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[Cites 0, Cited by 0] [Section 131A(1)] [Section 131A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 131A(1)(b) in The M.P. Factories Rules, 1962

(b)For factories employing 51 to 200 workers. - (i) An Occupational Health Centre having a room with a minimum floor area of 15 sq. m. with floors and wall made of smooth and impervious surface and within adequate illumination and ventilation as well as equipments as per the schedule annexed to this rule;
(ii)a part-time Factory Medical Officer shall be in over all charge of the Centre who shall visit the factory atleast twice in a week and whose services shall be readily available during medical emergencies;
(iii)one qualified and trained dresser-cum-compounder on duty throughout the working period;
(iv)a fully equipped first aid box in all the department.