Section 28 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
28. Standard of dispensary and hospital services
.-(1) The standard of dispensary or hospital services to be provided by owners of Iron Ore Mines or Manganese Ore Mines [and Chrome Ore Mine] [<SPAN class=amd1><A TITLE =] [and Chrome Ore Mines] for the purpose of getting the grant-in-aid under clause (c) of section 4 shall be as specified in Schedule II or Schedule III, as the case may be (hereafter in this rule and in rules 29 and 31 referred to as the prescribed standard).(2)There shall be maintained an independent dispensary or hospital at the site of each iron ore or manganese ore mine and Chrome Ore Mine according to the prescribed standard:Provided that a common main dispensary or hospital may be maintained for several Iron Ore Mines or Manganese Ore Mines [and Chrome Ore Mine] [<SPAN class=amd1><A TITLE =][and Chrome Ore Mines] with branch dispensaries or hospitals attached to each Iron Ore Mine or Manganese Ore Mine subject to the following conditions, namely:-(i)the common main dispensary or hospital shall maintain the standards prescribed for the aggregate number of workers of all the Iron Ore or Manganese Ore Mines [and Chrome Ore Mine] [<SPAN class=amd1><A TITLE =][and Chrome Ore Mines] served by it or the standard maintained by it during the year, 1975, whichever is higher;(ii)every branch dispensary or hospital shall have a qualified doctor and a qualified compounder (pharmacist);(iii)the common main dispensary or hospital shall be so situated that none of the Iron Ore or Manganese ore Mines [and Chrome Ore Mine] [<SPAN class=amd1><A TITLE =] served by it is more than fifteen kilometers away from it; and(iv)the common main dispensary or hospital shall maintain an ambulance van for taking serious cases of injury and sickness from the branch dispensary or hospital to the common main dispensary or hospital.(3)The Welfare Commissioner may, if he is satisfied that any dispensary or hospital is being efficiently run and serves the purpose for which it is established for reasons to be recorded in writing, waive any of the requirements specified in the prescribed standard:Provided that no such dispensary or hospital 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 or hospital catering to more than 250 workers only if he has ten years experience as a medical officer in independent charge of a main dispensary.
