(1) There shall in every factory be provided and maintained so
as to be readily accessible during all working hours first-aid boxes
or cupboards equipped with the prescribed contents, and the number of such
boxes or cupboards to be provided and maintained shall not be less
than one for every one hundred and fifty workers ordinarily employed [1] [at any one time] in the factory. [2] [(2) Nothing except the prescribed contents shall be kept in a
first-aid box or cupboard. (3) Each
first-aid box or cupboard shall be kept in the charge of a separate responsible
person [3] [who holds a certificate in first-aid treatment recognised by the State
Government] and who shall always be readily available during the working hours
of the factory.] [4] [(4) In every factory wherein more than five hundred workers are [5] [ordinarily employed] there shall be provided and maintained an
ambulance room of the prescribed size, containing the prescribed equipment and
in the charge of such medical and nursing staff as may be prescribed [6] [and those facilities shall always be made readily available during the
working hours of the factory]. [STATE AMENDMENTS [Karnataka [7] [In Section 45 The words ?five hundred? the words ?two hundred? shall
be substituted.]]] (1)
In every
factory wherein five hundred or more workers are ordinarily employed the
occupier shall employ in the factory such number of welfare officers as may be
prescribed. (2) The State Government may prescribe the duties, qualifications and
conditions of service of officers employed under sub-section (1). [STATE AMENDMENTS [Karnataka [8] [In Section 49 (1)
in sub-section
(1), for the words ?five hundred? the words ?two hundred? shall be substituted; (2)
after
sub-section (1), the following shall be inserted, namely:- ?(1A) In every factory where two hundred or more women
workers are ordinarily employed the occupier shall employ in the factory, such
number of female supervisors, as may be prescribed.?]]] [1]
Inserted
by Act 25
of 1954, section 9 (w.e.f. 7-5-1954). [2]
Substituted by Act 25 of 1954, section 9, for sub-section (2) (w.e.f.
7-5-1954). [3]
Substituted by Act 94 of 1976, section 21, for "who is trained in
first-aid treatment" (w.e.f. 26-10-1976). [4]
Sub-section (3) re-numbered as sub-section (4)
by Act 25 of 1954,
section 9 (w.e.f. 7-5-1954). [5]
Substituted by Act 94 of 1976, section 21 for "employed" (w.e.f.
26-10-1976). [6]
Inserted by Act 94 of 1976, section 21 (w.e.f. 26-10-1976). [7]
Substituted by Factories (Karnataka Amendment) Act 2002(Act No.
01 of 2003)(karnataka). [8]
Sub-section (1) shall be Substituted and sub-section
(1A) shall be Inserted by Factories (Karnataka
Amendment) Act 2002(Act No. 01 of 2003)(karnataka).FACTORIES ACT, 1948 (KARNATAKA AMENDMENT)