Section 30I in The Iron Ore Mines Labour Welfare Cess Rules, 1963
30I. Standard of facilities for education and recreation.
(1)The standard of facilities for education and recreation of workers to be provided by owners of iron ore mines for the purpose of getting grants-in-aid as envisaged in Clause (e) of (Section 3 shall be as specified in Schedule III, hereinafter in this rule and in rules 30J, 30K and 30-L, referred to as the prescribed standard.(2)There shall be maintained an independent welfare centre at each iron ore mine according to the prescribed standard.(3)The Chairman may, if he is satisfied that the centre is being efficiently maintained and serves the purpose for which it is established, waive any of the requirements specified in the prescribed standard.
