Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 63K(1)] [Section 63K] [Entire Act]

State of West Bengal - Subsection

Section 63K(1)(a) in The West Bengal Factories Rules, 1958

(a)For factories employing upto 50 workers.
(i)the services of a Factory Medical Officer shall be available to carry out the pre-employment and post-employment periodical medical examination as stipulated under rule 63J and to render medical assistance as and when required;
(ii)there shall be a minimum of 5 persons trained in first-aid procedures of whom at least one person shall always be available during the working hours; and
(iii)there shall be fully equipped first-aid box for the use of the workers.