Section 37 in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
37. Medical facilities.
(1)The contractor shall ensure provisions of suitable and adequate medical facilities for outdoor treatment to the migrant workman 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 on the basis of the prescription issued by any Doctor, provided by the contractor or the principal employer, as the case may be, or in absence of such medical officer or referred to any other Registered Medical Practitioner or specialist by any such registered medical practitioner or specialist the cost of such medicine 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:Provided that the contractor or the Principal Employer, as the case may be, shall be liable to reimburse the cost of medicine prescribed by any registered medical practitioner only when the contractor/Principal Employer has not provided a doctor.(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 the entire expenses on treatment, hospital charges (including diet) if any, and travel expenses for the patient from the place of his/her 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 equipments, namely :-(a)For establishments in which number of migrant workmen employed does not exceed fifty, each first-aid box shall contain the following equipments: -(i)6 small sterilized dressings;(ii)3 medium size sterilized dressings;(iii)3 large size sterilized dressings;(iv)3 large sterilized burn dressings;(v)1 (30 ml.) bottle containing a two per cent alcoholic solution of iodine;(vi)1 (30 ml.) bottle containing salvolatile having the dose and mode of administration indicated on the label;(vii)1 snake-bite lancet;(viii)1 (30 grms.) bottle of potassium parmanganate crystals;(ix)1 pair of scissors;(x)1 copy of the first-aid leaflet issued by the Director-General. Factory Advice Service and Labour Institutes, Government of India;(xi)a bottle containing 100 tablets (each of 5 grains) of aspirin;(xii)Ointment for burns; and(xiii)a 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 equipments. -(i)12 small sterilized dressings;(ii)6 medium size sterilized dressings;(iii)6 large size strelized dressings;(iv)6 large size streilized burn dressings;(v)6 (15 grams.) packets sterilized cotton wool;(vi)1 (80 ml. bottle containing a two per cent alcoholic solution of iodine;(vii)1 (60 ml.) bottle containing salvolatile having the dose and mode of administration indicated on the label;(viii)1 roll of adhesive plaster;(ix)a snake-bite lancet;(x)1 (30 gms.) bottle of potassium parmanganate crystals:(xi)1 pair scissors;(xii)1 copy of the first-aid leaflet issued by the Director-General. Factory Advice Service and Labour Institutes, Government of India;(xiii)A bottle containing 100 tablets (each of 5 grains) aspirin;(xiv)Ointment for burns, and(xv)a bottle of a suitable surgical antiseptic solution.(5)Adequate arrangement shall be made for immediate recoupment of the equipment 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 charge of a responsible person who shall always be readily available during the working hours of the establishment.(8)The person-in-charge of the first-aid box shall be a person trained in first-aid treatment in establishments where the number of migrant workman is one hundred and fifty or more.
