(1)Every ambulance room or dispensary shall be under the charge of at least one whole-time qualified medical practitioner (hereinafter referred to as Medical Officer) assisted by at least one qualified nurse or dresser cum-compounder and one nursing attendant in each shift:Provided that where a factory works in more than one shift, the Chief Inspector, if he is satisfied that on account of the size of the factory, nature of hazards or frequency of accidents, it is not necessary to employ a whole-time medical officer for each shift separately may, with the previous approval of the State Government, relax the rule and permit only one whole-time medical officer to be employed for more than one or all shifts, subject to the conditions that.-(a)there shall be no relaxation in respect of nursing and other subordinate staff;(b)the medical officer shall be available in all shifts and shall attend to all injuries and sickness except in very minor ones;(c)the medical officer shall be provided with a residence close to the factory and shall be provided with a telephone and where there is no telephone an alternative arrangement shall be made for informing and calling the medical officer quickly; and(d)the medical officer shall not be employed for any other purpose.(2)The ambulance room or dispensary shall be separate from the rest of the factory and shall be used only for the purpose of first-aid treatment and rest. It shall have a floor area of at least 24-sq. metres and smooth, hard and impervious walls and floors and shall be adequately ventilated and lighted by both natural and artificial means. An adequate, supply of whole some drinking water shall be laid on and the room shall contain at least.-(i)A glazed sink with hot and cold water always available;(ii)A table with smooth top at least 180 cms. X 105 cms;(iii)Means for sterilizing instruments;(iv)A coach;(v)Two stretchers;(vi)Two buckets or containers with close fitting lids;(vii)Two rubber hot water bags;(viii)A kettle and spirit stove or other suitable means of boiling water;(ix)Twelve plain wooden splints 900 mm. X 100 mm. X 6 mm.;(x)Twelve plain wooden splints 350 mm. X 75 mm. X 12 mm.;(xi)Six plain wooden splints 250 mm. X 53 mm. X 12 mm.;(xii)Six woolen blankets;(xiii)Three pairs artery forceps;(xiv)One bottle of spiritus Ammoniac Armatics (120 ml.);(XV)Smelling salt (60 gms.);(xvi)Two medium size sponages;(xvii)Four kidney trays;(xix)Four cakes of antiseptic soap;(xx)Two glass tumblers and two wine glasses;(xxi)Two clinical thermometers;(xxii)Tea spoons-two;(xxiii)Graduated (120 ml.) measuring glass-two;(xxiv)Mini measuring glass-two;(xxv)One wash bottle (1000 c.c.) for washing eye.(xxvi)One bottle (one litre) carbolic lotion 1 in 20;(xxvii)Three chairs;(xxviii)One screen;(xxix)One electric hand torch;(xxx)Four first-aid boxes or cupboards, stocked to the standards prescribed under (C) of rule 64;(xxxi)An adequate supply of antitetanus texoid;(xxxii)Injections-Morphia, Pethidrine, Atropine, Adrenaline Coramine Novecain-6 ampules each;(xxxiii)Coramine liquid (60 ml.);(xxxiv)Tablets antihistaminic, antispasmodic (25 each);(xxxv)Syringes with needles 2 c.c., 5 c.c., 10 c.c., 50 c.c.;(xxxvi)Surgical scissors-three;(xxxvii)Needle holders;(xxxviii)Suturing needles and materials;(xxxix)Dissecting forceps-three;(xl)Dressing forceps-three;(xii)Scalpels-three;(xiii)Stethescope-one;(xliii)Rubber bandage-pressure bandage; and(xliv)Oxygen Cylinder with necessary attachments: Provided that.-(1)In case of any factory wherein the number of workers generally employed exceeds one thousand the Chief Inspector of Factories may require that the size of the ambulance room and the equipment to be provided shall be such as he may, by order in writing, specify.(2)Where there is a hospital or a dispensary belonging to the occupier of the factory situated in close proximity to the boundary of the factory, the Chief Inspector may, by an order in writing, declare that, subject to the conditions mentioned below, the said hospital or dispensary shall be deemed to be an ambulance room for the purpose of this rule-(a)the said hospital or dispensary shall have all such medicines, equipments and other articles and all such facilities as prescribed in this rule,(b)there shall be atleast one whole-time Medical Officer in the hospital or dispensary in each shift unless relaxation in respect thereof has been allowed under the proviso of sub-rule (1),(c)there shall be adequate nursing and other subordinate staff in each shift as prescribed in sub-rule (1) or as directed by the Chief Inspector,(d)efficient transport facilities shall be provided to remove serious cases of injury and sickness to the hospital or to the dispensary most speedily;(3)In every factory to which these rules apply an ambulance van shall be provided and maintained in a perfect working condition and shall always be made available during working hours of the factory for the purposes of removing serious cases of accidents or sickness:Provided that where arrangements have been made for obtaining such ambulance van from any neighbouring hospital and the Chief Inspector is satisfied that the ambulance van will always be available for removing cases of accidents or sickness, he may, by an order in writing and subject to such conditions as he may specify, exempt the factory from maintaining such a van:Provided further that the Chief Inspector, if he is satisfied that on account of the proximity of a.Hospital or Dispensary, the financial position of the Factory, the employment or frequency of accidents or any other reasonable case, it is not necessary or practicable to provide an ambulance van in any factory, and if he is satisfied that alternative arrangements for quick transfer of any injured person to the nearest Hospital or Dispensary are available during all working hours of the factory, may, by an order in writing, relax the sub-rule in respect of that factory to such extent, subject to such conditions and for such period as may be specified in the said order,(4)There shall be displayed in the ambulance room or dispensary a notice giving the name, address and telephone number of the Medical Officer-in-charge and the hours during which he is on duty at the time in the ambulance room. The name of the nearest hospital and its telephone number shall also be mentioned prominently in the said notice.(5)A record of all cases of accident and sickness treated at the room shall be kept and produced to the Inspector or Certifying Surgeon when required.
