45. [ Carrying of first-aid outfit by officials [ Substituted by G.S.R. 1886, dated 14.12.1965.]
.-Notwithstanding anything contained in rule 42, every overman, foreman, sirdar, mate, shot-firer, blaster, electrician and mechanic in a mine shall hold the first-aid qualifications specified in rule 41 and shall carry, while on duty, a first-aid outfit consisting of one large sterilized dressing, one small sterilized dressing and an ampule of tincture of iodine or other suitable antiseptic, and such outfit shall be securely packed to protect it against dirt and water.][45-A. Medical attention in case of injury [ Added by G.S.R. 1786, dated 30.9.1970.].-(1) Every person receiving an injury in the course of his duty shall, as soon as possible, report the same to an official. Where the person receiving an injury is not in a position to report the same to an official, it shall be the duty of the person who first comes to know of it, to report the same to an official. The official shall make such arrangements for rendering first-aid to the injured as may be required. If in the opinion of the official the injury is of such a nature as to require immediate attention by the medical practitioner he shall arrange for the medical practitioner to be called.(2)If an official who is required to carry a first-aid outfit under rule 45 receives information about injury to a work-person, he shall himself attend to the injured person.(3)It shall be the duty of the person in charge of the nearest first-aid station provided under rule 44 to render such first-aid to the injured person as may be necessary.]
