Section 37 in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981
37. Medical facilities.
(1)The contractor shall ensure provision of suitable and adequate medical facilities for outdoor treatment to the migrant workmen free of cost for treatment of any ailment from which the migrant workman or any member of his family may suffer during his employment in the establishment or to meet any preventive measure against epidemic or any virul infection. Whenever any medicine is purchased by a migrant workman from market on the basis of the prescription issued by any doctor provided by the contractor or the principal employer, as the case may be, or any registered medical practitioner, the cost of such medicine shall be reimbursed by the contractor to the migrant workman concerned within a period of seven days from the date of presentation of the bill by the migrant workman.(2)In the event of migrant workman or any of his family members suffering from any ailment requiring hospitalization during his employment in the establishment, the contractor shall promptly arrange for the hospitalization of the migrant workman or the concerned member of his family. The contractor shall bear entire expenses on treatment, hospital charges (including diet), if any, and travel expenses for the patient from the place of his/her residence to the hospital and back.(3)Every contractor shall provide and maintain so as to be readily accessible during all working hours first-aid boxes at the rate of pot less than one box for one hundred and fifty workmen or part thereof.(4)The first-aid box shall be distinctly marked with a Red Cross on a white ground and shall contain the following equipment, namely :-(a)For the establishments in which number of migrant workmen employed does not exceed fifty, each first-aid box shall contain the following equipment :-(i)6 small sterilized dressings;(ii)3 medium size sterilized dressings;(iii)3 large size sterilized dressings;(iv)3 large size sterilized burn dressings;(v)1 (30 ml.) bottle containing a two percent alcoholic Solution of iodine;(vi)1 (30 ml.) bottle containing salvolatile having the dose and mode of administration indicated on the label;(vii)1 snake-bite lancet;(viii)1 (30 gms.) bottle of potassium permagnatc crystals;(ix)1 pair of scissors;(X)1 copy of the first-aid leaflet issued by the Director of Industrial Health and Safety of the State Government;(xi)A bottle containing 100 tablets (each of 5 grams) of aspirin;(xii)Ointment for burns; and(xiii)A bottle of suitable surgical antiseptic solution.(b)For establishments in which the number of migrant workmen exceeds fifty each first-aid box shall contain the following equipment :-(i)12 small sterilized dressings;(ii)6 medium size sterilized dressings;(iii)6 large size sterilized dressings;(iv)6 large size sterilized burn dressings;(v)6(15 grams.) packets sterilized cotton wool;(vi)1 (80 ml.) bottle containing a two per cent, alcoholic solution of iodine;(vii)1 (60 ml.) bottle containing salvolatile having the dose and mode of administration indicated on the label;(viii)1 roll of adhesive plaster;(ix)a snake-bite lancet;(x)1 (30 gms.) bottle of potassium permagnate crystals;(xi)1 pair of scissors;(xii)1 copy of the first-aid leaflet issued by the Director. Industrial Health and Safety of the State Government;(xiii)A bottle containing 100 tablets (each of 5 grains) of aspirin;(xiv)Ointment for burns; and(xv)A bottle of a suitable surgical antiseptic solution.(5)Adequate arrangements shall be made for immediate recoupment when necessary.(6)Nothing except the contents mentioned in sub-rule (4) shall be kept in the first-aid box.(7)The first-aid box shall be in-charge of a responsible person who shall always be readily available during the working hours of the establishment.(8)The person in-charge of the first-aid box shall be a person trained in first-aid treatment, in establishments where the number of migrant workman is one hundred and fifty or more.
