Section 30E(3) in The Iron Ore Mines Labour Welfare Cess Rules, 1963
(3)The Chairman 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 midwife who has not less than ten years experience as a midwife: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 a medical officer in independent charge of a mine maternity centre.
