Section 30A in The Iron Ore Mines Labour Welfare Cess Rules, 1963
30A. [ Standard of dispensary services. - (1) The standard of dispensary services to be provided by owners of iron ore mines for the purpose of getting the grants-in-aid envisaged in Clause (c) of Section 3 of the Act, shall be as specified in Schedule I, hereinafter in this rule and in rules 30 B, 30C and 30D referred to as the prescribed standard.
(2)There shall be maintained an independent dispensary at each iron ore mine according to the prescribed standard :Provided that a common main dispensary may be maintained for several iron ore mines with branch dispensaries attached to each iron ore mine subject to the following conditions, namely:(i)the common main dispensary shall maintain the standards prescribed for the aggregate number of workers of all the iron-ore mines served by it or the standard maintained by it during the year 1961, whichever is higher;(ii)every branch dispensary shall have a qualified doctor and a qualified compounder;(iii)the common main dispensary shall be so situated that none of the iron ore mines served by it is more than fifteen kilometres away from it; and(iv)the common main dispensary shall maintain an ambulance van for taking serious cases of injury and sickness from the branch dispensaries to the common main dispensary.(3)The Chairman may, if he is satisfied that any dispensary is being efficiently run and serves the purpose for which it is established, waive any of the requirements specified in the prescribed standard:Provided that no such dispensary shall contain any room other than a store room which is less than four metres by three metres in area:Provided further that a medical licentiate may be appointed to be incharge of a dispensary catering to more than 250 workers only if he has ten years experience as a medical officer in independent charge of a mine dispensary.
