Section 31 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
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.
