Section 38 in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
38. Standard of facilities for education and recreation
.-(1) The standard of facilities for education and recreation of workers to be provided by owners of limestone or dolomite mines for the purpose of getting grants-in-aid as envisaged in clause (c) of sub-section (2) of section 5 of the Act shall be as specified in Schedule III, hereinafter in this rule and in rules 39 and 40 referred to as the prescribed standard.(2)There shall be maintained an independent welfare centre at each limestone or dolomite mine according to the prescribed standard.(3)The Commissioner 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.
