[Sub-rule (1) deleted by No.1, dated 24.3.1979.](2)[ Every ambulance room shall be under the charge of at least one whole time qualified medical practitioner (hereinafter referred to as medical officer) assisted by at least 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 the 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, subjects 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.][Substituted by No. 4. dated 8.1.1991[25-6-1992]](2A)[ No medical officer shall be required or permitted to do any work which is inconsistent with or detrimental to his responsibilities under this rule.][Added by No.4, dated 8.1.1991 [25-6-1992]](2B)[ There shall be displayed in the ambulance room 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.][Added by No. 4. dated 8.1.1991 [25.6.1992].](3)The ambulance room [x x x] [Omitted by No. 4, dated 8.1.1991 [25-6-92].] 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. Metres] [Substituted by No. 1, dated 24.3.1979.] and smooth, hard and impervious walls and floor and shall be adequately ventilated and lighted by both natural and artificial means. [There shall be attached to it least one latrine and urinal of sanitary type.] [Inserted by No. 4, dated 8.1.1991 [25.6.1992].] An adequate supply of wholesome 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 [180cms x 105 cms.] [Substituted by No. 1. dated 24.3.1979.][Added by No.4. dated 8.1.1991[25.6.1992].](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 mms x 100 mms x 6 mms]. [Substituted by No. 1, dated 24.3.1979.](x)Twelve plain wooden splints [350 aims x 75 mms x 6 mms. [Substituted by No. 1, dated 24.3.1979.](xi)Six plain wooden splints [250 mms x 50 mms x 12 mms). [Substituted by No.1. dated 24.3.1979.](xii)Six woolen blankets.(xiii)One pair artery forceps.(xiv)One bottle of brandy.(xv)Two medium size sponges.(xvi)Six hand towels.(xvii)Four "Kidney" trays.(xviii)Four cakes carbolic soap.(xix)Two glass tumblers and two wine glasses.(xx)Two clinical thermometers.(xxi)Graduated measuring glass with teaspoon.(xxii)One eye bath.(xxiii)One bottle [one litre] [Substituted by No. 1. dated 24.3.1979.] carbolic lotion 1 in 20.(xxiv)Three chairs.(xxv)One screen.(xxvi)One electric hand torch.(xxvii)Four first-aid boxes or cupboards stocked to the standards prescribed under item C of rule 63.(xxviii)An adequate supply of anti-tetanus serum.(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. [x x x][Omitted by No.1. dated 24.3.1979.](5)A record of all cases of accident and sickness treated at the room shall be kept and produced to the Inspector or Certifying Surgeon when required.(6)Where a hospital. ambulance room or dispensary is maintained at or within 200 metres of the precincts of the factory and arrangements are made as to ensure immediate treatment of all injuries sustained by workers within the factory and for providing rest to the workers so injured, the Chief Inspector of Factories may by an order in writing exempt any factory from the requirements of this rule, subject to such conditions as he may specify in that order.Rules 69 to 75 prescribed under section 46
