- [(1)Every ambulance room 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 dresserc um-compounder and one nursing attendant in each shift:Provided that where a factory works in more than one shift, the Chief Inspector, if he 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, grant exemption from the provision of this sub-rule and permit employment of only one whole-time medical officer for more than one or all shifts, subject to the conditions that-(a)There shall be no relaxation in respect of nursing staff; and(b)the medical officer is readily available on call during the working hours of the factory.](2)There shall be displayed in the ambulance room a notice giving the name, address and telephone number of the Medical Practitioner in charge. The name of the nearest hospital and its telephone number sha ll also be mentioned prominently in the said notice.(2A)[ No medical officer shall be required or permitted to do any work which is inconsistent with or detrimental to his responsibilities under this rule.] [Sub-rule 2A inserted by GO (Ms) No. 4/8/7/LBR dt.17- 01 -1987.](3)The ambulance room shall be separate from the rest of the factory and shall be used only for the purpose of first-aid treatment and rest. There shall be at least one latrine and urinal of sanitary type attached to the ambulance room. It shall have a floor area of at least 24sq. meters and smooth hard and impervious walls and floors shall be adequately ventilated and lighted by both natural and artificial means. As adequate suppl y of wholesome drinking water shall be laid on and the room shall contain at least:-(i)A glazed sink with hot and cold water always available(ii)A table with a smooth top at least 180cms. x 105cms.(iii)Means for sterilizing instruments.(iv)A couch.(v)Two stretchers.(vi)Two buckets or containers with close fitting lids.(vii)Two rubber hot water bags.(viii)A kettle and spirit-stove or other suitable means of boiling water.(ix)Twelve plain wooden splints 900mm. X 100mm. X 6mm.(x)Twelve plain wooden splints 350mm. X 75mm. 6mm.(xi)Six plain wooden splints 250mm. x 50mm. x 12mm.(xii)Six woolen blankets.(xiii)Three pairs artery forceps.(xiv)One bottle of spiritus Ammonia Aromatics (120ml)(xv)Smelling salts (60gms.)(xvi)Two medium size spongers.(xvii)Six hand-towels.(xviii)Four "Kidney" trays.(xix)Four cakes of toilet, preferably antiseptic soap.(xx)Two glass tumblers and two wine-glasses.(xxi)Two clinical thermometers.(xxii)Tea-spoons-Two.(xxiii)Graduated (120ml.) measuring glass-Two.(xxiv)Minimum measuring-glass-Two.(xxv)One wash bottle (1000 cc.) for washing eyes.(xxvi)One bottle (one litre) carbolic lotion 1 in 20.(xxvii)Three chairs.(xxviii)One screen.(xxix)One electric hand torch.(xxx)Four first-aid boxes or cup-boards stocked to the standards prescribed under C of rule 63.(xxxi)An adequate supply of anti-tetanus toxoid(xxxii)Injections-Morphia, Pethidine, Atropin, Adrenaline, Coramine Novacom-Six each.(xxxiii)Coramine liquid (6) ml.)(xxxiv)Tablets-Antilistaminic, Antispasmodic (25 each.)(xxxv)Syringes with needle-2cc., 5cc.,10c.c., 50 cc.(xxxvi)Surgical Scissors-three(xxxvii)Needle holder.(xxxviii)Suturing needles and materials.(xxxix)Dissecting forceps-Three.(xl)Dressing forceps-Three.(xli)Scalpels-Three.(xlii)Stethoscope-One.(xliii)Rubber bandage-Pressure bandages.(xliv)Oxygen cylinder with necessary attachments.(4)The occupier of every factory to which these Rules apply shall for the purpose of removing serious cases of accident or sickness, provide in the premises and maintain in good condition a suitable conveyance unless he has made arrangements for obtaining such a conveyance from a hospital.(5)The Chief Inspector of Factories may, by an order in writing exempt any factory from the requirements of this rule, subject to such condition as he may specify in that order, if a hospital, ambulance room or dispensary is maintained at or near the factory and such arrangements are made as to ensure the immediate treatment of all injuries to workers occurring within the factory and for providing rest to the injured workers.Exlanation. - For the purpose of this rule "qualified medical practitioner" means a person holding a qualification granted by an authority specified in the Schedule to the Indian Medical Degrees Act, 1916, or in the Schedules to the Indian Medical Council Act, 1956.(2)After Appendix I the following Appendix shall be inserted namely:-Appendix II(See Rule 89)(Instructions for handling emergencies)Shock. - 1. Lay the patient on his back.
