13A. [ Medical facilities. [Inserted by G.N., dated 13.3.1984 published in M.G.G. Part I-L. dated 9.8.1984, p. 3447.] - (1) The occupier of the factory shall appoint at least a part-time qualified medical practitioner, possessing M.B.B.S. degree and having post graduate diploma in Industrial Health or possessing M.B.B.S. degree and having five years experience in industry as occupational health physician. The medical practitioner so appointed shall be required to put in minimum four hours' attendance on every working day in the ambulance-room for carrying out the duties specified in the following sub-paragraph (2):
Provided that, in cases of factories employing less than 500 workers per day, the Chief Inspector of Factories may allow attendance for shorter duration after taking into consideration all the relevant facts of each case.(2)The medical practitioner so appointed shall perform the following duties, that is to say,-(a)to maintain Health Register, in Form 7;(b)to undertake medical supervision of persons engaged on dangerous operations specified in rule 114 of these rules;(c)to look after health, education and rehabilitation of sick, injured or affected workers;(d)to carry out inspection of work-rooms where dangerous operations are carried out and to advise the management of the measures to be adopted for protection of health of the workers involved therein.(3)For the purpose of medical supervision by the medical practitioner so appointed, the occupier shall provide for his exclusive use a room in the factory premises which shall be properly cleaned, adequately lighted, ventilated and furnished with a screen, a table with office stationery, chairs and other facilities and instruments including X-Ray arrangements for Schedules IV, X and XVII, for such examinations and such other equipments as may be prescribed by the Chief Inspector of Factories from time to time.]
