Section 28 in The Cine-Workers Welfare Fund Rules, 1984
28. Standard of dispensary or hospital services .-(1) The standard of dispensary service to be provided by producers for the purpose of getting the grant-in-aid envisaged in clause (c) of sub-section (1) of section 4 of the Act shall be as specified in Schedule II hereinafter in this rule and in rules 29 and 30 referred to as the prescribed standard.
(2)There shall be maintained an independent dispensary or hospital at each studio according to the prescribed standard:Provided that a common main dispensary may be maintained for several studios with branch dispensaries attached to each studio subject to the following conditions, namely:-(i)the common main dispensary shall maintain the standards prescribed for the aggregate number of Cine-Workers of all studios served by it;(ii)every branch dispensary shall have a qualified doctor and a qualified pharmacist (compounder);(iii)the common main dispensary shall be so situated that none of the studios served by it is more than fifteen kilometres away from it; and(iv)the common main dispensary shall maintain an ambulance van for taking serious cases of injury and sickness from the branch dispensaries to the common main dispensary.(3)The Commissioner may, if he is satisfied that any dispensary or hospital is being efficiently run and served the purpose for which it is established, waive any of the requirements specified in the prescribed standard:Provided that no such dispensary or hospital shall contain any room other than a store room which is less than four metres by three metres in area:Provided further that a registered medical practitioner may be appointed to be incharge of dispensary catering to more than 250 workers, only if he has ten years, experience as medical officer in independent charge of a dispensary.
