Section 30A(3) in The Iron Ore Mines Labour Welfare Cess Rules, 1963
(3)The Chairman may, if he is satisfied that any dispensary 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 no such dispensary shall contain any room other than a store room which is less than four metres by three metres in area:Provided further that a medical licentiate may be appointed to be incharge of a dispensary catering to more than 250 workers only if he has ten years experience as a medical officer in independent charge of a mine dispensary.
