Union of India - Act
The Mines Rules, 1955
UNION OF INDIA
India
India
The Mines Rules, 1955
Rule THE-MINES-RULES-1955 of 1955
- Published on 2 July 1955
- Commenced on 2 July 1955
- [This is the version of this document from 2 July 1955.]
- [Note: The original publication document is not available and this content could not be verified.]
16.
/745S.R.O. 1421, dated 2nd July, 1955. - In exercise of the powers conferred by section 58 of the Mines Act, 1952 (35 of 1952), the Central Government hereby makes the following rules the same having been previously published as required by sub-section (1) of section 59 of the said Act, namely:-Chapter I
Preliminary
1. Short title and application
.-(1) These rules may be called The Mines Rules, 1955.2. Definitions
.-In these rules, unless there is anything repugnant in the subject or context,-Chapter II
[Committee ] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).]
3. [ Term of office [Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986). ]
.-The terms of office of the members referred to in clauses (c), (d) and (e) of sub-section (1) of section 12 of the Act, shall be three years from the date on which their appointment is notified in the Official Gazette:Provided that member shall, notwithstanding the expiry of a period of three years, continue to hold office until the appointment of his successor is notified in the Official Gazette:Provided further that a member appointed to fill a casual vacancy shall hold office for the remaining period of the term of office of the member in whose place he is appointed and shall continue to hold office on the expiry of the term of office until the appointment of his successor is notified in the Official Gazette. ]4. [ Secretary of the Committee [Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986). ]
.-An Inspector of Mines nominated in this behalf by the Chief Inspector shall act as the Secretary to the Committee.5. Remuneration
.-Members of the Committee shall receive such honorarium as the Central Government may fix.]6.
[* * *] [ Rule 6 omitted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).]7. Resignation
.-(1) A member other than the Chairman may resign his office by writing under his hand addressed to the Chairman.8. Absence from India
.-(1) Before a member leaves India-(a)he shall intimate to the Chairman the date of his departure from and the date of his expected return to India;(b)if he intends to be absent from India for a period longer than six months, he shall tender his resignation.9. Notification of vacancies
.-(1) The Chairman shall inform the Central Government as soon as a vacancy occurs in the membership of the [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] by the resignation or death of a member.10. Disposal of business
.-(1) All questions which the [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] is required to consider shall be considered either at its meetings or by circulation of papers as the Chairman may direct:Provided that papers need not be circulated to any member who is absent from India at the time.11. Time and place of meetings
.-The [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] shall meet at such places and times as may be appointed by the Chairman.12. Notice of meetings
.-(1) The Secretary to the [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] shall give at least fourteen days' notice to every member of the [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] present in India of the time and place fixed for each meeting and shall send to every such member agenda of business to be disposed of at that meeting not less than seven days before the meeting:Provided that when an emergent meeting is called, at least two days' clear notice shall be given.[* * *] [ Sub-Rule (1-A) omitted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).]13. Presiding at meetings
.-The Chairman shall preside at every meeting of the [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] at which he is present. If the Chairman is absent from any meeting, the members present shall elect one of them to preside over the meeting and the member so elected shall at that meeting exercise all the powers of the Chairman.14. Quorum
.-No business shall be transacted at a meeting of the [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] unless atleast [four members including the Chairman] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] are present:Provided that at any meeting in which less than [four members including the Chairman] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] are present, the Chairman may adjourn the meeting to a date not less than fourteen days later and inform the members present and notify other members that he proposes to dispose of the business at the adjourned meeting irrespective of the quorum, and it shall, thereupon, be lawful to dispose of the business at such adjourned meeting irrespective of the number of members attending.15. Decision by majority
.-(1) Every question referred to the [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] by circulation of papers shall, unless the Chairman, in pursuance of sub-rule (2) of rule 10 reserves it for consideration at a meeting, be decided in accordance with the opinions of the majority sending their opinions within the time allowed.16. Minutes of the meetings
.-(1) The Secretary of the [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] shall circulate the proceedings of each meeting to all members of the [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).], present in India, and thereafter record the proceedings in a minute book which shall be kept for permanent record.17. Allowances to non-official members
.-Travelling and daily allowance to non-official members of the [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] shall be regulated in accordance with the orders regarding allowances to non-official members of Committees, Commissions and [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] of Enquiry issued by the Central Government from time to time.18. Correspondence and accounts
.-The Secretary of the [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] shall conduct all the correspondence of the [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] and keep its accounts.19. Appearance at hearings
.-Any appearance required to be made by a party before the [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).], except for purposes of being examined as a witness, may be made either in person or by his agent duly authorised in writing, or by a legal practitioner on his behalf.20. Proceedings to be in camera
.-Unless the Chairman otherwise directs, the proceedings of the [Committee] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] shall be conducted in camera and shall be regarded as confidential in nature.Chapter III
Court Of Inquiry
21. Court of inquiry to be public
.-The person appointed to hold inquiry under section 24 of the Act shall hold the inquiry in public in such manner and under such conditions as the Court thinks most effectual for ascertaining the causes and circumstances of the accident or other occurrences and for enabling the Court to make the report.22. Recovery of expenses
.- [(1) If a Court of inquiry finds that the accident was due to any carelessness or negligence on the part of the management, the Court may direct the recovery of the expenses of such Court, ] [ Substituted by G.S.R. 1886, dated 14.12.1965.][including any expenses incurred with the previous sanction of the Court and any other expenses connected with the inquiry which the Court may direct as recoverable ] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).][from the owner, ] [ Substituted by G.S.R. 1886, dated 14.12.1965.][* * *] [ Certain words omitted by G.S.R. 18, dated 24.12.1973 (w.e.f. 5.1.1974).][of the mine concerned, in such manner and within such time as the Court may specify.] [ Substituted by G.S.R. 1886, dated 14.12.1965.]Chapter IV
Certifying Surgeons
23. Powers of Certifying Surgeon
.-A Certifying Surgeon may within the local limits of his jurisdiction or in respect of mines or class or description of mines assigned to him make such inspection, examination or inquiry as he thinks fit for the purpose of the Act, and it shall be the duty of the owner, agent or manager of the mines concerned to afford the Certifying Surgeon all reasonable facilities for carrying out such inspection, examination or inquiry, as the case may be.24. Duties of Certifying Surgeon
.- [(1) On receipt of a reference under sub-section (1) of section 43 of the Act, the Certifying Surgeon shall, after giving prior notice regarding date, time and place for medical examination and upon examining the persons sent for such examination, prepare the age and fitness certificate and deliver the same to the manager of the mine concerned after retaining a copy thereof.] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).]25.
[* * *] [ Sub-Rules (3), (4) and (5) omitted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).]26.
[* * *] [ Sub-Rules (3), (4) and (5) omitted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).]27.
[* * *] [ Sub-Rules (3), (4) and (5) omitted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).][* * *] [ Rules 25, 26 and 27 omitted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).][* * *] [ Rules 25, 26 and 27 omitted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).][* * *] [ Rules 25, 26 and 27 omitted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).]28. Fresh examination
.-(1) If any person sent up for medical examination in pursuance of [* * *] [ The words " Section 40 or" omitted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] section 43 [* * *] [ Certain words omitted by G.S.R. 1886, dated 14.12.1965.] is not certified to be fit by the Certifying Surgeon he shall, not without the permission in writing of an Inspector, be sent for another medical examination unless a period of six months has elapsed from the time when he was last sent up for medical examination.29.
-A. Applicability of this Chapter.-Nothing in this Chapter shall apply to persons who are employed purely on temporary or casual basis for a continuous period not exceeding six months.29.
-B. Initial and periodical medical examinations.-After such date or dates as the Central Government may by notification in the Official Gazette appoint in this behalf, the owner, agent or manager of every mine shall make arrangements-29.
-C. Examining authorities.-The medical examination aforesaid shall be carried out by a Medical Officer appointed for the mine or a Medical Officer in the employment of the owner of the mine, if any, or by any Medical Officer employed in the Coal Mines Welfare Fund Organisation or any other mines welfare organisation, failing which by any State or Central Government medical officer not below the rank of an Assistant Civil Surgeon.29.
-D. Notice of medical examination.-(1) In respect of every medical examination under rule 29-B, the manager of the mine concerned shall give at least twenty days' prior notice in writing to the person to be examined, in Form M, provided that in case of the initial medical examination of a person seeking employment at a mine, the period of notice may be shorter.29.
-E. Failure to undergo medical examination.-A person who, without reasonable cause, fails to submit himself for medical examination in accordance with a notice issued to him under sub-rule (3) of rule 29-D, shall be liable to be discharged from service:Provided that a person who renders himself so liable to be discharged for failure to submit himself for medical examination shall be required to show cause why he could not comply with the notice within the time specified therein. If his explanation is found satisfactory by the management, he shall be given another chance to appear for medical examination. In case his explanation is not found satisfactory by the management, his service shall be terminated by the management:Provided further that in case of any dispute, the same shall be referred to the Chief Inspector for his decision within 60 days of the order communicated by the owner, agent or manager of the mine to the said person.29.
-F. Standard and report of medical examination.-(1) The examining authority holding initial medical examination under sub-clause (i) of clause (a), or periodical medical examination under clause (b) of rule 29-B shall examine a person according to the standard laid down in Form P and the initial medical examination under sub-clause (ii) of clause (a) of rule 29-B of all persons seeking employment in a mine shall be according to the standard laid down in Form P-I.29.
-G. Retention and transfer of medical certificates.-(1) All medical certificates [including all medical examination records with medical history and job details to depict the occupational dust exposure profiles,] [ Inserted by G.S.R. 707(E), dated 21.7.1989.] of persons employed or to be employed in a mine shall be retained in the possession of the manager of the mine so long as the person is employed in the mine and for a period of [ten years] [ Substituted by G.S.R. 707(E), dated 21.7.1989.] thereafter:Provided that the manager of a mine where such person is or was employed shall, if so requested by the manager of any other mine where the person is to be employed, send to him all medical certificates with respect to such person.29.
-H. Identity of candidates.-(1) Every candidate for medical examination under clause (a) of rule 29-B shall, at the time of examination hand-over three unmounted photographs (passport size) of himself to the examining authority. The examining authority, after satisfying itself that each photograph is a likeness of the candidate, shall endorse each of them with the name and father's name or husband's name of the candidate.29.
-I. Medical examination of women.-No woman shall, without her consent, be medically examined by a male medical practitioner except in the presence of another woman.29.
-J. Appeal for re-examination.-(1) Where as a result of an initial medical examination under clause (a), or of a periodical medical examination under clause (b) of rule 29-B, a person has been declared unfit for employment in mines or in a particular category of mine or in any specified operations in mine, he may, within thirty days of the receipt by him of a copy of the Certificate referred to in sub-rule (2) of rule 29-F, file an appeal with the manager of the mine against declaration aforesaid, and request for a medical re-examination by an Appellate Medical Board constituted under rule 29-K.29.
-K. Constitution of Appellate Medical Board.-For the purpose of medical re-examination on appeal the Appellate Medical Board shall consist of the following officers, namely:-29.
-L. Standard and report of medical re-examination by the Appellate Medical Board.-The Appellate Medical Board shall medically examine the appellant in accordance with the standard laid down in Form P for initial medical examination of workers already in employment as well as periodical medical examination and in accordance with the standard laid down in Form PI for initial medical examination of the persons to be employed and shall issue to the manager of the mine concerned and to the appellant a medical certificate in Form S.29.
-M. Unfit persons not to be employed.-(1) Where, as a result of an initial medical examination made under clause (a), or of a periodical medical examination under clause (b) of rule 29-B a person has been declared unfit for employment in mines or in a particular category of mines or in any specified operations in mines, he shall not be employed or continue to be employed in mines or in the category of mine or on the operations specified, after the expiry of thirty days from the date of his medical examination unless he has filed an appeal under sub-rule (1) of rule 29-J against the declaration.29.
-N. Compensation for industrial disease.-If, as a result of any medical examination under these rules or under the regulations, a person is found to have contracted any disease specified in Part C of Schedule III to the Workmen's Compensation Act, 1923 (8 of 1923), the provision of section 3 of the Act shall become applicable in respect of that person.29.
-O. Cost of medical examination.-Subject to the provisions of sub-rule (3) of rule 29-J full cost of every medical examination under these rules, shall be borne by the owner of the mine concerned.29.
-P. Annual returns.-(1) On or before the 20th day of February every year, the manager of every mine shall submit to the Chief Inspector annual returns in respect of the preceding calendar year in Form T.29.
-Q. Workmen's Inspector.-(1)(a) For every mine wherein 500 or more persons are ordinarily employed, the owner, agent or manager shall designate three suitably qualified employees of the mine in consultation with the registered trade union in the mine and where there are more than one registered trade unions, the union recognised as per procedure in practice or the most representative union as per the membership records available at that point of time and if there are no registered trade unions, in consultation with the elected representative of the workmen, as technical experts, to carry out inspection of the mine on behalf of the workers employed therein, one each for mining operations, electrical installations and mechanical installations. When the number of persons employed in a mine exceeds 1500, the workmen's inspector shall be assisted by one additional workmen's inspector in mining discipline for every additional 1000 persons or part thereof.(b)In every mine, the owner, agent or manager shall constitute, in the manner laid down in clause (a), a panel of workmen's inspectors who may serve as substitute during absence of regular workmen's inspectors.(c)In the panel there shall be at least one workmen's inspector each for mining, electrical and mechanical installations and operations.29.
-R. Duties of workmen's inspector.-(1) The duties of the workmen's inspector shall be-(a)to inspect all shafrs, inclines, roads, workplaces and the equipment threat including the equipment for conveyance and transport of workers;(b)in case of any urgent and immediate danger that come to his notice-(i)to inform the manager and the Inspector about the same; and(ii)to suggest remedial measures necessary to avoid the danger; and(c)to accompany the Inspector in the course of complete inspection of the mine and also during such other inspections as may be considered necessary by the Inspector.29.
-S. Action on the report of workmen's inspector.-(1) The owner, agent or manager of the mine shall enter in the register mentioned in sub-rule (2) of rule 29-R, within a period of 15 days from the date of entry in the register remarks thereon showing the remedial measures taken and the date on which such action was taken.29.
-T. Safety committee.-For every mine wherein more than 100 persons are ordinarily employed, the owner, agent or manager shall constitute a safety committee for promoting safety in the mine:Provided that the Chief Inspector or an Inspector may by a general or special order in writing require the owner, agent or manager of any group of specified mines or of all mines in a specified area to constitute a group safety committee in such manner and subject to such conditions as he may specify in the order.29.
-U. Composition of safety committee.-The safety committee shall consist of-29.
-V. Functions of safety committee.-The functions of the committee shall be-29.
-W. Implementation of recommendations of the safety committee.-The owner, agent or manager shall, within a period of 15 days from the date of receipt of the recommendations of the safety committee, shall indicate to the Secretary to the safety committee, the action taken to implement the recommendation.Chapter V
Health And Sanitation Provisions
30. Quantity of drinking water
.-(1) The quantity of drinking water to be provided in a mine or any part thereof shall be on a scale of at least [two litres] [ Substituted by G.S.R. 31, dated 29.12.1960.] for every person employed at any one time and such drinking water shall be readily available at conveniently accessible points during the whole of the working shift.31. Storage of drinking water
.- [(1) If drinking water is not provided from taps connected with constant water supply system, it shall be kept cool in suitable vessels sheltered from weather and such vessels shall be emptied, cleaned and refilled every day. Steps shall be taken to preserve the water, the storage vessels and the vessels used for drinking water in a clean and hygienic condition.] [ Substituted by G.S.R. 1786, dated 30.9.1970.]32. Decision of Chief Inspector final
.-If any question arises as to whether water supply arrangements are satisfactory and in accordance with the requirements of section 19 and rules 30 and 31, the decision of the Chief Inspector shall be final.33. Surface latrines and urinals
.-(1) On the surface at every mine adequate latrine and urinal accommodation shall be provided at conveniently accessible places separately for the use of males and females employed in the mine.34. Standards of construction
.-Every latrine on the surface provided for the use of persons employed in a mine shall conform to the following standards of construction-35. Sign boards to be displayed
.-Where persons of both sexes are employed there shall be displayed outside each latrine a signboard in the language understood by the majority of work persons "For Males" or "For Females" as the case may be. Each signboard shall also have the figure of a man or a woman as the case may be.36. Provision of water for washing, etc
.-(1) Where a piped water supply is available, a sufficient number of water taps, conveniently accessible, shall be provided in or near such latrines.37. Underground latrines
.-If in any mine more than fifty persons are employed underground at any one time, latrines shall be provided underground on a scale approved by an Inspector at convenient points near the working shafts and at entrances to the districts or sections of the mine. The latrines shall be of a type approved of in writing by an Inspector.38. Sanitation
.-(1) At every mine all underground working places and travelling roadways shall be kept clean from excreta.39. Obligation of work persons
.-(1) No person shall wantonly misuse or damage the latrines provided either on the surface or underground.Chapter VI
First-Aid And Medical Appliances
40. [ Arrangements for training persons in first-aid, etc [ Substituted by G.S.R. 1786, dated 30.9.1970.]
.-(1) It shall be the duty of the owner, agent or manager of a mine to see that adequate and suitable arrangements are made for the training of persons in first-aid and the provision of such equipment as is prescribed in these rules.41. First-aid qualifications
.-No person other than a qualified nurse, dresser, compounder-cum-dresser or medical practitioner shall be appointed to render first-aid [or to be in charge of a first-aid station referred to in rule 44] [ Substituted by G.S.R. 1886, dated 14.12.1965.] unless he is the holder of a valid first-aid certificate of the standard of St. John's Ambulance Association (India).42. [ First-aid personnel [Substituted by G.S.R. 1886, dated 14.12.1965. ]
.-(1) The owner, agent or manager of a mine shall see that every first-aid station provided under rule 44 is placed, during every working shift, in charge of a person holding qualifications specified in rule 41. The person in charge of a first-aid station in any shift should be readily available throughout the shift.43. [First-aid] [ Substituted by G.S.R. 239, dated 3.2.1965.] rooms
.-(1) At every mine employing [more than 150 persons] [ Substituted by G.S.R. 239, dated 3.2.1965.] on any one day of the preceding calendar year, there shall be provided and maintained in good order a suitable [first-aid room] [ Substituted by G.S.R. 239, dated 3.2.1965.].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.Chapter VII
Employment Of Persons
46. Persons holding positions of supervision or management, etc
.-For the purpose of section 37, the following shall be deemed to be persons holding positions of supervision or management or employed in a confidential capacity:-47. Weekly day of rest
.-(1) For the purpose of sections 28 and 29, a day of rest for any person shall mean a period of rest of at least 24 consecutive hours.48. Notice regarding hours of work
.-(1) The notice of hours of work referred to in sub-section (1) of section 36 shall be maintained in Form A.49. Compensatory days of rest
.-(1) The compensatory days of rest to be allowed under sub-section (1) of section 29 shall be so spaced that in any one week not more than two such days shall be allowed to any one person.50. Exemption from hours and limitation of employment
.-For the purpose of section 39 of the Act, male adults employed in a mine on any work specified in column 1 of the Fourth Schedule shall be exempted from the provisions of the sections of the Act specified in column 2, subject to such conditions as are specified in column 3.51. [ Termination of employment [ Substituted by G.S.R. 1886, dated 14.12.1965.]
.-When the employment of a person in a mine is terminated, whether by way of dismissal, discharge or otherwise, or where such person leaves the employment, the date of such termination or leaving shall be entered against his name in the register maintained in Form B.]52. [ Employment of apprentices and trainees [Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986). ]
.-No apprentice or trainee of the age of sixteen to eighteen years shall be employed in a mine except under immediate supervision of a competent person and no such apprentice or trainee shall be employed in a mine-Chapter VIII
Leave With Wages And Overtime
53. Register of leave with wages
.- [(1) The owner, agent or manager of every mine shall maintain in respect of every employee thereof a record of leave with wages in Forms G and H:Provided that if the Chief Inspector or an Inspector is of opinion that any muster roll or register maintained in accordance with any other rules for the time being in force contains all the particulars required for the observance of the provisions contained in Chapter VII of the Act, he may, by order in writing, permit the maintenance of such muster roll or register in place of the registers in Form G and Form H:Provided further that in the case of a mine exempted under section 56, the Chief Inspector or an Inspector may permit the maintenance of records of leave with wages in such manner as he may approve by order in writing.] [ Substituted by G.S.R. 1886, dated 14.12.1965.]54. [ Information regarding leave with wages [ Added by G.S.R. 1786, dated 30.9.1970. Earlier Rule 53 omitted by G.S.R. 1886, dated 14.12.1965.]
.-On or before the 20th day of February every year the owner, agent or manager of a mine shall exhibit on the notice board at the office of the mine information regarding leave with wages due to each person employed in the mine calculated upto the 1st of January of that year giving the particulars specified in Form L.]55.
[* * *] [ Rules 55, 57 and 58 omitted by G.S.R. 1886, dated 14.12.1965.]56. Payment of leave wages due if a person dies
.-In the event of death of any person entitled to leave with wages all arrears of such leave wages accrue to his legal heirs or nominee as the case may be.57.
[* * *] [Rules 55, 57 and 58 omitted by G.S.R. 1886, dated 14.12.1965. ]58.
[* * *] [Rules 55, 57 and 58 omitted by G.S.R. 1886, dated 14.12.1965. ]59. Overtime register
.-The register required by sub-section (4) of section 33 shall be maintained in Form I.60. Extra wages for overtime
.- [(1)] [ Sub-Rules (1), (2) and (3) renumbered by G.S.R. 1786, dated 30.9.1970.] For the purpose of section 33, overtime shall be paid at the end of each wage-period [* * *] [ Certain words omitted by G.S.R. 1886, dated 14.12.1965.].61. Cases of exemption under section 56
.-(1) Where an exemption is granted under section 56, the manager shall display at the main entrance of the mine, a notice giving full details of the system established in the mine for leave with wages and shall send a copy of it to the Inspector.Chapter IX
Welfare Amenities
62. [ Provision of shelters [ Substituted by G.S.R. 1886, dated 14.12.1965.]
.-At every mine where more than 50 persons are ordinarily employed, there shall be provided adequate and suitable shelter at or near loading wharves, opencast workings, workshops and mine entrances where 25 or more persons are ordinarily employed, for taking food and rest:Provided that any canteen maintained in accordance with these rules may be regarded as part of the requirements of this rule.]63. Standards of shelters
.-Every shelter shall-64. [ Provision of canteens [ Substituted by G.S.R. 1786, dated 30.9.1970.]
.-(1) At every mine wherein more than 250 persons are ordinarily employed, if the Chief Inspector or an Inspector so requires, there shall be provided and maintained in or adjacent to the precincts of the mine a canteen for the use of all persons employed:Provided that where the conditions at any mine so require the Chief Inspector or an Inspector may direct that other suitable arrangements approved by him for serving food, drink and other items to the persons employed be provided and maintained in addition to the canteen required under this sub-rule.65. Standards of canteen
.- [(1)] [ Renumbered by G.S.R. 1786, dated 30.9.1970.] Every canteen shall-(a)be constructed in accordance with plans and specifications approved by the Chief Inspector or Inspector;(b)be situated not less than [15 metres] [ Substituted by G.S.R. 31, dated 29.12.1960.] from any latrine, urinal, boiler house, engine room, coal heap, ash heap or heap of other material and any other source of dust or smoke;(c)be sufficiently lighted during all hours when open for use;(d)be provided with a washing place for females, suitably separated or screened to secure privacy;(e)be white-washed or colour-washed inside the rooms and passages at least once a year, and woodwork and structural iron or steel work shall be varnished or painted at least once every three years:Provided that the inside walls of the kitchen shall be white-washed or colour-washed once every four months;(f)be provided with receptacles for garbage and have drains to carry away waste water.66. Furniture and equipment
.-In every canteen there shall be provided and maintained-67. Cleanliness
.-(1) The canteen and its precincts shall be kept in a sanitary condition.68. [ Maintenance of canteens and provisions of staff [Substituted by G.S.R. 1886, dated 14.12.1965. ]
.-(1) Every canteen provided under these rules shall be run by the owner, agent or ][officer-in-charge, canteen] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).][thereof who shall appoint supervisory and other staff sufficient for the proper working of the canteen.69. Canteen Managing Committee
.-(1) The owner, agent or [officer-in-charge, canteen] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] shall appoint a Canteen Managing Committee which shall be consulted from time to time, but not less than once a month, as to the management and working of the canteen.70. Prices to be charged
.-Food, drink and other items served in a canteen shall be sold on a non-profit basis and the prices charged shall be subject to the approval of the Canteen Managing Committee. A list of approved prices shall be conspicuously displayed in the canteen in English, Hindi and in the language of the district in which the mine is situated.[ Explanation .-In calculating the cost of food, drink and other items served in a canteen, expenditure on the following items shall not be taken into account:-71. Accounts
.-Proper accounts pertaining to the canteen shall be maintained. Such accounts shall be audited once every twelve months by a [chartered accountant] [ Substituted by G.S.R. 3744, dated 16.11.1957.] or auditor, and a balance-sheet shall be submitted to the Canteen Managing Committee not later than two months after the date of closing of the accounts:[Provided that the accounts pertaining to a canteen in a mine owned and worked by Government having its own Accounts Department, may be audited by such Department.] [ Inserted by G.S.R. 3744, dated 16.11.1957.]72. Welfare Officers
.- [(1) For every mine wherein 500 or more persons are ] [Substituted by G.S.R. 607, dated 16.5.1959. ][ordinarily employed] [ Substituted by G.S.R. 1886, dated 14.12.1965.][, the owner, agent or manager shall appoint a suitably qualified person as Welfare Officer; and where the number of persons so employed in a mine exceeds 2,500, such Welfare Officer shall be assisted by one suitably qualified additional Welfare Officer for every additional 2,000 persons or part thereof employed. ] [Substituted by G.S.R. 607, dated 16.5.1959. ]73. Duties of Welfare Officers
.- [(1)] [ Renumbered by G.S.R. 607, dated 16.5.1969.] The duties of Welfare Officers shall be-(i)to establish contacts and hold consultations with a view to maintain harmonious relations between the management and persons employed in the mine;(ii)to bring to the notice of the management the grievances of employees, individual as well as collective, with a view to securing their expeditious redressal;(iii)to promote relations between management and employees which will ensure productive efficiency as well as amelioration in the working conditions and to help workers to adjust and adapt themselves to their working environments;(iv)to assist in the formation of Works and Joint Production Committees, Co-operative Societies and Safety-First and Welfare Committees, and to supervise their work;(v)to help the management in regulating the grant of leave with wages and explain to the workers the provisions relating to leave with wages and other leave privileges and to guide the workers in the matter of submission of applications for grant of leave for regulating authorised absence;(vi)to advise on welfare provisions, such as housing facilities, food-stuffs, social and recreational facilities, sanitation, individual personnel problems and education of children;(vii)to supervise welfare activities, statutory or otherwise, including education and training of employees;(viii)to suggest measures which will lend to raise the standard of living of workers and in general promote their well-being;(ix)to perform any other duty connected with the welfare of the persons employed in the mine.74. Conditions of service
.-(1) A Welfare Officer shall be given appropriate status corresponding to the status of the other executive heads of the mine.Chapter X
[Registers, Notices and Returns] [ Substituted by G.S.R. 1786, dated 30.9.1970.]
75. Maintenance and production of reports, registers and other records
.-All reports, registers and other records maintained in pursuance of the regulations, rules or bye-laws, unless otherwise provided for, shall-76. [ Registers of reportable and minor accidents [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).]
.-(1) The register required by sub-section (1-A) of section 23 of the Act shall be maintained in Form J and a copy thereof shall be sent to the concerned Inspector of Mines.77. Register of employees
.-The register required by sub-section (1) of section 48 shall be maintained in Form B, [keeping separate page for each person employed in the mine] [ Inserted by G.S.R. 656, dated 5.6.1980 (w.e.f. 1.10.1980).].[77-A. Identity tokens [Inserted by G.S.R. 656, dated 5.6.1980 (w.e.f. 1.10.1980). ].-(1)(a) The owner, agent or manager of a mine shall issue, free of cost, to every person employed in the mine, a metal token (hereinafter referred to as token), bearing a number and other particulars by which such person may be identified:Provided that if any other equally effective system of identification is in force in any mine and the Chief Inspector is satisfied of the same, he may exempt such mine from the operation of this rule, subject to such conditions as he may deem fit to impose.(b)No person employed in a mine shall enter or be permitted to enter for work in any part of a mine unless he carries on his person the token issued to him.(c)The token shall be of such durable and strong material as cannot be easily damaged or defaced.(d)The token shall be carried by an employee or his person during the time he is on duty.(e)Where a token is damaged, defaced or lost, due to reasons other than the fault or negligence of the employee concerned, a duplicate token shall be issued forthwith to such employee free of charge and such duplicate token shall be stamped "DUPLICATE".(f)Where a token is damaged, defaced or lost due to the fault or negligence of the employee concerned, a duplicate token stamped "DUPLICATE", shall be issued forthwith to such employee and such employee shall be liable to pay fifty per cent of the cost of the duplicate token issued to him.78. Register of daily attendance
.-(1) The registers required by sub-section (4) of section 48 of persons employed in the mine (a) below ground, (b) in open-cast workings and (c) above ground shall be maintained in Forms C, D and E respectively.79. Postings of abstracts, bye-laws and notices
.-(1) The abstracts of the Act as given in the Fifth Schedule shall be posted up outside the office of every mine in English, Hindi and either in the language of the district in which the mine is situated or the language understood by a majority of the persons employed in the mine.Chapter XI
Miscellaneous
80. Observance of local time
.-For the purpose of section 4, the local mean time that shall ordinarily be observed in any class or group of mines situated in any local area, specified in column 1 of the Sixth Schedule shall be as specified in column 2 thereof.81. Intoxicating drugs and drinks
.-(1) No intoxicating drink or drug shall be carried or permitted to be carried below ground into the workings of a mine or part.82. Occupational diseases-Fees of medical practitioner
.-A medical practitioner making an examination in accordance with sub-section (2) of section 25, shall be paid as follows:(a)a fee not exceeding rupees sixteen for each clinical examination.(b)a fee not exceeding rupees sixteen for each X-ray examination.[82-A. Disability allowance and compensation for occupational diseases [ Inserted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).].-(1) The disability allowance payable under first proviso to sub-section (5) of section 9-A of the Act shall be at the rate of fifty per cent. of the monthly wages that he was in receipt of immediately before presenting himself for the medical examination under sub-section (2) of section 9-A of the Act.83. Mode of payment of fees, etc
.-The fees or other expenses payable by the owner, agent or manager under these rules shall be paid directly into the treasury or a branch of the State Bank of India and the receipt of the treasury or bank shall be sent to the Chief Inspector alongwith the particulars to which the fees or other expenses relate.[83-A. Appeals to the Chief Inspector [ Inserted by G.S.R. 18, dated 24.12.1973 (w.e.f. 5.1.1974).].-Against an order made by the Inspector under any of these rules, an appeal shall lie to the Chief Inspector who may confirm or modify or cancel the order. Every such appeal shall be preferred within 30 days of the receipt of the order by the appellant.]Chapter XII
Rescission And Savings
84. Rescission and savings
.-(1) All rules framed by State Governments under section 30 of Indian Mines Act, 1923, those contained in Chapters II, III and VI of the Mysore Gold Mines Rules, 1953, and those issued vide the Government of India Notification No. S.R.O. 2403, dated the 12th July, 1954, are hereby rescinded, but all acts done, orders issued and certificates granted or renewed under any rule so rescinded, so far as they are not inconsistent with these rules, be deemed to have been respectively done, issued, granted or renewed under these rules.| Sl. No. | Class or kind of employment | Sex | [***] [Column 4 omitted by G.S.R. 316, dated 14-4-1986 (w.e.f. 16-4-1986)] | Place of work | Set or Relay Number (A,B,C, etc.) | 1. Set or RelayA B C D Etc. |
| Above ground/Open cast working below ground | 2. Shift 1 2 3 1 2 3 1 2 3 1 2 3 | |||||
| 1 | 2 | 3 | [4] [Columns 5 and 6 renumbered as columns 4 and 5 by G.S.R. 316, dated 14-4-1986 (w.e.f. 16-4-1986)] | [5] [Columns 5 and 6 renumbered as columns 4 and 5 by G.S.R. 316, dated 14-4-1986 (w.e.f. 16-4-1986)] | Period of work3. BeginsA.M.P.M.Ends*A.M.P.M.*Interval for rest, if any4. Begins*A.M.P.M.Ends*A.M.P.M.5. System of change of shifts | |
| 6. Date on which this notice was first exhibited |
| 1. | Serial No. | |
| 2. | Name and surname of the employee | |
| 3. | Father's or Husband's name | |
| 4. | Age and sex. | |
| 5. | No. and dates of the certificate, if any, held under the Mines Vocational Training Rules,1966. | |
| 6. | (a) Designation of the employee. | |
| (b) Nature of employment (whether above or below ground and if above ground whether in open cast working or otherwise.) | ||
| (c) Whether employment is permanent or temporary or casual. | ||
| 7. | Home Address of the employee, giving Village,Thana, Post office and District. | |
| 8. | Date of commencement of employment | |
| 9. | Date of first appointment, with the present owner. | |
| 10. | Date of termination or leaving of employment. | |
| 11. | In case of an adolescent, reference to certificate of fitness granted under section 40. | |
| 12. | Mark of identification on the body. | |
| 13. | Name address, relationship of person to be informed in case of accident/emergency. | |
| 14. | Token number and other particulars by which the employee may be identified. | |
| 15. | Passport size photograph of the person employed. | {| |
| Photo |
| Name of Mine.................................................. | Part or section of Mine....................................... |
| Name of Owner............................................... | Hours of Shifts |
| Begins | A.M.P.M. |
| Ends | A.M.P.M. |
| Sl.No. | Name and surname of employee | Age and sex | Class or kind of employment | Relay or Set No. | Serial No. from Form B Register | Time should be recorded against each entry | Total | Remarks | ||||||||||||||
| -day | -day | -day | -day | -day | -day | -day | No. of days worked | No. of hours worked | ||||||||||||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 | 12 | 13 | 14 | 15 | 16 | 17 | 18 | 19 | 20 | 21 | 22 | 23 |
| In | Out | In | Out | In | Out | In | Out | In | Out | In | Out | In | Out | |||||||||
| Initials of Register Keeper | Weekly Abstract | Miners including loaders | [***] [The word "Adolescents" omitted by G.S.R. 316, dated 14-4-1986 (w.e.f. 26-4-1986)] | Others | ||||||||||||||||||
| Total No. of attendances | ||||||||||||||||||||||
| Total No. of absentees |
| Name of Mine.................................................. | Part or section of Mine....................................... |
| Name of Owner............................................... | Hours of Shifts |
| Begins | A.M.P.M. |
| Ends | A.M.P.M. |
| Sl.No. | Name and surname of employee | Age and sex | Class or kind of employment | Relay or Set No. | Serial No. from Form B Register | Time should be recorded against each entry | Total | Remarks | ||||||||||||||
| -day | -day | -day | -day | -day | -day | -day | No. of days worked | No. of hours worked | ||||||||||||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 | 12 | 13 | 14 | 15 | 16 | 17 | 18 | 19 | 20 | 21 | 22 | 23 |
| In | Out | In | Out | In | Out | In | Out | In | Out | In | Out | In | Out | |||||||||
| Initials of Register Keeper | Weekly Abstract | Miners including loaders | [***] [The words "Adolescents" omitted by G.S.R. 316, dated 14-4-1986] | Women | Others | |||||||||||||||||
| Total No. of attendances | ||||||||||||||||||||||
| Total No. of absentees |
| Name of Mine.................................................. | Part or section of Mine....................................... |
| Name of Owner............................................... | Hours of Shifts |
| Begins | A.M.P.M. |
| Ends | A.M.P.M. |
| Sl.No. | Name and surname of employee | Age and sex | Class or kind of employment | Relay or Set No. | Serial No. from Form B Register | Time should be recorded against each entry | Total | Remarks | ||||||||||||||
| -day | -day | -day | -day | -day | -day | -day | No. of days worked | No. of hours worked | ||||||||||||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 | 12 | 13 | 14 | 15 | 16 | 17 | 18 | 19 | 20 | 21 | 22 | 23 |
| In | Out | In | Out | In | Out | In | Out | In | Out | In | Out | In | Out | |||||||||
| Initials of Register Keeper | Weekly Abstract | Miners including loaders | Men | Women | [***] [The words "Adolescents" omitted by G.S.R. 316, dated 14-4-1986 (w.e.f. 26-4-1986)] | |||||||||||||||||
| Total No. of attendances | ||||||||||||||||||||||
| Total No. of absentees |
| Dates on which weekly days of rest have not been allowed | Dates on which compensatory days of rest have been allowed | ||||||||||||
| Serial No. from Form B Register | Name and surname of employee | Class or kind of employment with Set or Relay No. | No. of days of compensatory rest due in the previous calendar year | 1stJanuary to 31stMarch | 1stApril to 30 June | 1stJuly to 30thSeptember | 1stOctober to 31stDecember | 1stJanuary to 31stMarch | 1stApril to 30thJune | 1stJuly to 30thSeptember | 1stOctober to 31stDecember | No. of days of compensatory rest due on 31stDecember | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 | 12 | 13 | 14 |
| Actual No. of days worked during the year | Leave period due in ensuing year | |||||||||||||||||||
| Sl.s No. from Form B Register | Name and surname of employee | Nature of employment, mention whether above or below ground | Category of employment, mention whether monthly, weekly, daily or piece-rated | Jan. | Feb. | March | April | May | June | July | Aug. | Sept. | Oct. | Nov. | Dec. | Total | Days of leave entitled | Arrears from previous year | Total | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 | 12 | 13 | 14 | 15 | 16 | 17 | 18 | 19 | 20 | 21 |
| Leave Installment | Leave Instalment | Leave Instalment | Arrear of Leave | |||||||||||||||||
| Sl.No. from Form B Register | Name and surname of employee | Total leave period due in the year (from Form G) | Calculated daily rate of wages of earnings including concessions | Period of leave availed | Calculated wages for the period | Leave wages actually paid | Date of payment | Calculated daily rate of wages or earnings including concessions | Period of leave availed | Calculated leave wages for the period | Leave wages actually paid | Date of payment | Calculated daily rate of wages or earnings including concessions | Period of leave availed | Calculated wages for the period | Leave wages actually paid | Date of payment | Period | Amt. | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 | 12 | 13 | 14 | 15 | 16 | 17 | 18 | 19 | 20 | 21 |
| Week ending | Week ending | Week ending | ||||||||||||||||||
| Serial No. from Form B Register | Name and surname of employee | Nature of work above or below ground | Class or kind of employment | Ordinary rate of wages | Overtime rate of wages | Date on which overtime worked | Number of overtime hours worked on that date | Number of overtime hours in the week | Overtime earnings | Date of payment | Date on which overtime worked | Number of overtime hours worked on that date | Number of overtime hours in the week | Overtime earnings | Date of payment | Date on which overtime worked | Number of overtime hours worked on that date | Number of overtime hours in the week | Overtime earnings | Date of payment |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 | 12 | 13 | 14 | 15 | 16 | 17 | 18 | 19 | 20 | 21 |
| Week ending | Week ending | |||||||||
| Date on which overtime worked | Number of overtime hours worked on that date | Number of overtime hours in the week | Overtime earnings | Date of payment | Date on which overtime worked | Number of overtime hours worked on that date | Number of overtime hours in the week | Overtime earnings | Date of payment | Remarks |
| 22 | 23 | 24 | 25 | 26 | 27 | 28 | 29 | 30 | 31 | 32 |
| Sl.No. | Date of entry | Date of accident | Time of accident | Classification | Brief description of case of accident | Name of injured worker | Sl.No. from Register in Form B | Nature of employment | Nature of injury | Parts of body injured | Date of return of injured person to work | Duration of enforced absence (in days) | Initials of attending Medical practitioner | Remarks | |
| By place of accident | By cause | ||||||||||||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 | 12 | 13 | 14 | 15 | 16 |
1. Below ground
2. Opencast Workings
3. Aboveground (Excluding Opencast Workings)
1. Ground movements
2. Transportation Machinery (Winding in shaft)
3. Transportation Machinery (other than winding in shaft)
4. Machinery-other than Transportation Machinery
5. Explosive
6. Electricity
7. Dust, Gas and other combustible material
8. Falls (other than falls of ground)
9. [ Other Cause
| Classification | |||||||
| Sl.No. | Date of entry | Date of accident | Time of accident | By place of accident | By cause | Brief description of case of accident | Name of injured worker |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| 1. | |||||||
| 2. | |||||||
| 3. | |||||||
| 4. | |||||||
| 5. |
| Sl.No. from Register in Form `B' | Nature of employment | Nature of injury | Part of body injured | Date of return of injured person to work | Initials of attending medical practitioner | Remarks |
| 9 | 10 | 11 | 12 | 13 | 14 | 15 |
| 1. | ||||||
| 2. | ||||||
| 3. | ||||||
| 4. | ||||||
| 5. |
| Name and surname of employee | Serial No. from Register in Form B | Nature of employment whether below ground or above ground | Actual number of days worked during the preceding year | Days of leave with wages enjoyed during the preceding year | Days of leave to which he is entitled | Arrears of leave carried over from the previous year | Total number of days of leave with wages due | Remarks, if any |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 |
| Space for affixing passport size photograph of the candidate | |
1. General development
2. Height...................Cms.
3. Weight...................Kg.
4. Eyes :
5. Ears :
6. Respiratory system.
Chest measurement :7. Circulatory system:
Blood PressurePulse8. Abdomen :
TendernessLiverSpleenTumour9. Nervous system:
History of fits or epilepsyParalysisMental helath10. Locomotory system
11. Skin
12. Hyrocele
13. Hernia
14. Any other abnormality
15. Unine:
ReactionAlbuminSugar16. Skiagram of chest
17. Any other "C" test considered necessary by the examining authority
18. Any opinion of specialist considered necessary
Place :Signature of the examining authority[Form P [Instituted by G.S.R. 656, dated 5th June, 1980](See rule 29-F(1) and 29-L)]Medical Standard of Fitness for Persons Employed1. The person should be in good mental and bodily health and free from any physical defect likely to interfere with his efficient employment in a mine.
2. Skeletal nervous system. - The limbs should be well formed and developed, and the function of all the limbs should be within normal limits. Any deformity should be recorded. There should be no deformity or paralysis which may interfere with his efficient employments in a mine.
3. Skin. - There should be no evidence of extensive and chornic skin disease or ulceration. In case of infective type of skin disease, the candidate could be made fit after he has undergone a treatment. All occupational skin diseases should be noted.
4. (a) Eye vision should be not less than the following standard:-
5. Hearing should be good. Any progressive disease affecting hearing/or occupational deafness should be recorded.
6. Speech must be without serious impediment. Unless this is also accompanied by generalised partial paralysis this should not be a reason for declaring unfit.
7. (a) Respiratory system should be sound and free from any chronic bronchial or laryngeal disease. This however alone should not be reason to make unfit.
8. Circulatory system. - There should be no evidence of any heart or vascular disease which may interfere with his efficient employment in a mine.
9. In case the candidate has hernia he may be declared fit after he has been successfully operated for the same.
10. Hydrocele if present should not be large enough to impede the normal activities off the candidate. In such cases he may be declared fit after being successfully operated.
11. The medical examination should include examination of urine and of other system for evidence of disease. Mere presence of albumen and sugar in the urine without any gross organic disease producing signs and symptoms should not be considered as a disability.
Form P-1(See rule 29-F(1) and 29-L)Medical Standard Of Fitness For Persons To Be Employed In Mines1. The person should be in good mental and bodily health and free from any physical defect likely to interfere with his efficient employment in a mine. Due allowance in the standard should be made for the age of a candidate.
2. Locomotor system. - The limbs should be well formed and developed and the function of all the limbs should be within normal limits. Any deformity should be recorded. There should be no deformity or paralysis which may interfere with his efficient employment in a mine. Any deformity noted should be recorded.
3. Skin. - There should be no evidence of extensive and chronic skin disease or ulceration.
4. (a) Distant vision eye with or without glasses should be not less than the following standard :-
| For workers employed on surface and in opencast workings | For workers employed below ground | |
| 1. Better eye | 6/12 | 6/6 |
| 2. Worse eye | 6/18 | 6/9 |
5. Hearing should be good. Any progressive disease effecting hearing should be recorded. The candidate should be able to hear conversational voice from a distance of 3 metres.
6. Speech must be without serious impediments.
7. (a) Respiratory system should be sound and free from any chronic laryngeal bronchial pulmonary disease. Tuberculosis of lungs if not active should not be a disqualification.
8. Circulatory system. - There should be no evidence of cardiac or vascular disease which may interfere with his efficient employment in a mine.
9. There should not be any evidence of disease of abdominal organs which is likely to affect his efficient discharge of duty in a mine.
10. In case the candidate has hernia, he may be declared fit after he has been successfully operated for the same.
11. Hydrocele if present should not be large enough to impede the normal activities of the person. If it is large enough he may be declared fit after being successfully operated.
12. The nervous system should be sound. Persons with history of epilepsy or any other type of organic or historical fits should not be declared fit for employment in a mine.
13. The medical examination should include examination of urine. Mere presence of albumen and sugar in the urine without any gross organic disease producing signs and symptoms should not be a disability.
14. Skiagram of the chest should also he obtained. If it is necessary the medical officer may direct the candidate to obtain the result of special tests or/and the opinion of a specialist from recognised institution/hospital.
Form Q[See rule 29-J(2)(a)]Notice Of Medical Re-Examination By Appellate Medical BoardNo................Date........20......MemorandumSHRI/Shrimati*.............,Nature of employment...............,serial number from From B Register ............., son/daughter/wife* of ......., who has appealed for a re-examination against the findings of a medical examination under rule 29-B of Mines Rules, 1955 that he/she is unfit for :1. He/She* is medically fit for any employment in mine.
2. He/She* is suffering from...........and is medically unfit for
3. He/She is suffering from..............and should get his disability cured/controlled* and should be again examined within a period of ......... months. He will appear for re-examination within a period of......... months. He/She will appear for re-examination within a period of months. He/She will appar for re-examination with the result of test of .............* and opinion of ......... specialist from ......... He/She may be permitted/not permitted* to carry on his duties during this period.
(Signature of members of Appellate Medical Board| Place : | 1. ....................................................... |
| Date : | 2. ....................................................... |
| 3. ....................................................... |
1. General development:
2. Height.....................Cms.
3. Weigth......................kg.
4. Eyes:
Distant vision (with or without glasses)1. General development:
2. Height.....................Cms.
3. Weigth......................kg.
4. Eyes:
Distant vision (with or without glasses)5. Ears :
6. Respiratory system
Chest measurement:7. Circulatory system:
Blood pressurePulse8. Abdomen:
TendernessLiverSpleenTumour9. Nervous system:
History of fits or epilepsyParalysisMental health10. Locomotor system
11. Skin
12. Hernia
13. Hydrocele
14. Any other abnormality
Urine:ReactionAlbuminSugar15. Skiagram of chest
16. Any other test considered necessary by the examining authority
17. Any opinion of specialist considered necessary.
Place :Signature of the Appellate Medical Board.Form T[(See rule 29-P(1)]Annual Return For The Year Ending On The 31st December| 1. | Name of mines | .............................................. |
| 2. | Postal address of Mines | .............................................. |
| 3. | Date of opening | .............................................. |
| 4. | Date of closing (if closed) | .............................................. |
| 5. | Situation of Mine (District/State) | .............................................. |
| 6. | Name of Owner (Postal address of owner) | .............................................. |
| 7. | Number of persons required to be medically examined | .............................................. |
| 8. | Number of persons medically examined | .............................................. |
| 9. | Number of persons declared medically unfit | .............................................. |
| 10. | Categorisationof the persons declared unfit | .............................................. |
| Observations | Remedial measures suggested | Action taken for remedial measures | Date on which action taken | Remarks, if any |
| Signature of Workmen's Inspector with date. | Signature of Manager with date. | |||
| Signature of mine official accompanying the workmen's inspector. | Signature of Manager with date. | |||
| Date : | Designation] |
| Nature of work | Extent of exemption | Conditions attached to exemption. |
| (1) | (2) | (3) |
| 1.Emergency involving serious risk to the safety of the mine or of person employed therein such as accidental explosion, ignition of gas, spontaneous heating, outbreak of fire, influx of noxious gases, irruption of water, premature collapse of any part of a mine or failure of power supply | Sections 28, 30, 31, 34 and 36(5) | 1. No person shall be employed on such work for more than 12 hours on any one day and 66 hours during each period of seven consecutive days commencing from his first employment on such work. |
| (2) The report referred to in sub-section(2) of section 38 shall be sent to the Chief Inspector on or before the last day of each month. | ||
| [2] [Substituted by G.S.R. 1886, dated 14-12-1965.](a)Urgent work in case of - | ||
| (i) an accident actual or apprehended in a mine involving work, such as clearing of falls of ground or erecting or withdrawing of support or completion of blasting operations; or | Section 28, 30, 31, 34 and 36(5) | (1) No person shall be employed beyond the limits of overtime specified in section 35. |
| (2) The report referred to in sub-section(2) of section 38 shall be sent to the Chief Inspector on or before the last day of each month. | ||
| (ii) a breakdown of any machinery, plant or equipment in a mine involving repairs renewals or alteration necessary to avoid stoppage of normal mining operations. | ||
| (b) work of a preparatory or complementary nature such as repairs of shafts and roadways or of haulage track; arranging for ventilation; fitting or shifting of pump, which must necessarily be carried on for the purpose of avoiding serious interference with the ordinary working of the mine. | ||
| (3) Operation of continuously operated machinery including winding engines for hoisting and lowering of men. | Section 28, 30, 31, 34 and 36(5) | (1) Applicable only when the person succeeding him fails to report for duty without prior notice, so as to enable him to work the whole or part of the subsequent shift. |
| (2) The report referred to in sub-section (2) of section 38 shall be sent to the Chief Inspector on or before the last day of each month. |
1. Any Inspector may enter and inspect any mine (by day and night) and make such examination and enquiry as may be necessary to determine the condition of the mine and to ascertain whether the provisions of this act and of the Regulation, Rules, and Bye-laws are being observed. If he has reason to believe that these provisions have been or are being contravened, he may search any place and take possession [of any material plan, section register or other record] [Substituted by G.S.R. 1886, dated 14-12-1965.] concerning the mine (Section 7).
2. Any Government, duty authorised by the Chief Inspector or an Inspector may enter any mine for the purpose of surveying, levelling and measuring after giving at least 3 days notice to the manager (Section 8).
3. Every owner, agent and manager of a mine shall afford every Inspector and every person authorised under section 8 all reasonable facilities for making an entry, inspection, survey, measurement, examination or enquiry under this Act.(Section 9).
[3-A. The Chief Inspector or an Inspector or an Officer authorised by him may undertake safety and occupational health survey in mines. The time spent by any person chosen for examination in such survey shall be counted towards his working time, so however that any overtime shall be sapid on ordinary rate of wages. If such person is found medically unfit on such survey he shall be entitled to medical treatment at the cost of the owner, agent or manager with full wages, during the period of such treatment. If after such treatment he is declared medically unfit to discharge his duty, and if such unfitness is directly ascribable to his employment he shall be entitled for an alternative employment or a disability allowance and in case he desires to leave the employment for payment of a lump sum compensation (Section 9A)]. [Inserted by G.S.R. 316, dated 14-4-1986 (w.e.f. 26-4-1986). ]Management of Mines4. Every mine shall be under the control, management [supervision] [Inserted by G.S.R. 1886, dated 14-12-1965] and direction of one manager having the prescribed qualifications (Section 17).
5. The owner, agent and manager of every mine shall be responsible that all operations carried on in connection with the mine are conducted in accordance with the provisions of this Act and of the Regulations, Rules, Bye-laws and any order made there under (Section 18).
[For any contravention of the provisions of this Act and of or off the Regulations, Rules, Bye-laws or orders made there under, the person who contravenes, the concerned supervisor the owner, the agent and the manager of the mines and in matters of canteen, crèche or pithead bath, the person appointed, if any under sub-section(2) of section 18 shall be deemed to be guilty.] [Inserted by G.S.R. 1886, dated 14-12-1965.]Provision of drinking water, ambulance appliances and latrines6. In every mine, both above and below ground -
7. Where there occurs in or about a mine an accident causing loss of life or serious bodily injury on any dangerous occurrence, a notice in the prescribed form shall be sent to the prescribed authorities and simultaneously a copy of such notice shall be posted at the mine on a special notice board and kept posted for [not less than fourteen days] [ Substituted by G.S.R. 316, dated 14-4-1986 (w.e.f. 26-4-1986).] from the date of such posting. (Section 23).
[Except for preventing further accidents or for saving life or for recovering dead bodies, the place of accident shall not be disturbed or altered before the arrival or without the consent of the Chief Inspector or an Inspector or before the expiry of 72 hours there from whichever is the earliest, unless discontinuance of work at the place of accident would seriously impede the workings of the mine.] [Inserted by G.S.R. 316, dated 14-4-1986 (w.e.f. 26-4-1986). ]8. Where any person employed in a mien contacts and disease connected with mining operations the owner, agent or manager shall send notice thereof to the Chief Inspector and to such other authorities as may be prescribed (Section 25)
[8-A. Every person whose employment is prohibited under sub-section (1-A) or sub-section (3) of section 22 or under sub-section (2) of section 22A of the Act, shall be paid the full wages for the relevant period or provided with alternative employment (Sections 22 and 22-A)] [Inserted by G.S.R. 316, dated 14-4-1986 (w.e.f. 26-4-1986).].Hours and Limitation of Employment9. No person shall work in a mine on more than six days in any one week (Section 28.)
10. If any person works, as provided under this Act, on any day of rest fixed for him, he should be given a compensatory day of rest within that of the following two months. (Section 29.)
11. No adult shall woek above ground in a mine for more than forty-eight hours in any week or [normally] [Inserted by G.S.R. 1886, dated 14-12-1965.] for more than nine hours in any day and he shall have at least half an hour's rest after working for not more than five hours. The spread-over of the period of work including rest interval shall not normally be more than 12 hours [Consecutive shifts for the same type of workers employed above ground shall not overlap] [Inserted by G.S.R. 1886, dated 14-12-1965.] (Section 30).
12. No adult shall work below ground in a mine for more than forty eight hours in any week or [normally] [Inserted by G.S.R. 1886, dated 14-12-1965.] for more than eight hours in any day, [***] [Omitted by G.S.R. 1886, dated 14-12-1965.] (Section 31).
13. [ Where in a mine a person works aboveground for more than nine hours or works below ground for more than eight hours on any day, or works for more than forty eight hours in any week, whether above ground or below ground, he shall get for such overtime work, wages at the rate of twice his ordinary rate of wages.] [Substituted by G.S.R. 1886, dated 14-12-1965. ]
["Ordinary rate of wages" means the basic wages plus any dearness allowance, underground allowance, incentive bonus (but not ordinary bonus), compensation in cash against free supply of food grains and edible oils (but not against free housing, free supply of coal, kerosene oil, tools and uniforms medical and educational facilities, sickness allowance) and in case of a person paid on piece-rate basis, the average of his full time earnings (exclusive of any overtime) during the preceding week.] [Substituted by G.S.R. 316, dated 14-4-1986 (w.e.f. 26-4-1986).]14. No person shall be allowed to work in a mine who has already been working in any other mine within the preceding 12 hours. (Section 34).
15. [ Except as may be permitted under clause (a) and (3) of section 39, no person employed in a mine shall be required or allowed to work for more than ten hours in any day inclusive of overtime. (Section 35).] [Substituted by G.S.R. 1886, dated 14-12-1965.]
16. The manager of very mine shall post outside the office a notice of working hours, and no person shall be allowed to work otherwise than in accordance with the notice (Section 36).
17. The provisions regarding weekly day of rest, hours of work above and belowground and of section 36 shall not apply to supervising staff (Section 37).
18. In case of an emergency, the manager may permit in accordance with the rules made under section 39, persons to be employed in contravention of the provisions regarding hours of work (Section 38).
Employment of adolescents19. [ A person below 18 years of age shall not work in any part of a mine unless he is an apprentice or a trainee in which case he may be below 18 years nut not below 16 years of age (Section 40).
20. Where an Inspector is of opinion that any person employed in a mine otherwise than an apprentice or other trainee is not an adult or that any person employed in a mine as an apprentice or other trainee is either below sixteen years of age or is no longer fit to work, the Inspector may serve on the manager of the mine a notice requiring that such person shall be examined by a certifying surgeon and such person shall not, if the Inspector so directs, be employed or permitted to work in any mine until he has been so examined and has been so examined and has been certified that h e is an adult or, if such person is an apprentice or trainee, that he is not below sixteen years of age and is fit to work. (Section 43).] [Substituted by G.S.R. 316, dated 14-4-1986 (w.e.f. 26-4-1986).]
[***] [Cls. 21 to 24 omitted by G.S.R. 316, dated 14-4-1986 (w.e.f. 14-4-1986).]25. [ (1) No women shall be employed in any part of a mine which is below ground.
27. [] [Substituted by G.S.R. 1886, dated 14-12-1965.](1) Every person employed in a mine who has completed a calendar year's service therein shall be allowed, during the subsequent calendar year, leave with wages calculated -
(a)in the case of a person employed below ground, at rate of one dya for every [fifteen days] [Substituted by G.S.R. 316, dated 14-4-1986 (w.e.f. 26-4-1986).] of work performed by him; and,(b)in any other case, at the rate of one day for every twenty days of work performed by him.28. [ For the leave allowed to a person, he shall be paid at a rate equal to the daily average of his total full-time earnings during the month immediately preceding his leave, exclusive of overtime wages and bonus, but inclusive of any dearness allowance and compensation in cash including such compensation, if any, accruing through the free issue of food grains, and other articles as persons employed in the mine may, for thee time being be entitled to. If figures for his average earnings are not available, the average shall be computed on the basis of the daily average of the total full time earnings of all persons similarly employed for that month. (Section 53).
29. Any person who has been allowed leave for not less than four days shall be paid wages due for the period of leave allowed before his leave beings. (Section 54).] [Substituted by G.S.R. 1886, dated 14-12-1965.]
Penalties30. Any person obstructing an Inspector in the execution of his duties may be punished with imprisonment up to three months or fine up to Rs. 500 or both (Section 63.)
31. Whoever makes, give or delivers any plan return, notice record or report containing a statement, entry or detail which is not to the best of his knowledge or belief true may be punished with imprisonment up to three months or a fine up to [Rs.1,000] [Substituted by G.S.R. 1886, dated 14-12-1965.] or both (Section 64).
32. Whoever knowingly uses for himself a certificate of fitness granted [under section 43] [Substituted by G.S.R. 316, dated 14-4-1986 (w.e.f. 26-4-1986).] to some other person or allows a certificate of fitness granted to him to be used by any other person, may be punished with imprisonment up to one month or a fine up to [Rs. 200] [ Substituted by G.S.R. 1886, dated 14-12-1965. ]; or both (Section 65).
[33 if any person below 18 years of age is employed in a mine except as an apprentice or trainee, the owner, agent or manager of such mine shall be punishable with a fine up to Rs. 500/- (Section 68).] [Substituted by G.S.R. 316, dated 14-4-1986 (w.e.f. 26-4-1986).]34. If any mine is run without a manager the owner or agent may be punished with imprisonment up to three months or with a fine up to [Rs. 2500] [Substituted by G.S.R. 1886, dated 14-12-1965.]; or both. (Section 69).
35. Whoever fails to give notice of any accidental occurrence or to post a copy of the notice on a special notice board, may be punished with imprisonment up to three months or a fine up to Rs. 500 or both (Section 70).
36. No person shall interfere with, misuse or wilful neglect to make use of any appliance provided for the purpose of health, safety of welfare of the workers or wilfully do any thing likely to endanger himself or others. (Section 2).
37. [] [Rule 37 renumbered by G.S.R. 1886, dated 14-12-1965.] Whoever contravenes any provision of any regulation or bye-law or of any order made there under relating to matters specified in clauses (d), (i), (m), (n), (o), (p), (r), (s), and (u) of section 57 shall be punished with imprisonment which may extend to Rs. 2,000 or with both. (Section 72-A).
38. Whoever contravenes any order issued under sub-section (IA), or subsection (2) or sub-section (3) of section 22 ["or under sub-section (2) of section 22-A"] [ Inserted by G.S.R. 316, dated 14-4-1986 (w.e.f. 26-4-1986). ] shall be punished with imprisonment up to two years and fine up to Rs. 5,000 (Section 72-B).
39. Whoever contravenes any provision of the Act or of any regulation rule or bye-law or of any order made thereunder (other than an order made under sub-section (I-A) or sub-section (2) or sub-section (3) of section 22) [or, under sub-section (2) of section 22-A] [Inserted by G.S.R. 316, dated 14-4-1986 (w.e.f. 26-4-1986).] shall be punishable -
40. [] [Rule 40 renumbered by G.S.R. 1886, dated 14-12-1965. ] Whoever contravenes any provision of this Act or of any regulation rule or bye-law or of any order made there under, for which no penalty is expressly provided may be punished with imprisonment up to three months, or a fine up to Rs. 1,000 or both (Section 73).
41. [ If any person who has been convicted for any offence other than an offence mentioned in clause 38 or 39 is again convicted for the same offence within two years of the previous conviction, he shall be punished, for each subsequent conviction, with double the punishment to which he would have been liable for the first contravention of such provisions. (Section 74.)] [Inserted by G.S.R. 1886, dated 14-12-1965.]
42. [ No fee or charge shall be realised from any person employed in a mine in respect of any protective arrangements or facilities to be provided or any equipment or appliance to be supplied under the Act. (Section 85-C)]. [Added by G.S.R. 316, dated 14-4-1986 (w.e.f. 26-4-1986).]
Sixth Schedule(See rule 80)| 1 | 2 |
| [All mines] [Substituted by G.S.R. 1786, dated 30-09-1970.]situated in the District of Lakhimpur in the State of Assam | One hour in advance of Indian Standard Time |