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[Cites 0, Cited by 0] [Section 81AJ(1)] [Section 81AJ] [Entire Act]

State of Kerala - Subsection

Section 81AJ(1)(a) in Kerala Factories Rules, 1957

(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.