Section 31(2) in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
(2)There shall be maintained an independent maternity centre at the site of each Iron Ore or Manganese Ore Mines [and Chrome Ore Mines] [Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983). ] according to the prescribed standards:Provided that a common main maternity centre may be maintained for several Iron Ore or Manganese Ore Mines and Chrome Ore Mines with branch maternity centres attached to each Iron Ore or Manganese Ore Mine [and Chrome Ore Mines] [Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983). ] subject to the following conditions, namely:-(i)the common main maternity centre shall maintain the prescribed standard for the aggregate number of workers of all Iron Ore or Manganese Ore Mines [and Chrome Ore Mines] [Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983). ] served by it or the standard maintained by it during the year 1975, whichever is higher;(ii)every branch maternity centre shall have a qualified doctor and a qualified compounder (pharmacist);(iii)the common main maternity centre shall be so situated that none of the Iron Ore or Manganese Ore Mines [and Chrome Ore Mines] [Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983). ] served by it is more than fifteen kilometres away from it; and(iv)the common main maternity centre shall maintain an ambulance van for taking serious cases from the branch maternity centres to the common maternity centre.
