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Union of India - Act

The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978

UNION OF INDIA
India

The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978

Rule THE-IRON-ORE-MINES-MANGANESE-ORE-MINES-AND-CHROME-ORE-MINES-LABOUR-WELFARE-FUND-RULES-1978 of 1978

Published on 9 August 1978
Commenced on 9 August 1978
[This is the version of this document from 9 August 1978.]
[Note: The original publication document is not available and this content could not be verified.]

The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978Published vide Notification G.S.R. 1064, dated 9.8.1978 published in the Gazette of India, Extraordinary, Part 2, Section 3(i), dated 9th August, 1978 (w.e.f. 1st September, 1978).

14.

/695G.S.R. 1064, dated 9th August, 1978. - Whereas the draft rules proposed to be made under the Iron Ore Mines and Manganese Ore Mines Labour Welfare Fund Act, 1976 (61 of 1976) was published as required by sub-section (1) of Section 12 of that Act at pages 770 to 799 of the Gazette of India, Part 2, Section 3, sub-section (i), dated the 5th March, 1977, under the notification of the Government of India in the Ministry of Labour No. G.S.R. 307, dated the 23rd February, 1977, inviting objections or suggestions from all persons likely to be affected thereby before the expiry of a period of forty-five days from the date of publication of the said notification in the Official Gazette;And whereas the said Gazette was made available to the public on the 5th March, 1977;And whereas the objections and suggestions received from the public on the said draft have been considered by the Central Government;Now, therefore, in exercise of the powers conferred by section 12 of the said Act; the Central Government hereby makes the following rules, namely:-

Chapter I
Preliminary

1. Short title and commencement

.-(1) These rules may be called The Iron Ore Mines [, Manganese Ore Mines and Chrome Ore Mines Labour Welfare] [ Substituted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).] Fund Rules, 1978.

(2)They shall come into force on the 1st day of September, 1978.

2. Definitions

.-In these rules, unless the context otherwise requires,-

(1)"Act" means the Iron Ore Mines [, Manganese Ore Mines and Chrome Ore Mines Labour Welfare] [Substituted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983). ] Fund Act, 1976 (61 of 1976);

(2)"Advisory Committee" means an Advisory Committee constituted under section 5 of the Act;

(3)"Central Advisory Committee" means a Central Advisory Committee constituted under section 6 of the Act;

(4)"Chairman" means the Chairman of an Advisory Committee or the Central Advisory Committee, as the case may be;

(5)"Committee" means the Advisory Committee or the Central Advisory Committee;

(6)"Form" means a Form in Schedule VI;

(7)"Fund" means the Iron Ore Mines [, Manganese Ore Mines and Chrome Ore Mines Labour Welfare] [Substituted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983). ] Fund formed under section 3;

(8)"Member" means a Member of an Advisory Committee or the Central Advisory Committee, as the case may be, and include the Chairman and Vice-Chairman of such Committee;

(9)"Schedule" means a Schedule appended to these rules;

(10)"section" means a section of the Act;

(11)"Treasury" means any Government treasury or sub-treasury;

(12)"Welfare Commissioner" means a Welfare Commissioner appointed under section 8.

Chapter II
Central Advisory Committee, Advisory Committees And Sub-Committees

3. Composition of the Central Advisory Committee and State Advisory Committees

.-(1)(a) The Central Advisory Committee shall consist of the following persons to be appointed by the Central Government, namely:-(i)[Chairman;] [Substituted by G.S.R. 921, dated 14th September, 1981.](ii)an officer of the Central Government who shall be the Vice--Chairman, ex officio;(iii)two officers of the Central Government to be nominated by the Government, ex officio;(iv)[ three Welfare Commissioners, to be nominated by the Central Government, ex officio;] [ Substituted by G.S.R. 51(E), dated 27.1.1999 (w.e.f. 27.1.1999).](v)such number of persons to represent the owners of Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines as are equal in number to the aggregate of those provided in sub-clauses (ii) to (iv) to be appointed, after consultation with such organisations, if any, of the owners, as may be recognised by the Central Government in this behalf;(vi)such number of persons of whom one shall be a woman, to represent the persons employed in Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines as are equal in number to those provided in sub-clause (v) to be appointed, after consultation with such organisations, if any, of persons so employed, as may be recognised by the Central Government in this behalf.(b)The Central Government shall appoint one of its officers as the Secretary of the Central Advisory Committee and the Secretary so appointed shall be entitled to attend and take part in the meetings of the Central Advisory Committee, but shall not be entitled to vote.

(2)

(a)Each Advisory Committee shall consist of the following persons, to be appointed by the Central Government, namely:-

(i)the Chairman;

(ii)[ Vice-Chairman;] [ Substituted by G.S.R. 921, dated 14.9.1981 (w.e.f. 10.10.1981).]

(iii)[two officers] [ Substituted by the Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines Labour Welfare Fund (Amendment) Rules, 1989 (w.e.f. 6.5.1989).] of the Central Government, ex officio;

(iv)a member of the Legislative Assembly of the State concerned appointed in consultation with the Government of such State;

(v)[ three persons to represent the owners of Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines to be appointed after consultation with such organisation, if any, of the owners of such mines as may be recognised by the Central Government in this behalf; [ Substituted by G.S.R. 303, dated 8.4.1986 (w.e.f. 19.4.1986).]

(vi)three persons to represent the persons employed in the Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines to be appointed after consultation with the organisation of the persons so employed as may be recognised by the Central Government in this behalf.]

(vii)a woman, if no woman has been appointed under sub-clause (v) or sub-clause (vi).

(b)An officer of the Iron Ore [, Manganese Ore Mines and Chrome Ore Mines Labour Welfare] [ Substituted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).] Organisation in the State concerned shall be appointed as the Secretary of the Advisory Committee and the Secretary so appointed shall be entitled to attend and take part in the meetings of the Advisory Committee, but shall not be entitled to vote.

4. Term of office of members

.-(1)(a) A member (other than an ex officio member) shall, unless he resigns his office, or dies or otherwise vacants his office at an earlier date, hold office for a period not exceeding three years, as may be specified by the Central Government in each case while making the appointment, from the date of publication in the Official Gazette of the notification appointing him as such member and shall be eligible for re-appointment:Provided that an outgoing member shall continue in office until the appointment of his successor is notified in the Official Gazette.(b)An ex officio member shall hold office during the pleasure of the Central Government.

(2)A member appointed to fill a casual vacancy shall hold office for as long as the member, whose place he fills, would have been entitled to hold office if the vacancy had not occurred.

(3)If a member is unable to attend a meeting of the Central Committee or Advisory Committee, as the case may be, then, in the case of a member appointed under sub-clause (iv) or sub-clause (v) of clause (a) of sub-rule (1) of rule 3 or sub-clause (v) or sub-clause (vi) of clause (a) or sub-clause (a) of sub--rule (2) of that rule, the body which is represented by him in the Central Advisory Committee or the Advisory Committee, as the case may be, may, by notice in writing signed on its behalf and by the said member, addressed to the Chairman concerned depute, and in other cases the Central Government may nominate, a substitute in his place to attend the meeting and such deputed or nominated member shall have all the rights of a member in respect of that meeting.

5. Resignation

.-(1) A non-official member other than the Chairman may resign his office by writing under his hand addressed to the Chairman.

(2)The Chairman may resign his office by writing under his hand addressed to the Central Government.

(3)The resignation shall take effect from the date of its acceptance or on the expiry of thirty days from the date of its receipt by the Chairman or, as the case may be, the Central Government, whichever is earlier.

6. Absence from India

.-(1) Before a non-official members leaves India he shall intimate to the Chairman the date of his departure from and the date of his expected return to India, and if he intends to be absent from India for a period longer than six months, he shall tender his resignation.

(2)If any such member leaves India without intimation as required under sub-rule (1), he shall be deemed to have resigned with effect from the date of his departure from India.

7. Vacation of office

.-A non-official member shall be deemed to have vacated his office-

(a)if he becomes of unsound mind or is declared insolvent; or

(b)if he is convicted for any offences which, in the opinion of the Central Government, involves moral turpitude; or

(c)if he is absent from three consecutive meetings of the Committee without leave of absence from the Chairman; or

(d)if, in the opinion of the Central Government, it is not desirable that he should continue to be a member;

(e)in the case of a member of a Legislative Assembly on his ceasing to be a member of such Legislative Assembly; or

(f)if he ceases to represent the interest for representing which he was appointed.

8. [ Allowances payable to members [ Substituted by the Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines Labour Welfare Fund (Second Amendment) Rules, 1989 (w.e.f. 21.4.1990).]

.-(1) Every non-official member shall be entitled to receive travelling allowance, daily allowance and conveyance allowance in accordance with the instructions contained in the Ministry of Finance, O.M. No. F.6(26)-EIV/59, dated 5th September, 1960, as for the time being in force.

(2)The allowance under this rule shall be admissible only on production of a certificate by the non-official members to the effect that they have not claimed or drawn travelling, daily or conveyance allowance in respect of journeys and halts from any other source.]

Chapter III
Procedure Relating To Meetings

9. Disposal of business

.-(1) Every question which the Committee is required to take into consideration shall be considered either at a meeting or, if the Chairman so directs, by sending the necessary papers to every member for opinion:Provided that the papers shall be sent to each member by registered post with acknowledgment due and with the request that the views of the member should reach the office of the Committee within the period specified in the notice:Provided further that the papers need not be sent to a member who is absent from India.

(2)When a question is referred to the Committee for opinion, any member may request that the question be considered at a meeting of the Committee and thereupon the Chairman may, and, if the request is made by three or more members, shall, direct that it be so considered.

(3)If not less than three members of the Committee request the Chairman to refer any matter to the Committee, the Chairman shall refer that matter to it accordingly.

10. Time, place and date of meetings

.-The Committee shall meet at such place and on such date and at such time as may be appointed by the Chairman.

11. Notice of meetings and list of business

.-(1) Notice shall be given to every member present in India of the time and place fixed for each ordinary meeting at least fifteen days before such meeting and every member shall be furnished with a list of business to be considered at the meeting.

(2)

(a)An emergency meeting of the Committee may be called by the Chairman to discuss matters on which a decision has to be taken immediately.

(b)Notice shall be given either by registered post or by telegram or in person, to every member present in India, of the place, time and date of an emergency meeting at least four days before such meeting and every member shall be furnished with a list of business to be considered at the meeting.

(3)No business which is not included in the list of business shall be considered at a meeting without the permission of the Chairman.

12. Presiding at meetings

.-The Chairman shall preside at every meeting at which he is present and, in his absence, the Vice-Chairman shall preside.

13. Quorum

.-No business shall be transacted at a meeting (whether ordinary or emergent) of the Committee unless at least one-third of the total number of members of the Committee having the right to vote are present and at least one of the members so present is the Chairman or the Vice-Chairman:Provided that if at any meeting, less than one-third of the total number of members are present the Chairman or, in his absence, the Vice-Chairman may adjourn the meeting to a date not later than seven days from the date of the meetings informing the members present and sending registered notice to the other members that he proposes to dispose of the business at the adjourned meeting whether there is quorum or not.

14. Recommendation by majority

.-(1) Every question at a meeting of the Committee shall be decided by a majority of votes of the members present and voting on that question, but the minority shall in all cases have the right of requiring their dissent to be noted.

(2)Every question referred to the members for opinion shall, unless the Chairman in pursuance of sub-rule (2) of rule 9 reserves it for consideration at a meeting, be decided in accordance with the opinion of the majority of members recording opinion within the time specified.

(3)In the case of an equal division of votes or opinion, the Chairman shall have an additional or casting vote whether the matter is considered at a meeting of the Committee or by sending the papers for the opinion of members.

15. Minutes of meetings

.-The proceedings of each meeting of the Committee shall be circulated to all members present in India, as soon as may be after the meeting and shall be read out and confirmed at the next meeting of the Committee and signed by the Chairman, or, as the case may be, the Vice-Chairman, presiding at such next meeting and shall thereafter be recorded in a minute book, which shall be kept for permanent record.

16. Headquarters of the Central Advisory Committee or an Advisory Committee

.-The Headquarters of the Central Advisory Committee shall be in New Delhi and the headquarters of an Advisory Committee shall be at such place as may be fixed by the Central Government.

17. Chief Executive of an Advisory Committee

.-(1) The Welfare Commissioner shall be Chief Executive of an Advisory Committee and exercise the executive functions of the Advisory Committee on its behalf.

(2)The Secretary of an Advisory Committee shall carry out routine duties and shall exercise such powers and discharge such duties as the Welfare Commissioner, may, with the approval of the Central Government, delegate to him.

(3)The Welfare Commissioner may authorise the staff of the Advisory Committee to give assistance to any member of an Advisory Committee or of a sub-committee of the Advisory Committee or to any other authority exercising executive or advisory functions in connection with the Act.

18. Conditions of service of persons appointed under section 8

.-Persons appointed under section 8 shall be governed by such rules relating to the terms and conditions of service as are applicable to Central Government servants.

19. Power of Welfare Commissioner to incur expenditure

.-(1) The Welfare Commissioner shall have power, subject to the provisions in the sanctioned budget, to incur expenditure on administrative staff and welfare schemes:Provided that--(i)he shall have no powers to sanction any scheme, if it involves expenditure exceeding Rs. 50,000 non-recurring and Rs. 5,000 recurring in a year; and(ii)in the case of a new scheme, the approval of the Finance Sub-Committee of the Advisory Committee concerned shall have to be obtained before it is sanctioned by the Welfare Commissioner or any expenditure on it is incurred.

(2)The Welfare Commissioner may sanction, without reference to the Advisory Committee, expenditure on contingencies, supplies and services and purchases of articles required for the running of the organisation under him subject to financial provision in the sanctioned budget and subject to the condition that the expenditure on any single object shall not exceed Rs. 2,000 non-recurring and Rs. 400 recurring.Powers Of Advisory Committees

20. Budget

.-(1) The annual budget as prepared by the Welfare Commissioner in consultation with the Finance Sub-Committee shall be considered by the Advisory Committee concerned each year and thereafter a copy of the budget, as approved by the Advisory Committee, shall be forwarded not later than the 1st day of October each year for sanction to the Central Government which may make such alterations therein as it considers necessary before according its sanction.

(2)The budget to be forwarded to the Central Government shall be accompanied by detailed self-contained notes explaining new schemes included therein.

21. Other matters to be considered by an Advisory Committee

.-(1) An Advisory Committee shall, besides carrying out its other duties, consider and advice upon any matter arising out of the administration of these rules which may be referred to it by the Central Government or the State Government for advice.

(2)An Advisory Committee may also consider any other matter that may be placed before it by the Welfare Commissioner with the prior permission of the Chairman.

22. Committee to be informed of expenditure

.-A memorandum setting forth any grant made of expenditure incurred since the last meeting shall be laid at each meeting of an Advisory Committee.

23. Finance Sub-Committee

.-(1) An Advisory Committee shall elect from among its members two persons of whom one shall be a person to represent owners of the iron ore mines or manganese ore mines or both and the other to represent the persons employed in the iron ore mines or manganese ore mines or both to constitute a Finance Sub-Committee of which the Welfare Commissioner shall be an additional Member and Chairman.

(2)An Advisory Committee may at any time co-opt a person or persons to the Finance Sub-Committee and any person so co-opted shall exercise all the powers and functions of a member of the Finance Sub-Committee, but shall not be entitled to vote and shall not solely by reason of being co-opted as a number of the Finance Sub-Committee be a member of the Advisory Committee.

(3)Notice of every meeting of the Finance Sub-Committee shall be sent to the Chairman of the Advisory Committee who may attend such meeting if he so desires, and if he does so attend, he shall, notwithstanding anything contained in sub-rule (1), preside at the meeting and shall be entitled to vote.

24. Duties of the Finance Sub-Committee

.-The duties of the Finance Sub-Committee shall be to frame schemes of expenditure, to advise on the budget drawn up by the executive of the Advisory Committee and on the accounts of the Advisory Committee and also in regard to all expenditure and to consider all schemes referred to in clause (ii) of the proviso to rule 19.

25. Other Sub-Committees

.-An Advisory Committee may, as and when considered necessary, constitute from among its members as many Sub--Committees as it may deem necessary for considering and reporting on such matters as may be specifically referred to it.

26. Meetings of Sub-Committees

.-The meetings and proceeding of the Finance Sub-Committee and any other Sub-Committee which may be constituted under rule 25 shall, mutatis mutandis, be governed by the provisions herein contained for regulating the meetings and proceedings of an Advisory Committee.

Chapter IV
Grants And Welfare Standards

27. Grants

.-(1) In each case in which a grant is made by or with the approval of the Central Government to a State Government, a local authority or the owner of an iron ore mine or a manganese ore mine [and Chrome Ore Mine] [ Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).] in aid of any scheme, approved by the Central Government, for the purposes of the Act, the Central Government may impose conditions necessary for ensuring,-(a)that the work for which the grant is made is duly and promptly executed and the money is actually utilised for the purpose for which it is granted;(b)that the data on which the grant is calculated are in accordance with facts;(c)that any particulars which the Central Government may from time to time require for the proper discharge of its responsibilities are promptly supplied;(d)that all necessary facilities for inspection are accorded to persons duly authorised by the Central Government for the purpose of satisfying itself that the provisions of clause (a) are complied with or for checking the correctness of any particulars supplied under clause (c) or for the collection of such particulars;(e)that proper accounts of the money granted are kept and are submitted for audit by such persons as the Central Government may authorise in this behalf.(f)that an additional statement of accounts together with a certificate of a Registered Accountant or other recognised body of auditors to the effect that the accounts are correct, is furnished by the grantee, and(g)that the labour employed on regular basis and that employed on contract basis are given same welfare facilities.

(2)Before making grant to a local authority, or to the owner of an Iron Ore Mine or Manganese Ore Mine [and Chrome Ore Mine] [ Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).] the Central Government shall require such local authority or owner to execute a bond for the fulfilment of the conditions imposed by the Central Government under sub-rule (1).

(3)It shall be a condition of every bond executed under sub-rule (2) that in the event of the local authority or owner of the mine violating any condition imposed under sub-rule (1) such local authority or owner shall be liable to pay to the Central Government a sum not exceeding the amount paid as grant by way of penalty in addition to the refund or the entire remaining grant; and where the amount of penalty and the remaining grant-in-aid is huge payment may be allowed to be made in two or three instalments.

28. Standard of dispensary and hospital services

.-(1) The standard of dispensary or hospital services to be provided by owners of Iron Ore Mines or Manganese Ore Mines [and Chrome Ore Mine] [<SPAN class=amd1><A TITLE =] [and Chrome Ore Mines] for the purpose of getting the grant-in-aid under clause (c) of section 4 shall be as specified in Schedule II or Schedule III, as the case may be (hereafter in this rule and in rules 29 and 31 referred to as the prescribed standard).

(2)There shall be maintained an independent dispensary or hospital at the site of each iron ore or manganese ore mine and Chrome Ore Mine according to the prescribed standard:Provided that a common main dispensary or hospital may be maintained for several Iron Ore Mines or Manganese Ore Mines [and Chrome Ore Mine] [<SPAN class=amd1><A TITLE =][and Chrome Ore Mines] with branch dispensaries or hospitals attached to each Iron Ore Mine or Manganese Ore Mine subject to the following conditions, namely:-

(i)the common main dispensary or hospital shall maintain the standards prescribed for the aggregate number of workers of all the Iron Ore or Manganese Ore Mines [and Chrome Ore Mine] [<SPAN class=amd1><A TITLE =][and Chrome Ore Mines] served by it or the standard maintained by it during the year, 1975, whichever is higher;

(ii)every branch dispensary or hospital shall have a qualified doctor and a qualified compounder (pharmacist);

(iii)the common main dispensary or hospital shall be so situated that none of the Iron Ore or Manganese ore Mines [and Chrome Ore Mine] [<SPAN class=amd1><A TITLE =] served by it is more than fifteen kilometers away from it; and

(iv)the common main dispensary or hospital shall maintain an ambulance van for taking serious cases of injury and sickness from the branch dispensary or hospital to the common main dispensary or hospital.

(3)The Welfare Commissioner may, if he is satisfied that any dispensary or hospital is being efficiently run and serves the purpose for which it is established for reasons to be recorded in writing, 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 medical licentiate may be appointed to be incharge of a dispensary or hospital catering to more than 250 workers only if he has ten years experience as a medical officer in independent charge of a main dispensary.

29. [ Inspection of dispensary or hospital [ Substituted by G.S.R. 656(E), dated 4.10.2004 (w.e.f. 5.10.2004).]

.-The dispensary or hospital services maintained by owners of Iron Ore Mines or Manganese Ore Mines or the Chrome Ore Mines shall be inspected annually by the Welfare Commissioner of the region and the Senior-most Medical Officer of the region jointly. They shall, if the dispensary or the hospital conforms to the prescribed standard of the dispensaries or the hospitals of the Labour Welfare Organisation, as the case may be, issue a certificate in Form A which shall be valid for a period of one year from the date of the issue.]

30. Submission of periodic returns

.-Every owner of an Iron Ore Mine or Manganese Ore Mine [and Chrome Ore Mine] [ Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).] who maintains a dispensary or hospital service according to the prescribed standard shall submit to the Welfare Commissioner:-

(i)in January and July of each year a statement showing the total amount of iron ore or manganese ore produced in his mine during the preceding six months; and

(ii)in January of each year a certified statement of expenditure incurred on the dispensary or hospital during the preceding twelve months.

31. Standard of maternity centre

.-(1) The standard of maternity centre to be provided by owners of Iron Ore Mines or Manganese Ore Mines and Chrome Ore Mines for the purpose of getting the grants-in-aid under clause (c) of section 4, shall be as specified in Schedule IV (hereafter in this rule and in rules 32, 33 and 34 referred to as the prescribed standard).

(2)There shall be maintained an independent maternity centre at the site of each Iron Ore or Manganese Ore Mines [and Chrome Ore Mines] [Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983). ] according to the prescribed standards:Provided that a common main maternity centre may be maintained for several Iron Ore or Manganese Ore Mines and Chrome Ore Mines with branch maternity centres attached to each Iron Ore or Manganese Ore Mine [and Chrome Ore Mines] [Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983). ] subject to the following conditions, namely:-

(i)the common main maternity centre shall maintain the prescribed standard for the aggregate number of workers of all Iron Ore or Manganese Ore Mines [and Chrome Ore Mines] [Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983). ] served by it or the standard maintained by it during the year 1975, whichever is higher;

(ii)every branch maternity centre shall have a qualified doctor and a qualified compounder (pharmacist);

(iii)the common main maternity centre shall be so situated that none of the Iron Ore or Manganese Ore Mines [and Chrome Ore Mines] [Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983). ] served by it is more than fifteen kilometres away from it; and

(iv)the common main maternity centre shall maintain an ambulance van for taking serious cases from the branch maternity centres to the common maternity centre.

(3)The Welfare Commissioners, may, if he is satisfied that a maternity centre is being efficiently run and serves the purpose for which it is established, for reasons to be recorded in writing, waive any of the requirements specified in the prescribed standard:Provided that the functions of a lady health visitor may be performed by a fully qualified and registered mid-wife who has not less than ten years' experience as a mid-wife:Provided further that a lady medical licentiate may be appointed to be incharge of a maternity centre catering to more than 1,000 workers if she has ten years' experience as medical officer in independent charge of a mine maternity centre.

32. [ Inspection of maternity centre [ Substituted by G.S.R. 656(E), dated 4.11.2004 (w.e.f. 5.10.2004).]

.-The maternity centre maintained by owners of the Iron Ore Mines or the Manganese Ore Mines or the Chrome Ore Mines shall be inspected annually by the Welfare Commissioner of the region and the Senior-most Medical Officer of the region jointly. They shall, if the maternity centre conforms to the prescribed standard of the maternity centre of the Labour Welfare Organisation, as the case may be, issue a certificate in Form B which shall be valid for a period of one year from the date of the issue.]

33. Submission of periodic returns

.-Every owner of an Iron Ore or a Manganese Ore Mine [and Chrome Ore Mine] [ Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).] who maintains a maternity centre according to the prescribed standard shall submit to the Welfare Commissioner in January of each year a certified statement of the expenditure incurred on the maternity centre during the preceding twelve months.

34. Extent of grant-in-aid

.-(1) Every owner of an Iron Ore Mine or a Manganese Ore Mine [and Chrome Ore Mine] [ Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).] who maintains a dispensary, hospital or a maternity centre for the benefit of labour employed in his mine which conforms to the prescribed standard under rule 28 or rule 31, as the case may be, and is subject to inspection under rule 29 or 32, as the case may be, shall, if he desires to carry on improvement of the [existing facilities] [ Substituted by the Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines Labour Welfare Fund (Amendment) Rules, 1987 (w.e.f. 28.3.1987).] be eligible for grant-in-aid in respect of non-recurring expenditure on such improvement as the Central Government may decide, subject to the condition that it shall not exceed 50 per cent. of the said expenditure.

(2)Every owner of an Iron Ore Mine or a Manganese Ore Mine [and Chrome Ore Mine] [ Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).] who maintains a dispensary, hospital or maternity centre for the benefit of the labour employed in his mine shall, if the Welfare Commissioner is of opinion that the dispensary, hospital or maternity centre conforms to the prescribed standard, be eligible to a grant-in-aid which shall not exceed,--

(i)[ the amount of duty at the rate of ten paise per tonne recovered in respect of Iron Ore or Manganese Ore or Chrome Ore produced by the mine less the proportionate cost of recovery; or] [ Substituted by G.S.R. 656(E), dated 4.10.2004 (w.e.f. 5.10.2004).]

(ii)75 per cent of the amount spent by the owner of the mine on the maintenance of the dispensary, hospital or maternity centre as determined by the Welfare Commissioner whichever is less:

Provided that in the case of a dispensary, hospital or maternity centre which serves other workers and the members of the public, the amount spent by the owner of the mine on the maintenance of the dispensary, hospital or maternity centre service for the purpose of this clause may, if separate expenditure figures are not available, be determined by the Chairman on proportionate basis.

35. Standard of facilities for education and recreation

.-(1) The standard of facilities for education and recreation of workers to be provided by owners of Iron Ore Mines or Manganese Ore Mines [and Chrome Ore Mines] [ Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).] for the purpose of getting grants-in-aid under clause (c) of section 4 shall be as specified in Schedule V, (hereafter 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 the site of each Iron Ore Mine or Manganese Ore Mine [and Chrome Ore Mines] [ Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).] according to the prescribed standard.

(3)The Welfare Commissioner may, if he is satisfied that the centre is being efficiently maintained and serves the purpose for which it is established, for reasons to be recorded in writing, waive any of the requirements specified in the prescribed standard.

36. Inspection

.-The welfare centre maintained by owners of Iron Ore Mines or Manganese Ore Mines [and Chrome Ore Mines] [ Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).] shall be inspected at intervals not exceeding one year by such officer as may be authorised by the Welfare Commissioner for the purpose or by the Welfare Commissioner himself wherever he considers it necessary and the inspecting officer or the Welfare Commissioner, as the case may be, shall, if the centre conforms to the prescribed standard, issue a certificate in Form C which shall be valid for a period of one year from the date of issue.

37. Submission of periodic returns

.-Every owner of an Iron Ore Mine or Manganese Ore Mine [and Chrome Ore Mines] [ Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).] who maintains a welfare centre according to the prescribed standard shall submit to the Welfare Commissioner--

(i)immediately on the establishment of the Welfare Centre, adequate proof to the satisfaction of the Welfare Commissioner showing the capital expenditure incurred on the construction and equipment of the Welfare Centre; and

(ii)in January each year a certified statement of the expenditure incurred on the Welfare Centre during the preceding twelve months:

Provided that the statement shall not include expenditure, if any, incurred on repairs and replacements.

38. Extent of grant-in-aid

.-Every owner of an Iron Ore Mine or a Manganese Ore Mine [and Chrome Ore Mines] [ Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).] who maintains a Welfare Centre for the benefit of the labour employed in his mine which conforms to the prescribed standard and is subject to inspection under rule 36 shall be eligible to a grant-in-aid which shall not exceed 50 per cent of the amount spent by the owner of the mine in construction and equipment of the Welfare Centre subject to a maximum of Rs. 10,000.

39. Statistics and other information

.-(1) The owner, agent or manager of an Iron Ore Mine or Manganese Ore Mine [and Chrome Ore Mines] [ Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).]or the occupier of the metallurgical factory, as the case may be, shall furnish such statistics or other information as the Central Government or any person authorised by that Government may, by written order, require for the purposes of the Act in Form D and within such time (being not less than thirty days from the date on which the order is served on to the persons concerned) and in such manner as may be specified in the order.

(2)Any owner, agent or manager of an Iron Ore Mine or Manganese Ore Mine [and Chrome Ore Mines] [ Inserted by G.S.R. 535(E), dated 28.6.1983 (w.e.f. 1.7.1983).] or the occupier of a metallurgical factory, as the case may be, who, without reasonable excuse, fails to furnish the statistics or other information required under sub-rule (1) or furnishes statistics or other information containing a statement, entry or detail which is not, to the best of his knowledge or belief, true shall be punishable with fine which may extend to five hundred rupees.

I

[See Rule 8]A.-Non-Official Members other than Members of Parliament and StateLegislatures.

1. Journey by rail. - Normally, a member should travel by first class by rail and in respect of such journeys he shall be entitled to first class rail fare:

Provided that the Central Government may, allow a member to travel by Air-Conditioned Coach, where this concession is, in the opinion of the Central Government, justified by fulfilment of one or more of the following conditions, namely:

(a)the member concerned is required to travel in air-conditioned accommodation on grounds of health or because of very advanced age or infirmity;

(b)the member is or, immediately before he retired from employment, was entitled to travel in air-conditioned coach under the rules of the organisation to which he belongs or might have belonged immediately before retirement;

(c)the Central Government is satisfied that travel by air conditioned coach by rail is the customary mode of travel by the non-official member concerned in respect of our journeys unconnected with the performances of duty related to his employment.

2. (i) Journey by road. - In respect of journeys by road between places not connected by rail, a member shall be entitled to road mileage at 60 paise per kilometre for travel in own car or full taxi or 20 paise per kilometre for travel on motor cycle or scooter.

(ii)Where journey between two places connected by rail is performed by road, he will be entitled to the prescribed road mileage limited to First Class fare by rail:

Provided that where in an individual case the Central Government is satisfied that the journey by road was performed in public interest, full road mileage allowance may be allowed without restricting it to rail fare.

3. Journey by sea or by river steamer. - In respect of journeys by sea or by river steamer, a member will be entitled to one fare at the lowest rate (exclusive of diet) of the highest class of accommodation.

4. Journey by air. - (i) Air-travel shall not be permitted as a matter of course and each case will be examined on merits by the Central Government and permission for air-travel granted only if it can be certified that a i r-travel is urgent and necessary in public interest.

(ii)A member when authorised travel by air shall be entitled to travel by Economy (Tourist) class only where two classes of accommodation, that is First and Economy (Tourist) class accommodation, are available on the airlines.(iii)In cases where air-travel is authorised, a member will be entitled to one standard air-fare.Note: (1) Every member permitted to travel by air is required to purchase return ticket, wherever it is available, when it is expecified that the return journey can be performed before the expiry of the period for which return ticket is available and the mileage allowance for the forward and the return journeys, when such return ticket is available shall be the actual cost of the return ticket.Note: (2) If in any individual case a member asks for general permission to travel by air in connection with his duties as a member, the Central Government may examine the case on merits and grant general permission to the individual concerned to travel by air at his discretion, if the Central Government is satisfied that the member concerned habitually travels by air on journeys not connected with the performance of official duty.(b)Daily Allowance.-Daily allowance for the entire absence from headquarters will be regulated as follows :

(1)Full daily allowance may be granted for each completed calendar day of absence from headquarters reckoned from mid-night.

(2)For absence from the headquarters for less than twenty-four hours, the daily allowance will be admissible at the following rates, namely:

(i)if the absence from headquarters does not exceed 6 hours 30 per cent of the full daily allowance;

(ii)if the absence from the headquarters exceeds six hours but does not exceed twelve hours 50 per cent of the full daily allowance;

(iii)if the absence from the headquarters exceeds twelve hours, full daily allowance.

(3)In case the period of absence from headquarters falls in two calendar days. It is recknoed as two days and daily allowance shall be calculated for each day as above and daily allowance for day of departure from and arrival at headquarters will also be regulated in the manner specified above.

(4)The rates of daily allowance will be as follows :

(a)When the member avails of Government or public sector Guest House facilities or makes his own arrangements, he shall be entitled for daily allowance at the rates specified in the Table below

TABLEExpensive localities

Ordinary locality i.e. localities other than thelocalities specified in column (2) or (3)	Cities of Delhi, Simla and Madras, the whole ofthe Union Territory of Lakshadweep and the whole of Jammu andKashmir	Bombay, Calcutta,Darjeeling District (exceptSiliguri sub-division) and Darjeeling town/North East FrontierAgency areas beyond InnerLine/Naga Hills, Tuensange Area beyondInner Line/Spiti and Lahaul area of Punjab/Chini Tehsil/Paraganas of Dassan/Antharabis and Pandarabis of Rampur TahsilDodra Karwar of Rohru Tehsil in the district of Mahasu, PangiSub-Tehsil of Chamba district.
(1)	(2)	(3)
Rs. 21.00	Rs. 23.50	Rs. 28.00

(b)When the member stays in a hotel or other establishments, in the localities specified in column (1) or (2) of the Table below, providing board or lodging or both at Scheduled Tariffs, he shall be entitled for daily allowance at the rates specified in the corresponding entries in the Table.

TABIIECities of Delhi, Simla and Madras the whole of the Union Territory of Lakshadweep and the whole of Jammu and Kashmir.Bombay/Calcutta/Darjeeling District (Except Siliguri sub-division) and Darjeeling town/North East Frontier Agency areas, beyond the Line/Spiti and Lahaul area of Punjab/Delhi, Tehsil Parganas of Dassan/Antharabis and Pandarabis of Rohru Tehsil in the district of Chamba District.

(1)	(2)
Rs. 40.00	Rs. 50.00

(5)Whenever the claim for daily allowance is preferred with reference to the rates specified in the Table below Cl. (b) of sub-paragraph (4) it should be accompanied by a certificate in the following terms and the vouchers in support of the stay in the hotel or establishment should be annexed to the T.A. Claim.CertificateCertified that I stayed from...............................................

(Date)to.......................................................at.......................................................

(Date)(Name of Hotel/Establishment)

at.........................which provided board or/and lodging at Scheduled Tariffs.(Name of Place)

(6)If a member is provided free board and lodging, he shall draw only one-fourth of the daily allowance for the day or days. If he is provided with only free board he will draw one-half of the Dearness Allowances for that (those) day (s).

(7)If a member is provided with only free lodging, he shall draw three-fourths daily allowance for that (those) day (s).

(8)For the time spent on journeys, rates of daily allowance specified for ordinary localities in the Table below Cl. (a) of sub-paragraph (4) only shall be admissible.

(9)When the total absence from headquarters is partly spent in journeys in an ordinary locality and partly in an expensive locality the total number of daily allowances will first be calculated as provided in the aforesaid provisions. From this the number of daily allowance for halt in expensive locality, for which daily allowance at the special rate will be allowed, will be deducted and the amount due on that account calculated. The amount due for the? remaining number of daily allowances will then be calculated at the rates specified for ordinary localities in Column (1) of the Table below Cl. (a) of sub-paragraph (4).B-Members of Parliament

(a)Travelling allowances. - In respect of journeys performed by a member who is a Member of Parliament, he shall be entitled to travelling allowance on the same scale as is admissible to him under Sec. 4 of the Salaries, Allowances and Pension of Members of Parliament Act, 1954 (30 of 1954) in respect of journeys performed by him for the purposes of attending a meeting of a Committee of either House of Parliament.

(b)Daily allowance. - A member who is a Member of Parliament shall be entitled in relation to attending any meeting of the Committee such daily allowance as the would be entitled to under Sec. 3 of the Salaries, Allowances and Pension of Members of Parliament Act, 1954 (30 of 1954) in relation to attending a sitting of a Committee of either House of Parliament.

C-Members of State LegislaturesThe travelling allowance and daily allowance of that a member who is a Member of a State Legislature shall be entitled to in relation to attending a meeting of the Committee shall be the same as are admissible to them under tire rules regulating the travelling allowance and daily allowance for attending a meeting of a Committee of the State Legislature.Note. - The travelling and daily allowance shall be admissible in the case of any member only on production of a certificate by the member concerned to the effect that he has not claimed or drawn travelling or daily allowance in respect of the journey and halts from and other source.

II

Standard of Dispensary Services(See rule 28)I. BUILDING

1. Dispensary catering for 1,000 workers or less-Three rooms to be used as follows :-

(i) Consulting room	(5metresx 4metres)
(ii) Dressing room	(5metresx 4metres)
(iii) Dispensary and store room	(5metresx 4metres)

Covered waiting accommodation 15 square metres, two latrines (flush type) each 2 metres x 3 metres.

2. Dispensary catering for 1,001 to 2,000 workers-Six rooms to be used as follows :-

(i) Consulting room for males	(5metresx 4metres)
(ii) Consulting room for females	(5metresx 4metres)
(iii) Minor Operation room	(5metresx 4metres)
(iv) Dispensary room	(5metresx 4metres)
(v) Laboratory room	(15 to 18 squaremetres)
(vi) Store room	(5metresx 4metres)

Covered waiting accommodation-20 square metres, two latrines (flush type) each 2 metres x 3 metres.

3. Dispensary catering for 2,001 workers or more-Nine rooms to be used as follows :-

(i) Consulting room for males	(5 metres x 4 metres)
(ii) Consulting room for females	(5 metres x 4 metres)
(iii) Minor Operation room	(5 metres x 4 metres)
(iv) Dispensary room	(5 metres x 4 metres)
(v) Laboratory room	(15 to 18 square metres)
(vi) Dressing room	(3 metres x 4 metres)
(vii) Dark room	(3 metres x 3 metres)
(viii) Registration and Record office room	(15 square metres)
(ix) Store room	(5 metres x 4 metres)

Covered waiting accommodation-25 square metres, three latrines (flush type) each 2 metres x 3 metres.Each dispensary shall provide emergency beds for treatment of simple and emergency cases at the rate of one bed for every 250 workers subject to a minimum of two beds, one for male and one for females. For this purpose separate rooms shall be provided for males and females. The rooms shall have air space of 18 cubic metres per bed, and door and window space not less than one-third of the floor space with verandah 2.5 metres wide along the front of the rooms.Iron Ore or Manganese Ore Mine [and Chrome Ore Mines] [Inserted by G.S.R. 535 (E), dated 28-6-1983 (w.e.f. 1-7-1983)] which have no provision for emergency beds on the lines mentioned above at their dispensaries at the commencement of the Iron Ore Mines and Manganese Ore Mines [and Chrome Ore Mines] [ Inserted by G.S.R. 535 (E), dated 28-6-1983 (w.e.f. 1-7-1983) ] Labour Welfare Fund Rules, 1978 may within a period of three years from such commencement provide for such beds. Such of those mines which fail to provide emergency beds within such period shall not be entitled to any subsidy thereafter even if they may be otherwise qualified for it.II. Staff

1.	Dispensary catering for 250 workers or less :
	Medical Licentiate or Graduate	1 (whole-time)
	Auxiliary Nurse-Midwife	1 (whole-time)
	Compounder-cum-Dresser	1 (whole-time)
	Sweeper	1 (whole-time)
2.	Dispensary catering for 251 to 500 workers:
	Medical Graduate	1 (whole-time)
	Auxiliary Nurse-Midwife	1 (whole-time)
	Compounder-cum-Dresser 1(whole-time)	1 (whole-time)
	Sweeper	1 (whole-time)
3.	Dispensary catering for 501 to 1,000 workers:
	Medical Graduate	1
	Auxiliary Nurse-Midwife	1
	Compounder-cum-Dresser	1
	Sweeper	1 (whole-time)
	Attendants	2
	Cook	1
4.	Dispensary catering for 1,001 to 2,000 workers:
	Medical Graduate	1
	Compounder	1
	Dresser	1
	Auxiliary Nurse-Midwife	1 (whole-time)
	Sweepers	2
	Attendants	3
	Cook	1
5.	Dispensary catering for 2,001 workers or more:
	Medical Graduate	1
	Medical Licentiate or Graduate	1
	Compounder	1
	Dresser	2
	Auxiliary Nurse-Midwife	1 (whole-time)
	Nurse	1
	Sweepers	2
	Attendants	4
	Cooks	2

III. List Of Drugs, Surgical Equipments, Dressings, Etc., For DispensaryA. Drugs

1. Acid Acetic.

2. Acid Boric.

3. Acid Carbolic.

4. Acid Salicylic.

5. Aqua Distillate.

6. Ammon, Carbonate.

7. Aspirin.

8. Benedict's solution.

9. Ephedrine Hydrocholor (1/2 gr. tab.)

10. Ether.

11. Extract Clyeer. Liq.

12. Ferri suph tablets-Fersolate.

13. Glucose powder and injection.

14. Glycerine.

15. Gum acacia.

16. Kaolin.

17. Liq. Ammon. Acetatis.

18. Lysol or Dettol or Savlon.

19. Mag. oxide powder or Mag. Trisillicate.

20. Mag. Sulph.

21. Multi vitamin tab.

22. Glaxena.

23. Oil Menth pip.

24. Paludrine tabs.

25. Phenobarbitons tabs.

26. Pot. Iodide.

27. Pot Bromide.

28. Pot. Permanganate.

29. Sodi Bicarbonate.

30. Sodi Salicylate.

31. Spt. Ammon. Aromat.

32. Spt. Methylated.

33. Spt. rectified.

34. Sulphenilamide or sulphadiazine tablets.

35. Sulphaguanidine tablet.

36. Sulphanilamide powder.

37. Tab. Digoxin/Pil Digitalis. Co. B.P.C.

38. Tinct. Belladona.

39. Tinct. Benxoin Co.

40. Tinct. Opii Camphorate.

41. Tinct Card Co.

42. Tinct. Hyoscyamus.

43. Tinct. Iodine.

44. Vaseline.

45. Zinc Oxide.

46. Coramine or Nikethmide.

47. Emetins Hydrochlor (amp. 30 mg./60 mg.).

48. Perocaine (Hydrochlor or Movocain 2 per cent. amp).

49. Serum Tatanus anti toxin 1,500 units.

50. Tab. Atropine (1 /100 gr.).

51. Tab. Morphine (60 mg.).

52. Penicillin 1,00,000 unit-ampoules or 4,00,000 unit amps.

53. Streptomycine (1 gm amp.).

54. PAS (Paramino cydealicacid) (bigger dispensary).

55. Inj. Adrenalin Hydrochloride.

56. Pot. Citrate.

57. Isonicotinic Acid Hydrazide 100 mg. tab.

58. Dextrose and sodium chloride injections U.S.P. in transfusion bottles.

59. Distilled water ampoules.

60. Liquid Paraffin.

61. Tetanus Toxoid

62. Inj. Spasmindon.

63. Inj. Nethergan.

64. Inj. Novalgin.

65. Lethidrone (bigger dispensary).

66. Inj. Siquil.

67. Inj. Pethedine Mcl.

68. Inj. Phenergan.

69. Inj. Largactil.

70. Inj. Mephentine Sulphate.

71. Inj. Decadron

72. Inj. Avil.

73. Inj. Gardenal sodium (bigger dispensary)

74. Inj. Calcium gluconate.

75. Inj. Clouden.

76. Inj. Serpasil.

77. Inj. Aminephyllin 10 ml.

78. Inj. Vot. K.

79. Inj. Vit. BC & BI 2.

80. Inj. B. Complex (bigger dispensary).

81. Inj. Paraldehyde ampoule of 5 ml.

82. Tab.

83. Liver Cetrac (bigger dispensary).

84. Inj. Cedilanid (bigger dispensary).

85. Inj. Streptopenicillin.

86. Inj. Lasiz (bigger dispensary).

87. Inj. Proluton Depot (bigger dispensary).

88. Tab. B. Complex (bigger dispensary).

89. Tab. cal. gluconate.

90. Tab. Vict. C (ascorbic acid).

91. Tab. Esidrex.

92. Tab, Antacid.

93. Tab. Prednisotone.

94. Piperazine citrate.

95. Chloramphenicol cap (25 mg. & 250 mg.).

96. Cap. Tetracycline 250 mg.

97. Tab. Avil.

98. Tab. Sequil (bigger dispensary)

99. Tab. Phenylbutazone (bigger dispensary).

100. Tab. Serpasil.

101. Tab. Asmapax dept.

102. Tab. Sorhlitrate (bigger dispensary).

103. Terramycin eye oint.

104. Syrup Tolu.

105. Syrup Vasaca.

106. Liquoric Liquid Extract.

107. Merbromin powder.

108. Alcohol (spirit)

109. Tab. Aspirin.

110. Shark liver oil.

111. Tab. Methergin (bigger dispensary)

112. Hydrogen Peroxide (bigger dispensary).

113. Lobelia tincture.

114. Orange tincture.

115. Sodium citrate.

116. Paracetamol tablets (for patients) sensitive with ulcer where Aspirin is contra-indicated (bigger dispensary)

117. Paracetamol syrup (for children) (bigger dispensary).

118. Mexaform tablets-Entroquinol-Enteroviaform.

119. Oxyphenbutazone tablets (Tendril) (bigger dispensary).

120. Antidiarrhoea suspension (children).

121. Multivitamin drops (children).

122. I.T.P. Vaginal tablets.

123. Flagy tablets.

124. Equani tablets.

125. Tinct., Zingiheres.

126. Tab. Chloroquin Phosphate (Nivaquin).

127. Tab. Hatrazan.

List of Prepared Mixtures

1. Expectorant.

2. Alkaline.

3. Antacid.

4. Carminative.

5. Anti-Asthmatic.

6. Bismuth-Kaoline.

7. Diaphorlatic.

8. Sodium Salicylate.

9. Potassium Iodide.

10. Potassium Citrate.

11. Alba.

Prepared Ointments

1. Enteroquinol.

2. Salicitic Acid.

3. Boric Acid.

4. Zinc Oxide.

Prepared Lotion

1. Eye drop.

2. Ear drop.

3. Calamin lotion.

4. Gention violet.

5. Mercurochrome.

6. Nasal drops.

7. Liniment turpentine.

Note. - The actual quantities of the above mentioned items to be stocked shall be such as are found necessary in the light of day-to-day working of the dispensaries provided that provision for drugs shall be made at each dispensary at least at the rate of 50 paise per annum per worker attached to the dispensary.

B-Dressing
			Number
		250 workers or below	252-1,000 workers
1.	Bandage, roller 15 cm.	6	6
2.	Bandage, roller 10 cm.	6	6
3.	Bandage, roller 8 cm.	6	6
4.	Bandages Triangular	6	6
5.	Cotton wool	450 gms.	450 gms.
6.	Guage meter each	6	12
7.	Lint	100 gms.	100 gms.
8.	Plaster of paris bandage 10 cm.	-	6
9.	Plaster of Paris bandage 8 cm.	-	6
10.	Strapping adhesive 12 roller	1	1
11.	Strapping adhesive 2 roller	1	1
12.	Strapping adhesive 3 roller	1	1
13.	Burn Dressing	6	12

C-Medical And Surgical Equipments

		250 workers or below	251-1,000 workers
1.	Basin 35 cm.	1	1
2.	Bowls E. 3.5 cm.	1	1
3.	Bowls E. 4.5 cm.	1	1
4.	Catheter rubber (size 8 and 10)	2	2
5.	Cup feeding	1	2
6.	Douche can with fittings	-	1
7.	Drums dressing	1	1
8.	Examination lamp	1	1
9.	Forceps artery	2	2
10.	ForcepsChoatle	1	1
11.	Forceps Dissecting toothade	-	1
12.	Forceps Dissecting plain	1	1
13.	Hammer percussion	1	1
14.	Jug measures	1	1
15.	Lancet Vaccination	-	1
16.	Mirror Forehead	-	1
17.	Needle aneurysm	-	1
18.	Needle suture assorted	6	6
19.	Probe	1	2
20.	Razor Safety	1	1
21.	Rogerscholera apparatus or apparatus intravenous	1	1
22.	Stethoscope	1	1
23.	Syringes 2 cc.	1	1
24.	Syringes 10 c.c.	1	1
25.	Syringes 20 c.c. or above	-	1
26.	Spygmonanometre	-	1
27.	Speculum Nasal	1	1
28.	Speculum Aural	1 set	1 set
29.	Stove primus	1	1
30.	Scaples	1	2
31.	Skinner mask	-	1
32.	Stretcher	1	1
33.	Syringes ear	-	1
34.	Spud eye	-	1
35.	Splint leg Thomas (medium)	-	1
36.	Splinting wire crammer	-	1
37.	Scissors straight Mayo	-	1
38.	Scissors straight both ends sharp	-	1
39.	Steriliser instrument portable	-	1
40.	Thermometers	1	2
41.	Tongue depressor	1	1
42.	Tape measure	1	1
43.	Test type chart	1	1
44.	Tray dressing	1	2
45.	Tray kidney	1	2
46.	Tourniquet	1	1
47.	Undine	1	1
48.	Weighing machine	1	1
49.	Water proof sheets of 2 metres	1	1
50.	Autoclave	1	1
51.	Stomach tube	1	1
52.	Mouth gag	1	1
53.	Cat gut (assorted numbers)	6 tubes	12 tubes
54.	Silk worm gut or nylon thread	5 metres	6 metres
55.	Sets of wooden splints (4', 3', 1',6")	1 set	2 set
56.	Lifter	1	1
57.	Enamel bucket	1	1
58.	Stainless steel dekchi 12" with cover	1	2
59.	Wooden board 7'x1/2x1"	1	1
60.	Torch with spare cells	1	1
61.	Stretcher	2	2
62.	EyeCups	1	1
63.	Refrigerator	1	1
64.	Microscope	1	1

III

Standard Of Hospital Services

50. Bed-Hospital

I.	Distribution of beds
	(i) Medicine	25
	(ii) Surgery	15
	(iii) Obstetrics and Gynaecology	10
II.	Provision of specialities

II. Provision of specialitiesBeing a small hospital having only 50 beds it need not be burdened with all specialities and should confine its activities to basic requirements. The following basic specialities need only be provided, namely. Medicine, Surgery and Obstetrics and Gynaecology. Orthopedic cases may normally be seen by General Surgeon and similarly pediatrics cases may normally be seen by Medical Specialist. To meet the needs of the beneficiaries in other specialities, arrangements should be made to refer cases to nearest Government Hospital and arrangements of the transport of such patient should be made.

III.	Provision of other facilities
	1. Casualty
	2. Laboratory
	3. X-ray
	4. One Operation Theatre
	5. One Labour Room (near the Gynae.Ward)
	6. E.C.G.
	7. Central Sterilisation
	8. Kitchen
	9. Central Stores
	10. Recreation facilities for patients.
	11. Small incinerator
	12. Dhobi Ghat/Local arrangement for washing, if possible.
	13. Mortuary.
IV.	Requirements of specialists, medical and other staff
	(i) Specialists
	(1) Medicine	1
	(2) Surgery	1
	(3) Obstetrics and Gynaecology	1
Normally Senior most Specialist should hold the charge of Medical Superintendent in addition to his own duties.
	(ii) Medical Officers
	General Duty Medical Officers for various departments	6
	(iii) Administration
	1. Cashier	1
	2. U.D.C.	1
	3. L.D.C.	2
	(iv) Para-Medical/Nursing Staff
	1. Asstt. Matron	1
	2. Sister Incharge	2
	3. Staff Nurses	13
	(i) for Wards	10
	(ii) for O,T./O.P.D./Labour Rooms/Home Sister and reliefs	3
	4. Lab. Technician	1
	5. Radiographer	1
	6. Pharmacist	2 (one for store)
	7. Steward	1
	8. O.T. Assistant	1
	9. Messenger	1 (included in total strength of Class IV Staff)
	(v) Other staff
	1. Cook	1
	2. Cook Mate	1
	3. Class IV (includingChowkidar& Messengers)	30
	4. Part-time
	Barber	1
	Tailor	1

100BED-HOSPITAL
I.	Distribution of Beds
	(i) Medicine	30
	(ii) Surgery	15
	(iii) Obstetrics & Gynaecology	16
	(iv) Paediatrics	15
	(v) Orthopaedic	10
	(vi) Pooled beds for other specialities	14
II.	Provision of Specialities
The following specialities maybe provided :-
	(i) Medicine
	(ii) Surgery
	(iii) Obstetric & Gynaecology.
	(iv) Orthopaedic
	(v) Anaesthesia.

As no Specialist in Paediatrics is proposed, these cases will be seen by Specialist in Medicine. To meet the needs of the beneficiaries in other specialities, arrangements should be made to refer cases to nearest Government Hospital and arrangement of transport of such patient should be made.

III.	Provision of other facilities
1.	Casualty.
2.	Laboratory.
3.	X-Ray.
4.	Two operation Theatres (One Septic and One Aseptic)
5.	One Labour Room.
6.	E.C.G.
7.	Central Sterilisation.
8.	Physiotherapy.
9.	Kitchen.
10.	Central Stores.
11.	Recreation facilities for patients.
12.	Small incinerator.
13.	Dhobi Ghat/Local arrangement for washing, if possible.
14.	Medical Records Section.
15.	Mortuary.
IV.	Requirements of Specialist, Medical and Other Staff
	(i) Specialists
	1. Medicine		1
	2. Surgery		1
	3. Obstetric. and Gynaecology		1
	4. Orthopaedic		1
	5. Anaesthesia		1
Normally the Senior-most Specialist should hold the charge of Medical Superintendent in addition to his own duties.
	(ii) Junior specialists
	1. Pathology		1
	2. Radiology		1
	(iii) Medical officers
	1. General Duty Medical Officers		7
	(iv) Administration
	1. Office Superintendent /Lay Secretary
	(Non-Medical Non-Gazetted)		1
	2. Head Clerk		1
	3. Cashier		1
	4. Stenographer		1
	5. U.D.C.		2
	6. L.D.C. including Registration		14
	7. Messengers		2 (included in the total strength of Class IV Staff)
	(v) Para-Medicat/NurSing Staff
	1. Matron		1
	2. Sister-Incharge		6
	Wards	4
	O.T. / Labour room and O.P.D.	2
	3. Staff Nurses		25
	Wards	20
	O.T. /Labour room and O.P.D. Reliefs	5
	4. Steward		1
	5. Lab. Technician/ Blood BankTechnician		4
	6 Senior Radiographer		1
	7. Junior Radiographer		2
	8. E.C.G. Technician		1
	9. Physiotherapist /Occupational Therapist		1
	10. Pharmacist		4
	11. Linen-keeper		1
	(vi) Other staff
	1. Cook		2
	2. Cook Mates		3
	3. Driver of Ambulance Van		As per yardstick of ambulances
	4. Class IV including Chowkidar and Messengers		55
	(vii) Part-time
	Carpenter		1
	Tinsmith-cum-Plumber		1
	Electrician		1
	Tailor		2
	Barber		1 As required.

150 BED-HOSPITAL
I.	Distribution of beds
	(i) Medicine		50
	(ii) Surgery		35
	(iii) Obstetric & Gynaecology		20
	(iv) Paediatrics		15
	(v) Orthopaedic		12
	(vi) Casualty		4
	(vii) Pooled beds for other Specialities		14
II.	Provision of Specialities
The following Specialities may be provided:
	(i) Medicine
	(ii) Surgery
	(iii) Obstetric and Gynaecology
	(iv) Orthopaedics
	(v) Anaesthesia.
III.	Provision of other Facilities
	1. Casualty
	2. Laboratory
	3. X-Ray
	4. Two Operation Theatres (one septic and one aseptic)
	5. One Labour Room
	6. E.C.G.
	7. Central Sterilisation
	8. Physiotherapy
	9. Kitchen
	10. Central Store
	11. Recreation facilities for patients
	12. Small incinerator
	13. Dhobi Ghat/Local arrangement for washing, if possible
	14. Medical Record Section
	15. Mortuary.
IV.	Requirement of Specialist, Medical and other Staff
	(i) Specialists
	1. Medicine		1
	2. Surgery		1
	3. Obstetric and Gynaecology		1
	4. Orthopaedic		1
	5. Anaesthesia		1
Normally the Seniormost Specialist should hold the charge of Medical Superintendent in addition to his own duties.
	(ii) Junior Specialists
	1. Radiology		1
	2. Pathology		1
	(iii) Part-time Specialist
	1. Eye		1
	2. E.N.T.		1
	3. Skin & S.T. diseases		1
	4. Chest diseases		1
	5. Dental		1
	6. Psychiatry		1
	(iv) Medical Officers
	General Duty
	Medical Officers		10
	(v) Administration
	1. Office Supdt. /Lay Secretary
	(Non-Medical /Non-Gazetted)		1
	2. Head Clerk		1
	3. Cashier		1
	4. Stenographer		1
	5. U.D.C.		3
	6. L.D.C.		9
	(i) General Officer	6
	(ii) Radiology/ Pathology	1
	(iii) Registration Booth	2
	7. Medical Records Clerk		1
	8. Messengers		3 (included in the total strength ofClass IV staff)
	vi) Para-Medical/Nursing Staff
	1. Matron		1
	2. Dietician		1
	3. Sister-in-charge		10
	Wards	6
	O.T. / Labour Room and OPD	4
	4. Staff Nurses		38
	Wards	30
	O.T./Labour Room/OPD & Relief	7
	Blood Bank	1
	5. Lab. Technician		5
	6. Lab. Assistant		3
	7. Blood Bank Technician		1
	8. Senior Radiographer		1
	9. Junior Radiographer		2
	10. E.C.G. Technician		1
	11. Lab. Assistant for Blood Bank		1
	12. O.T. Technician		1
	13. C.S.R. Technician		1
	14. C.S.R. Assistant		1
	15. Physiotherapist /Occupational Therapist		1
	16. Pharmacist		4
	17. Linen-keeper		1
	(vii) Other Staff
	1. Cook		2
	2. Cook Mate		3
	3. Driver of Ambulance van		As per yardstick for ambulances.
	4. Class IV including Chowkidar and Messengers		75
	5. Part-time
	Carpenter		1
	Tinsmith-cum-Plumber		1
	Electrician		1
	Tailor		2
	Barber		2

200 BED-HOSPITAL
I.	Distribution of Beds
	(i) Medicine		65
	(ii) Surgery		45
	(iii) Obstetric and Gynaecology		30
	(iv) Paediatrics		20
	(v) Orthopaedics		15
	(vi) EN.T.		10
	(vii) Eye		10
	(viii) Casualty		5
II.	Provision of specialities
The following specialities may be provided:
	(i) Medicine
	(ii) Surgery
	(iii) Obstetrics and Gynaecology
	(iv) Paediatrics
	(v) Orthopaedics
	(vi) Anaesthesia
	(vii) Radiology
	(viii) Pathology
III.	Provision of other facilities
	1. Casualty
	2. Laboratory
	3. X-ray
	4. Two Operation Theatres (One Septic and One Aseptic)
	5. One Labour Room
	6. E.C.G.
	7. Central Sterilisation
	8. Physiotherapy
	9. Kitchen
	10. Central Stores
	11. Recreation facilities for patients
	12. Small incinerator
	13. Dhobi Ghat/Local arrangement for washing, if possible
	14. Medical Records Section
	15. Mortuary.
IV.	Requirement of specialists, medical and other staff
	(i) Specialists
	1. Medicine		1
	2. Surgery		1
	3. Obstetrics and Gynaecology		1
	4. Paediatrics		1
	5. Orthopaedics		1
	6. Anaesthesia		1
	7. Radiology		1
	8. Pathology		1
Normally the Senior-most Specialist should hold the charge of Medical Superintendent in addition to his own duties.
	(ii) Junior specialists
	1. Medicine		1
	2. Surgery		1
	3. Obstetrics and Gynaecology		1
	(iii) Part-time specialists
	1. Eye		1
	2. E.N.T.		1
	3. Skin & S.T. diseases		1
	4. Chest		1
	5. Dental		1
	6. Psychiatry		1
	(iv) Medical officers
	General Duty Medical Officers for various departments including Junior Specialists		14
Discretion of appointing junior Specialist in Medicine, Surgery and Obstetrics and Gynaecology may vest with the authorities.
	(v) Administration
	1. Asst. Medical Supdt./Lay Secretary(Gazetted) (Preferably trained in Hospital Admn.)		1
	2. Office Superintendent(Non-Gazetted)		1
	3. Head Clerk		1
	4. Cashier		1
	5. Stenographer		1
	6. U.D.C.		3
	7. L.D.C.		9
	(i) Gen. Office	6
	(ii) Pathology/ Radiology	1
	(iii) Registration	2
	8. Medical Records Clerk		1
	9. Messengers		4 (included in total strength of Class IV staff)
	(vi) Para-Medical/Nursing Staff
	1. Matron		1
	2. Dietician		1
	3. Sister-in-charge		12
	(i) Wards	8
	(ii) O.T./Labour Room and O.P.D.	4
	4. Staff Nurses		48
	(i) Wards	40
	(ii) O.T., Labour Room, OPD and Relief	7
	(iii) Blood Bank	1
	5. Laboratory Technician		4
	6. Laboratory Assistant		2
	7. Blood Bank Technician		1
	8. Lab. Asstt. for Blood Bank		1
	9. Sr. Radiographer		1
	10. Jr. Radiographer		3
	11. E.C.G. Technician		2
	12. O.T. Technician		1
	13. C.S.R. Technician		1
	14. C.S.R. Assistant		1
	15. Physiotherapist /Occupational Therapist		1
	16. Pharmacist		5
	17. Linen-keeper		1
	(vii) Other Staff
	1. Cook		3
	2. Cook Mates		4
	3. Driver of Ambulance van-cleaner-cum-stretcher bearer		As per yardstick for ambulances
	4. Class IV Staff (including Chowkidar and Messengers)		109
	5. Part-time Carpenter		1
	Tinsmith-cum-Plumber		1
	Electrician		2
	Tailor		2
	Barber		2
	Gardener		1

250 BED-HOSPITAL
I.	Distribution of beds
	(i) Medicine		75
	(ii) Surgery		58
	(iii) Obstetric & Gynaecology		40
	(iv) Paediatrics		25
	(v) Orthopaedics		20
	(vi) E.N.T.		12
	(vii) Eye		12
	(viii) Casualty		8
II.	Provision of specialties
The following specialties may be provided:
	(i) Medicine
	(ii) Surgery
	(iii) Obstetrics & Gynaecology
	(iv) Paediatrics
	(v) Orthopaedics
	(vi) Anaesthesia
	(vii) Radiology
	(viii) Pathology.
III.	Provision of other facilities
	1. Casualty
	2. Laboratory
	3. X-Ray
	4.Three Operation Theatres		(one aseptic, one septic andone Obst.Gynae.)
	5. One Labour Room
	6. E.C.G.
	7. Central Sterilisation
	8. Physiotheraphy /Occupational Theraphy
	9. Kitchen
	10. Central Stores
	11. Recreation facilities for patients
	12. Small incinerator
	13. Dhobi Ghat/Local arrangement for washing, if possible
	14. Medical Records Section
	15. Mortuary.
IV.	Requirement of specialists, medical and other staff
	(i) Specialists
	1. Medicine		1
	2. Surgery		1
	3. Obstetrics and Gynaecology		1
	4. Paediatrics		1
	5. Orthopaedics		1
	6. Anaesthesia		1
	7. Radiology		1
	8. Pathology		1
Normally the Senior-most Specialist should hold the charge of Medical Superintendent in addition to his own duties.
	(ii) Junior specialists
	1. Medicine		1
	2. Surgery		1
	3. Obstetrics and Gynaecology		1
	(iii) Part-time specialists
	1. Eye		1
	2. E.N.T.		1
	3. Skin & S.T. diseases		1
	4. Chest diseases		1
	5. Dental		1
	6. Psychiatry		1
	(iv) Medical officers
	General Duty Medical Officers for various Departments including Junior Specialists		17
Discretion of appointing Junior Specialist in Medicine, Surgery and Obstetrics and Gynaecology may vest with the authorities.
	(v) Administration
	1. Asstt. Medical Supdt./Lay Secretary.
	(Gazetted) (Preferably trained in Hospital Administration)		1
	2. Office Superintendent(Non-Gazetted)		1
	3. Head Clerk		1
	4. Cashier		1
	5. Stenographer		1
	6. U.D.C.		3
	7. L.D.C.		12
	(i) Genl. Office	8
	(ii) Radiology	1
	(iii) Pathology	1
	(iv) Registration	2
	8. Medical Records Clerk		1
	9. Messengers		4 (included in total strength of Class IV Staff)
	(vi) Para-Medical/Nursing Staff
	1. Matron		1
	2. Dietician		1
	3. Sister-in-charge		14
	(i) Wards	10
	(ii) O.T./Labour Room and O.P.D. and Relief	4
	4. Staff Nurse		58
	(i) Wards	50
	(ii) O.T. Labour Room and O.P.D. and Relief	7
	(iii) Blood Bank	1
	5. Lab. Technician		3
	6. Lab. Assistant		4
	7. Blood Bank Technician		1
	8. Lab. Assistant for Blood Bank		1
	9. Senior Radiographer		1
	10. Junior Radiographer		3
	11. E.C.G. Technician		2
	12. O.T. Technician		1
	13. O.T. Assistant		1
	14. C.S.R. Technician		1
	15. C.S.R. Assistant		1
	16. Physiotherapist		1
	17. Occupational Therapist		1
	18. Pharmacist		6
	19. Linen-keeper		1
	(vii) Other Staff
	1. Office Mukadam		1
	(Supervisor for attendants)
	2. Cook		4
	3. Cook Mates		7
	4. Driver of ambulance van cleaner-cum-stretcher bearer		As per yardstick for ambulance
	5. Class IV staff (includingChowkidarand Messengers)		125
	6. Part-time Carpenter		1
	Tinsmith-cum-Plumber		1
	Electrician		1
	Tailor		2
	Barber		2
	Gardener		1

300 BED-HOSPITAL
1.	Distribution of beds
	(i) Medicine		80
	(ii) Surgery		80
	(iii) Obstetrics & Gynaecology		40
	(iv) Paediatrics		30
	(v) Orthopaedic		25
	(vi) E.N.T.		18
	(vii) Eye		17
	(viii) Casualty		10
II.	Provision of specialities
The following specialities may be provided:
	(i) Medicine
	(ii) Surgery
	(iii) Obstetrics and Gynaecology
	(iv) Paediatrics
	(v) Orthopaedic
	(vi) E.N.T.
	(vii) Eye
	(viii) Anaesthesia
	(ix) Radiology
	(x) Pathology
III.	Provision of other facilities
	1. Casualty
	2. Laboratory
	3. X-Ray
	4. Operation Theatres		(One twin for aseptic/one twin for septic Surgery & one for Obst. & Gynae.)
	5. One Labour Room (Near the Gynae.Ward)
	6. E.C.G.
	7. Central Sterilisation
	8. Physiotheraphy/Occupational Theraphy
	9. Kitchen
	10. Central Stores
	11. Recreation facilities for patients
	12. Nurses Hostel
	13. Incinerator
	14. Dhobi Ghat with Electric Irons& space for drying
	15. Medical Records Section
	16. Mortuary.
IV.	Requirement of specialists, medical and other Staff
	(i) Medical Superintendent		1
The Medical Superintendent should be purely administrative preferably with post-graduate qualification in hospital administration.
	(ii) Specialists
	1. Medicine		2
	2. Surgery		2
	3. Obst. & Gynaecology		1
	4. Paediatrics		1
	5. Orthopaedic		1
	6. Eye		1
	7. EN.T.		1
	8. Anaesthesia		1
	9. Radiology		1
	10. Pathology		1
	(iii) Junior specialists
	Bio-Chemist (Non-Medical)		1
	(iv) Part-time specialists
	Skin & S.T. Diseases		1
	Dental		1
	Psychiatry		1
	(v) Medical officers
	General Duty Medical Officers for various Departments including Jr. Specialists		20
Note.-Whenever the Hospital is recognised for House jobs provision may be made allowing appointment of 2 House Surgeons against one post of General Duty Officer. Similarly, Registrars may count against equal number of posts of G.D.O.
	(vi) Administration
	1. Medical Superintendent		1
	2. Office Superintendent/ Lay Secretary(Non-Medical, Non-Gazetted)		1
	3. P.A. for Med. Supdt.		1
	4. Head Clerk		3
	5. Cashier		1
	6. Stenographer		2
	7. U.D.C.		6
	8. L.D.C. including		5
	Radiology	1
	Pathology	1
	Registration & Record	3
	9. Medical Records Clerk		1
	10. Messengers		4 (included in total strength of Class IV Staff)
	(vii)Para-MedicallNursing Staff
	1. Matron		1
	2. Asst. Matron		1
	3. Dietician		1
	4. Sister-incharge		17
	(i) Wards	12
	(ii) O.T.	2
	(iii) Labour room	1
	(iv) C.S.D.	1
	(v) O.P.D.	1
	5. Staff Nurses		81
	(i) Wards	60
	(ii) O.T.	10
	(iii) Labour room	4
	(iv) C.S.D. Deptt.	3
	(v) O.P.D.	3
	(vi) Blood Bank	1
	6. Laboratory Technician		5
	7. Laboratory Assistant		4
	8. X-Ray Tech. Selection Grade Radiographer		1
	9. Sr. Radiographer		2
	10. Jr. Radiographer		4
	11. E.C.G. Technician		2
	12. Blood Bank Technician		2
	13. O.T. Technician		2
	14. O.T. Assistant		3
	15. C.S.D. Technician		1
	16. C.S.D. Assistant		3
	17. Physiotherapist		1
	18. Occupational Therapist		1
	19. Chief Pharmacist		1
	20. Pharmacist		6
	21. Linen-keeper		2
	(viii) Other Staff
	1. Office Mukadam (Supervisor for attendants)		1
	2. Jamadar (Supervisor for Sweepers)		1
	3. Head Cook		1
	4. Cooks		5
	5. Cook Mates		9
	6.Dhobi		5
	7. Driver ambulance van		As per yardstick of ambulance
	8. Class IV Staff (includingchowkidarand Messengers)		150
	9. Part-time
	Gardener		as required
	Carpenter
	Tinsmith-cum-plumber		1
	Tailor		2
	Barber		as required
	Electrician		1
Cooks, Attendant, Sweeper and Chowkidar for Nurses Hostel are not included in this list. The same are indicated in Annexure "AA".

400 BED-HOSPITAL
	I. Distribution of Beds
	(i) Medicine		110
	(ii) Surgery		90
	(iii) Obst. & Gynaecology		70
	(iv) Paediatrics		40
	(v) Orthopaedics		35
	(vi) E.N.T.		20
	(vii) Eye		20
	(viii) Casualty		10
	(ix) Intensive Care Unit		5
	II. Provision of specialities
The following specialities may be provided:
	(i) Medicine
	(ii) Surgery
	(iii) Obst. & Gynaecology
	(iv) Paediatrics
	(v) Orthopaedics
	(vi) E.N.T.
	(vii) Eye
	(viii) Anaesthesia
	(ix) Radiology
	(x) Pathology.
	III. Provision of other facilities
	1. Casualty
	2. Intensive Care
	3. Blood Bank
	4. Laboratory
	5. X-Ray
	6. Five Operation Theatres		(One twin for aseptic, One twin for septic and One for Obst.& Gynae, etc.)
	7. One Labour Room (Near the Gynae.ward)
	8. E.C.G.
	9. Central Sterilisation
	10. Physiotheraphy Occupational Therapy
	11. Kitchen
	12. Central Stores
	13. Recreation facilities for patients
	14. Nurses Hostel
	15. Incinerator
	16. Steam Laundry
	17. Medical Records
	18. Library
	19. Mortuary.
IV.	Requirement of specialists, medical and other Staff
	(i) Medical Superintendent
Medical Superintendent should be purely administrative preferably with post-graduate qualification in Hospital Administration.
	(ii) Specialists
	1. Medicine		2
	2. Surgery		2
	3. Obstetrics and Gynaecology		2
	4. Paediatrics		1
	5. Orthopaedics		1
	6. E.N.T.		1
	7. Eye		1
	8. Anaesthesia		1
	9. Radiology		1
	10. Pathology		1
	(iii) Junior Specialists
	1. Bio-chemist (non-medical)		1
	2. Jr. Microbiologist		1
	3. Blood Bank Officer		1
	(iv) Part-time specialists Skin & S.T. diseases		1
	Chest diseases		1
	Dental		1
	Psychiatry		1
	(v) Medical officer		1
	1. Central Duty Medical Officers		27
	2. Intensive Care Unit		3
			30
Note.-Whenever the hospital is recognised for house jobs, provision may be made allowing appointment of 2 House Surgeons against one post of General Duty Medical Officer. Similarly Registrars may count against equal number of posts of General Duty Medical Officer.
	(vi) Administration
	1. Medical Superintendent		1
	2. Administrative Officer		1
	3. Office Supdt. (non-medical, non-gazetted)		1
	4. P.A. to Medical Superintendent		1
	5. Head Clerk		3
	6. Cashier		1
	7. Stenographer		1
	8. U.D.C.		6
	9. L.D.C. including		19
	Radiology	1
	Pathology	1
	Registration	3
	10. Medical Record Clerks		2
	11. Messengers		5 (included in the total strength of Class IV Staff)
	(vii) Para-Medical/Nursing Staff
	1. Matron		1
	2. Asst. Matron		1
	3. Dietician		1
	4. Sister-incharge		23
	(i) Wards	16
	(ii) O.T.	3
	(iii) Labour Room	2
	(iv) C.S.D.	1
	(v) O.P.D.	1
	5. Staff Nurses		113
	(i) Wards	84
	(ii) O.T.	15
	(iii) Labour Room	4
	(iv) OPD/Blood Bank/CSD, etc.	10
	6. Laboratory Technician		6
	7. Laboratory Assistant		6
	8. X-Ray Tech. /Selection Grade Radiographer		1
	9. Senior Radiographer		2
	10. Junior Radiographer		5
	11. E.C.G. Technician		2
	12. Blood Bank Technician		2
	13. Labour Asstt. for Blood Bank		2
	14. O.T. Technician		4
	15. O.T. Assistant		6
	16. C.S.D. Technician		1
	17. C.S.D. Assistant		4
	18. Physiotherapist		1
	19. Occupational therapist		1
	20. Chief Pharmacist		1
	21. Pharmacist		8
	22. Linen-keeper		2
	(viii) Other staff
	1. Office Mukadam (Supervisor for attendants)		1
	2. Jamadar (Supervisor for Sweepers)		1
	3. Head Cook		1
	4. Cooks		8
	5. Cook Mates		10
	6. Laundry Supervisor		1
	7. Boiler Attendant		1
	8. Laundry Operators		10
	9. Driver of ambulance van cleaner-cum-stretcher bearer		As per yardstick of ambulance
	10. Class IV Staff including Chowkidar and Messengers		200
Cooks, Attendants and Sweepers for Nurses Hostel are not included in this list. The same are indicated in Annexure "AA".
	II. Part-time
	Carpenter		1
	Tinsmith-cum-Plumber		2
	Tailor		2
	Barber		2
	Electrician		2
	Gardener		as required.

500 BED-HOSPITAL
I.	Distribution of Beds
	(i) Medicine		130
	(ii) Surgery		120
	(iii) Obst. & Gynaecology		90
	(iv) Paediatrics		50
	(v) Orthopaedics		44
	(vi) E.N.T.		25
	(vii) Eye		25
	(viii) Casualty		10
	(ix) Intensive Care Unit		6
II.	Provision of Specialities
The following specialities, maybe provided:
	(i) Medicine
	(ii) Surgery
	(iii) Obst. & Gynaecology
	(iv) Paediatrics
	(v) Orthopaedics
	(vi) E.N.T.
	(vii) Eye
	(viii) Anaesthesia
	(ix) Radiology
	(x) Pathology
	(xi) Skin & S.T. diseases
	(xii) Chest diseases
	(xiii) Dental
	(xiv) Psychiatry
III.	Provision of other facilities
	1. Casualty
	2. Intensive Care
	3. Blood Bank
	4. Laboratory
	5. X-Ray
	6. Six Operation Theatres		(Two twin for aseptic, one for septic and one for Obst. & Gynae. etc.)
	7. Two Labour Room (Near the Gynae.ward, septic & aseptic)
	8. E.C.G.
	9. Central Sterilisation
	10. Physiotheraphy /Occupational Theraphy
	11. Kitchen
	12. Central Stores
	13. Recreational facilities for patients
	14. Nurses Hostel
	15. Incinerator
	16. Steam Laundry
	17. Medical Records Section
	18. Library
	19. P.B.X.
	20. Mortuary.
IV.	Requirement of specialists, medical and other staff
	(i) Medical Superintendent
	(ii) Dy. Medical Superintendent
Medical Superintendent and Dy. Medical Superintendent should be purely administrative preferably with post-graduate qualification in hospital administration.
	(iii) Specialists
	1. Medicine		3
	2. Surgery		3
	3. Obstetrics & Gynaecology		2
	4. Paediatrics		1
	5. Orthopaedics		1
	6. E.N.T.		1
	7. Eye		1
	8. Anaesthesia		1
	9. Radiology		1
	10. Psychology		1
	11. Skin & S.T. diseases		1
	12. Chest diseases		1
	13. Dental		1
	14. Psychiatry		1
	(iv) Junior Specialists
	1. Bio-chemist (non-medical)		1
	2. Jr. Microbiologist		1
	3. Blood Bank officer		1
	4. Anaesthetist		1
	5. Radiologist		1
	(v) Medical officers
	1. General Duty Medical Officers		34
	2. Intensive Care Unit		3
			37
Note.-Whenever the hospital is recognised for house jobs provision may be made allowing appointment of 2 House Surgeons against one post of General Duty Medical Officers. Similarly Registrars may count against equal number of post of General Duty Medical Officers.
	(vi) Administration		1
	1. Medical Superintendent		1
	2. Dy. Medical Superintendent		1
	3. Administrative Officer		1
	4. Office Superintendent(Non-medical, Non-gazetted)		1
	5. P.A. to Medical Supdt.		1
	6. Head Clerk		3
	7. Cashier		1
	8. Stenographer		2
	9. U.D.C.		7
	10. L.D.C. including		20
	Radiology	1
	Pathology	1
	Registration	3
	11. Telephone Operators		3
	12. Medical Record Clerks		3
	13. Messengers		6 (included in the total strength of Class IV Staff)
	(vii) Para-Medical/Nursing Staff
	1. Matron		1
	2. Asstt. Matron		2
	3. Dietician		1
	4. Asstt. Dietician		1
	5. Sister-incharge		27
	(i) Wards	20
	(ii) O.T.	3
	(iii) Labour Room	2
	(iv) C.S.D.	1
	(v) O.P.D.	1
	6. Staff Nurses		136
	(i) Wards	104
	(ii) O.T.	18
	(iii) Labour Room	4
	(iv) O.P.D./Blood Bank/C.S.D./Relief	10
	7. Technical Assistant		3
	(i) Biochemistry	1
	(ii) Clinical Pathology	1
	(iii) Microbiology	1
	8. Laboratory Technician		7
	9. Laboratory Assistant		7
	10. X-Ray Tech./Selection Grade Radiographer		1
	11. Sr. Radiographer		2
	12. Jr. Radiographer		6
	13. E.C.G. Technician		3
	14. Blood Bank Technician		2
	15. Lab. Asstt. for Blood Bank		2
	16. O.T. Technician		5
	17. O.T. Assistant		7
	18. C.S.D. Technician		1
	19. C.S.D. Assistant		5
	20. Physiotherapist		1
	21. Occupational Therapist		1
	22. Chief Pharmacist		1
	23. Pharmacist		9
	24. Linen-keeper		2
	(viii) Other Staff
	1. Office Mukadam (Supervisor for attendants)		1
	2. Jamadar (Supervisor for Sweepers)		1
	3. Head Cooks		1
	4. Cooks		10
	5. Cook Mates		12
	6. Laundry Supervisor		1
	7. Boiler Attendant		1
	8. Laundry Operators		10
	9. Driver of ambulance van cleaner-cum-stretcher bearer		As per yardstick of ambulance
	10. Class IV Staff (including Chowkidar and Messengers)		250
Cooks, Attendants and Sweepers for Nurses Hostel are not included in this List. The same are indicated in Annexure " AA".
	11. Part-time
	Carpenter		1
	Tinsmith-cum-plumber		2
	Tailor		2
	Barber		2
	Electrician		2
	Gardener		As required.

Annexure"AA"
Staff For Nurses' Hostel/doctors' Hostel
No. of Residents	Head Cook	Cook	Mates	Masalchi	Bearers	Sweepers
Upto25	1	...	1	1	2	1
26 to 50	1	2	1	3	4	2
51 to75	1	3	2	4	5	3
76 to 100	1	4	3	5	6	4
101 to 125	2	4	4	6	7	5

IV

Standard Of Maternity Centre(See rule 31)I. Building

1.	Maternity Centre for a mine employing upto 1,000 workers.
	(i) Consulting and office room	(5 metres x 4 metres)
	(ii) Labour room	(5 metres x 4 metres)
	(iii) Annexure to the labour room for sterilizing	(3 metres x 3 metres)
	(iv) Dispensary room	(5 metres x 4 metres)
	(v) Store room	(3 metres x 3 metres)
	(vi) Ward for two beds	(5 metres x 4 metres)
	(vii) Bath room and latrines (two flush)	(2 metres x 3 metres)
	(viii) Annexe to bath room for bathing babies	(2 metres x 3 metres)
	(ix) Washing room	(2 metres x 3 metres)
	(x) Kitchen	(2 metres x 3 metres)
	(xi) Covered waiting shed	(15 square metres)
Note.-A part of the ward may be screened off to provide for work room for nursing staff.
2.	Maternity Centre for a mine employing upto 2,000 workers:
	(i) Consulting room	(5 metres x 4 metres)
	(ii) Labour room	(5 metres x 4 metres)
	(iii) Annexure to the labour room for sterilizing	(3 metres x 3 metres)
	(iv) Dispensary room	(5 metres x 4 metres)
	(v) Work room for nursing staff for storage of medicines, maintenance and preparation of supplies and maintenance of records and reports	(5 metres x 4 metres)
	(vi) Store room	(3 metres x 3 metres)
	(vii) Ward of four beds	(6 metres x 5 metres)
	(viii) Bath room and latrine (two flush)	(2 metres x 3 metres)
	(ix) Annexe to the bath room for bathing babies	(2 metres x 3 metres)
	(x) Washing room	(2 metres x 3 metres)
	(xi) Kitchen	(2 metres x 3 metres)
	(xii) Laboratory room	(10 square metres)
	(xiii) Covered waiting accommodation	(15 square metres)
3.	Maternity Centre for a mine employing over 2,000 workers:
	(i) Consulting room	(5 metres x 4 metres)
	(ii) Labour room	(5 metres x 4 metres)
	(iii)Annexe to the labour room for sterilizing	(3 metres x 3 metres)
	(iv) Dispensary room	(5 metres x 4 metres)
	(v) Work room for nursing staff for storage of medicines, maintenance and preparation of supplies and maintenance of records and reports	(5 metres x 4 metres)
	(vi) Minor operation room	(5 metres x 4 metres)
	(vii) Store room	(3 metres x 3 metres)
	(viii) Ward of six beds	(7 metres x 6 metres)
	(ix) Bath room and latrines (three flush)	(2 metres x 3 metres)
	(x) Annexe to the bath room for bathing babies	(2 metres x 3 metres)
	(xi) Washing room	(2 metres x 3 metres)
	(xii) Kitchen	(2 metres x 3 metres)
	(xiii) Laboratory room	(15 square metres)
	(xiv) Covered waiting accommodation	(25 square metres)

II. STAFF
1.	Maternity Centre for a mine employing 1,000 workers and below:
	(i) Medical Licentiate or Graduate (Lady)	1
	(ii) Lady Health Visitor	2 Full Time
	(iii) Sweepers (Female)	2
	(iv) Compounder	1
2.	Maternity Centre for a mine employing 1,001 to 2,000 workers:
	(i) Medical Graduate (Lady)	1
	(ii) Compounder	1
	(iii) Lady Health Visitor	2 Full Time
	(iv) Sweeper (Female)	3
	(v) Ayahs	2
	(vi) Cooks	1
3.	Maternity Centre for a mine employing more than 2,000 workers:
	(i) Medical Graduate (Lady)	1
	(ii) Nurse	1
	(iii) Lady Health Visitor	3 Full Time
	(iv) Compounder	1
	(v) Sweeper (Female)	3
	(vi) Ayahs	3
	(vii) Cook	1

III. List Of Drugs, Surgical Equipments, Dressings, Etc., For Maternity CentreA. Drugs

1. Acid Acetic

2. Acid Boric

3. Acid Carbolic

4. Acid Salicylic

5. Aqua Distillate.

6. Ammon. Carb

7. Aspirin.

8. Acriflaving or other anti-septic dye

9. Benedict's solution.

10. Calcium Lactate

11. Copper sulphate

12. Calamina Preparate

13. Cod Liver Oil

14. Ephedrine Hydrochlor (1/2gr. tab.)

15. Ether

16. Esct. Glycrr. Liq.

17. Ferri sulph

18. Ferriet Ammoni sitres

19. Glucose

20. Glycerine

21. Gum acacia

22. Hydrage ammoniata

23. Kaoline

24. Liq. Ammon. Acetate

25. Liq. Plumbi subsacetas fort

26. Lysol

27. Mag. Oxide Powder or Mag. Trisillicate

28. Mag. Sulph

29. Multi Vitamin tab.

30. Oil Ricini

31. Oil Menth pip

32. Oil Olive or Oil of arachis

33. Paludrine tabs.

34. Phenobarbitone

35. Pot. Bromide

36. Pot. Citrate

37. Pot. Iodide

38. Pot. Permanganate

39. Protargol or Argyrol

40. Pulv. ospeceas Co.

41. Pulv. Quinine sulph

42. Sodi Bicarb

43. Sodi Salicylate

44. Spt. Ammon Aromt

45. Spt. Methyl

46. Spt. Methyl Rect

47. Sulphanilamide or sulphadiazine tablets

48. Sulphaguanidine

49. Sulphanilamide powder

50. Tab. digozin or Pill Digitalis Co. B.P.C.

51. Tab. Laxative Co. B.P.C.

52. Tinct. Belladonna

53. Tinct. Bencin Co.

54. Tinct. Opil Camphorata

55. Tinct. Card Co.

56. Tinct. Hyoscyamus

57. Tinct. Iodine

58. Ung. Sulphuris B.P.C.

59. Vaseline

60. Vin Ipecae or tinct. or liq.

61. Zinc Oxide

62. Adrenalin Hydrochloride Liquor (1 : 1000)

63. Coamine or Nikethmide

64. Emetine Hydrochlor (amp. or tab.)

65. Gr.1

66. Gr.1/2

67. Injection Quinine Gr. 10

68. Peracine Hydrochlor or Novocain 2% amp.

69. Serus Tetanus anti-toxin 1,500 units.

70. Seluseptasine or other injectable sulphamide

71. Tab. Atrophine (1/100 gr.)

72. Tab. Morphine

73. Penicillin 1,00,000 unit ampoules or 4,00,000 unit amps

74. Streptomycine

75. 90 P.A.S.

76. Isonicotinic Acid Hydrazide

77. Ext. Ergot Liquid

78. Ersdhuir Capsules or Neogynergin Tabs.

79. Lovelive ampoules

80. Introdex

81. Dextrose and sodium chloride injection U.S.P. in transfusion bottles.

82. Distilled water ampoules.

83. Liquid paraffin.

84. Vinegars.

85. Tetanus toxoid.

Note. - The actual quantities of the above mentioned items to be stocked shall be such as are found necessary in the light of the day-to-day working of the maternity centres provided that provision for drugs shall be made at each Centre at least at the rate of 50 paise per annum per worker attached to the maternity centre.B. Dressings

	1,000 workers or below	1001-2,000 workers
1. Bandage, roller, 15 cm.	12	12
2. Bandage, roller, 10 cm.	12	12
3. Bandage, roller, 8 cm.	12	12
4. Bandage Triangular	12	12
5. Cotton Wool	1.35 kilogram	1.35 kilogram
6. Gauze 1 metre each	12 metres	24 metres
7. Lint	200 grams	30 grams
8. Strapping adhesive 12 roller	2	2
9. Strapping adhesive 2 roller	2	2
10. Strapping adhesive 3 roller	2	2
11. Burn Dressing	12	12

C. Medical And Surgical Equipments
	1,000 workers or below	1001-2,000 workers
1. Besin 35 cros.	2	4
2. Bowls E. 3.5 cm.	2	2
3. Bowls E. 4.3 cm.	2	2
4. Female Catheters rubber & Metal	4	4
5. Cup feeding (size 8 and 10)	2	4
6. Douche can with fittings	1	2
7. Drums dressing	2	2
8. Examination lamp	2	2
9. Forceps artery	2	2
10. Forceps Cheatle	1	1
11. Forceps Dissecting toothed	1	1
12. Forceps Dissecting plain	1	1
13. Hammer percussion	1	1
14. Jug measure	1	1
15. Lancet Vaccinations	1	1
16. Mirror Forehead	1	1
17. Needle aneurysm	...	1
18. Needle suture assorted	6	6
19. Probe	1	2
20. Razor Safety with blades	2	4
21. Rager's cholera apparatus or apparatus intravenous	1	1
22. Vaginal retractor	1	1
23. Vaginal speculum	1	2
24. Ovam Forceps	1	2
25. Heggar's Dilator	1 set	1 set
26. Curottor sharp and blunt flushing	1	1
27. Delivery forceps	1	2
28. Factal Stethoscope	1	1
29. Palvimeter	1	1
30. Perforator	1	1
31. Cramotatory forceps	1	1
32. Maternity table	1	1
33. Stethoscope	1	2
34. Syringes 2 cc	2	2
35. Syringes 10 cc	2	2
36. Syringes 20 cc or above	1	1
37. Spygmonanometer	1	1
38. Stove Primus	2	2
39. Scalples	1	2
40. Skinners mask	1	1
41. Stretcher	2	2
42. Scissors straight both ends sharp	1	1
43. Scissors straight Mayo	1	1
44. Sterilizer instrument portable	1	1
45. Thermometers	2	4
46. Tongue depressor	2	2
47. Tape Measure	1	1
48. Test type chart	1	1
49. Tray dressing	2	2
50. Tray kidney	2	2
51. Tourniquet	1	1
52. Weighing machine	1	1
53. Water Proof sheets of 2 metres	2	4
54. Autoclave	1	1
55. Stomach tube	1	1
56. Mouth gag	1	1
57. Cat gut assorted (Numbers)	6 tubes	12 tubes
58. Silkworm gut or nylon thread	3 metres	6 metres
59. Sets of wooden splints (41/ 2',3', 1', 6")	1	1
60. Lifter	1	2
61. Enamel bucket	2	4
62. Stainless Steel dekchi 12" with cover	1	2
63. Wooden board Tx l'/2 xl"	1	1
64. Torch with spare cells	1	1
65. Stretcher	2	2
66. Eye Cups	1	1
D. OTHER EQUIPMENT
Blankets	6	12
2. Bin for soiled clothes	2	4
3. Bottles drop with grooved stoppers	2	2
4.Corkscrew	2	2
5. Corks assorted	25	50
6. Dropper eye	2	2
7. Funnel 100 gms.glass or E. 1	1	1
8. Filter paper	1 packet	1 packet
9. Gloves	2 pairs	2 pairs
10. Litmus paper red	2 packets	4 packets
11. Litmus paper blue	2 packets	4 packets
12. Measure glass 200 gms.	2	2
13. Measure glass 50 gms.	2	2
14. Minim glass	2	2
15. Pestle and Mortar composition	1	1
16. Pin safety	12	12
17. Pot self with cover	2	2
18. Spatula	1	1
19. Slab ointment	1	1
20. Soap	4 cakes	8 cakes
21. Spirit lamp	2	2
22. Scales and weights	4	8
23. Slides glass	15 gms.	15 gms.
24. Scissors sharp	2	2
25. Towels ordinary	4	8
26. Tin opener	2	2
27. Test tubes	8	8
28. Test tube stand	2	2
29. Test tube holder	2	2
30. Urine glass specimen	2	4
31. Mattress	4	6
32. Beds	4	6
33. Nail Brush	2	4
34. Sand Bags 12" x 8"	3	6
E. Furniture
	1,000 workers or below	1001-2,000 workers
1. Almirah	1	1
2. Benches	4	8
3. Chairs	4	8
4. Cupboard poison	1	1
5. Examination couch female	1	1
6. Stools	2	2
7. Screen	1	2
8. Table Medical Officer	1	1
9. Table Dispensing	1	1
10. Table dressing	1	1

Note. - In the case of dressings, medical and surgical equipments, other centre equipments and furniture, a 50% increase in the number shown above for 2,000 workers shall be made for every additional 1,000 workers.

V

Standard Of Facilities For Education And Recreation Welfare Centre(See rule 35)Welfare Centre

I. Accommodation
(a) 1. One hall of 45 square metres.
2. Two rooms of 15 square metres each
3. Covered Verandah 18 square metres
4. One Lavatory for men
5. One Lavatory for women
6. One bath room for children
(b) Play ground of the size of 36 metres x 18 metres
(c) Children's Park equipments -
(1) Swing	1 set
(ii) Ocean wave	1
(iii) Sea Saw	1
(iv) Slides	1
II. Staff
1. Adult Education Instructor-cum-Games Supervisor
2. Sevika
III. Furniture and Equipment
1. Table	1
2. Chair	2
3. Chair Steel folding	6
4. Notice Board	1
5. Benches	2
6. Black Board	1
7. Steel Almirah	1
8. Coir mat 15 metres x 1 metre	1
9. Radio with loud speaker	1
10. Slates, Slate Pencils, Chalk, etc.	As necessary
11. Books, charts, maps, etc.	As necessary
12. Petromax(if no electricity is available)	1
13. Dholak	1
14. Jhals	4 pairs
15. Volley ball Court equipment, ball, etc.	1 set
16. Tennikoit set	1
17. Carrom Board	2
18. Chess	2
19. Ludo	3
20. Newspapers and Periodicals	As necessary
21. Sewing machine	1
22. Scissors	1 pair
23. Tape	1
24. Knitting and crochet needles	As necessary
25. Raw materials	As necessary
26. Gong	1

VI

Form A(See rule 29)Certificate Of InspectionInspection report of the ................................... Dispensary or hospital at ..........................by the ...........for the year............ending............20.........

1. Name of Iron Ore Mine/Manganese Ore Min [Chrome are Mine] [Inserted by G.S.R. 535(E), dated 28-6-1983 (w.e.f. 1-7-1983)] served by Dispensary or hospital.

2. Number of workers for which it caters

3. Date and hour of Inspection

4. Date of last Inspection

5. Dispensary or hospital buildings-

(a)Condition of Dispensary or hospital building.

(b)Does the accommodation provided conform to the prescribed standard?

6. Medicines-

(a)Is the supply sufficient and according to the prescribed scale?

(b)Are the poisons labelled and kept separately under lock and key?

7. Surgical instruments and equipments-

Are they sufficient and in good order?

8. Staff Acquittance Rolls-Are they in order and upto date?

9. Registers and Returns-Are these properly kept and regularly submitted?

10. Establishment-

(a)Officer-in-charge

(i)Part-time/whole time.

(ii)Name and qualifications.

(b)Designation and pay of staff-

(i)Medical Graduate

(ii)Medical Licentiate

(iii)Lady Doctor

(iv)Nurse

(v)Compounder

(vi)Auxiliary Nurse Midwife

(vii)Male Dresser

(viii)Female Dresser

(ix)Sweeper

(x)Chowkidar

(xi)Peon.

(c)Attendance Register-Do the staff attend regularly?

11. Annual expenditure on-

(a)Establishment

(b)Medicines.

12. Out-patients-

(a)Number seen at the time of visit

(b)Total number of new patients treated in current year up-to-date

(c)Total number of old patients treated in current year up-to-date

(d)Total treated during the last year

(e)Do the entries on tickets of patients present tally with the entries on the registers

(f)Are there any arrangements for treating women apart from men ?

13. In-patients

(a)Number seen at the time of visit

(b)Total number of patients in current year up-to-date

14. Are you satisfied with the working of the dispensary or hospital? If not, what suggestions can be made for its improvements?

I certify that I have inspected the dispensary or hospital noted above and that it conforms/does not conform in the following respects* to the standards laid down in the Iron Ore Mines [Manganese Ore Mines and Chrome Ore Mines Labour Welfare Fund Rules, 1978]. [Substituted by G.S.R. 535 (E), dated 28-6-1983 (w.e.f. 1-7-1983).]..............................................Signature of Inspecting Officer with date Counter-signature of Commissioner with date*Give details below :Note. - The counter-signature of the Commissioner is not necessary when the Commissioner himself is the Inspecting Authority.Form B(See rule 32)Certificate Of InspectionInspection report of the Maternity Centre at .................... by the.......................... for the year......................... ending................. 20............

1. Name of Iron Ore Mine/Manganese Ore Mine [/Chrome Ore Mine] [ Inserted by G.S.R. 535 (E), dated 28-6-1983 (w.e.f. 1-7-1983). ] served by the Maternity Centre.

2. Number of workers for which it caters.

3. Date and hour of Inspection.

4. Date of last inspection.

5. Maternity Centre Buildings-

(a)Condition of Maternity Centre Buildings.

(b)Does the accommodation provided conform to the prescribed standard?

6. Medicines-

(a)Is the supply sufficient and according to the prescribed scale ?

(b)Are the poison labelled and kept separately under lock and key ?

7. Surgical Instruments and equipments -

Are they sufficient and in good order ?

8. Staff Acquittance Rolls -

Are they in order and up-to-date ?

9. Registers and Returns-

Are these properly kept and regularly submitted ?

10. Establishment

(a)Officer-in-Charge-

(i)Part-time/whole-time

(ii)Name and qualifications

(b)Designation and Pay of Staff

(i)Medical Graduate

(ii)Medical Licentiate

(iii)Lady Doctor

(iv)Compounder

(v)Nurse

(vi)Midwife

(vii)Ayah

(viii)Sweeper

(ix)Ward Attendant

(x)Cook.

(c)Attendance Registers-

Do the staff attend regularly ?

11. Annual expenditure on-

(a)Establishment

(b)Medicines

12. Out patients-

(a)Number seen at the time of visit

(b)Total number of new patients treated in current year up-to-date

(c)Total number of old patients treated in current year up-to-date

(d)Total treated during the last year

(e)Do the entries on tickets of patients present tally with the entries on the register?

13. Are you satisfied with the working of the Maternity Centre? If not what suggestions can you make for its improvements ?

I certify that I have inspected the Maternity Centre noted above and that conform/does not conform in the following respects* to the standards laid down in the Iron Ore Mines [Manganese Ore Mines and Chrome Ore Mines Labour Welfare Fund Rules, 1978]. [Substituted by G.S.R. 535 (E), dated 28-6-1983 (w.e.f. 1-7-1983).]..................................................Signature of the Inspecting Officer with date Counter-signature of Commissioner with date*Give details below.Note. - The counter-signature of the Commissioner is not necessary when the Commissioner himself is the Inspecting Authority.Form C(See rule 36)Certificate Of Inspection Of The Welfare CentreInspection report of the .............................................. Welfare Centre at ..................................................... by the ........................................ for the year ..................................... ending ............................... 20..................

1. Name of Iron Ore Mine/Manganese Ore Mine [/Chrome Ore Mine] [Inserted by G.S.R. 535 (E), dated 28-6-1983 (w.e.f. 1-7-1983).] served by the Centre.

2. Number of workers for which it caters.

3. Date and hour of inspection.

4. Date of last inspection.

5. Centre Building-

(a)Condition of the building.

(b)Does the accommodation provided conform to the prescribed standard?

6. Equipment-

(a)Are the equipments provided according to the prescribed standard?

(b)Is timely repairs/replacement done where necessary?

(c)Are the equipments all in serviceable condition?

7. Establishments-

(a)Officer-in-Charge-

(i)Part-time/whole-time

(ii)Name and qualification

(b)Designation and pay of staff-

(i)Adult Education Instructor

(ii)Sevika

(iii)Sweeper

(c)Attendance Register-

Do the staff attend regularly?

8. Annual expenditure-

(a)Establishments.

(b)Repairs and replacements of equipments.

9. Activities-

(a)Total number of rolls attending the centre

(b)Number seen at the time of inspection

(c)Number of adults attending literacy classes

(d)Number of women attending craft classes

(e)Number of adults participating in games and sports

10. Are you satisfied with the working of the centre? If not, what suggestion can be made for its improvements ?

I certify that I have inspected the Welfare Centre noted above and that it conforms/does not conform in the following respects* to the standard laid down in the Iron Ore Mind [, Manganese Ore Mines and Chrome Ore Mines Labour Welfare Fund Rules, 1978]. [Substituted by G.S.R. 535 (E), dated 28-6-1983 (w.e.f. 1-7-1983).]..................................................................................................................Signature of Inspecting Officer with date Counter-signature of Commissioner with date.*Give details below.Note. - The counter-signature of the Commissioner is not necessary when the Commissioner himself is the Inspecting Authority.Form D(See rule 39)Statistics And Other Information

1. Name of Mine/Metallurgical Factory

2. Location and full address of mine/metallurgical factory

3. Name of owner/manager of mine/occupier of factory

4. Number of persons employed in the mine/metallurgical factory from .........................20 to ......................... 20........

(a)Male

(b)Female

(c)Children

Total..............................

5. Details of welfare facilities provided by the mine/metallurgical factory to the persons employed in the mine/metallurgical factory.

(a)Housing

(b)Medical

(c)Water supply

(d)Recreation

(e)Any other activities

6. Quantum of Cess paid by the owner of mine/occupier of metallurgical factory under the Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines Labour Welfare Cess Act, 1976 (61 of 1976) during the period from .......................... 20................ to ............................20...............

Certified that the above particular are true to the best of my knowledge and belief and are based on the records maintained in mine/factory............................................................Owner/Agent/Manager of Mine/Occupier of factoryNo..........................................Date........................................Place.......................................

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