Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 13 in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991

13. Details of first aid and hospital services available and its adequacy.

Notifications[Notification No. F. 15(4) Lab./52. dated 16-6-1953: Published in R.G.G. Part I. dated 276-53. p. 303].- In exercise of the powers conferred under Section 8(5) of Factories Act. 1948, the Government of Rajasthan is pleased to appoint the Lady Labour Welfare Officer, Rajasthan, as an Additional Inspector for the enforcement of the provisions of the Act in Rajasthan so far they relate to female and child labour.[Notification No. F. 15(4) Lab./53. dated 14-1-1953: Published in Rajasthan Rajpatra. Part I. dated 22-8-53. p. 636].- In exercise of the powers conferred under subsection (5) of section 8 of the Factories Act, 1948, the Government of Rajasthan is pleased to appoint the Labour Officer, Bhilwara an Additional Inspector of Factories for Udaipur Division for all the provisions of the Act.The Notification No. F. 15(4) Lab./53, dated the 20th July, 1953, is hereby cancelled.[Notification No. F. 15(9) Lab./50. dated 21-4-1950: Published in Rajasthan Rajpatra.Part I. dated 29-4-50. p. 65].- In exercise of the powers conferred by Section 8(1) of the Indian Factories Act, 1947, Government of Rajasthan are pleased to appoint the Chief Advisor, Factories, and the Deputy Chief Advisors, Factories, to the Government of India, as Inspector for Rajasthan. In pursuance of Section 8(1) of the same Act the Government is further pleased to order that the visits of these officers to factories would essentially be with a view to carry out technical investigations and surveys of working conditions only and will not in any way affect the executive authority of the State in the matter. No instructions will be issued by these officers to the factories direct and in all cases reports of their bindings will be sent either to Government of Rajasthan or to the Chief Inspector of Factories, Rajasthan, for such action as they may consider necessary.[Notification No. F. 1(60) L&E/79, dated 20-5-1981: Published in Rajasthan Gazette Part I-A. dated 18-6-81. p. 24-25]- In exercise of the powers conferred by sub-section (2-A) of Section 8 of the Factories Act, 1948 (Central Act 63 of 1948) and in supersession of this department notification No. F. 1(60) L&E/79, dated 29.12.79, the State Government hereby appoints the following persons to be the Deputy Chief Inspector of Factories for the purpose of the said Act, for the areas specified against each in column 4 with Headquarters as specified in column 3 or any other areas in which they may hereafter be posted or asked to hold additional charge namely:-
S. No. Name and Designation Head quarters Area
1 2 3 4
1. Shri B.L. Agarwal, Dy. Chief Inspector of Jaipur Jaipur Jaipur, Alwar & Tonk Districts.
2. Shri R.N. Sharma. Deputy Chief Inspector of Factories, Kota Kota Kota, Bundi, Jhalawar, Sawai-Madhopur, Bharatpur & TehsilBhainsroadgarh (Chittorgarh Distt).
3. Shri R.C. Paliwal, Deputy Chief inspector of Factories.Udaipur Udaipur Udaipur Banswara, Bhilwara & Udaipur Chittorgarh Distt.except Bhainsroadgarh Tehsil.
They shall exercise the powers vested in the Chief Inspector of Factories for the renewal of licences of the registered factories registered in their respective areas.[Notification No. F. 14(10) L & E/84. dated 18-2-1987: Published in Rajasthan Gazette Part 4(Ga)(II). dated 19-3-87. p. 225].S.O. 280. - In exercise of the powers conferred by sub-section (1) of Section 8 of the Factories Act, 1948 (Central Act No. LXIII of 1948), The State Government hereby appoints the Inspector of Factories (Medical) for the purpose of said Act, fol- the area specified in column 4 with headquarter as specified in column 3, namely:-
S. No. Name of officer/post Head quarters Area
1 2 3 4
1. Inspector of Factories(Medical) Jaipur Whole of Rajasthan
[Notification No. 14(10) L&E 184, dated 6.11.1996: Published in Rajasthan Rajpatra, Part IV(Ga). dated 12.2.97, p. 327].S.O. 269. - In exercise of the powers conferred by sub-section 2-A of Section 8 of the Factories Act, 1948 (Central Act 63 of 1948) and in supersession of the department Notification No. F. 14(10) L&E/84 dated 21.1.1986, the State Government hereby appoints the following persons to be the Dy. Chief Inspector of Factories & Boilers for the purpose of this Act, for the area specified against each in column 4 with head-quarters as specified in column 3 or any other areas in which they may hereafter be posted or asked to hold additional charge, namely
S. No. Name & Designation Head quarter Area
1 2 3 4
1. Shri N.L. Salecha, Dy. Chief Inspector of Factories &Boilers (Hq) Jaipur Whole of Rajasthan
2. Shri R.C. Paliwal, Dy. Chief Inspector of Factories &Boilers(IHL) Jaipur Whole of Rajasthan
3. Shri D.C. Singhal, Dy. Chief Inspector of Factories &Boilers (IHL) Jaipur Whole of Rajasthan
4. Shri H.S. Chittoria, Dy. Chief of Inspector, Factories &Boilers, Jaipur Region Jaipur Jaipur, Tonk & Dausa
5. Shri R.N. Verma, Dy. Chief Inspector of Factories &Boilers, Kota Kota Kota, Baran, Bundi& Jhalawar Distt.
6. Shri S.K. Goswaini. Dy. Chief Inspector of Factories &Boilers, Udaipur Udaipur Udaipur, Rajasthan Distt.
7. Shri L.L. Arya, Dy. Chief Inspector of Factories &Boilers, Alwar Alwar Alwar Distt. Except Tijara Tehsil
8. Shri R.P. Kayal, Dy. Chief & Inspector of Factories &Boilers, Jodhpur Jodhpur Jodhpur Jaisalmer Distt.
The State Government also hereby authorises the following Dy. Chief Inspector of Factories & Boilers to exercise the following powers of Chief Inspector of Factories & Boilers, Rajasthan, Jaipur for the area specified against each, in column No. 4:
(i)Renewal of licences of the registered factories.
(ii)Approval of the factory Building and machinery layout plan for all factories except:
(a)Factories employing 150 or more workers.
(b)Factories involving in hazardous process.
S. No. Name & Designation Head quarter Area
1 2 3 4
1. Dy. Chief Inspector of Factories & Boilers (Hq.) Jaipur Jaipur Whole of Rajasthan.
2. Dy. Chief Inspector of Factories & Boilers, Jaipur Region. Jaipur Jaipur, Tonk Dausa Distt.
3. Dy. Chief Inspector of Factories & Boilers. Kota Kota Kota, Baran, Bundi & Jhalawar Distt.
4. Dy. Chief Inspector of Factories & Boilers, Udaipur Udaipur Udaipur, Rajasthan distt.
5. Dy. Chief Inspector of Factories & Boilers, Jodhpur Jodhpur Jodhpur, Distt. Jaisalmer
6. Dy. Chief Inspector of Factories & Boilers, Alwar Alwar Alwar Distt. except Tijara Tehsil.
[Notification No. 372/Lab. dated 22.2.1952: Published in Rajasthan Rajpatra, Part I dated 223-52, p. 1165].- In exercise of the powers conferred under Sub-section (1) of Section 10 of the Indian Factories Act, 1948 (LXIII of 1948) the Government of Rajasthan is pleased to appoint the Principal Medical Officers of Rajasthan as Certifying Surgeons within their respective areas for the purposes of the said Act in respect of those places where there are no Principal Medical Officers, the Government is further pleased to appoint the District Medical and Health Officers as Certifying Surgeons within their respective area for the purposes of the said Act.[Notification No. F. 1 (28) Lab./52, dated 8.9.1955: in Rajasthan Rajpatra. Part I(a). dated 7.4.56, p. 12].-In exercise of the powers conferred under sub-section (1) of Section 10 of the Indian Factories Act, 1948 (LXIII of 1948), the Government of Rajasthan is pleased to appoint all Railway doctors as indicated in the list below as Certifying Surgeons for each of the Railway factories mentioned in the list against them.List of Factories on Western Railway in the State of Rajasthan
No. Name of the Factories Designation of Railway Doctors appointed asthe Certifying surgeons Place
1 2 3 4
1. Loco and Carriage Workshops, Jaipur Assistant Medical Bandikui
2. Wagon Repair Depot, Gangapur -do- Gangapur City
3. Power House, Gangapur city -do- -do-
4. Loco. Carriage & Wagon workshops, Udaipur -do- Udaipur
[Notification No. F. 1 (28) Lab./52. dated 9.9.1955: Published in Rajasthan Rajpatra Part I(a), dated 14.4.56, p. 19].- In exercise of the powers conferred by sub-sec. (1) of Section 10 of the Factories Act, 1948 (LXIII of 1948) the Government of Rajasthan is pleased to appoint the Assistant Medical Officer, Northern Railway, Jodhpur as Certifying Surgeon for the Northern Railways Workshops, Jodhpur.[Notification No. F. 1(18) Lab./52. dated 26.12.1955: Published in Rajasthan Rajpatra part I(b), dated 4.2.66, p. 1000]. - In exercise of the power conferred by subsection (1) of Sec. 10 Of the Factories Act, 1948 (LXIII of 1948), the Government of Rajasthan hereby appoints the following as ex-officio Certifying Surgeons for the areas mentioned against each-
Officer appointed as Certifying Surgeon Area for which appointed
1 2
1. All Principal Medical & Health Officers Within the Jurisdiction Area
2. All District Medical & Health Officers -do-
3. Superintendent, Sawai Man Singh Hospital Within the Municipal board of Jaipur City.
This is in supersession of Notification No. 372/Lab./dated the 22nd February. 1952.[Notification No. 41/ F. 1(43) Lab. /56, dated 22-5-1959].- In continuation of the Notification No. F. 1(28) Lab./53, dated the 29th December, 1955 and in exercise of the powers conferred by sub-Section (1) of Section 10 of the Factories Act, 1948 (LXIII of 1948), Government of Rajasthan hereby appoints the District Medical Officer, Western Railway, Ajmer as the ex-officio Certifying Surgeon for the purposes of the act of the following factories: