Section 31 in The Cine-Workers Welfare Fund Rules, 1984
31. Standard of maternity centre .-(1) The standard of maternity centre to be provided by producers for the purpose of getting the grants-in-aid envisaged in clause (c) of sub-section (1) of section 4 of the Act shall be as specified in Schedule III, hereinafter in this rule and in rules 32, 33 and 34 referred to as the prescribed standard.
(2)There shall be maintained an independent maternity centre at each studio according to the prescribed standard:Provided that a common main maternity centre may be maintained for several studios with branch maternity centre attached to each studio subject to the following conditions, namely:-(i)the common main maternity centres shall maintain prescribed standard for the aggregate number of workers of all the studios served by it;(ii)every branch maternity centre shall have a qualified doctor and a qualified compounder;(iii)the common main maternity centre shall be situated that none of the studios served by it are more than fifteen kilometres away from it; and(iv)the common maternity centre shall maintain an ambulance van for taking serious cases from the branch maternity centres to the common maternity centre.(3)The Commissioner may, if he is satisfied that a maternity centre is being efficiently run and serves the purpose for which it is established, waive any of the requirements specified in the prescribed standard:Provided that the functions of a lady health visitor may be performed by a fully qualified and registered mid-wife who has not less than ten years, experience as a mid-wife:Provided further that a lady medical licentiate may be appointed to be incharge of maternity centre catering to more than 1,000 Cine-Workers if she has ten years' experience as a medical officer in independent charge of a maternity centre.
