Section 67Q(1)(a) in The Punjab Factory Rules, 1952

[Cites 0, Cited by 0] [Section 67Q(1)] [Section 67Q] [Entire Act]

State of Punjab - Subsection

Section 67Q(1)(a) in The Punjab Factory Rules, 1952

(a)For factories employing upto fifty workers :-

(i)the services of a Factory Medical Officer on retainership basis, in his clinic to be notified by the occupier. He will carry out the pre- employment and periodical medical examination as stipulated in Rule 67-P and render medical assistance during any emergency;

(ii)at least five persons trained in first aid procedures amongst whom at least one shall always be available during the working period; and

(iii)a fully equipped first-aid box.

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State of Punjab - Subsection

Section 67Q(1)(a) in The Punjab Factory Rules, 1952