Section 31(3) in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
(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.
