Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973, India-legitquest

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LIMESTONE AND DOLOMITE MINES LABOUR WELFARE FUND RULES, 1973

Preamble - LIMESTONE AND DOLOMITE MINES LABOUR WELFARE FUND RULES, 1973

LIMESTONE AND DOLOMITE MINES LABOUR WELFARE FUND RULES, 1973¹

PREAMBLE

Whereas the draft of the Limestone and Dolomite Mines Labour Welfare Fund Rules, 1973, was published as required by sub-section (i) of section 16 of the Limestone and Dolomite Mines Labour Welfare Fund Act, 1972 (62 of 1972), at pages 1278 to 1295 of the Gazette of India, Part II, section 3, sub-section (i), dated the 30th June, 1973, under the Notification of the Government of India in the Ministry of Labour and Rehabilitation (Department of Labour and Employment) No. GSR 689, dated the 12th June, 1973, inviting objections and suggestions from all persons likely to be affected thereby, till the 15th August, 1973;

And whereas the said Gazette was made available to the public on the 30th June, 1973;

And whereas the objections and suggestions received from the public on the said draft have been considered by the Central Government;

Now, therefore, in exercise of the powers conferred by section 16 of the said Act, the Central Government hereby makes the following rules, namely:--

Rule 1 - Short title and commencement

(1) These rules may be called The Limestone and Dolomite Mines Labour Welfare Fund Rules, 1973.

(2) They shall come into force on the 1st day of December, 1973.

Rule 2 - Definitions

In these rules, unless the context otherwise requires,--

(1) "the Act" means the Limestone and Dolomite Mines Labour Welfare Fund Act, 1972 (62 of 1972);

^¹[(2) * * *]

(3) "Central Advisory Committee", means a Committee constituted under section 7 of the Act;

(4) "Chairman" means the Chairman of an Advisory Committee or the Central Advisory Committee, as the case may be;

(5) "Commissioner" means a Limestone and Dolomite Mines Welfare Commissioner appointed by the Central Government under section 8, for the State or States concerned;

(6) "Form" means a form appended to these rules;

(7) "Fund" means the Limestone and Dolomite Mines Labour Welfare Fund;

(8) "Member" means a member of an Advisory Committee or the Central Advisory, Committee, as the case may be;

(9) "Schedule" means a Schedule appended to these rules;

(10) "Section" means a section of the Act;

(11) "Treasury" means any Government Treasury or Sub-treasury.

1. Omitted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1978, w.e.f. 26-8-1978 vide GSR 1063, dated 26-8-1978.

Rule 3 - Composition

(1) (a) The Central Advisory Committee shall consist of the following persons, to be appointed by the Central Government, namely:--

¹[(i) Chairman;

(ii) an officer of the Central Government, who shall be the Vice-Chairman, ex-officio;

(iii) two officers of the Central Government to be nominated by the Government, ex-officio;

²[(iv) Three Welfare Commissioners to be nominated by the Central Government ex-officio;]

(v) such number of persons to represent the owners of Limestone and Dolomite Mines as are equal in number to the aggregate of those provided in sub-clauses (ii) to (iv) to be appointed, after consultation with such organisations, if any, of the owners as may be recognised by the Central Government in this behalf; (vi) such number of persons, of whom one shall be a woman, to represent the persons employed in Limestone and Dolomite Mines as are equal in number to those provided in sub-clause (v) to be appointed, after consultation with such organisations, if any, of persons so employed as may be recognised by the Central Government in this behalf.]

(b) An officer of the Central Government shall be the Secretary of the Central Advisory Committee and shall be entitled to attend and take part in the meetings of the Committee, but shall not be entitled to vote.

(2) (a) Each Advisory Committee constituted under section 6 shall consist of the following persons, to be appointed by the Central Government, namely:--

(i) the Chairman;

(ii) an officer called the Limestone and Dolomite Mines Welfare Commissioner, who shall be the Vice-Chairman -- ex-officio;

(iii) one representative of the Central Government -- ex-officio;

(iv) a Member of the Legislative Assembly appointed in consultation with the Government of the State concerned;

(v) two persons to represent the owners of the Limestone and Dolomite Mines to be appointed, after consultation with the organisations of the owners, if any, as may be recognised by the Central Government;

(vi) two persons to represent the persons employed in the Limestone and Dolomite Mines, to be appointed after consultation with the organisations of the persons employed, if any, as may be recognised by the Central Government;

(vii) a woman; if no woman has been appointed under sub-clause (vi).

(b) An officer of the Limestone and Dolomite Mines Labour Welfare Organisation of the State or States concerned shall be the Secretary of the Advisory Committee, and shall be entitled to attend and take part in the meetings of the Committee, but shall not be entitled to vote.

Rule 4 - Term of office

(1) A member shall, unless he resigns his office or dies an earlier date, hold office for a period not exceeding three years, as may be determined by the Central Government in each case, from the date of publication of the notification appointing him a member of the Advisory Committee or the Central Advisory Committee as the case may be, and shall be eligible for reappointment:

Provided that an outgoing member may continue in office until the appointment of his successor is notified in the Gazette of India.

(2) A member appointed to fill a casual vacancy shall hold office for as long as the member whose place he fills would have been entitled to hold office if the vacancy had not occurred.

(3) If a member is unable to attend a meeting of the Advisory Committee or the Central Advisory Committee the Central Government may nominate, or the body which is represented by him, may by notice in writing signed on its behalf and by the said member, addressed to the Chairman of the Committee, depute a substitute in his place to attend the meeting and such nominated or deputed member shall have all the rights of a member in respect of that meeting.

Rule 5 - Resignation

A non-official member may resign his office by letter addressed to the Chairman and the resignation shall take effect from the date of its acceptance or on the expiry of thirty days from the date of its receipt by the Chairman whichever is earlier.

Rule 6 - Absence from India

(1) Before a non-official member leaves India he shall intimate to the Chairman the date of the departure from and the date of his expected return to India, and if he intends to be absent from India for a period longer than six months, he shall tender his resignation.

(2) If any such member leaves India without taking action as required under sub-rule (1), he shall be deemed to have resigned with effect from the date of his departure from India.

Rule 7 - Vacation of office

A non-official member shall be deemed to have vacated his office,--

(a) if he becomes of unsound mind or is declared insolvent; or

(b) if he is convicted for any offence which in the opinion of the Central Government involves moral turpitude; or

(c) if he is absent from three consecutive meetings of the Advisory Committee or the Central Advisory Committee without leave of absence from the Chairman; or

(d) if, in the opinion of the Central Government it is not desirable that he should continue to be a member of the committee; or

(e) if he ceases to represent the interest for representing which he was appointed.

Rule 8 - Power to co-opt

(1) An Advisory Committee or the Central Advisory Committee may, at any time and for such period as it thinks fit, co-opt any person or persons to the Advisory Committee.

(2) A person co-opted under sub-rule (1) shall exercise all the powers and functions of a member under these rules, but shall not be entitled to vote.

Rule 9 - Power to invite persons to attend meetings

An Advisory Committee or the Central Advisory Committee or its Chairman may at any time and for such meeting or meetings as is or are considered necessary, invite any person or persons to attend the meeting or meetings of the Committee and a person or persons so invited shall exercise all the powers of a member under these rules, except that he or they shall not be entitled to vote on any question coming before the Committee.

Rule 10 - Remuneration to members

(1) Every non-official member, including a non-official member co-opted under rule 8, shall be entitled to receive travelling allowance and daily allowance ³[and conveyance allowance] in accordance with the instructions contained in the Ministry of Finance Office Memorandum No. F 6(26)-E.IV/59, dated the 5th September, 1960, as for the time being in force.

⁴[* * *]

⁵[(2)] The allowances under this rule shall be admissible only on production of a certificate by the non-official members to the effect that they have not claimed or drawn travelling or daily allowance ¹[or conveyance allowance] in respect of the journeys and halts from any other source.

Rule 11 - Disposal of business

(1) Every question which an Advisory Committee or the Central Advisory Committee is required to take into consideration shall be considered either at a meeting or, if the Chairman so directs, by sending the necessary papers to every member for opinion:

Provided that the papers may not be sent to member who is absent from India.

(2) When a question is referred to an Advisory Committee or the Central Advisory Committee for opinion, any member may request that the question be considered at a meeting and thereupon the Chairman may, and if the request is made by three or more members, shall, direct that it be so considered.

(3) If not less than three members of an Advisory Committee or the Central Advisory Committee request the Chairman thereof to refer any matter to the Committee, the Chairman shall refer that matter to it accordingly.

Rule 12 - Time and place of meetings

An Advisory Committee or the Central Advisory Committee shall meet at such places and times as may be appointed by the Chairman.

Rule 13 - Notice of meetings and list of business

(1) Notice shall be given to every member present in India at the time and place fixed for each ordinary meeting at least fifteen days before such meeting and every member shall be furnished with a list of business to be considered at the meeting:

Provided that when an emergency meeting is called by the Chairman such notice shall not be necessary.

(2) No business which is not on the list shall be considered at a meeting without the permission of the Chairman.

Rule 14 - Presiding at meetings

The Chairman shall preside at every meeting at which he is present and in his absence, the Vice-Chairman shall preside.

Rule 15 - Quorum

No business shall be transacted at a meeting of an Advisory Committee or the Central Advisory Committee whether an ordinary or emergency meeting unless at least three members in the case of an Advisory Committee and ten members in the case of the Central Advisory Committee having the right to vote are present, of whom the Chairman or Vice-Chairman shall be one:

Provided that if at any meeting less than three or ten, as the case may be, of such members attend, the Chairman may adjourn the meeting to a date not less than seven days later, informing the members present and sending notice to the other members that he proposes to dispose of the business at the adjourned meeting whether there is a quorum or not and it shall thereupon be lawful to dispose of the business at the adjourned meeting irrespective of the number of members attending it.

Rule 16 - Recommendation by majority

(1) Every question at a meeting of an Advisory Committee or the Central Advisory Committee shall be decided by a majority of votes of the members present and voting on that question; but the minority shall all cases have the right of requiring their dissent to be noted.

(2) Every question referred to the members for opinion shall, unless the Chairman in pursuance of sub-rule (2) of rule 11 reserves it for consideration at a meeting, be decided in accordance with the opinion of the majority of members recording opinion with the time allowed.

(3) In the case of an equal division of votes or opinion, the Chairman shall be given an additional vote or opinion.

Rule 17 - Minutes of meetings

The proceedings of each meeting of an Advisory Committee or the Central Advisory Committee shall be circulated to all members present in India, as soon as possible after the meeting, shall be read out and confirmed at the next meeting of the Committee, shall be signed by the Chairman or the Vice-Chairman presiding, as the case may be, and shall thereafter be recorded in a minute book, which shall be kept for permanent record.

Rule 18 - Headquarters of an Advisory Committee or the Central Advisory Committee

The Headquarters of an Advisory Committee shall be at such place or places as may be fixed by the Central Government and the Headquarters of the Central Advisory Committee shall be in New Delhi.

Rule 19 - Executive of an Advisory Committee

(1) The Commissioner shall be the Chief Executive of an Advisory Committee and exercise the executive functions of the Committee on its behalf.

(2) The Secretary of an Advisory Committee shall carry out routine duties and shall exercise such powers and discharge such duties as the Commissioner may, with the approval of the Central Government, delegate to him.

Rule 20 - Rule 20

⁶[* * *]

Rule 21 - Conditions of service of persons appointed under section 8 of the Act

Until other provision is made in this behalf, persons appointed under section 8 of the Act shall be governed by such rules relating to the terms and conditions of service of Government servants generally, as may be made applicable, with modification, if any to such persons by the Central Government.

Rule 22 - Schemes of expenditure

(1) The sanction of the Central Government to the budget shall, if no specific mention is made to the contrary, be deemed to include sanction to expenditure on all approved schemes included in the budget.

(2) The Commissioner shall have power, subject to the provision in the sanctioned budget, to incur expenditure on administrative staff and welfare schemes:

Provided that:

(i) he shall have no powers to sanction any scheme, not included in the budget, if it involves expenditure exceeding Rs. 50,000 non-recurring and Rs. 5,000 recurring a year; and

(ii) any new scheme within these limits shall require the approval of the Finance Sub-Committee before any expenditure on it is incurred.

(3) The Commissioner may sanction, without reference to the Advisory Committee, expenditure on contingencies, supplies and services and purchases of articles required for the running of the organisation under him subject to financial provision in the sanctioned budget and to the condition that the expenditure on any single object shall not exceed Rs. 2,000 non-recurring and Rs. 400 recurring.

Rule 23 - Budget

(1) The annual budget as prepared by the executive in consultation with the Finance Sub-Committee shall be considered by the Advisory Committee concerned each year and thereafter a copy of the budget, as approved by the Advisory Committee, shall be forwarded not later than the 1st day of October each year for sanction to the Central Government which may make such alterations therein as it considers necessary before according its sanction.

(2) The budget to be forwarded to the Central Government shall be accompanied by detailed self-contained notes explaining new schemes included therein.

Rule 24 - Other matters to be considered by the Advisory Committee

(1) An Advisory Committee shall, besides carrying out its statutory duties, consider and advise upon any matter concerning these rules referred to it by the Central Government or State Government for advice.

(2) An Advisory Committee shall also consider the budget and any other matter that may be laid before it by the Commissioner.

Rule 25 - Committee to be informed of expenditure

A memorandum setting forth any grant made or expenditure incurred since the last meeting shall be laid at each meeting of an Advisory Committee.

Rule 26 - Finance Sub-Committee

(1) An Advisory Committee shall elect from among its members two persons of whom one shall be a person representing the owners of the limestone mines or dolomite mines or of both and the other representing the workers of the limestone mines or dolomite mines or of both, to constitute a Finance Sub-Committee of which the Commissioner shall be an additional member and president.

(2) An Advisory Committee may at any time co-opt a person or persons to the Finance Sub-Committee and any person so co-opted shall exercise all the powers and functions of a member of such Sub-Committee, but shall not be entitled to vote and shall not solely by reason of being so co-opted be a member of that Advisory Committee.

(3) Notice of every meeting of the Finance Sub-Committee shall be sent to the Chairman of the Advisory Committee who may attend such meeting if he so desires, and if he does so attend, he shall, notwithstanding anything contained in sub-rule (1), preside and shall be entitled to vote.

Rule 27 - Duties of the Finance Sub-Committee

The duties of the Finance Sub-Committee shall be to frame schemes of expenditure, to advise on the budget drawn up by the Executive of the Advisory Committee and on the accounts of the Advisory Committee and also in regard to all expenditure and to consider all schemes referred to in proviso (ii) to rule 22.

Rule 28 - Other Sub-Committees

Any Advisory Committee, may, as and when considered necessary, constitute from among its members, as many sub-committees as it may deem necessary for considering and reporting on such matters as may be specifically assigned to it.

Rule 29 - Meetings of Sub-committees

The meetings and proceedings of the Finance Sub-Committee and any other Sub-committee which may be constituted under rule 28 shall be governed by the provisions herein contained for regulating the meetings and proceedings of an Advisory Committee in so far as the same are applicable.

Rule 30 - Grants

(1) In each case in which a grant is made by or with the approval of the Central Government to a State Government, a local authority, the owner of a limestone or dolomite mine, or any other person, in aid of any scheme approved by the Central Government for the purposes of the Act, the Central Government may impose conditions necessary for ensuring:

(a) that the work for which the grant is made is duly and promptly executed and the money is actually utilised for the purpose for which it is granted;

(b) that the data on which the grant is calculated are in accordance with facts;

(c) that any particulars which the Central Government may from time to time require for the proper discharge of its responsibilities are promptly supplied;

(d) that all necessary facilities for inspection are accorded to persons duly authorised by the Central Government for the purpose of clause (a) or for checking the correctness of any particulars supplied under clause (c) or for the collection of any such particulars;

(e) that proper accounts of the money granted are kept and are submitted for audit by such persons as the Central Government may authorise in this behalf; and

(f) that an additional statement of accounts together with a certificate of a Registered Accountant or other recognised body of auditors to the effect that the accounts are correct, is furnished by the grantee.

(2) Before making a grant to a local authority, or the owner of a limestone or dolomite mine or any other person the Central Government shall require such local authority or owner, or such person, to execute a bond for the fulfilment of conditions imposed by Central Government under sub-rule (1).

(3) It shall be the condition of every bond executed under sub-rule (2) that in the event of the local authority or owner of the mine or such person violating any condition imposed under sub-rule (1) such local authority or owner or person shall be liable to pay to the Central Government such sum by way of penalty as may be specified in the bond in addition to the refund of the entire remaining grant-in-aid.

Rule 31 - Standard of dispensary or hospital services

^¹[(1) The standard of dispensary or hospital services to be provided by owners of limestone or dolomite mines for the purpose of getting the grants-in-aid envisaged in clause (c) of sub-section (2) of section 5 of the Act shall be as specified in Schedules I and IA, as the case may be, (hereinafter in this rule and in rules 32 and 33 referred to as the prescribed standard).

(2) There shall be maintained an independent dispensary or hospital at the site of each limestone or dolomite mine according to the prescribed standard:

Provided that a common main dispensary or hospital may be maintained for several limestone or dolomite mines with branch dispensaries or hospitals attached to each limestone or dolomite mine subject to the following conditions, namely:--

(i) the common main dispensary or hospital shall maintain the standards prescribed for the aggregate number of workers of all the limestone or dolomite mines served by it or the standard maintained by it during the year 1973 in case of common main dispensary and before the publication of these rules in case of maintenance of hospitals, whichever is higher;

(ii) every branch, dispensary or hospital shall have a qualified doctor and a qualified compounder (pharmacist);

(iii) the common main dispensary or hospital shall be so situated, that none of the limestone or dolomite mines served by it is more than fifteen kilometres away from it; and

(iv) the common main dispensary or hospital shall maintain an ambulance van for taking serious cases of injury and sickness from the branch dispensary or hospital to the common main dispensary or hospital.

(3) The Welfare Commissioner may, if he is satisfied that any dispensary or hospital is being efficiently run and serves the purpose for which it is established, for reasons to be recorded in writing, waive any of the requirements specified in the prescribed standard:

Provided that no such dispensary or hospital shall contain any room other than a store room which is less than four metres by three metres in area:

Provided further that a medical licentiate may be appointed to be incharge of a dispensary or hospital catering to more than 250 workers only if he has ten years experience as a medical officer in independent charge of a main dispensary.]

Rule 32 - Inspection

^¹[The dispensary or hospital services maintained by owners of limestone or dolomite mine shall be inspected at intervals not exceeding one year by such medical or other officer as may be authorised by the Welfare Commissioner for the purpose or by the Welfare Commissioner himself whenever he considers it necessary and the inspecting officer or the Welfare Commissioner, as the case may be, shall, if the dispensary or hospital conforms to the prescribed standard, issue a certificate in Form A which shall be valid for a period of one year from the date of issue.]

1. stituted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1981, w.e.f. 12-6-1982.

Rule 33 - Submission of periodic returns

Every owner of a limestone or dolomite mines who maintains a dispensary or hospital service according to the prescribed standard shall submit to the Welfare Commissioner,--

(i) in January and July of each year a statement showing the total amount of limestone or dolomite produced in his mine during the preceding six months; and

(ii) in January of each year a certified statement of expenditure incurred on the dispensary or hospital during the preceding twelve months.]

Rule 34 - Standard of maternity center

(1) The standard of maternity center to be provided by owners of limestone or dolomite mines for the purpose of getting the grants-in-aid envisaged in clause (c) of sub-section (2) of section 5 of the Act shall be as specified in Schedule II, hereinafter in this rule and in rules 35, 36 and 37 referred to as the prescribed standards.

(2) There shall be maintained an independent maternity center at each limestone or dolomite mine according to the prescribed standard:

Provided that a common main maternity center may be maintained for several limestone or dolomite mines with branch maternity centers attached to each limestone or dolomite mine subject to the following conditions, namely:--

(i) the common main maternity center shall maintain the standards prescribed for the aggregate number of workers of all the limestone or dolomite mines served by it or the standard maintained by it during the year 1972, whichever is higher;

(ii) every branch maternity center shall have a qualified doctor and a qualified compounder;

(iii) the common main maternity center shall be so situated that none of the limestone or dolomite mines served by it is more than fifteen kilometers away from it; and

(iv) the common maternity center shall maintain an ambulance van for taking serious cases from the branch-maternity centers to the common maternity center.

(3) The Commissioner may, if he is satisfied that a maternity center is being efficiently run and serves the purpose for which it is established, waive any of the requirements specified in the prescribed standard:

Provided that the functions of a lady health visitor may be performed by u fully qualified and registered mid-wife who has not less than ten years experience as a mid-wife:

Provided further that a lady medical licenciate may be appointed to be incharge of a maternity center catering to more than 1,000 workers if she has ten years experience as a medical officer in independent charge of a mine maternity center.

Rule 35 - Inspection

The maternity center maintained by owners of limestone or dolomite mines shall be inspected at intervals not exceeding one year by such medical or other officer as may be authorised by the Commissioner for the purpose or by the Commissioner himself whenever he considers it necessary and the inspecting officer or the Commissioner as the case may be, shall, if the center conforms to the prescribed standard, issue a certificate in Form B which shall be valid for a period of one year from the date of issue.

Rule 36 - Submission of periodic returns

Every owner of a limestone or dolomite mine who maintains a maternity center according to the prescribed standard shall submit to the Commissioner in January of each year a certified statement of the expenditure incurred on the maternity center during the preceding twelve months.

Rule 37 - Extent of grant-in-aid

¹[Every owner of limestone or a dolomite mine who maintains a dispensary, hospital or a maternity center for the benefit of labour employed in his mine, which conforms to the prescribed standard under rule 31 or 34, as the case may be, and is subject to inspection under rule 32 or 35, as the case may be, shall, if he desires, to carry on improvement of the ^²[existing facilities], in case of dispensary and maternity center, and before the publication of Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1981, in case of hospital be eligible for grant-in-aid in respect of non-recurring expenditure on such improvement as the Central Government may decide, subject to the condition that it shall not exceed 50 per cent of the said expenditure.

(2) Every owner of Limestone or Dolomite Mine who maintains a dispensary, hospital or maternity center for the benefit of the labour employed in his mine shall, if the Welfare Commissioner is of the opinion that the dispensary, hospital or maternity center conforms to the prescribed standard, be eligible to a grant-in-aid which shall not exceed:--

(i) the amount of duty at the rate of twenty paise per metric tonne of Limestone or Dolomite, as the case may be, produced by the mine less the proportionate cost of recovery; or

(ii) 75 per cent of amount spent by the owner of the mine on the maintenance of the dispensary, hospital or maternity center as determined by the Welfare Commissioner, whichever is less:

Provided that in the case of a dispensary, hospital or maternity center which serves other workers and the members of the public, the amount spent by the owner of the mine on the maintenance of the dispensary, hospital or maternity center services for the purpose of this clause may, if separate expenditure figures are not available, be determined by the Chairman on proportionate basis.]

1. tuted by the Limestone-and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1981, w.e.f. 12-6-1982.

2. ed for "facilities existing immediately before the 1st April, 1973" by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1987, w.e.f. 28-3-1987.

Rule 38 - Standard of facilities for education and recreation

(1) The standard of facilities for education and recreation of workers to be provided by owners of limestone or dolomite mines for the purpose of getting grants-in-aid as envisaged in clause (c) to sub-section (2) of section 5 of the Act shall be as specified in Schedule HI, hereinafter in this rule and in rules 39and 40 referred to as the prescribed standard.

(2) There shall be maintained an independent welfare center at each limestone or dolomite mine according to the prescribed standard.

(3) The Commissioner may, if he is satisfied that the center is being efficiently maintained and serves the purpose for which it is established, waive any of the requirements specified in the prescribed standard.

Rule 39 - Inspection

⁵[The welfare center maintained by owners of limestone or dolomite mines shall be inspected at intervals not exceeding one year by such officer as may be authorised by the Commissioner for the purpose or by the Commissioner himself whenever he considers it necessary and the inspecting officer or the Commissioner, as the case may be, shall, issue a certificate in Form C, indicating whereas the center conforms to the prescribed standard or not, which shall be valid for a period of one year from the date of issue.]

Rule 40 - Submission of periodic returns

Every owner of a limestone or dolomite mine who maintains welfare center according to the prescribed standard shall submit to the Commissioner:

(i) immediately on the establishment of the welfare center, adequate proof to the satisfaction of the Commissioner showing the capital expenditure incurred on the construction and equipment of the welfare center, and

(ii) in January each year a certified statement of the expenditure incurred on the welfare center during the preceding twelve months:

Provided that the statement shall not include expenditure, if any, incurred on repairs and replacements.

Rule 41 - Extent of grant-in-aid

Every owner of a limestone or a dolomite mine who maintains a welfare center for the benefit of the labour employed in his mine which conforms to the prescribed standard under rule 38 and is subject to inspection under rule 39 be eligible to a grant-in-aid which shall not exceed 50 per cent of the amount spent by the owner of the mine in the construction and equipment of the welfare center subject to a maximum of Rs. ⁶[15,000]

Rule 42 - Assessing and collecting authority for duty of excise

The Commissioner shall be responsible for the assessment and collection of the cess levied under the Act.

Rule 43 - Maintenance of registers

(1) (a) Every owner of a limestone or dolomite mine shall maintain in Form D a date-wise register of production and disposal of limestone or dolomite.

(b) At the close of each month, the entries made against each date in the register shall be totalled and the total production and disposal during the month shall be entered therein.

(c) The duty of excise, as fixed under section 3, payable by the owner of the mine to the Central Government on the limestone or dolomite used by such owner for any purpose in connection, with the manufacture of cement, iron or steel shall be worked out and recorded in the register itself.

Explanation.--In calculating the duty of excise payable, a fraction of less than half a tonne in the total of limestone or dolomite used during the month shall be ignored and a fraction of half or more than half of a tonne shall be reckoned as one tonne.

^¹[(1A) (a) Every purchasing agent or stockist of limestone or dolomite shall maintain in Form D-1 a date-wise register of the receipts and disposal of limestone or dolomite.

(b) At the close of each month the entries made against each date in the register shall be totalled and the total receipt and disposal during the month shall be entered therein.

(c) The duty of excise as fixed under section 3 payable by the purchasing agent or the stockist under section 4 in relation to such limestone or dolomite to the occupier of factory shall be calculated and recorded in the register itself along with the amount of duty actually paid.

Explanation.--In calculating the duty of excise payable, a fraction of less than half a tonne in total of limestone or dolomite sold or otherwise disposed of to the occupier of any factory during the month shall be ignored and a fraction of half or more than half a tonne shall be reckoned as one tonne.]

(2) (a) Every occupier of a factory receiving limestone or dolomite shall maintain in Form E a date-wise register of receipt of limestone or dolomite and the amount of duty of excise collected under clause (a) of sub-section (1) of section 4, in the manner specified in sub-rule (4) of rule 47.

(b) At the close of each month, the entries made against each date in the register shall be totalled and the total quantity of limestone or dolomite and amount of duty of excise collected during the month shall be entered therein.

1. ted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983, w.e.f. 13-8-1983.

Rule 44 - Submission of returns

(1) Every owner of a limestone or dolomite ^¹[, purchasing agent or stockist) mine and every occupier of a factory receiving limestone or dolomite shall submit to the Commissioner, in duplicate, a return in Form D ³[, Form D-1] and Form E, respectively for each month in accordance with the entries made in the register maintained under sub-rule (1) ^²[, or sub-rule (1A)] or sub-rule (2) of rule 43, as the case may be, duly signed by him or any other person authorised by him in this behalf, so as to reach the Commissioner not later than the last day of the month following the month to which the return pertains.

(2) If by reason of the fact that no limestone or dolomite was produced or disposed of in any manner by the owner of a mine, ^³[or no limestone or dolomite was received or sold or otherwise disposed of in any manner by the purchasing agent or stockists) or likewise no limestone or dolomite was received or no duty of excise collected by the occupier of the factory, during any month, such owner ^⁴[or purchasing agent or stockist] or the occupier, as the case may be, shall submit to the Commissioner, in duplicate, a nil return for that month, accompanied by a certificate to the effect duly signed by him or any other person duly authorised by him in this behalf, so as to reach the Commissioner not later than the last day of the month following the month to which the return pertains.

(3) Notwithstanding anything contained in sub-rule (1), or sub-rule (2), if the Commissioner is satisfied with respect to the owner of any mine that no limestone or dolomite was produced or disposed of by him, ^⁵[or with respect to the purchasing agent or stockist of limestone or dolomite that no limestone or dolomite was received or disposed of by him] or with respect to the occupier of any factory that no limestone or dolomite or duty of excise was received by him, during the preceding twelve months, he may be a permit in writing allow such owner ^⁶[or purchasing agent or stockist] or occupier to submit in place of monthly return, a consolidated return in Form D ^⁷[or Form D-1] and Form E, as the case may be, for such period not exceeding one year as may be specified in the permit and the consolidated return so submitted shall reach the Commissioner not later than the last day of the month immediately following the period specified in the permit.

(4) A return under sub-rule (1), (2) or (3) shall be sent by registered post with acknowledgment due.

1. erted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983, w.e.f. 13-8-1983.

2. erted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983, w.e.f. 13-8-1983

3. nserted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1983, w.e.f. 13-8-1983.

4. erted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983, w.e.f. 13-8-1983

5. erted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983, w.e.f. 13-8-1983

6. erted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983, w.e.f. 13-8-1983

7. erted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983, w.e.f. 13-8-1983

Rule 45 - Penalty for delay in submission of returns

If the return for any month or period does not reach the Commissioner within the time specified in rule 44, the owner of the limestone or dolomite mine ^¹[or purchasing agent or stockist] or the occupier of the factory, as the case may be, shall be punishable with fine which may extend to five hundred rupees.

1. erted by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983, w.e.f. 13-8-1983

Rule 46 - Late returns and revision of returns

If the owner of any mine ⁴[or purchasing agent or stockist] or the occupier of any factory has not furnished the return under rule 44 within the specified date or having furnished it, discovers any omission or wrong statement therein, he may furnish the return or revised return, as the case may be, at any time before the order of final assessment under rule 49 or 50 as the case may be, is passed.

Rule 47 - Provisional assessment and payment of duty of excise

(1) The amount of duty of excise payable by the owner of a mine for any month and recorded in the register specified in sub-rule (1) of rule 43 shall be deemed to be a provisional assessment of the duty of excise for that month and shall be subject to final assessment under rule 49.

(2) The owner of the mine shall pay the duty of excise assessed under sub-rule (1) ⁵[by sending to the Commissioner crossed cheque and crossed demand draft drawn in his favour and payable at the station at which the Commissioner is stationed] not later than the last day of the month following the month for which the duty of excise is payable.

(3) The duty of excise on the limestone or dolomite, as fixed under section 3, payable to the occupier of a factory, by the person by whom such limestone or dolomite is sold or otherwise disposed of to such occupier, shall be worked out by the said occupier and shall be deemed to be a provisional assessment of the duly of excise and shall be subject to a final assessment under rule 50.

Explanation.--In calculating the duty of excise payable, a fraction of less than half a tonne in the total of the limestone or dolomite sold or otherwise disposed of to the occupier of any factory at a time shall be ignored and a fraction of half or more than half of a tonne shall be reckoned as one tonne.

(4) The amount so worked out shall be deducted by the said occupier from the bill of payment of the person concerned, unless already paid by him to such occupier in cash or by bank draft, and the fact shall be intimated forthwith by the said occupier to the person concerned in Form F, a copy of which shall also be endorsed to the Commissioner and despatched to him by registered post, acknowledgment due.

(5) The amount received or collected by the occupier of any factory under sub-rule (4) shall be paid by him ⁵[by sending to the Commissioner crossed cheque and crossed demand draft drawn in his favour and payable at the station at which the Commissioner is stationed] not later than the last day of the month following the month for which the duty of excise is payable.

Rule 48 - Manner of payment of duty

¹[(1) The payment of the duty of excise by the owner of a mine under sub-rule (2) of rule 47, or of the amount collected by the occupier of any factory under sub-rule (4) of rule 47, shall be made by sending to the Commissioner a crossed cheque or crossed demand draft drawn in his favour and payable at the station at which he is stationed along with a treasury challan duly filled in indicating the head of Account as ⁷[0038]--Union Excise Duties--Cess on commodities-?Limestone and Dolomite Cess" creditable to the account of PAO (Main Secretariat), Ministry of Labour, New Delhi.

(2) The cheque or bank draft shall be credited by the Commissioner in favour of the PAO (Main Secretariat), Ministry of Labour, New Delhi, in the branch of the ⁸[accredited bank of the Ministry of Labour. New Delhi] with which the Commissioner has been placed in account.]

1. tuted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1978, w.e.f. 26-8-1978 vide GSR 1063, dated 26-8-1978.

Rule 49 - Final assessment of duty of excise payable by owner of a mine

(1) (a) If the Commissioner is satisfied that the return submitted by any owner of a mine is correct and complete, he shall confirm the provisional assessment referred to in sub-rule (1) of rule 47 as final and send an intimation to that effect to the owner of the mine in Form G within ninety days of the date of receipt of the return.

(b) If the Commissioner is not so satisfied or no return is filed by the owner of mine, he may issue a notice in Form H on the owner of the mine requiring him to submit a return or a revised return in Form D, as the case may be, within such time as may be specified in the notice and he may also depute an officer for the purpose of verification of the correctness and completeness of the return submitted under rule 44 with reference to the books and accounts and other relevant records of the mine at its premises.

(c) The officer deputed by the Commissioner shall be afforded all necessary facilities at the premises for the mine for the purpose of verification.

(d) If on consideration of the return or the revised return received in compliance of the notice in Form H or after verification of the return as aforesaid, or if no such return is received within the specified time, on the basis of the information in his possession, the Commissioner is satisfied that any amount on account of duty of excise is due from the owner of the mine, he shall issue on him a Demand Notice in Form 1 requiring him the payment of the amount due within the time specified therein and the owner shall further be punishable with fine which may extend to five hundred rupees as provided in rule 45, for non-submission of the return in Form D.

^¹[(2) The mode of payment of the amount specified in Demand Notice in Form I shall be the same as laid down in rule 48 and the crossed cheque or crossed demand draft sent to the Commissioner shall be accompanied by a covering letter quoting reference to the Demand Notice.]

1. ed by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1978, w.e.f. 26-8-1978 vide GSR 1063, dated 26-8-1978.

Rule 50 - Final assessment of duty of excise payable by persons selling or otherwise disposing limestone or dolomite to the occupier of any factory

(1) (a) If the Commissioner is satisfied that the amount of duty of excise received or collected by the occupier of the factory from the person by whom the limestone or dolomite is sold or otherwise disposed of to such occupier, is the total amount of the duty of excise payable by him as fixed under section 3, he shall confirm the provisional assessment referred to in sub-rule (3) of rule 47 as final and send an intimation to that effect to the said occupier in Form J within ninety days of the receipt of the intimation in Form F.

(b) If the Commissioner is not so satisfied or no return in Form E is filed or information in Form F for any month furnished by the occupier of any factory by the specified date in the manner laid down in rules 44 and 47, the Commissioner may issue a notice in Form K on the occupier off the factory concerned requiring him to submit a return or revised return in Form E, or information or revised information in Form F, or both, as the case may be, within such time as may be specified in the notice and he may also depute an officer for the purpose of verification of the correctness and completeness of the return or the information furnished by the occupier concerned in Form F, with reference to the books and accounts and other relevant records of the factory at its premises.

(c) The officer deputed by the Commissioner shall be afforded all necessary facilities at the premises of the factory for the purpose of verification.

(d) If no consideration of the return or revised return, or information or revised information or both, received in compliance of the notice in Form K or after verification of the return or information, or both, as aforesaid, or if no such return or revised return, or information or revised information, or both, is or are received within the specified time, on the basis of the information in his possession, the Commissioner is satisfied that any amount on account of duty of excise is due from the occupier of the factory, he shall issue on him a demand notice in Form L requiring him the payment of the amount within the time specified therein and the occupier of the factory shall further be punishable with fine which may extend to five hundred rupees as provided in rule 45 for non-submission of the return in Form E or information in Form F.

^¹[(2) The mode of payment of amount specified in Demand Notice in Form L shall be the same as laid down in rule 48 and the crossed cheque or crossed demand draft sent to the Commissioner shall be accompanied by a covering letter quoting reference to the Demand Notice.]

1. ed by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1978, w.e.f. 26-8-1978 ride GSR 1063, dated 26-8-1978.

Rule 51 - Penalty for non-payment of duty or excise

The penalty under section 12 shall be imposed by the Commissioner after giving notice to the defaulter in Form M and the Demand Notice shall be issued in Form N.

Rule 52 - Recovery of duty of excise on limestone or dolomite which has escaped assessment

If--

(a) the Commissioner has reason to believe that by reason of the concealment, by the owner of a mine ^¹[or purchasing agent or stockist] or by the occupier of any factory, of any particulars of any limestone or dolomite on which duty of excise is payable under section 4 of the Act, has escaped the levy of duty of excise; or

(b) notwithstanding any such concealment of particulars as is mentioned in clause (a), the Commissioner has in consequence of information in his possession, reason to believe that any limestone or dolomite on which duty of excise is payable has escaped levy of the duty of excise; the Commissioner may, in cases falling under clause (a), at any time within four years, and in cases falling under clause (b) at any time within two years of the end of the month during which the duty of excise should have been paid, assess the duty of excise payable therein and all the provisions of these rules shall apply to the duty of excise so assessed as if assessment were included in the final assessment order as provided under rule 49 or rule 50 as the case may be:

Provided that the Commissioner, before exercising the powers conferred upon him under this rule, shall give the owner ¹²[or purchasing agent or stockist] or the occupier, as the case may be, a reasonable opportunity of being heard.

1. by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1983, w.e.f. 13-8-1983.

Rule 53 - Recovery of unpaid duty of excise and penalty

(1) The Commissioner shall (in order to recover the unpaid amount of the duty of excise, interest and the penalty) apply to the Collector of the district in which the mine or the factory is situated, as the case may be, for the recovery of the amount remaining unpaid as arrears of land revenue under section 13.

(2) The Collector of the district shall send a report to the Commissioner by the 10th day of each month showing the amount recovered by him as arrears of land revenue during the preceding month.

Rule 54 - Review

(1) Within 30 days from the date of issue of a Demand Notice, any owner of the mine ¹³[or purchasing agent or stockist] or any occupier of a factory, as the case may be, may submit a petition to the Central Government with a copy to the Commissioner, asking for a review of such assessment or orders under section 11 or section 12:

Provided that no such petition shall be entertained unless the Central Government is satisfied that the amount demanded has been paid as required under rule 49 or rule 50, as the case may be.

(2) Every petition for review shall be accompanied by a memorandum setting forth clearly the principal grounds of objection against the assessment made ¹⁴[quoting the number and date of crossed cheque or crossed demand draft and number and date of letter with which it was forwarded to the Commissioner] showing that the amount assessed has been paid.

(3) The Central Government shall after making such enquiry as necessary pass such order in writing as it thinks fit, which shall be final.

(4) The petitioner shall be entitled to a copy of such order on the petition for review free of cost and it shall be furnished to him as soon as possible after the orders are passed.

(5) So much of the amount originally demanded and paid by the owner of the mine or the occupier of the factory, as the case may be, as found not to be due from him as a result of review under sub-rule (1) shall be refunded to the petitioner.

¹⁵[(6) Any refund under sub-rule (5) shall be made by the Commissioner by cheque or demand draft by drawing the amount from the Pay and Accounts Office on an ordinary contingent bill on which shall be specified the review case number and date of the order therein and the amount and date of the challan with which the deposit was made by him in the branch of the ¹⁶[accredited bank of the Ministry of Labour, New Delhi].

Rule 55 - Records of collection

(1) For the proper accounting of duty collected under these rules, the Commissioner shall maintain records to show the following particulars along with any other particulars required, namely:--

(a) Assessment and collection of duty;

(b) interest payable under section 11;

(d) particulars of petitions and orders thereon; and (c) refunds.

(2) All the papers relating to the assessment of duty in respect of a mine or factory shall be kept together and shall form an assessment case record.

Rule 56 - Liability of owner of mine selling or otherwise disposing of limestone or dolomite to the occupier of a factory

In these rules, the reference of the person by whom limestone or dolomite is sold or otherwise disposed of to the occupier of the factory shall be construed to mean reference to the owner of a mine where such owner happens to be the person selling or otherwise disposing of limestone or dolomite produced in the mine to the occupier of the factory and shall be liable as such.

Rule 57 - Maintenance of the accounts

(1) The amount of the cess collected under the Act shall be credited to Major Head ^¹[²[0038]--Union Excise Duties--Cess on commodities--Limestone and Dolomite]

(2) The proceeds of the cess, reduced by the cost of collection as may be determined by the Central Government, shall, after due appropriation made by Parliament by law, be transferred to -^²[Limestone and Dolomite Mines Labour Welfare Fund in Section--J:--

(a) Reserve Funds:

(b) Reserve Funds not bearing interest under the Major Head "^³[8229]--Development and Welfare Funds--Mines Welfare Funds] in the Public Account of the Central Government for expenditure on measures for the welfare of labour employed in the Limestone and Dolomite Mining industry.

(3) The miscellaneous receipts accruing from the investment of the amount of the Fund and other moneys received in connection with measures for the welfare of the labour employed in the limestone and dolomite mining industry shall be credited in the first instance to the Head ^⁴(B-non-Tax Revenue (c) Other Non-Tax Revenue--(ii) Social and Community Services--^⁵[0230] Labour and Employment--Receipts under Labour Laws] and subsequently transferred, after due appropriation made by Parliament by law, to the Reserve Fund referred to in sub-rule (2).

2. ted for ""section T--Deposits and Advances-Part II -- Deposits not bearing interest -- (B) Reserve Funds -- Limestone and Dolomite Mines Labours Welfare Fund" by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1978, w.e.f. 26-8-1978 vide GSR 1063, dated 26-8-1978.

3. ted for "829" by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1990, w.e.f. 29-9-1990.

4. ted for "XXXII Miscellaneous Social and Development Organization Labour and Employment" by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1978, w.e.f. 26-8-1978.

5. ted for "87" by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1990, w.e.f. 29-9-1990.

Rule 58 - Allocation

The proceeds of the cess transferred to the Limestone and Dolomite Mines Labour Welfare Fund every year and such other moneys as may be received in the Fund shall be distributed by the Central Government for expenditure in limestone and dolomite producing areas in proportion to their production or in such manner as may be decided in consultation with the Government of those areas.

Rule 59 - Statistics and other information

(1) The owner of a limestone or dolomite mine ^¹[or purchase agent or stockist] and the occupier of any factory shall furnish such statistics or other information as the Central Government or any other person authorised by the Central Government in writing in this behalf, may by written order, require for the purposes of the Act in such form or manner and within such time as may be specified in the order.

(2) Any owner of a limestone or dolomite mine ^²[or purchasing agent or stockist] or the occupier of a factory who, without reasonable excuse, fails to furnish the statistics or other information required under sub-rule (1) or furnishes statistics or other information containing a statement, entry or detail which is not to the best of his knowledge or belief true, shall be punishable with fine which may extend to Rs. 500.

1. ed by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983, w.e.f. 13-8-1983.

2. ed by the Limestone and Dolomite Mines Labour Welfare Fund (Second Amendment) Rules, 1983, w.e.f. 13-8-1983.

Rule 60 - Prosecution

No Court shall take cognizance of any offence punishable under rule 45, sub-clause (d) of sub-rule (1) of rule 49, sub-clause (d) of sub-rule (1) of rule 50, and rule 59 save on a written complaint made by or under the authority of the Commissioner.

Schedule I - SCHEDULE I

¹[SCHEDULE I

STANDARD OF DISPENSARY SERVICES

[See rule 31]

I. Building

1. Dispensary catering for 1,000 workers or less -- Three rooms to be used as follows:

(i) Consulting room (5 metres x 4 metres)

(ii) Dressing room (5 metres x 4 metres)

(iii) Dispensary and store room (5 metres x 4 metres) covered waiting accommodation--15 Square metres. Two latrines (flush type) each 2 metres x 3 metres.

2. Dispensary catering for 1,001 to 2,000 workers -- Six rooms to be used as follows:

(i) Consulting room for males (5 metres x 4 metres)

(ii) Consulting room for females (5 metres x 4 metres)

(iii) Minor Operation room (5 metres x 4 metres)

(iv) Dispensary room (5 metres x 4 metres)

(v) Laboratory room (15 to 18 square metres)

(vi) Store room (5 metres x 4 metres)

Covered waiting accommodation -- 20 square metres.

Two latrines (flush type) each 2 metres x 3 metres.

3. Dispensary catering for 2,001 workers or more --Nine rooms to be used a follows:

(i) Consulting room for males (5 metres x 4 metres)

(ii) Consulting room for females (5 metres x 4 metres)

(iii) Minor Operation room (5 metres x 4 metres)

(iv) Dispensary room (5 metres x 4 metres)

(v) Laboratory room (15 to 18 square melees)

(vi) Dressing room (3 metres x 4 metres)

(vii) Dark room (3 metres x 3 metres)

(viii) Registration and Record Office (15 square metres)

(iv) Store room (5 metres x 4 metres)

Covered waiting accommodation -- 25 square metres.

Three latrines (flush type) each 2 metres x 3 metres.

Each dispensary shall provide emergency beds for treatment of simple and emergency cases at the rate of one bed for every 250 workers subject to a minimum of two beds, one for males and one for females. For this purpose separate rooms shall be provided for males and females. The rooms shall have air space of 18 cubic metres per bed and door and window space not less than one-third of the floor space with varandah 2.5 metres wide along the front of the rooms.

1. Substituted for Schedule I by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1981, w.e.f. 12-6-1982.

II. Staff

1.	Dispensary catering for 250 workers or less:
	Medical licentiate for Graduate	1	(Whole time)
	Auxiliary Nurse Midwife	1	--do --
	Compounder-cum-Dresser	1	--do--
	Sweeper	1	--do--
2.	Dispensary catering for 251 to 500 workers:
	Medical Graduate	1	--do--
	Auxiliary Nurse Midwife	1	--do--
	Compounder-cum-Dresser	1	--do--
	Sweeper	1	--do--
3.	Dispensary catering for 501 to 1,000 workers:
	Medical Graduate	1	--do--
	Auxiliary Nurse Midwife	1	--do--
	Compounder-cum-Dresser	1	--do--
	Sweeper	1	--do--
	Attendants	2	--do--
	Cook	1	--do--
4.	Dispensary catering for 1,001 to 2,000 workers:
	Medical Graduate	1	--do--
	Compounder	1	--do--
	Dresser	1	--do--
	Auxiliary Nurse Midwife	1	--do--
	Sweepers	2	--do--
	Attendants	3	--do--
	Cook	1	--do--
5.	Dispensary catering for 2,001 workers or more:
	Medical Graduate	1	--do--
	Medical Licentiate or Graduate	1	--do--
	Compounder	1	--do--
	Dressers	2	--do--
	Auxiliary Nurse Midwife	1	--do--
	Nurse	1	--do--
	Sweepers	2	--do--
	Attendants	4	--do--
	Cooks	2	--do--

III. List of Drugs, Surgical Equipments, Dressing, etc. for Dispensary A. Drugs

1.	Acid Acetic
2.	Acid Boric-
3.	Acid Carbolic
4.	Acid Salicylic
5.	Aqua Distillate
6.	Ammon Carb
7.	Aspirin
8.	Benedicts' solutions
9.	Ephedrine Hydrochlor (1/2 gr. tab.)
10.	Ether
11.	Extract Clyerr. Liq.
12.	Ferri Sulph Tablets Fersolate
13.	Glucose powder and injection
14.	Glycerine
15.	Gum acacia
16.	Kaoline
17.	Liq. Ammon Acetate
18.	Lysol or Dettol or savlon
19.	Mag. oxide power or mag. Trisillicate
20.	Mag. Sulph
21.	Multi vitamin tab.
22.	Glaxena
23.	Oil Menth pip.
24.	Paludrine tab.
25.	Phenobarbitone tab.
26.	Pot. Iodide
27.	Pot. Bromide
28.	Pot. Permanganate
29.	Sodi. Bicarbonate
30.	Sodi. Salicylate
31.	Spt. ammon aromat.
32.	Spt. Methylated
33.	Spt. Rectified
34.	Sulphanilamide or sulphadiazine tablets
35.	Sulphaguianadine tablet
36.	Sulphanilamide powder
37.	Tabl. Digoxin/Pill Digitalis Co. B.P.C.
38.	Tinct. Belladona
39.	Tinct. Benzoin Co.
40.	Tinct. Opii camophorate
41.	Tinct. Card Co.
42.	Tinct. Hyoscyamus
43.	Tinct. Iodine
44.	Vaseline
45.	Zinc Oxide
46.	Coramine or Nikethmide
47.	Emetine Hydrochlor (amp. 30 mg., 60 mg.)
48.	Perocaine (Hydrochlor or Novocain 2% amp.)
49.	Serum Tetanus anti toxin 1.500 units
50.	Tab. Atropine (1/100 gr.)
51.	Tab Morphine (60 mg.)
52.	Pencillin (1,00,000 ampoules or 4.00.000 unit amps.)
53.	Streptomycin (1 gm. amp.)
54.	PAS (Paramine cydealic acid) (bigger dispensary)
55.	Inj. Adrenalin Hydrochloride
56.	Pot. Citrate
57.	Isonicotinic Acid Hydrazine 100 mg. tab.
58.	Dectrose and sodium chloride injections U.S.R. in transfusion bottles.
59.	Distilled water ampoules
60.	Liquid Paraffin
61.	Tetanus toxide
62.	Inj. Spasmindon
63.	Inj. Methergin
64.	Inj. Novalgin
65.	Lethidrone (bigger dispensary)
66.	Inj. Siquil.
67.	Inj. Pethdine Mcl.
68.	Inj. Phenergan
69.	Inj. Largaetil
70.	Inj. Mephentine sulphate
71.	Inj. Decadron
72.	Inj. Avil
73.	Gardenal Sodium (bigger dispensary)
74.	Inj. Calcium gloconate
75.	Inj. Clouden
76.	Inj. Serpasil
77.	Inj. Aminephollin 10 ml.
78.	Inj. Vit K.
79.	Inj. Vit B, C & B12
80.	Inj. B. Complex (bigger dispensary)
81.	Inj. Paraidehyde ampoule of 5 ml.
82.	Tab
83.	Liver Cetrac (bigger dispensary)
84.	Inj. Cedilanid -- do --
85.	Inj. Streptopenicillin
86.	Inj. Lasiz (bigger dispensary)
87.	Inj. Proluton Depot -- do --
88.	Tab B. Complex -- do --
89.	Tab. cal. Gluconate
90.	Tabl Vit. C (ascorbic acid)
91.	Tab. Esidrex
92.	Tab. Antacid
93.	Tab. Prednistone
94.	Piperazine citrate
95.	Chlorampehnical cap. (125 mg. & 250 mg.)
96.	Cap. Tetracyclin Hc. 250 mg.
97.	Tab. Avil
98.	Tabl. Sequill (bigger dispensary)
99.	Tab. Phenylbutazone
100.	Tabl. Serpasil
101.	Tab. Asmapax depot.
102.	Tab. Sorbitrate (bigger dispensary)
103.	Terrumycin eye oint.
104.	Syrup Tolum
105.	Syrup Vasaca
106.	Liquorice Liquid extract
107.	Merbromin powder
108.	Alcohol (spirit)
109.	Tabl. Aspirin
110.	Shark liver oil
111.	Tab. Methergin (bigger dispensary)
112.	Hydrogen Peroxide -- do --
113.	Lobelia tincture
114.	Orange tincture
115.	Sodium citrate
116.	Paracetamol tablets (for patients sensitive with ulcer where Aspirin is contraindicated (bigger dispensary)]
117.	Paracetamol syrup (for children) -- do --
118.	Mexoform tablets -- Entroquinol -- Entrovioform
119.	Oxyphembutazone tablets (Tendril) (bigger dispensary)
120.	Antidiarrhoea suspension (children)
121.	Multivitamin drops (children)
122.	I.T.P. Vaginal tablets
123.	Flagyl tablets
124.	Equinil Tablets
125.	Tinct. Zingtheres
126.	Tabl. Chloroquin Phosphate (Nivaquin)
127.	Tab. Hetrazen

LIST OF PREPARED MIXTURES

1.	Expectorant
2.	Alkaline
3.	Antacid
4.	Carminative
5.	Anti-Asthmatic
6.	Bismuth Kaolin
7.	Diaphorlatic
8.	Sodium Salicylate
9.	Potassium Iodide
10.	Potassium Citrate
11.	Alba

PREPARED OINTMENTS

1.	Enteroquinol
2	Salicylic Acid
3.	Boric Acid
4.	Zinc Oxide

PREPARED LOTIONS

1.	Eye drop
2.	Ear drop
3.	Calamine lotion
4.	Jention violet
5.	Mercurochrome
6.	Nasal drops
7.	Liniment turpentine

Note.--The actual quantities of the above-mentioned items to be stocked shall be such as are found necessary in the light of day to day working of the dispensaries provided that provision for drugs shall be made at each dispensary at least at the rate of 50 paise per annum per worker attached to the dispensary.

B. DRESSING

Number

		250 workers or below	251-1,000 workers
1	2	3	4
1.	Bandage, roller 15 cm.	6	6
2.	Bandage, roller 10 cm.	6	6
3.	Bandage, roller 8 cm.	6	6
4.	Bandage Triangular	6	6
5.	Cotton wool	450 gms.	450 gms.
6.	Gauge meter each	6	12
7.	Lint	100 gms.	100 gms.
8.	Plaster of Paris bandage 10 cm.	--	6
9.	Plaster of Paris bandage 8 cm.	--	6
10.	Strapping adhesive 12 roller	1	1
11.	Strapping adhesive 12 roller	1	1
12.	Strapping adhesive 3 roller	1	1
13.	Burn Dressing	6	6

C. MEDICAL AND SURGICAL EQUIPMENTS

Basin 35 cm.

Bowls E. 3.5 cm

Bowls 4.5 cm.

Catheter rubber (size 8 & 10)

Cup feeding

Douche can with fittings

Drums dressing

Examination lamp

Forceps artery

10.

Forceps Cheatle

11.

Forceps Disecting toothed

12.

Forceps Disecting plain

13.

Hammer percussion

14.

Jug measures

15.

Lancet Vaccination

16.

Mirror Forehead

17.

Needle aneurysm

18.

Needle suture assorted

19.

Probe

20.

Razor Safety

21.

Roger's cholera apparatus or apparatus intravenous

22.

Stethoscope

23.

Syringes 2 c.c.

24.

Syringes 10 c.c.

25.

Syringes 20 c.c. or above

26.

Spygmonanometer

27.

Speculum Nasal

28.

Speculum Aural

1 set

29.

Stone primus

30.

Scaples

31.

Skinner's mask

32.

Stretcher

33.

Syringes ear

34.

Spud eye

35.

Splint leg Thomas (medium)

36.

Splinting wire crammer

37.

Scissors straight Mayo

38.

Scissors straight both ends sharp

39.

Steriliser instrument portable

40.

Thermometers

41.

Tongue depressor

42.

Tape measure

43.

Test type chart

44.

Tray dressing

45.

Tray kidney

46.

Tourniquet

47.

Undine

48.

Weighing machine

49.

Water proof sheets of 2 metres

50.

Autoclave

51.

Stomach tube

52.

Mouth gag

53.

Cat gut (assorted numbers)

6 lubes

12 tubes

54.

Silk work gut or nylon thread

3 metres

6 metres

55.

Sets of wooden splints (4', 3', 1', 6")

1 set

2 sets

56.

Lifter

57.

Enamel bucket

58,

Stainless Steel dekchi 12" with cover

59.

Wooden board 7' x 1 1/2 x 1"

60.

Torch with spare cells

61.

Stretcher

62.

Eye Cupe

63.

Refrigerator

64.

Microscope

Schedule IA - SCHEDULE IA

SCHEDULE IA

(See rule 31)

STANDARD OF HOSPITAL SERVICES

50 BED-HOSPITAL

I. Distribution of Beds

(i)	Medicine	25
(ii)	Surgery	15
(iii)	Obstetrics and Gynaecology	10

II. Provision of specialties

Being a small hospital having only 50 beds it need not be burdened with all specialities and should confine its activities to basic requirements. The following basic specialties need only to be provided, namely, Medicine, Surgery and Obstetrics and

Gynaecology, Orthopaedic cases may normally be seen by General Surgeon and similarly pediatric cases may normally be seen by Medical Specialist. To meet the needs of the beneficiaries in other specialities, arrangements should be made to refer cases to nearest Government Hospital and arrangement of the transport of such patient should be made.

III. Provision of other facilities

1.	Casualty
2.	Laboratory
3.	X-Ray
4.	One Operation Theatre
5.	One Labour Room (Near the Gynic. Ward)
6.	E.C.G.
7.	Central Sterilisation
8.	Kitchen
9.	Central Stores
10.	Recreation facilities for patients.
11.	Small incinerator.
12.	Dhobi Ghat/Local arrangement for washing, if possible.
13.	Mortuary.

IV. Requirement of specialists, medical and other staff

(i) Specialists
(1)	Medicine	1
(2)	Surgery	1
(3)	Obstetrics & Gynaecology	1

Normally Senior-most Specialist should hold the charge of Medical Superintendent in addition to his own duties.

(ii)	Medical Officers
	General duty medical officers for various departments
(iii)	Administration
	1.	Cashier	1
	2.	U.D.C.	1
	3.	L.D.C.	2
(iv)	Para-medical/Nursing Staff
	1.	Asst. Matron	1
	2.	Sister Incharge	2
	3.	Staff Nurses	13
		(i) for Wards	10
		(ii) for O.T./O.P.D./Labour Rooms/Home Sister and reliefs	3
	4.	Lab. Technician	1
	5.	Radiographer	1
	6.	Pharmacist	2 (one for store)
	7.	Steward	1
	8.	O.T. Assistant	1
	9.	Messenger	1 (included in total strength of Class IV Staff)
(v)	Other Staff
	1.	Cook	1
	2.	Cook Mate	1
	3.	Class IV (including Chowkidar & Messenger)	30
	4.	Part-time
		Baiter	1
		Tailor	1

100 BED-HOSPITAL

I. Distribution of beds

(i)	Medicine	30
(ii)	Surgery	15
(iii)	Obstetric & Gynaecology	16
(iv)	Paediatrics	19
(v)	Orthopaedic	10
(vi)	Pooled beds for other specialties	14

II. Provision of specialties

The following specialties may be provided:
(i)	Medicine
(ii)	Surgery
(iii)	Obstetric & Gynaecology
(iv)	Orthopaedic
(v)	Anaesthesia.

As no Specialist in Paediatrics is proposed, these cases will be seen by Specialist in Medicine. To meet the needs of the beneficiaries in other specialities, arrangements should be made to refer cases to nearest Government Hospital and arrangement of transport of such patient should be made.

III. Provision of other facilities

1.	Casualty
2.	Laboratory
3.	X-Ray
4.	Two Operation Theatres (one Septic and one aseptic)
5.	One Labour Room
6.	E.C.G.
7.	Central Sterilisation
8.	Physiotherapy
9.	Kitchen
10.	Central Stores
11.	Recreation facilities for patients
12.	Small incinerator
13.	Dhobi Ghat/Local Arrangement for washing, if possible
14.	Medical Records Section
15.	Mortuary.

IV. Requirements of specialist, medical and other stuff

(i) Specialisits
	1.	Medicine	1
	2.	Surgery	1
	3.	Obstetric and Gynaecology	1
	4.	Orthopaedic	1
	5.	Anaesthesia	1
Normally the Senior-most Specialist should hold the charge of Medical Superintendent in addition to his own duties.
(ii) Junior specialists
	1.	Pathology	1
	2.	Radiology	1
(iii) Medical Officers
	1.	General Duty Medical Officers	7
(iv) Administration
	1.	Office Superintendent/Lay Secretary(Non-Medical Non-Gazetted)	1
	2.	Head Clerk	1
	3.	Cashier	1
	4.	Stenographer	1
	5.	U.D.C.	2
	6.	L.D.C. including Registration	14
	7.	Messengers	2
			(included in the total strength of Class IV Staff.)
(v) Para-medical/Nursing Staff
	1.	Matron	1
	2.	Sister-incharge	6
		Wards	4
		O.T./Labour room and O.P.D.	2
	3.	Staff Nurses	25
		Wards	20
		O.T. Labour Room and O.P.D. Reliefs	5
	4.	Steward	1
	5.	Lab. Technician/Blood Bank Technician	4
	6.	Senior Radiographer	1
	7.	Junior Radiographer	2
	8.	E.C.G. Technician	1
	9.	Physiotherapist/Occupational/Therapist	1
	10.	Pharmacist	4
	11.	Linen-Keeper	1
(vi) Other Staff
	1.	Cook	2
	2.	Cook Mates	3
	3.	Driver of Ambulance Van	As per yardstick of ambulance.
	4.	Class IV including Chowkidar and Messengers	55
(vii) Part time--
	Carpenter		1
	Tinsmith-awl-pi umber		1
	Electrician		1
	Tailor		2
	Barber		1
	Gardener		As required.

150 BED-HOSPITAL

1. Distribution of Beds
	(i)	Medicine	50
	(ii)	Surgery	35
	(iii)	Obstetric & Gynaecology	20
	(iv)	Paediatrics	15
	(v)	Orthopaedic	12
	(vi)	Casualty	4
	(vii)	Pooled beds for other Specialities	14
2. Provision of specialities
	The following specialities may be provided:
	(i)	Medicine
	(ii)	Surgery
	(iii)	Obstetric and Gynaecology
	(iv)	Orthopaedics
	(v)	Anaesthesia
To meet the needs of other Specialities, arrangements should be made with other Government hospitals except in specialities where part-time specialists are available.
3. Provision of other facilities
	1.	Casualty.
	2.	Laboratory
	3.	X-Ray
	4.	Two operation theatres (one septic & one asceptic)
	5.	One Labour Room
	6.	E.C.G.
	7.	Central Sterilisation
	8.	Physiotheraphy
	9.	Kitchen
	10.	Central Store
	11.	Recreation facilities for patients
	12.	Small incinerator
	13.	Dhobi Ghat/Local arrangement for washing, if possible
	14.	Medical Record Section.
	15.	Mortuary.
4. Requirement of specialist, medical and other staff
(i)	Specialists
	1.	Medicine	1
	2.	Surgery	1
	3.	Obstetric and Gynaecology	1
	4.	Orthopaedic i	1
	5.	Anaesthesia	1
Normally the Senior-most Specialist should hold the charge of Medical Superintendent in addition to his own duties.
(ii) Junior specialists
	1.	Radiology	1
	2.	Pathology	1
(iii) Part-time specialist
	1.	Eye	1
	2	E.N.T.	1
	3.	Skin & S.T. diseases	1
	4.	Chest diseases	1
	5.	Denial	1
	6.	Psychiatry	1
(iv) Medical Officers
	General Duty Medical Officers		10
(v) Administration
	1.	Office Superintendent/Lay Secretary (Non-Medical/Non-Gazetted)	1
	2.	Head Clerk	1
	3.	Cashier	1
	4.	Stenographer	1
	5.	U.D.C.	3
	6.	L.D.C.	9
		(i) General Office	6
		(ii) Radiology/Pathology	1
		(iii) Registration Booth	2
	7.	Medical Records Clerk	1
	8.	Messengers	3
			(included in the total strength of Class IV Staff)
(vi) Para-Medical/Nursing Staff
	1.	Matron	1
	2.	Dietician	1
	3.	Sister-incharge	10
		Wards	6
		O.T./Labour room and O.P.D.	4
	4.	Staff Nurses	38
		Wards	30
		O.T. Labour Room and O.P.D. & Relief	7
		Blood Bank	1
	5.	Lab. Technician	3
	6.	Lab. Assistant	3
	7.	Blood Bank Technician	1
	8.	Senior Radiographer	1
	9.	Junior Radiographer	2
	10.	E.C.G. Technician	1
	11.	Lab. Assistant for Blood Bank	1
	12.	O.T. Technician	1
	13.	C.S.R. Technician	1
	14.	C.S.R. Assistant	1
	15.	Physiotherapist/Occupational Therapist	1
	16.	Pharmacist	4
	17.	Linen-Keeper	1
(vii) Other staff
	1.	Cook	2
	2.	Cook Mate	3
	3.	Driver of Ambulance Van	As per yardstick for ambulances
	4.	Class IV including Choukidar and Messengers	75
	5.	Part Time
		Carpenter	1
		Tinsmith-cum-Plumber	1
		Electrician	1
		Tailor	2
		Barber	2

200 BED HOSPITAL

I. Distribution of beds

(i)	Medicine	65
(ii)	Surgery	45
(iii)	Obstetric & Gynaecology	30
(iv)	Paediatrics	20
(v)	Orthopaedics	15
(vi)	E.N.T.	10
(vii)	Eye	10
(viii)	Casualty	5

II. Provision of specialities

The following Specialities may be provided:
(i)	Medicine
(ii)	Surgery
(iii)	Obstetrics and Gynaecology
(iv)	Paediatrics
(v)	Orthopaedics
(vi)	Anaesthesia
(vii)	Radiology
(viii)	Pathology

III. Provision of other facilities

1.	Casualty
2.	Laboratory
3.	X-Ray
4.	Two Operation Theatres (One Septic & One Aseptic)
5.	One Labour Room
6.	E.C.G.
7.	Central Sterilisation
8.	Physiotheraphy
9.	Kitchen
10.	Central Stores
11.	Recreation facilities for patients
12.	Small incinerator
13.	Dhobi Ghat/Local arrangement for washing, if possible
14.	Medical Records Section
15.	Mortuary

IV. Requirement of specialities, medical and other staff

(i)	Specialists
1.	Medicine	1
2.	Surgery	1
3.	Obstetrics and Gynaecology	1
4.	Paediatrics	1
5.	Orthopaedics	1
6.	Anaesthesia	1
7.	Radiology	1
8.	Pathology	1
Normally the Senior-most Specialist should hold the charge of Medical Superintendent in addition to his own duties.
(ii)	Junior Specialists
1.	Medicine	1
2.	Surgery	1
3.	Obstetrics and Gynaecology	1
(iii)	Part-time specialist
1.	Eye	1
2.	E.N.T.	1
3.	Skin & ST. diseases	1
4.	Chest	1
5.	Dental	1
6.	Psychiatry	1
(iv)	Medical Officers
	General Duty Medical Officers for various Departments including Junior Specialities	14
	Discretion of appointment of Junior Specialist in Medicine, Surgery and Obstetrics and Gynaecology may vest with the authorities.
(v)	Administration
1.	Asstt. Medical Supdt./Lay Secretary (Gazetted) (Preferably trained in Hospital Admn.)	1
2.	Office Superintendent (Non-Gazetted)	1
3.	Head Clerk	1
4.	Cashier	1
5.	Stenographer	1
6.	U.D.C.	3
7.	L.D.C.	9
	(i) Gen. Office	6
	(ii) Pathology/Radiology	1
	(iii) Registration	2
8.	Medical Records Clerk	1
9.	Messengers	4
		(included in total of Class IV Staff)
(vi)	Para-medical/Nursing staff
1.	Matron	1
2.	Dietician	1
3.	Sister-incharge	12
	(i) Wards	8
	(ii) O.T./Labour Room and O.P.D.	4
4.	Staff Nurses	48
	(i) Wards	40
	(ii) O.T. Labour Room and O.P.D.	7
	(iii) Blood Bank	1
5.	Laboratory Technician	4
6.	Laboratory Assistant	2
7.	Blood Bank Technician	1
8.	Lab. Asstt. for Blood Bank	1
9.	Sr. Radiographer	1
10.	Jr. Radiographer	3
11.	E.C.G. Technician	2
12.	O.T. Technician	1
13.	C.S.R. Technician	1
14.	C.S.R. Assistant	1
15.	Physiotherapist/Occupational Therapist	1
16.	Pharmacist	5
17.	Linen-Keeper	1
(vii)	Other Staff
1.	Cook	3
2.	Cook Mates	4
3.	Driver of Ambulance Van Cleaner-cum-Stretcher bearer	As per yardstick for ambulances
4.	Class IV Staff (including Chowkidar and messengers)	109
5.	Part Time
	Carpenter	1
	Tinsmith-cum-Plumber	1
	Electrician	2
	Tailor	2
	Barber	2
	Gardener	1

250 BED HOSPITAL

I. Distribution of Beds

(i)	Medicine	75
(ii)	Surgery	58
(iii)	Obstetric & Gynaecology	40
(iv)	Paediatrics	25
(v)	Orthopaedics	20
(vi)	E.N.T.	12
(vii)	Eye	12
(viii)	Casualty	8

II. Provision of Specialities

The following Specialities may be provided:
(i)	Medicine
(ii)	Surgery
(iii)	Obstetrics and Gynaecology
(iv)	Paediatrics
(v)	Orthopaedics
(vi)	Anaesthesia
(vii)	Radiology
(viii)	Pathology

III. Provision for other facilities

1.	Casualty
2.	Laboratory
3.	X-Ray
4.	Three-Operation Theatres (one aseptic & one septic and one obstt. Gyane.)
5.	One Labour Room
6.	E.C.G.
7.	Central Sterilisation
8.	Physiotheraphy/Occupational Theraphy
9.	Kitchen
10.	Central Stares
11.	Recreation facilities for patients
12.	Small incinerator
13.	Dhobi Ghat/Local arrangement for washing, if possible
14.	Medical Records Section
15.	Mortuary

IV. Requirement of specialists, medical and other staff

(i)	Specialists
	1.	Medicine	1
	2.	Surgery	1
	3.	Obstetrics and Gynaecology	1
	4.	Paediatrics	1
	5.	Orthopaedics	1
	6.	Anaesthesia	1
	7.	Radiology	1
	8.	Pathology	1
Normally the Senior-most Specialist should hold the charge of Medical Superintendent in addition to his own duties.
(ii)		Junior Specialists
	1.	Medicine	1
	2.	Surgery	1
	3.	Obst. and Gynaecology	1
(iii)		Part-time specialists
	1.	Eye	1
	2.	E.N.T.	1
	3.	Skin & S.T. diseases	1
	4.	Chest diseases	1
	5.	Dental	1
	6.	Psychiatry	1
(iv)		Medical Officers
		General Duly Medical Officers for various Departments including Junior Specialists	17
		Discretion of appointing Junior Specialist in Medicine, Surgery and Obst. & Gynaecology may vest with the authorities.
(v)		Administration
	1.	Asstt. Medical Supdtt./Lay Secretary (Gazetted) (Preferably trained in Hospital Administration)	1
	2.	Office Superintendent (Non-Gazetted)	1
	3.	Head Clerk	1
	4.	Cashier	1
	5.	Stenographer	1
	6.	U.D.C.	3
	7.	L.D.C.	12
		(i) Genl. Office	8
		(ii) Radiology	1
		(iii) Pathology	1
		(iv) Registration	2
	8.	Medical Records Clerk	1
	9.		4 (includedin total strength of Class IV Staff)
(vi)		Para-Medical/Nursing Staff
	1.	Matron	1
	2.	Dietician	1
	3.	Sister-Incharge	14
		(i) Wards	10
		(ii) O.T./Labour Room and OPD	4
	4.	Staff Nurse	58
		(i) Wards	50
		(ii ) O.T./Labour Room and OPD and Relief	7
		(iii) Blood Bank	1
	5.	Lab. Technician	3
	6.	Lab Assistant	4
	7.	Blood Bank Technician	1
	8.	Lab. Assistant for Blood Bank	1
	9.	Senior Radiographer	1
	10.	Junior Radiographer	3
	11.	E.C.G. Technician	1
	12.	O.T. Technician	1
	13.	O.T. Assistant	1
	14.	C.S.R. Technician	1
	15.	C.S.R. Assistant	1
	16.	Physiotherapist	1
	17.	Occupational Therapist	1
	18.	Pharmacist	6
	19.	Linen-Keeper	1
(vii)		Other Staff
	1.	Office Mukadam (Supervisor for attendants)	1
	2.	Cook	4
	3.	Cook Mates	7
	4.	Driver of Ambulance Van Cleaner-cum-Stretcher bearer	As per yardstick for ambulances
	5.	Class IV Staff (including Chowkidar and Messengers)	125
	6.	Part-Time
		Carpenter	1
		Tinsmith-cum-Plumber	1
		Electrician	2
		Tailors	1
		Barbers	2
		Gardener	1

300 BED-HOSPITAL

I. Distribution of Buds

(i)	Medicine	80
(ii)	Surgery	80
(iii)	Obstetric & Gynaecology	40
(iii)	Paediatrics	30
(v)	Orthopaedics	25
(vi)	E.N.T.	18
(vii)	Eye	17
(viii)	Casualty	10

II. Provision of Specialities

The following specialities may be provided:
(i)	Medicine
(ii)	Surgery
(iii)	Obstetrics and Gynaecology
(iv)	Paediatrics
(v)	Orthopaedic
(vi)	E.N.T.
(vii)	Eye
(viii)	Anaesthesia
(ix)	Radiology
(x)	Pathology

III. Provision of other facilities

1.	Casualty
2.	Laboratory
3.	X-Ray
4.	Operation Theatres (One twin for aseptic/one twin for septic Surgery and One Obst. and Gyane.)
5.	One Labour Room (Near the Gynae. Ward)
6.	E.C.G.
7.	Central Sterilisation
8.	Physiotherapy/Occupational Therapy
9.	Kitchen
10.	Central Stores
11.	Recreation facilities for patients
12.	Nurses Hostel
13.	Incinerator
14.	Dhobi Ghat with Electric Irons & space for drying
15.	Medical Record Section
16.	Mortuary

IV. Requirement of specialists, medical and other staff

(i)	Medical Superintendent		1
	The Medical Superintendent should be purely administrative preferably with post-graduate qualification in hospital administration.
(ii)	Specialists
	1.	Medicine	2
	2.	Surgery	2
	3.	Obstetrics and Gynaecology	1
	4.	Paediatrics	1
	5.	Orthopaedics	1
	6.	Eye	1
	7.	E.N.T.	1
	8.	Anaesthesia	1
	9.	Radiology	1
	10.	Pathology	1
(iii)	Junior Specialities
		Bio-Chemist (Non-Medical)
(iv)	Part-time specialists
		Skin & S.T. diseases	1
		Dental	1
		Psychiatry	1
(iv)	Medical Officers
	General Duty Medical Officers for various Departments including Jr. Specialists		20
Note.--Whenever the Hospital is recognised for House Jobs provision may be made allowing appointment of 2 House Surgeons against one post of General Duty Medical Officer. Similarly, Registrars may count against equal number of posts of G.D.M.O.
(vi)	Administration
	1.	Medical Superintendent	1
	2.	Office Superintendent/Lay Secretary (Non-Medical, Non-Gazetted)	1
	3.	P.A. for Med. Supdtt.	1
	4.	Head Clerk	3
	5.	Cashier	1
	6.	Stenographer	2
	7.	U.D.C.	6
	8.	L.D.C. including	18
		Radiology	1
		Pathology	1
		Registration & Record	3
	9.	Medical Records Clerk	1
	10.	Messengers	4 (included in the total strength of Class IV Staff)
(vii)	Para-Medical/Nursing Staff
	1.	Matron	1
	2.	Asstt. Matron	1
	3.	Dietician	1
	4.	Sister-Incharge	17
		(i) Wards	12
		(ii) O.T.	2
		(iii) Labour Room	1
		(iv) C.S.D.	1
		(v) O.P.D.	1
	5.	Staff Nurses	81
		(i) Wards	60
		(ii) O.T.	10
		(iii) Labour Room	4
		(iv) C.S.D. Deptt.	3
		(v) O.P.D.	3
		(vi) Blood Bank	1
	6.	Laboratory Technician	5
	7.	Laboratory Assistant	4
	8.	X-Ray Tech. Selection Grade Radiographer	1
	9.	Sr. Radiographer	2
	10.	Jr. Radiographer	4
	11.	E.C.G. Technician	2
	12.	Blood Bank Technician	2
	13.	O.T. Technician	2
	14.	O.T. Assistant	3
	15.	C.S.R. Technician	1
	16.	C.S.R. Assistant	3
	17.	Physiotherapist	1
	18.	Occupational Therapist	1
	19.	Chief Pharmacist	1
	20.	Pharmacist	6
	21.	Linen-Keeper	2
(viii)	Other Staff
	1.	Office Mukadam (Supervisor for attendants)	1
	2.	Jamadar (Supervisor for Sweepers)	1
	3.	Head Cook	1
	4.	Cooks	5
	5.	Cook Mates	9
	6.	Dhobi	5
	7.	Driver of Ambulance Van	As per yardstick for ambulance
	8.	Class IV Staff (including Chowkidar and Messengers)	150
	9.	Part-Time
		Gardener	as required
		Carpenter	1
		Tinsmith-cum-plumber	1
		Tailor	2
		Barber	as required
		Electrician	1
Cook, Attendant, Sweeper and Chowkidar for Nurses Hostel are not included in this list. The same are indicated in Annexure 'AA'.

400 BED-HOSPITAL

I. Distribution of Beds

(i)	Medicine	110
(ii)	Surgery	90
(iii)	Obst. & Gynaecology	70
(iv)	Paediatrics	40
(v)	Orthopaedics	35
(vi)	E.N.T.	20
(vii)	Eye	20
(viii)	Casualty	10
(ix)	Intensive Care Unit	5

II. Provision of Specialities

The following specialities may be provided:
(i)	Medicine
(ii)	Surgery
(iii)	Obst. and Gynaecology
(iv)	Paediatrics
(v)	Orthopaedics
(vi)	E.N.T.
(vii)	Eye
(viii)	Anaesthesia
(ix)	Radiology
(x)	Pathology

III. Provision for other facilities

1.	Casually
2.	Intensive care unit
3.	Blood Bank
4.	Laboratory
5.	X-Ray
6.	Five-Operation Theatres (One twin for aseptic, One twin for septic and One for Obstt. & Gyne., etc.)
7.	One Labour Room (Near the Gynae, Ward)
8.	E.C.G.
9.	Central Sterilisation
10.	Physiotherapy/Occupational Therapy
11.	Kitchen
12.	Central Stores
13.	Recreation facilities for patients
14.	Nurses Hostel
15.	Incinerator
16.	Steam Laundry
17.	Medical Records
18.	Library
19.	Mortuary

IV. Requirement of specialists, medical and other staff

(i) Medical Superintendent
The Medical Superintendent should be purely administrative preferably with post-graduate qualification in hospital administration.
(ii) Specialists
	1.	Medicine	2
	2.	Surgery	2
	3.	Obst. and Gynaecology	2
	4.	Paediatrics	1
	5.	Orthopaedics	1
	6.	E.N.T.	1
	7.	Eye	1
	8.	Anaesthesia	1
	9.	Radiology	1
	10.	Pathology	1
(iii) Junior Specialists
	1.	Bio-Chemist (Non-Medical)	1
	2.	Jr. Microbiologist	1
	3.	Blood Bank Officer	1
(iv) Part-time specialists
		Skin & ST. diseases	1
		Chest diseases	1
		Dental	1
		Psychiatry	1
(v) Medical Officers
	1.	General Duty Medical Officers	27
	2.	Intensive Care Unit	3
			30
Note.--Whenever the hospital is recognised for House Jobs, provision may be made allowing appointment of 2 House Surgeons against one post of General Duty Officer. Similarly, Registrars may count against equal number of posts of General Duty Medical Officers.
(vi) Administration
	1.	Medical Superintendent	1
	2.	Administrative Officer	1
	3.	Office Superintendent (Non-Medical, Non-Gazetted)	1
	4.	P.A. for Medical Superintendent	1
	5.	Head Clerk	3
	6.	Cashier	1
	7.	Stenographer	1
	8.	U.D.C.	6
	9.	L.D.C. including	19
		Radiology	1
		Pathology	1
		Registration	3
	10.	Medical Records Clerk	2
	11.	Messengers	5 (including in the total strength of Class IV Staff)
(vii)	Para-Medical/Nursing Staff
	1.	Matron	1
	2.	Asst. Matron	1
	3.	Dietician	1
	4.	Sister-Incharge	23
		Wards	16
		O.T.	3
		Labour Room	2
		C.S.D.	1
		O.P.D.	1
	5.	Staff Nurse	113
		(i) Wants	84
		(ii) O.T.	15
		(iii) Labour Room	4
		(iv) OPD/Blood Bank/CSD, etc.	10
	6.	Laboratory Technician	6
	7.	Laboratory Assistant	6
	8.	X-Ray Tech. Selection Grade Radiographer	1
	9.	Senior Radiographer	2
	10.	Junior Radiographer	5
	11.	E.C.G. Technician	2
	12.	Blood Bank Technician	2
	13.	Lab. Asst. for Blood Bank	2
	14.	O.T. Technician	4
	15.	O.T. Assistant	6
	16.	C.S.D. Technician	1
	17.	C.S.D. Assistant	4
	18.	Physiotherapist	1
	19.	Occupational Therapist	1
	20.	Chief Pharmacist	1
	21.	Pharmacist	8
	22.	Linen-Keeper	2
(viii)	Other Staff
	1.	Office Mukadam (supervisor for attendants)	1
	2.	Jamadar (Supervisor for Sweepers)	1
	3.	Head Clerk	1
	4.	Cooks	8
	5.	Cook Mates	10
	6.	Laundry Supervisor	1
	7.	Boiler Attendant	1
	8.	Laundry Operators	10
	9.	Driver of Ambulance Van Cleaner-cum-stretcher bearer	As per yardstick of ambulance
	10.	Class IV staff (including Chowkidar and Messengers)	200
Cooks, Attendant, Sweeper and Chowkidar for Nurses Hostel are not included in this list. The same are indicated in Annexure 'AA'.
	11.	Part-Time
		Carpenter	1
		Tinsmith-cum-plumber	2
		Tailor	2
		Barber	2
		Electrician	2
		Gardener	as required

500-BED HOSPITAL

I. Distribution of Beds

(i)	Medicine	130
(ii)	Surgery	120
(iii)	Obst. & Gynaecology	90
(iv)	Paediatrics	50
(v)	Orthopaedics	44
(vi)	E.N.T.	25
(vii)	Eye	25
(viii)	Casualty	10
(a)	Intensive Care Unit	6

II. Provision of specialities

The following specialities may be provided:
(i)	Medicine
(ii)	Surgery
(iii)	Obst. and Gynaecology
(iv)	Paediatrics
(v)	Orthopaedics
(vi)	E.N.T.
(vii)	Eye
(viii)	Anaesthesia
(ix)	Radiology
(x)	Pathology
(xi)	Skin & S.T. diseases
(xii)	Chest diseases
(xiii)	Dental
(xiv)	Psychiatry

III. Provision of other facilities

1.	Casualty
2.	Intensive care
3.	Blood Bank
4.	Laboratory
5.	X-Ray
6.	Six-Operation Theatres (Two twin for aseptic, one for septic and one for Obst. & Gyane., etc.)
7.	Two Labour Rooms (near the Gynae. Ward, septic and aseptic)
8.	E.C.G.
9.	Central Sterilisation
10.	Physiotheraphy/Occupational therapy
11.	Kitchen
12.	Central Stores
13.	Recreation facilities for patients
14.	Nurses Hostel
15.	Incinerator
16.	Steam Laundry
17.	Medical Records
18.	Library
19.	P.B.X.
20.	Mortuary

IV. Requirement of specialists, medical and other staff

(i)	Medical Superintendent
(ii)	Dy. Medical Superintendent
	Medical Superintendent and Dy. Medical Superintendent should be purely administrative preferably with post-graduate qualification in hospital administration.
(iii)	Specialists
	1.	Medicine	3
	2.	Surgery	3
	3.	Obst. and Gynaecology	2
	4.	Paediatrics	1
	5.	Orthopaedics	1
	6.	E.N.T.	1
	7.	Eye	1
	8.	Anaesthesia	1
	9.	Radiology	1
	10.	Pathology	1
	11.	Skin & S.T. diseases	1
	12.	Chest diseases	1
	13.	Denial	1
	14.	Psychiatry	1
(iv)	Junior Specialists
	1.	Bio-Chemist (Non-Medical)	1
	2.	Jr. Microbiologist	1
	3.	Blood Bank Officer	1
	4.	Anaesthetist	1
	5.	Radiologist	1
(v)	Medical Officers
	1.	General Duty Medical Officers	34
	2.	Intensive Care Unit	3
			37

Note.--Whenever the hospital is recognised for House Jobs, provision may be made allowing appointment of 2 House Surgeons against one post of General Duty Medical Officers. Similarly. Registrars may count against equal number of posts of General Duly Medical Officers.

(vi)	Administration
	1.	Medical Superintendent	1
	2.	Dy. Medical Superintendent	1
	3.	Administrative Officer	1
	4.	Office Superintendent (Non-medical, Non-Gazetted)	1
	5.	P.A. to Medical Superintendent	1
	6.	Head Clerk	3
	7.	Cashier	1
	8.	Stenographer	2
	9.	U.D.C.	7
	10.	L.D.C. including	(sic)
		Radiology	1
		Pathology	1
		Registration	3
	11.	Telephone operators	3
	12.	Medical Records Clerks	3
	13.	Messengers	6 (including in total strength of Class IV Staff).

(vii)	Para-Medical/Nursing Staff
	1.	Matron	1
	2	Asstt. Matron	2
	3.	Dietician	1
	4.	Asstt. Dietician	1
	5.	Sister-Incharge	27
		(i) Wards	20
		(ii) O.T.	3
		(iii) Labour Room	2
		(iv) C.S.D.	1
		(v) O.P.D.	1
	6.	Staff Nurses	136
		(i) Wards	104
		(ii) O.T.	18
		(iii) Labour Room	4
		(iv) OPD/Blood Bank/C.S.D./Relief	10
	7.	Technical Assistant	3
		(i) Biochemistry	1
		(ii) Clinical Pathology	1
		(iii) Microbiology	1
	8.	Laboratory Technician	7
	9.	Laboratory Assistant	7
	10.	X-Ray Tech. Selection Grade Radiographer	1
	11.	Sr. Radiographer	2
	12.	Jr. Radiographer	6
	13.	E.C.G. Technician	3
	14.	Blood Bank Technician	2
	15.	Lab. Asstt. for Blood Bank	2
	16.	O.T. Technician	5
	17.	O.T. Assistant	7
	18.	C.S.D. Technician	1
	19.	C.S.D. Assistant	5
	20.	Physiotherapist	1
	21.	Occupational Therapist	1
	22.	Chief Pharmacist	1
	23.	Pharmacist	9
	24.	Linen-Keeper	2

(viii)	Other Staff
	1.	Office Mukadam (Supervisor for attendants)	1
	2.	Jamadar (Supervisor for Sweepers)	1
	3.	Head Clerks	1
	4.	Cooks	10
	5.	Cook Mates	12
	6.	Laundry Supervisor	1
	7.	Boiler Attendant	1
	8.	Laundry Operators	10
	9.	Driver, ambulance van cleaner-cum-stretcher bearer	As per yardstick of ambulance
	10.	Class IV staff (including Chowkidar and Messengers)	250
Cooks, Attendant and Sweepers for Nurses Hostel arc not included in this List. The same are indicated in Annexure 'AA'.
	11.	Part-Time
		Carpenter	1
		Tinsmith-cum-plumber	2
		Tailor	2
		Barber	2
		Electrician	2
		Gardeners	as required

600-BED HOSPITAL

I. Distribution of Beds

(i)	Medicine	180
(ii)	Surgery	134
(iii)	Obst. & Gynaecology	100
(iv)	Paediatrics	60
(v)	Orthopaedics	50
(vi)	E.N.T.	30
(vii)	Eye	30
(viii)	Casually	10
(ix)	Intensive Care Unit	6

II. Provision of specialities

The following specialities may be provided:
(i)	Medicine
(ii)	Surgery
(iii)	Obst. and Gynaecology
(iv)	Paediatrics
(v)	Orthopaedics
(vi)	E.N.T.
(vii)	Eye
(viii)	Anaesthesia
(ix)	Radiology
(x)	Pathology
(xi)	Skin & S.T. diseases
(xii)	Chest diseases
(xiii)	Dental
(xiv)	Psychiatry

III. Provision of other facilities

1.	Casualty
2.	Intensive care
3.	Blood Bank
4.	Laboratory
5.	X-Ray
6.	Six-Operation Theatres (Two twin for aseptic, one for septic and one for Obst. & Gyane., etc.)
7.	Two Labour Rooms (near the Gynae. Ward, Seplic and aseptic)
8.	E.C.G.
9.	Central Sterilisation
10.	Physiotherapy/Occupational therapy
11.	Kitchen
12.	Central Stores
13.	Recreation facilities for patients
14.	Nurses Hostel
15.	Incinerator
16.	Steam Laundry
17.	Medical Records Section
18.	Library
19.	P.B.X.
20.	Mortuary

IV. Requirement of specialists, medical and other staff

(i)	Medical Superintendent
(ii)	Dy. Medical Superintendent Medical Superintendent and Dy. Medical Superintendent should be purely administrative preferably with graduate qualification in hospital administration.
(iii)	Specialists
	1.	Medicine	3 If necessary one may be
	2.	Surgery	3 senior specialists
	3.	Obst. and Gynaecology	2
	4.	Paediatrics	1
	5.	Orthopaedics	1
	6.	E.N.T.	1
	7.	Eye	1
	8.	Anaesthesia	1
	9.	Radiology	1
	10.	Pathology	1
	11.	Skin & S.T. diseases	1
	12.	Chest diseases	1
	13.	Dental	1
	14.	Psychiatry	1

(iv)	Junior Specialists
	1.	Bio-Chemist (Non-Medical)	1
	2.	Jr. Microbiologist	1
	3.	Blood Bank Officer	1
	4.	Anaesthetist	1
	5.	Radiologist	1
(v)	Medical Officers
	1.	General Duty Medical Officers	40
	2.	Intensive Care Unit	3
			43

Note.--Whenever the hospital is recognised for House Jobs, provision may be made allowing appointment of 2 House Surgeons against one post of General Duty Medical Officers. Similarly, Registrars may count against equal number of posts of General Duty Medical Officers.

(vi)	Administration
1.	Medical Superintendent	1
2,	Dy. Medical Superintendent	1
3.	Administrative Officer	1
4.	Office Superintendent (Non-Medical, Non-Gazetted)	1
5.	P.A. to Medical Superintendent	1
6.	Head Clerk	3
7.	Cashier	1
8.	Stenographer	2
9.	U.D.C.	8
10.	L.D.C. including	21
	(i) Radiology	1
	(ii) Pathology	1
	(iii) Registration	3
11.	Telephone operators	3
12.	Medical Records Clerks	3
13.	Messengers	6 (including in the total strength of Class IV Staff)

(vii)	Para- Medical/Nursing Staff
	1.	Matron	1
	2.	Asstt. Matron	2
	3.	Dietician	1
	4.	Asstt. Dietician	1
	5.	Sister- Incharge	32
		(i) Wards	24
		(ii) O.T.	4
		(iii) Labour Room	2
		(iv) C.S.D.	1
		(v) O.P.D.	1
	6.	Staff Nurses	156
		(i) Wards	124
		(ii) O.T.	18
		(iii) Labour Room	4
		(iv) OPD/Blood Bank/C.S.D./Relief	10
	7.	Technical Assistant	3
		(i) Biochemistry	1
		(ii) Clinical Pathology	1
		(iii) Microbiology	1
	8.	Laboratory Technician	7
	9.	Laboratory Assistant	7
	10.	X-Ray Tech. Selection Grade Radiographer	1
	11.	Sr. Radiographer	2
	12.	Jr. Radiographer	7
	13.	E.C.G. Technician	3
	14.	Blood Bank Technician	2
	15.	Lab. Asst. for Blood Bank	2
	16.	O.T. Technician	6
	17.	O.T. Assistant	7
	18.	C.S.D. Technician	1
	19.	C.S.D. Assistant	6
	20.	Physiotherapist	1
	21.	Occupational Therapist	1
	22.	Chief Pharmacist	1
	23.	Pharmacist	10
	24.	Linen-Keeper	2

(viii)	Other Staff
	1.	Office Mukadam (Supervisor for attendants)	1
	2.	Jamadar (Supervisor for Sweepers)	1
	3.	Head Clerk	1
	4.	Cooks	11
	5.	Cook Mates	13
	6.	Laundry Supervisor	1
	7.	Boiler Attendant	1
	8.	Laundry Operators	10
	9.	Driver of ambulance Van cleaner-cum-stretcher bearers	As per yardstick for ambulances
	10.	Class IV staff (including Chowkidars and Messengers)	300
	Cooks, Attendants and Sweepers for Nurses Hostel are not included in this List. The same are indicated in Annexure 'AA'.
	11.	Part-Time
		Carpenter	1
		Tinsmith-cum-plumber	2
		Tailor	2
		Barber	2
		Electrician	2
		Gardeners	as required

ANNEXURE 'AA'

STAFF FOR NURSES HOSTEL/DOCTORS HOSTEL

No. of Residents

Head Cook

Cook

Mates

Masalchi

Bearers

Sweepers

Upto 25

26 to 50

51 to 75

76 to 100

101 to 125

Schedule II - SCHEDULE II

SCHEDULE II

STANDARD OF MATERNITY CENTRES

[See rule 34]

I. BUILDING

1. Maternity Centre for a mine employing upto 1,000 workers:

(i) Consulting and office room (5 metres x 4 metres)

(ii) Labour room (5 metres x 4 metres)

(iii) Annexe to the labour room for sterilizing (3 metres x 3 metres)

(iv) Dispensary room (5 metres x 4 metres)

(v) Store room (3 metres x 3 metres)

(vi) Ward for two beds (5 metres x 4 metres)

(vii) Bath room and latrines (flush) two (2 metres x 3 metres)

(viii) Annexe to bath room for bathing babies (2 metres x 3 metres) (iv) Washing room (2 metres x 3 metres)

(x) Kitchen (2 metres x 3 metres)

(xi) Covered waiting shed (15 square metres).

Note.--A part of the ward may be screened off to provide for work room for nursing staff.

2. Maternity Centres for a mine employing upto 2,000 workers:

(i) Consulting room (5 metres x 4 metres)

(ii) Labour room (5 metres x 4 metres)

(iii) Annexe to the labour room for sterilizing (3 metres x 3 metres)

(iv) Dispensary room (5 metres x 4 metres)

(v) Work room for nursing staff for storage of medicines, maintenance and preparation of supplies and maintenance of records and reports (5 metres x 4 metres)

(vi) Store room (3 metres x 3 metres)

(vii) Ward for four beds (6 metres x 5 metres)

(viii) Bath room and latrine two (flush) (2 metres x 3 metres)

(iv) Annexe to the bath room for bathing babies (2 metres x 3 metres)

(v) Washing room (2 metres x 3 metres)

(xi) Kitchen (2 metres x 3 metres)

(xii) Laboratory room (10 square metres)

(xiii) Covered waiting accommodation (15 square metres)

3. Maternity Centre for a mine employing over 2,000 workers,--

(i) Consulting room (5 metres x 4 metres)

(ii) Labour room (5 metres x 4 metres)

(iii) Annexe to the labour room for sterlizing (3 metres x 3 metres)

(iv) Dispensary room (5 metres x 4 metres)

(v) Work room for nursing staff for storage of medicines, maintenance and preparation of supplies and maintenance of records and reports (5 metres x 4 metres)

(vi) Minor operation room (5 metres x 4 metres)

(vii) Store room (3 metres x 3 metres) (viii) Ward for six beds (7 metres x 6 metres)

(iv) Bath room and latrines three (flush) (2 metres x 3 metres)

(x) Annexe to the bath room for bathing babies (2 metres x 3 metres)

(xi) Washing room (2 metres x 3 metres)

(xii) Kitchen (2 metres x 3 metres)

(xiii) Laboratory room (15 square metres)

(xix) Covered waiting accommodation (25 square metres)

II. STAFF

1. Maternity Centre for a mine employing 1,000 workers and below:

(i)	Medical licentiate or Graduate (Lady)		1
(ii)	Lady Health Visitors		2
(iii)	Sweepers (Female)		2	(Full time)
(iv)	Compounder		1
2.	Maternity Centre for a mine employing 1,001 to 2,000 workers:
(i)	Medical Graduate (Lady)		1
(ii)	Compounder		1
(iii)	Lady Health Visitors		2
(ii)	Sweepers (Females)		3	(Full time)
(v)	Ayahs		2
(vi)	Cook		1
3. Maternity Centre for a mine employing more than 2,001 workers:
(i)		Medical Graduate (Lady)	1
(ii)		Nurse	1
(iii)		Lady Health Visitors	3
(iv)		Compounder	1
(v)		Sweepers (Female)	3	(Full time)
(vi)		Ayahs	3
(vii)		Cook	1

III. LIST OF DRUGS, SURGICAL EQUIPMENTS, DRESSINGS, ETC., FOR MATERNITY CENTRES

A. Drugs

1. Acid Acetic

2. Acid Boric

3. Acid Carbolic

4. Acid Salicylic

5. Aqua Distillate

6. Ammon Carb

7. Aspirin

8. Acriflavin or other antiseptic dye

9. Benedict's solution

10. Calcium lactate

11. Copper sulphate

12. Calamina Preparate

13. Cod Liver Oil

14. Ephedrine Hydrochlor (1/2 gr. tab.)

15. Ether

16. Esct. Glycrr. Liq.

17. Ferri Sulph

18. Ferrier ammoni citras

19. Glucose

20. Glycerine

21. Gum Acacia

22. Hydrarg ammoniata

23. Kaoline

24. Liq. Ammon acetate 25. Liq. Plumbisubacetas fort

26. Lysol

27. Mag Oxide Powder or Mag Trisillicate

28. Mag. Sulph

29. Multi vitamin tab.

30. Oil Ricini

31. Oil Menth pip.

32. Oil Oliver or Oil of arachis

33. Paludrine tabs

34. Phenobarbitone

35. Pot. Bromide

36. Pot. Citrate

37. Pot. Iodide

38. Pot. Permanganate

39. Protargol or Argyrol

40. Pulv. Ipecas co.

41. Pulv. Quinine sulph

42. Sodi Bicarb

43. Sodi. Salicylate

44. Spt. Ammon Aromat.

45. Spt. Methyl

46. Spt. Rect.

47. Sulphanilamide or Sulphadiazine tablets

48. Sulphaguanidine

49. Sulphanilamide powder

50. Tab. Digozine or Pill Digitalis Co. BPC

51. Tab. Laxative Co. BPC

52. Tinct Belladonna

53. Tinct. Benoin Co.

54. Tinct. Opi Camphorata

55. Tinct. Card Co.

56. Tinct. Hyoscyamus

57. Tinct. Iodine

58. Ung. Sulphuric BPC

59. Veseline

60. Vin Ipecae or tinct/or liq.

61. Zinc. Oxide

62. Andrenalin Hydrochloride Liquor (1: 1000)

63. Coramine or Nikethmide

64. Emetine Hydrochlor (amp. or tab.)

65. Gr. 1

66. Gr. 1/2

67. Injection Quinine Gr. 10.

68. Percaine Hydrochlor or Novocain 2% amp.

69. Serum Tetanus anti-toxin 1,500 units

70. Soluseptasine or other injectable sulphamide

71. Tab. Atropine (1/100 gr.)

72. Tab. Morphine

73. Pencillin 1,00,000 unit ampoules or 4,00,000 unit amps.

74. Streptomycine

75. 90 PAS

76. Isonicotinic Acid Hydrazine

77. Ext. Ergot Liquid

78. Ersdhui Capsules or Neogynergin Tabs.

79. Lovelive ampoulse

80. Introdex

81. Dextrose and sodium chloride injection USF in transfusion bottles.

82. Distilled water ampoules

83. Liquid paraffin

84. Vinegars.

85. Tetanus Toxoid.

Note.--The actual quantities of the above-mentioned items to be stocked shall be such as are found necessary in the light of day-to-day working of the maternity centres provided that provision for drugs shall be made at each centre at least at the rate of 50 paise per annum per worker attached to the maternity centre.

B. Dressings

	1,000 workers or below	1,001-2,000 worker
1. Bandage, roller 15 cm	12	12
2. Bandage, roller 10 cm	12	12
3. Bandage roller, 8 cm	12	12
4. Bandage Triangular	12	12
5. Cotton Wool	1.35 Kilogram	1.35 Kilogram
6. Gauze 1 metre each	12 metres	24 metres
7. Lint	200 grams	300 grams
8. Strapping adhesive 12 roller	2	2
9. Strapping adhesive 2 roller	2	2
10. Strapping adhesive 3 roller	2	2
11. Burn Dressing	12	12
C. Medical and Surgical Equipments
1. Basin 35 cms	2	4
2. Bowls E 3.5 cm	2	2
3. Bowls E. 4.5 cm.	2	2
4. Female Catheters rubber & Metal (size 8 and 10) 4		4
5. Cup feeding	2	4
6. Douche can with fittings	1	2
7. Drums dressing	2	2
8. Examination lamp	2	2
9. Forceps artery	2	2
10. Forceps Cheatle	1	1
11. Forceps Dissecting toothed	1	1
12. Forceps Dissecting plain	1	1
13. Hammer percussion	1	1
14. Jug measure	1	1
15. Lancet Vaccinations	1	1
16. Mirror Forehead	1	1
17. Needle aneurysm	--	1
18. Needle suture assorted	6	6
19. Probe	1	2
20. Razor Safety with blades	2	4
21. Roger's cholera apparatus orapparatus intravenous	1	1
22. Vaginal retractor	1	2
23. Vaginal speculum	1	2
24. Ovam Forceps	1	2
25. Heggar's Dalator	1 set	1 set
26. Curetto sharp and blunt flushing	1	1
27. Delivery	1	1
28. Factal Stethoscope	1	1
29. Palvimeter	1	1
30. Perforator	1	1
31. Cramotatory forceps	1	1
32. Maternity table	1	1
33. Stethoscope	1	2
34. Syringes 2 c.c.	2	2
35. Syringes 10 c.c.	2	2
36. Syringes 20 cc or above	1	1
37. Spygmonanometer	1	1
38. Stove Primus	2	2
39. Scaples	1	2
40. Skinners mask	1	1
41. Stretcher	2	2
42. Scissors straight both ends sharp	1	1
43. Scissors straight Mayo	1	1
44. Sterilizer instrument portable	1	1
45. Thermometers	2	4
46. Tongue depressor	2	2
47. Tape measure	1	1
48. Test type chart	1	1
49. Tray dressing	2	2
50. Tray kidney	2	2
51. Tourniquet	1	1
52. Weighing machine	1	1
53. Water Proof sheets of 2 metres	2	4
54. Autoclave	1	1
55. Stomach tube	1	1
56. Mouth gag	1	1
57. Catgut assorted (numbers)	6 tubes	12 tubes
58. Silkworm gut or nylon thread	3 metres	6 metres
59. Sets of wooden splints (4 1/2", 3, 1", 6")	1	1
60. Lifter	1	2
61. Enamel bucket	1	4
62. Stainless Steel Dekchi 12" with cover		2
63. Wooden Board 7' x 1 1/2" x 1"	1	2
64. Torch with spare cells	1	1
65. Stretcher	2	2
66. Eye Cups	1	1
D. Other Equipments
1. Blankets	6	2
2. Bin for soiled clothes	2	4
3. Bottles drop with grooved stoppers	2	2
4. Cork-screw	2	2
5. Corks assorted	25	52
6. Dropper eye	2	2
7. Funnel 100 gms glass or E.1	1	1
8. Filter paper	1 packet	1 packet
9. Gloves	2 pairs	4 pairs
10. Litmus paper red	2 packets	4 packets
11. Litmus paper blue	2 packets	4 packets
12. Measure glass 200 gms.	2	2
13. Measure glass 50 gms	2	2
14. Minim glass	2	2
15. Pestle and Mortar composition	1	1
16. Pin safety	12	12
17. Pot delf with cover	2	2
18. Spatula	1	1
19. Slab ointment	1	1
20. Soap	4 cakes	8 cakes
21. Spirit Lamp	2	2
22. Scales and weights	4	8
23. Slides glass	15 gms	15 gms
24. Scissors sharp	2	2
25. Towels ordinary	4	8
26. Tin opener	2	2
27. Test tubes	8	8
28. Test tubes stand	2	2
29. Test tube holder	2	2
30. Urine glass specimen	2	4
31. Matress	4	6
32. Beds	4	6
33. Nail Brush	2	4
34. Sand Bags 12" x 8"	3	6
E. Furniture
1. Almirah	1	1
2. Benches	4	8
3. Chairs	4	8
4. Cupboard poison	1	1
5. Examination couch female	1	1
6. Stools	2	2
7. Screen	1	2
8. Table Medical Officer	1	1
9. Table dispensing	1	1
10. Table dressing	1	1

Note.--In the case of dressings, medical and surgical equipments, other centre equipments and furniture increase in the number shown above for 2,000 workers shall be made for every additional 1,000 workers.

Schedule III - SCHEDULE III

SCHEDULE III

STANDARD OF FACILITIES FOR EDUCATION AND RECREATION CENTRE

[See rule 38]

WELFARE CENTRE

I. Accommodation

(a) 1. One hall of 45 square metres

2. Two rooms of 15 square metres each.

3. Covered verandah 18 square metres

4. One lavatory for men.

5. One lavatory for women.

6. One bathroom for children.

(b) Playground for the size of 36 metres x 18 metres.

(i) Swing	1 set
(ii) Ocean wave	1
(iii) Sea Saw	1
(iv) Slides	1
II. Staff
1. Adult Education Instructor-cum-Games -Supervisor.	1
2. Sevika.	1
III. Furniture and Equipment
1. Table	1
2. Chair	2
3. Chair Steel folding	6
4. Notice Board	1
5. Benches	2
6. Black Board	1
7. Steel Almirah	1
8. Coir mat 15 metres x 1 metre	1
9. Radio with loud-speaker	1
10. Slates, Slate Pencils, Chalk, etc.	As necessary
11. Books, charts, maps, etc.	As necessary
12. Petromax (if no electricity is available)	1
13. Dholak	1
14. Jhals	4 pairs
15. Volleyball Court equipment ball, etc.	1 set
16. Tennikoit set	1
17. Carrom Board	2
18. Chess	2
19. Ludo	3
20. Newspapers and Periodicals	As necessary
21. Sewing machine	1
22. Scissors	1
23. Tape	1 pair
24. Knitting and crochet needles	As necessary
25. Raw materials	As necessary
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