Section 35 in The Cine-Workers Welfare Fund Rules, 1984
35. Standard of facilities for education and recreation .-(1) The standard of facilities for education and recreation of Cine-Workers to be provided by producers for the purpose of getting grant-in-aid as envisaged in clause (c) of sub-section (1) of section 4 of the Act shall be as specified in Schedule IV hereinafter in this rule and in rules 36, 37 and 38 referred to as the prescribed standard.
(2)There shall be maintained an independent welfare centre at each studio according to the prescribed standard.(3)The Commissioner may, if he is satisfied that the centre is being efficiently maintained and serves the purpose for which it is established, waive any of the requirements specified in the prescribed standard.
