Section 37 in The Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
37. Medical facilities.
- [Section 16(e)] [Words added by Punjab Government Notification No. GSR 73/CA30/79/Section 35/(Amd.(2)/93 dated 7th Sept. 1993.] - (1) The contractor shall ensure provision of suitable and adequate medical facilities for outdoor treatment to the migrant workmen free of cost for treatment of any ailment from which the migrant workman or any member of his family may suffer during his employment in the establishment or to meet any preventive measure against epidemic or any virus infection. Whenever any medicine is purchased by a migrant workman from market on the basis of the prescription issued by any doctor provided by the contractor or the principal employer, as the case may be, or any registered medical practitioner, the cost of such medicines including th consultation not exceeding rupees sixteen per consulation shall be reimbursed by the contractor to the migrant workman concerned within a period of seven days from the date of presentation of the bill by the migrant workman.(2)In the event of migrant workman or any of his family members suffering from any ailment requiring hospitalisation during his employment in the establishment, the contractor shall promptly arrange for the hospitalisation of the migrant workman or the concerned member of his family. The contractor shall bear entire expenses on treatment, hospital charge (including diet), if any, and travel expenses for the patient from the place of his residence to the hospital and back.(3)Every contractor shall provide and maintain so as to be readily accessible during all working hours first-aid boxes at the rate of not less than one box for one hundred and fifty workmen or part thereof.(4)The first-aid box shall be distinctly marked with a Red Cross on a white ground and shall contain the following equipment, namely :-(a)for the establishments in which number of migrant workmen employed does not exceed fifty, each first-aid box shall contain the following equipment :-(i)six small sterilized dressings;(ii)three medium size sterilized dressings;(iii)three large size sterilized dressings;(iv)three large size sterilized burn dressings;(v)one (30 ml) bottle containing two per cent alcoholic solution of iodine;(vi)one (30 ml) bottle containing salvolatile having the dose and mode of administration indicated on the label;(vii)one snake-bite lancet;(viii)one (30 mgs.) bottle of potassium parmanganate crystals;(ix)one pair of scissors;(x)one copy of the first-aid leaflet issued by the Director General, Factory Advice Service and Labour Institute, Government of India;(xi)one bottle containing 100 tablets (each of 5 grains) of aspirin;(xii)ointment for burns; and(xiii)One bottle of suitable surgical antiseptic solution.(b)for establishments in which the number of migrant workmen exceeds fifty each first-aid box shall contain the following equipment :-(i)twelve small sterilized dressings;(ii)six medium size sterilized dressings;(iii)six large size sterilized dressings;(iv)six large size sterilized burn dressings;(v)six (15 gms.) packets sterilized cotton wool;(vi)one (80 ml.) bottle containing two per cent alcoholic solution iodine;(vii)one (60 ml.) bottle containing salvolatile having the dose and mode of administration indicated on the label;(viii)one roll of adhesive plaster;(ix)one snake-bite lancet;(x)one (30gms.) bottle of pottasium parmanganate crystals.(xi)one pair of scissors;(xii)one copy of the first-aid leaflet issued by the Director General, Factory Advisory Service and Labour Institute, Government of India;(xiii)one bottle containing 100 tablets (each of 5 grains) of aspirin;(xiv)ointment for burns; and(xv)One bottle of suitable surgical antiseptic solution.(5)Adequate arrangement shall be made for immediate recoupment when necessary.(6)Nothing except the contents mentioned in sub-rule (4) shall be kept in the first-aid box.(7)The first-aid box shall be in the charge of a responsible person who shall always be readily available during the working hours of the establishment.(8)The person incharge of the first-aid box shall be a person trained in first-aid treatment, in establishments where the number of migrant workmen is one hundred and fifty or more.
