(1)In respect of any factory carrying on 'hazardous process' there shall be provided and maintained in good order an occupational Health Centre with the services and facilities as per scale laid down hereunder-(a)For factories employing up to 50 workers:-(i)the services of a factory Medical Officer on retainership basis, in his clinic to be notified by the occupier. He will carry out pre-employment and periodical Medical examination as stipulated in Rule 62 NH and render medical assistance during any emergency.(ii)a minimum of 5 persons trained in first aid procedures amongst whom at least one shall always be available during the working period;(iii)a fully equipped first-aid box.(b)For factories employing 51 to 200 workers:-(i)an occupational Health Centre having a room with a minimum floor area of 15 sq. m. with floors and walls made of smooth and impervious surface and with adequate illumination and ventilation as well as equipment as per the schedule annexed to this Rule;(ii)a part-time Factory Medical Officer shall be in over all charge of the centre who shall visit the factory at least twice in a week and whose services shall be readily available during medical emergencies;(iii)one qualified and trained dresser-cum-compounder on duty throughout the working period;(iv)a fully equipped first-aid box in all departments.(c)For factories employing above 200 workers:-(i)One full-time Factory Medical Officer for factories employing up to 500 workers and one more medical officer for every additional 1000 workers or. part thereof;(ii)An occupational Health Centre having at least 2 rooms with a minimum floor area of 15 sq. m. with floors and walls made of smooth and impervious surface and adequate illuminations and ventilation as well as equipment as per the schedule annexed to this Rule;(iii)There shall be one nurse, one dresser-cum-compounder and one sweeper-cum-ward boy throughout the working period;(iv)the occupational Health Centre shall be suitably equipped to manage medical emergencies.(2)The Factory Medical Officer required to be appointed under sub-rule (1) shall have qualification included in Schedules to the Indian Medical Degrees Act of 1916 or in the Schedules to the Indian Medical Council Act, 1956 and possess certificate of Training in Industrial Health of minimum three months duration provided that:(i)a person possessing a Diploma in Industrial Health or equivalent shall not be required to possess the certificate of training as aforesaid;(ii)the Chief Inspector may subject to such conditions as he may specify grant exemption from the requirement of this sub-rule if in his opinion a suitable person possessing the necessary qualification is not available for appointment;(iii)in case of a person who has been working as a Factory Medical Officer for a period of not less than three years on the date of commencement of this rule, the Chief Inspector may, subject to the condition that the said person shall obtain the aforesaid certificate of training within a period of three years, relax the qualification.(3)The syllabus of the course lending to the above certificate, and the organisations conducting the State Course shall be approved by the D.G. FASLI or the Government in accordance with the guidelines issued by the D.G. FASLI.Within one month of the appointment of a Factory Medical Officer, the Occupier of the Factory shall furnish to the Chief Inspector the following particulars:-(a)Name and address of the Factory Medical Officer;(b)Qualification;(c)Experience, if any; and(d)the sub-rule under which appointed.
