(2)The ambulance room or dispensary shall be in charge of a registered medical practitioner assisted by at least one qualified nurse and such subordinate staff as the Chief Inspector may direct:[Provided that the Ordnance Factories of the Ministry of Defence which have their own hospitals near their premises with necessary arrangements for expeditious transport of injured workers to such hospitals shall be exempted from compliance with the requirement of a qualified nurse.] [Added by Notification No. 1353 (SM)/XXXVI-A-1205 (SM)-57, dated April 18, 1959.]
