Section 34(3) in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
(3)The Commissioner may, if he is satisfied that a maternity centre is being efficiently run and serves the purpose for which it is established, 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 licenciate may be appointed to be in-charge of a maternity centre catering to more than 1,000 workers if she has ten years experience as a medical officer in independent charge of a mine maternity centre.
