(1)Every ambulance room or dispensary 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 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, relax the rule and permit only one whole-time medical officer to be employed for more than one or all shifts, subject to the conditions that.-(a)there shall be no relaxation in respect of nursing and other subordinate staff;(b)the medical officer shall be available in all shifts and shall attend to all injuries and sickness except in very minor ones;(c)the medical officer shall be provided with a residence close to the factory and shall be provided with a telephone and where there is no telephone an alternative arrangement shall be made for informing and calling the medical officer quickly; and(d)the medical officer shall not be employed for any other purpose.
