(1)Every ambulance room shall be under the charge of atleast one whole time qualified medical practitioner (hereinafter referred to as medical officer) assisted by atleast 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 is readily available on call during the working hours of the factory.(2)There shall be displayed in the ambulance room [..........] dispensary a notice giving the name, address and telephone number of the Medical Practitioner in charge. The name of the nearest hospital and its telephone number shall also be mentioned prominently in the said notice.[(2-A) No medical officer shall be required or permitted to do any work which is inconsistent with or detrimental to his responsibilities under this rule] [Inserted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.].(3)The ambulance room [..........] [Omitted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.] dispensary shall be separate from the rest of the factory and shall be used only for the purpose of first-aid treatment and rest. It shall have a floor area of at least 24 sq. meters and smooth, hard and impervious wall and floors shall be adequately ventilated and lighted by both natural and artificial means. [There shall be attached to it atleast one latrine and urinal of sanitary type] [Inserted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]. An adequate supply of whole-some drinking water shall be laid on and the room shall contain at least :-(i)A glazed sink with hot and cold water always available.(ii)A table with a smooth top at least 180 cms. x 105 cms.(iii)Means for sterilizing instruments.(iv)A couch.(v)Two stretchers.(vi)Two buckets or containers with close fitting lids.(vii)Two rubber hot water bags.(viii)A kettle and spirit stove or other suitable means of boiling water.(ix)Twelve plain wooden splints 900 mm. x 100 mm. x 6 mm.(x)Twelve plain wooden splints 350 mm. x 75 mm. x 6 mm.(xi)Six plain wooden splints 250 mm. x 50 mm. x 12 mm.(xii)Six woolen blankets.(xiii)Three pairs artery forceps.(xiv)One bottle of spiritus Ammonia Aromaticus (120 ml.)(xv)Two medium size sponges.(xvi)Six hand towels.(xvii)Four "kidney" trays.(xviii)Four cakes of toilets preferably antiseptic soap.(xix)Two glass tumblers and two wine glasses.(xx)Tow clinical thermometers.(xxi)Tea Spoons-Two.(xxii)Graduated (120 ml.) measuring glass-Two.(xxiii)One wash bottle (1000 c.c.) for washing eyes.(xxiv)One bottle (one litre) carbolic lotion 1 in 20.(xxv)Three chairs.(xxvi)One screen.(xxvii)One electric hand torch.(xxviii)Four first-aid boxes or cupboards stocked to the standards prescribed under C of Rule 75.(xxix)Smelling salts (60 gms.)(xxx)Minimum measuring glass-Two.(xxxi)An adequate supply of anti-tetanus oxide.(xxxii)Injections-Morphia, Pethidine, Atropine, Adrenaline, Coramine, Novocam-6 each.(xxxiii)Coramine liquied (60 ml.)(xxxiv)Tablets-antihistamine, antispasmodic (25 each).(xxxv)Syringes with needles-2 cc., 5 cc., 10 cc., 50 cc.,(xxxvi)Surgical scissors-Three.(xxxvii)Needle holder.(xxxviii)Suturing needles and materials.(xxxix)Dissecting forceps-Three.(xl)Dressing forceps-Three.(xli)Scalpels-Three.(xlii)Stethoscope-One.(xliii)Rubber landage-pressure bandage.(xliv)Oxygen cylinder with necessary attachments.(4)The Occupier of every factory to which these Rules apply shall for the purpose of removing serious cases of accident or sickness, provide in the premises and maintain in good condition a suitable conveyance unless he has made arrangements for obtaining such a conveyance from a hospital.(5)A record of all cases of accident and sickness treated at the room shall be kept separately and produced to the Inspector or Certifying Surgeon when required.Explanation. - For the purposes of this rule, "qualified medical practitioner" means a person holding a qualification granted by an Authority specified in the Schedule to the Indian Medical Degrees Act, 1916, or in the Schedule to the Indian Medical Council Act, 1956.]Rules 77 to 82 prescribed under Section 46
