provided at the station is kept in good order and that it is replenished whenever necessary.(3)An up-to-date list of all first-aid stations provided in the mine shall be kept in the office of the mine and also displayed prominently at the first-aid room.] [Substituted by G.S.R. 1886, dated 14.12.1965. ]
