Section 31 in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
31. [ Standard of dispensary or hospital services [ Substituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1981 (w.e.f. 12.6.1982).]
.-(1) The standard of dispensary or hospital services to be provided by owners of limestone or dolomite mines for the purpose of getting the grants-in-aid envisaged under clause (c) of sub-section (2) of section 5 of the Act shall be as specified in Schedule I and I-A as the case may be (hereafter in this rule and in rules 32 and 33 referred to as the prescribed standard).(2)There shall be maintained an independent dispensary or hospital at the site of each limestone or dolomite mine according to the prescribed standard:Provided that a common main dispensary or hospital may be maintained for several limestone or dolomite mines with branch dispensaries or hospitals attached to each limestone or dolomite 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 limestone or dolomite mines served by it or the standard maintained by it during the year 1973 in case of common main dispensary and before the publication of these rules in case of maintenance of hospitals, 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 limestone or dolomite mines served by it is more than fifteen kilometres 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 saves the purpose for which it is established, for reasons to be recorded in writing, waive any of the requirement 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 in charge of a dispensary or hospital catering to more than 250 workers only if he has ten year's experience as a medical officer in independent charge of a main dispensary.]
