(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]]
