Section 30E(2) in The Iron Ore Mines Labour Welfare Cess Rules, 1963
(2)There shall be maintained an independent maternity centre at each iron ore mine according to the prescribed standard:Provided that a common main maternity centre may be maintained for several iron ore mines with branch maternity centres attached to each iron ore mine subject to the following conditions, namely:(i)the common main maternity centre shall maintain the standards prescribed for the aggregate number of workers of all the iron ore mines served by it or the standard maintained by it during the year 1961, whichever is higher;(ii)every branch maternity centre shall have a qualified doctor and a qualified compounder:(iii)the common main maternity centre shall be so situated that none of the iron ore mines served by it is more than fifteen kilometres away from it: and(iv)the common maternity centre shall maintain an ambulance van for taking serious cases from the branch maternity centres to the common maternity centre.
