Section 28(3) in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
(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.
