Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CINE WORKERS WELFARE FUND RULES, 1984 CONTENTS CHAPTER 1 :- General 1. Short title and commencement 2. Definition CHAPTER 2 :- Central Advisory Committee/Advisory Committees and Sub-Committees 3. Composition 4. Term of office of members 5. Resignation 6. Absence from India 7. Vacation of office 8. Allowances payable to members CHAPTER 3 :- Procedure relating to meetings 9. Disposal of business 10. Time, place and date of meeting 11. Notice of meetings and list of business 12. Presiding at meeting 13. Quorum 14. Recommendation by majority 15. Minutes of meetings 16. Headquarters of an Advisory Committee or the Central Advisory Committee 17. Executive of an Advisory Committee 18. Staff powers of the Commissioner 19. Schemes of expenditure 20. Budget 21. Other matters to be considered by an Advisory Committee 22. Committee to be informed of expenditure 23. Finance Sub-Committee 24. Duties of the Finance Sub-Committee 25. Other Sub-Committees 26. Meeting of the Sub-Committees 27. Grants 28. Standard of dispensary or hospital services 29. Inspection 30. Submission of periodic returns 31. Standard of maternity centre 32. Inspection 33. Submission of periodic returns 34. Extent of grant-in-aid 35. Standard of facilities for education and recreation 36. Inspection 37. Submission of periodic returns 38. Extent of grant-in-aid 39. Assistance in the form of grant to indigent cine-workers 40. 40 41. Miscellaneous-Statistics and other information 42. Identity Card SCHEDULE 1 :- Travelling and Daily Allowances SCHEDULE 2 :- Standard of Dispensary Services SCHEDULE 3 :- Standard of Maternity Centres SCHEDULE 4 :- Standard of Facilities for Education and Recreation Welfare Centre SCHEDULE 5 :- SCHEDULE 5 CINE WORKERS WELFARE FUND RULES, 1984 In exercise of the powers conferred by Sec. 11 of the Cine Workers Welfare Fund Act, 1981 (33 of 1981), the Central Government hereby makes the following rules namely : CHAPTER 1 General 1. Short title and commencement :- (1)These rules may be called the Cine Workers Welfare Fund Rules, 1984. (2) They shall come into force on 1st day of November, 1984. 2. Definition :- In these rules, unless the context otherwise requires,- (1) "Act" means the Cine-Workers Welfare Fund Act. 1981 (33 of 1981) ; (2) "Advisory Committee" means an Advisory Committee constituted under Section 5 of the Act; (3) "Central Advisory Committee" means a Central Advisory Committee constituted under Section 6 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 Welfare Commissioner appointed by the Central Government under Section 8 for any State or States concerned; (6) "form" means from in Sch. V; (7) "member" means a member of an Advisory Committee or the Central Advisory Committee, as the case may be; (8) "Schedule" means a Schedule appended to these rules; (9) "section" means a section of the Act; (10) "treasury" means any Government Treasury or Sub-treasury; (11) "family" includes the husband/wife of the cine-workers wholly dependent children or legally adopted children and parents who are mainly dependent on the cine-worker; (12) "dependent" means any of the following relatives of a deceased cine-worker, namely: (i) a widow, a minor legitimate son, an unmarried legitimate daughter, or a widowed mother; and (ii) if wholly dependent on the earnings of the cine-worker at the time of his death a son or a daughter who has attained the age of 18 years and who is infirm; (iii) if wholly or in part dependent on the earnings of the cine-worker at the time of his death- (a) a widower, (b) parents, (c) a minor illegitimate son, an unmarried illegitimate daughter or a daughter legitimate or illegitimate, (d) a minor brother or unmarried sister, (e) a widowed daughter-in-law, (f) a minor child of a pre-deceased son, (g) a minor child of a pre-deceased daughter where no parent of the child is alive, or (h) a paternal agrand-parent if no parent of the cine-worker is alive. CHAPTER 2 Central Advisory Committee/Advisory Committees and Sub-Committees 3. Composition :- (1) (a) The Central Advisory Committee constituted under Section 6 shall consist of the following persons to be appointed by the Central Government, namely: 1[(i) Chairman. (ii) An officer to be nominated by the Central Government who shall be the Vice- Chairman. (iii) Two officers of the Central Government to be nominated by the Government. (iv) Welfare Commissioners. (v) Such number of persons to represent the producers as are equal .to the aggregate of those provided in sub- clauses (ii), (iii) and (iv) to be appointed after consultation with such organisations, if any of the producers 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 Cine- Workers as are equal to the aggregate of those provided in sub-clauses (ii), (iii) and (iv) to be appointed after consultation with such organisations, if any, of the persons, so employed as may be recognised by the Central Government in this behalf.] 2 [(vii) Three persons of whom one shall be a woman to represent the cine-workers to be appointed after consultation with such organisations, if any, of the cine- workers as may be recognised by the Central Government in this behalf.] (b) An officer of the Central Government shall be appointed by that Government as 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 5 shall consist of the following persons to be appointed by the Central Government, namely : (i) the Chairman; (ii) the Commissioner or Commissioners having jurisdiction in the State or States for which Advisory Committee is constituted, who shall be Vice- Chairman, ex-officio: Provided that where more than one Commissioner is appointed to the Committee, the Central Government may appoint any one of them to be the Vice-Chairman; (iii) one representative of the Central Government ; (iv) one representative each of the concerned State Government or States Government as the case may be, ex - officio ; (v) such number of persons to represent the producers as are equal to the aggregate of those provided in sub- clauses (ii), (iii) and (iv) to be appointed after consultation with the organisations of the producers, if any, as may be recognised by the Central Government, in this behalf; (vi) such number of persons to represent the cine-workers as are equal to the aggregate of those provided in sub- clauses (ii), (iii) and (iv) to be appointed (vii) a woman, if no woman has been appointed under sub-clause (v) or sub-clause (vi). (b) An officer of the cine-workers welfare organisation/welfare Department concerned shall be appointed as the Secretary of the Advisory Committee and the Secretary so appointed shall be entitled to attend and take part in the meetings of the Committee but shall not be entitled to vote. 1. Subs. by G.S.R. 787 (E), dated 9th October, 1985. 2. Subs. by G.S.R. 1214 (E), dated 28th December, 1988 for items (i) to (vi) (w.e.f. 28th December, 1988). 4. Term of office of members :- (1) (a) A member (other than an ex-officio member) shall, unless he resigns office or dies or otherwise vacates his office at an earlier date, hold office for a period not exceeding three years as may be specified by the Central Government in each case while making the appointment from the date of publication in the official Gazette of the notification appointing him as member of the Advisory Committee or the Central Advisory Committee as the case may be, and shall be eligible for re-appointment: Provided that an outgoing member shall continue in office until the appointment of his successor is notified in the official Gazette. (b) An ex-officio member shall hold office during the pleasure of the Central Government. (2) A member appointed to fill a casual vacancy shall hold office 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 Central Advisory Committee or the Advisory Committee, then, the case of a member appointed under sub-clause (v) or sub-clause (vi) or Cl. (a) of sub-rule (1) of rule 3 or under sub-clause (v) or sub-clause (vi) of Cl. (a) of sub-rule (2) of that rule, the body which is represented by him in the Central Advisory Committee or the Advisory Committee as the case may be, may by notice in writing signed on its behalf and by the said member addressed to the Chairman of the Committee depute, and in other cases the Central Government may nominate a substitute in his place to attend the meeting and such deputed or nominated member shall have all the right of a member in respect of that meeting. 5. Resignation :- (1) The Chairman of an Advisory Committee may resign his office by writing under his hand address to the Central Government. (2) A non-official member (other than the Chairman) of an Advisory Committee may resign his office by writing under his hand addressed to the Chairman. (3) 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 or, as the case may be, by the Central Government, whichever is earlier. 6. Absence from India :- (1) Before a non-official member leaves India, he shall intimate to the Chairman the date of his 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 intimation as required under sub-rule (1) he shall be deemed to have resigned with effect from the date of his departure from India. 7. Vacation of office :- The Central Government shall remove a non-official member if he,- (a) becomes of unsound mind or, is declared insolvent; or (b) has been convicted for an offence, which, in the opinion of the Central Government, involves moral turpitude ; or (c) is absent from three consecutive meetings of the Advisory Committee or the Central Advisory Committee, as the case may be, without leave of absence from the Chairman ; or (d) has in the opinion of the Central Government, ceases to represent the interest by virtue of which he was appointed. 8. Allowances payable to members :- A non-official member including a non-official co-opted member or invitees shall be entitled to receive travelling allowance and daily allowance as per the orders issued by the Central Government from time to time in his behalf.] CHAPTER 3 Procedure relating to meetings 9. 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 are sent to the members by registered post with acknowledgment due and with the request that the views of the members should reach the office of the Advisory Committee or the Central Advisory Committee, as the case may be, within a period of fifteen days from the date of issue of the papers : Provided further that the papers will not be sent to a member who is absent from India. (2) When a question is referred to the members for opinion by sending papers, any member may request that the question be considered at a meeting and thereupon the Chairman shall direct that it be so considered. (3) If a member of an Advisory Committee or the Central Advisory Committee, requests the Chairman to refer any matter to the Committee, the Chairman shall refer that matter to it accordingly. 10. Time, place and date of meeting :- An Advisory Committee or the Central Advisory Committee shall meet at such places and on such date and at such time as may be appointed by the Chairman. 11. Notice of meetings and list of business :- (1) Notice shall be given to every member present in India of 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. (2) (a) An emergency meeting of an Advisory Committee or the Central Advisory Committee may be called by the Chairman thereof to discuss matters on which a decision had to be taken immediately. (b) Notice shall be given either by registered post or by telegram or in person to every member present in India, of the place, time and date of an emergency meeting at least four days before such meeting and every member shall be furnished with a list of business to be considered at the meeting. (3) No business which is not included in the list shall be considered at a meeting without the permission of the Chairman. 12. Presiding at meeting :- The Chairman shall preside at every meeting at which he is present and in his absence Vice-Chairman shall preside. 13. Quorum :- No business shall be transacted at a meeting (whether it be an ordinary meeting) of an Advisory Committee or the Central Advisory Committee unless at least one-third of the total number of members of the Advisory Committee or the Central Advisory Committee, as the case may be, having the right to vole are present and at least one of the members so present is the Chairman or the Vice-Chairman : Provided that if at any meeting less than one-third of the total number of members are present the Chairman or in the absence of Chairman the Vice-Chairman may adjourn the meeting to a date not less than seven days and not more than thirty days from the date of the meeting. 14. Recommendation by majority :- (1) Every question at a meeting of the 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 in 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 9 reserves for consideration at a meeting, be decided in accordance with the opinion of the majority of members recording opinion within a period of fortnight. (3) In the case of an equal division of votes or opinion the Chairman shall have casting vote whether the matter is considered at a meeting of the Central Advisory Committee or the Advisory Committee or by sending the papers for the opinion of members. 15. 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 may be after the meeting and shall be read out the confirmed at the next meeting of the Committee, and shall be signed by the Chairman or as the case may be, the Vice-Chairman presiding at such next meeting and shall thereafter be recorded in a minute book which shall be kept for permanent record. 16. Headquarters of an Advisory Committee or the Central Advisory Committee :- The headquarters of the Central Advisory Committee shall be in New Delhi and the headquarters of an Advisory Committee shall be at such place or places as may be fixed by the Central Government from time to time. 17. 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. 18. Staff powers of the Commissioner :- The Commissioner may authorise the staff of the Advisory Committee to give assistance to any member of an Advisory Committee or of a sub-committee of the Advisory Committee or to any other authority exercising executive or advisory functions in connection with the Act. 19. Schemes of expenditure :- (1) The Welfare Commissioner shall have power, subject to the provisions in the sanctioned budget, to incur expenditure on administrative staff and Welfare Schemes : Provided that he shall have no powers to sanction any scheme if it involves expenditure exceeding Rs. 50,000 non-recurring and Rs. 5,000 recurring a year. (2) The Welfare Commissioner may sanction, without reference to the Advisory Committee, expenditure on contingencies, supplies and services and purchases of articles required for the smooth and efficient running of the organisation under him subject lo financial provision in the sanctioned budget and to the condition that the expenditure on any single object or service shall not exceed Rs. 2.000/- non-recurring and Rs. 400/- recurring.] 20. Budget :- (1) The annual budget as prepared by the Commissioner 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. 21. Other matters to be considered by an Advisory Committee :- A n Advisory Committee shall consider the budget and any other matter that may be laid before it by the Commissioner with the permission of the Chairman. 22. 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. 23. Finance Sub-Committee :- (1) An Advisory Committee shall elect from among its members two persons of whom one shall be a person to represent producers and the other to represent the cine-worker to constitute a Finance Sub-Committee of which the Commissioner shall be a Chairman. (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 the Finance Sub-Committee but shall not be entitled to vote and shall not solely by reason of being so co-opted be a member of the 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 at the meeting and shall be entitled to vote. 24. 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 1 [* * *]. 1. Deleted by G.S.R. 1214 (B), dated 28th December, 1988 (w.e.f. 28th December, 1988). 25. Other Sub-Committees :- An Advisory Committee may as and when considered necessary constitute from 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. 26. Meeting of the Sub-Committees :- The meetings and proceedings of the Finance Sub-Committee and any other sub-committees which may be constituted under rule 25 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. 27. Grants :- (1) The Central Government while making a grant to a State Government, a local authority the producer in aid of any scheme approved by the Central Government for the purposes of the Act, may impose conditions necessary for ensuring: (a) that the work for which the grant is made 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 person duly authorised by the Central Government for the purpose of satisfying itself that the provisions of Cl. (a) are complied with or for checking the correctness of any particulars supplied under the correctness of any particulars supplied under Cl. (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; (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 grantees ; and (g) that the labour employed on regular basis and those employed on contract basis are given similar welfare facilities. (2) Before making a grant to a State Government, a local authority, or the producer, the Central Government shall require such State Government, local authority or producer to execute a bond for the fulfilment of the conditions imposed by the 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 State Government, local authority or producer violating any condition imposed under sub-rule (1) such State Government local authority or producer shall be liable to refund the entire grant alongwith simple interest at the rate of twelve per cent. per annum and where the amount of the grant and interest is judged, refund may be allowed in two or three instalments. 28. Standard of dispensary or hospital services :- (1) The standard of dispensary service to be provided by producers for the purpose of getting the grants-in-aid envisaged in Cl. (c) of sub-section (1) of Section 4 of the Act shall be as specified in Sch. II hereinafter in this rule and in rule 29 and rule 30 referred to as the prescribed standard. (2) There shall be maintained an independent dispensary or hospital at each studio according to the prescribed standard: Provided that a common main dispensary may be maintained for several studies with branch dispensaries attached to each studio subject to the following conditions, namely: (i) the common main dispensary shall maintain the standards prescribed for the aggregate number of cine-workers of all studios served by it; (ii) every branch dispensary shall have a qualified doctor and a qualified pharmacist (compounder); (iii) the common main dispensary shall be so situated that none of the studios served by it is more than fifteen kilometres away from it; and (iv) the common main dispensary shall maintain an ambulance van for taking serious cases of injury and sickness from the branch dispensaries to the common main dispensary. (3) The Commissioner may, if he is satisfied that any dispensary or hospital is being efficiently run and served the purpose for which it is established, 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 registered medical practitioner may be appointed to be incharge of dispensary catering to more than 250 workers, only if he has ten years' experience as medical officer in independent charge of a dispensary. 29. Inspection :- The dispensary services maintained by producers 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 or the Commissioner as the case may be, shall, if the dispensary 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. 30. Submission of periodic returns :- Every producer who maintains a dispensary service according to the prescribed standard shall submit to the Commissioner,- (i) in January and July of each year, a statement showing the total number of persons employed by him in the production of films during the preceding year and; (ii) in January of each year, a certified statement of expenditure incurred on the dispensary during the preceding twelve months. 31. Standard of maternity centre :- (1) The standard of maternity centre to be provided by producers for the purpose of getting the grants-in-aid as envisaged in Cl. (c) of sub-section (1) of Section 4 of the Act shall be as specified in Sch. III, hereinafter in this rule and in rule 32,rule 33 and Section 34 referred to as the prescribed standard. (2) There shall be maintained an independent maternity centre at each studio according to the prescribed standard : Provided that a common main maternity centre may be maintained for several studios with branch maternity centre attached to each studio subject to the following conditions, namely: (i) the common main maternity centres shall maintain prescribed standard for the aggregate number for workers of all the studios served by it ; (ii) every branch maternity centre shall have a qualified doctor and a qualified compounder; (iii) the common maternity centre shall be situated that none of the studios served by it are more than fifteen kilometres away from it; and (iv) the common maternity centre shall maintain an ambulance van for taking serious cases from the branch maternity centres to the common maternity centre. (3) The Commissioner may, if he is satisfied that a maternity centre 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 a fully qualified and registered mid-wife who has not less than ten years experience as a mid- wife : Provided further that a lady medical licentiate may be appointed to be incharge of maternity centre catering to more than 1,000 cine-workers if she has ten years experience as a medical officer in independent charge of a maternity centre. 32. Inspection :- The maternity centre maintained by producers 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 officers or the Commissioner, as the case may be, shall, if the centre conforms to the prescribed standard, issue a certificate in Form "B" which shall be valid for a period of one year from the dale of issue. 33. Submission of periodic returns :- Every producer who maintains a maternity centre 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 centre during the preceding twelve months. 34. Extent of grant-in-aid :- Every producer who maintains a dispensary or a maternity centre for the benefit of cine-workers which conforms to the prescribed standard under rule 28 or rule 31 as the case may be, and is subject to inspection under rule 29 or rule 32, as the case may be if he desires, to carry on improvement on the facilities existing be eligible for such grant-in-aid in respect of non-recurring expenditure on such improvement as the Commissioner may decide with the approval of the Central Advisory Committee, subject to the condition that it shall not exceed 50 per cent. of the said expenditure or Rs. 10,000/- whichever is less. 35. Standard of facilities for education and recreation :- (1) The standard of facilities for education and recreation of cine-workers to be provided by producers for the purpose of getting grant-in-aid as envisaged in Cl. (c) of sub-section (1) of Section 4 of the Act shall be as specified in Sch. 4 hereinafter in this rule and in rule 36, Section 37 and Section 38 referred to as the prescribed standard. (2) There shall be maintained an independent welfare centre at each studio according to the prescribed standard. (3) The Commissioner may, if he is satisfied that the centre is being efficiently maintained and serves the purpose for which it is established, waive any of the requirements specified in the prescribed standard. 36. Inspection :- The welfare centre maintained by producers 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, if the centre conforms to the prescribed standards, issue a certificate in Form "C" which shall be valid for a period of one year from the date of issue. 37. Submission of periodic returns :- Every producer who maintains a welfare centre according to the prescribed standard shall submit to the Commissioner,- (i) immediately on the establishment of the welfare centre, adequate proof to the satisfaction of the Commissioner showing the capital expenditure incurred on the construction and equipment of the Welfare centre ; (ii) In January, each year a certified statement of the expenditure incurred on the welfare during the preceding twelve months : Provided that the statement shall not include expenditure if any incurred on repairs and replacements. 38. Extent of grant-in-aid :- Every producer who maintains a welfare centre for the benefit of the cine-workers employed in his establishment which conforms to the prescribed standard under rule 35 and is subject to inspection under rule 36 be eligible to a grant-in-aid in respect of non-recurring expenditure which shall not exceed 50 per cent of the amount spent by the owner of the establishment in the construction and equipment of the welfare centre subject to the maximum of Rs. 5,000. 39. Assistance in the form of grant to indigent cine-workers :- The Welfare Commissioner may sanction the payment of grant, to a cine-worker who becomes totally disabled due to accident while on duty or to a member of his family or to a dependent in case the cine-worker dies or becomes totally disabled due to accident while on duty, subject to a maximum of Rs. 5,000.] 40. 40 :- (1) The Commissioner, with the approval of the Central Advisory Committee may sanction the payment of a loan to any cine-worker subject to a maximum of Rs. 5,000 for one or more the following purposes, namely : (a) to any expenses in connection with the illness or confinement of the cine- worker and members of his family or any persons actually dependent on him ; (b) to meet the cost of higher education of the cine-worker and members of his family or any actually dependent on him ; (c) to pay obligatory expenses on a scale appropriate to the cine-workers status which by customary usage the cine-worker has to incur in connection with the betrothal or marriages, funerals or other ceremonies ; (d) building or acquiring a suitable house for his residence including the cost of site. (2) In the event of sanction of a loan the cine-worker has to execute a bond in Form "E" before receiving payment and shall be liable to pay simple interest at the rate of 9.5 per cent per annum. The entire loan including interest thereon, should be repaid within a period of five years from the date in which the loan is sanctioned. 41. Miscellaneous-Statistics and other information :- (1) Every producer shall maintain such registers as the Central Government may specify and shall also furnish such statistics and other information as that Government or any person so authorised may, by written order, require for the purpose of the Act, in Form "D" and within such time (being not less than thirty days from the date on which the order is served on the person concerned), and in such manner, as may be specified in the order. (2) (a) The Commissioner may require the executive authority of any local body, such as. Municipality, District Board, Panchayat Boards, Block Development Units in any State or Union Territory to prepare a register of cine-worker residing within the jurisdiction of that authority. (b) The registers referred to in Cl. (a) shall contain the following particulars relating to the cine-worker in the area under the jurisdiction of the local authority : (c) Officers deputed by the Commissioner shall be accorded all necessary facilities by the owners and local authorities to collect statistics or other information from the register referred to in Cl. (a) for the purpose of the Act. (3) Any producer 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 or any executive authority enumerated under sub-rule (2) who without reasonable excuse, fails to prepare a register as required under that sub-rule, shall be punishable with fine which may extend to Rs. 2,000/- 42. Identity Card :- Every producer shall issue to every Cine-Worker an identity card as prescribed in Form F, on which a photograph of the Cinc-Worker would also be affixed. In case the bonafides of a Cine-Worker is challenged, the competent authority defined in Cl. (d) of Section 2 of the Cine-Workers and Cinema Theatre Workers (Regulation of Employment) Act, 1981 (50 of 1981), shall enquire into the matter and decide the same.] SCHEDULE 1 Travelling and Daily Allowances [See rule 8] A. NON-OFFICIALS OTHER THAN MEMBERS OF PARLIAMENT AND STATE LEGISLATURES (a) Travelling allowance : (1) Journe by rait.-Normally, a member should travel by first class by rail and in respect of such journeys, he shall be entitled to first class rail-fare : Provided that the Central Government may allow a member to travel by air conditioned coach, where this concession is, in the opinion of Central Government, justified by fulfilment of one or more of the following conditions, namely : (a) the member concerned is required to travel in air conditioned accommodation on grounds of health or because of very advanced age or infirmity ; (b) the member is or immediately before he retired from employment was entitled to travel in air-conditioned coach under the rules of the organisation to whic he belongs or might have belonged immediately before retirement; (c) the Central Government is satisfied that travel by air-conditioned coach is the customary mode of travel by non-official member concerned in respect of journeys connected with the performance of Government duty. (2) Journey by road.-(i) In respect of journeys by road between places not connected by rail, a member shall be entitle to road mileage at 60 paise per kilometre for travel in his own car or full taxi or 20 paise per kilometre for travel on motor cycle or scoote (ii) Where journey between two places by rail is performed by road, he shall be entitled to the prescribed road mileage limited to first clas fare by rail : Provided that, where in an individual case, the Central Government is satisfied that the journey by road was performed in pu interest, full road mileage allowance may be allowed without restricting it to rail fair. (3) Journey by sea or by river steamer.-In respect o journey by sea or by river steamer, a member shall be entitled to one fare at the lowest rate (exclusive of diet) of the highest class of accommodation. (4) Journey by air.-Air travel shall not be permitted as a matter of course and each case will be examined on merits by th Central Government and permission for air-travel granted only if it can be certified that air-travel is urgent and necessary in public interes Travel shall be by economy class in such a case. (b) Daily Allowance : Daily allowance for the entire absence from headquarters will be regulated as follows: (1) Full daily allowance may be granted for each completed calendar day of absence from headquarters reckoned fro mid-night. (2) For absence from the headquarters for less than twenty-four hours, the daily allowance will be admissible at the following rates : (i) if the absence from the headquarters does not exceed six hours, 30 per cent. of the full daily allowance ; (ii) if the absence from the headquarters exceeds six hours but not exceed twelve hours, 50 per cent. of the full daily allowance ; (iii) if the absence from the headquarters exceeds twelve hours, full daily allowance shall be paid. (3) In case the period of absence from headquarters fall on two calendar days, it is reckoned as two days and daily allowance shall be calculated for each as above and daily allowance for days of depart from and arrival at headquarters will also be regulated in the manner specified above. (4) The rates of daily allowance will be as follows : (A) When the member avails of Government or public sector guest-house facilities or makes his own arrangements. _______________________________________________________________________________________________________________ 2 3 Ordinary Cities of Delhi, Simla and Bombay, Calcutta Darjeeling District localities Madras, the whole of the (except Siliguri Subdivisio and Union Territory of the Darjeeling town / NEFA area beyond Lakshadweep and the whole Inner Line/ Naga Hills Tuensange areas of Jammu and Kashmir, beyond Inner Line, Spiti and Lahaul area of Punjab/Chini Tahsil Parganas of Dassan/Antharabis and Pandarabis of Rampur Tehsil Dodra Kanwar of Rohru Tehsil in the District of Mahasu, Pangi Sub-tehsil of Chamba District. _______________________________________________________________________________________________________________ Rs. 21/- Rs. 23.50 Rs. 28.00 ____________________________________________________________________________________________________________ (B) When the member stays in a hotel or other establishments providing board or lodging or both at scheduled tariffs. _______________________________________________________________________________________________________ 1 2 Cities Delhi, Simla and Bombay, Calcutta Darjeeling District Madras, the whole of the (except Siliguri Sub-division) and Union Territory of the Darjeeling town of NEFA areas beyond Lakshadweep and the whole the Inner Line/Spiti and Lahaul area of of Jammu and Kashmir. Punjab/Chini Tahsil Parganas of Dassan/Antharabis and Pandarabis of Rampur/Dodra Kanwar of Rohru Tehsil in the District of Mahasu, Pa Sub- tehsil of Chamba District. ____________________________________________________________________________________________________ Rs. 40/- Rs. 50/- _________________________________________________________________________________________________________ (5 Whenever the claim for daily allowance is preferred with reference the rates at (B) above, it shall be accompanied by a certificate in the following terms and the vouchers in support of the stay in the hotel or establishment be annexed to travelling allowance claim. Certificate "Certified that I stayed from......................................................................... (Date) to.................................................at............................................................ (Date) (Name of Hostel/Establishment) at................................................. .which provided board/lodging at Scheduled Tariffs" (Name of Place) If he is provided with free boa and lodging he shall draw only l/4th of the daily allowance for the day or days. If he is provided with only free boarding, he will draw 1/2 daily allowance for that (these) day(s). If he is provided with only free lodging, he shall draw 3/4 daily allowance for that (those) day(s). (6) For the time spent on journey, only ordinary rate of allowance as in the Table at (A) above shall be admissible. (7) When the total absence from headquarters is partly spent in journeys in ordinary locality and partly in expensive locality, the total number of daily allowances above will first be calculated. From this the number of daily allowance from at special rate will be allowed, will be deducted. T remaining number of daily allowance will then be calculated at ordinary rates prescribed in column 1 of the Table at (A) above. The allowances under this rule shall be admissible only on production of a certificate by the members concerned to the effect that they have n claimed or drawn travelling of daily allowances in respect of the journey and halts from any other source. B. MEMBERS OF PARLIAMENT (a Travelling Allowance : (1) In respect of journeys performed by rail, road, air and steamer, a Member of Parliament will be entitled to travelling allowance on the same scale as is admissible to him under S.4 of the Salaries and Allowance of Members of Parliament Act, 195 (2) A Member of Parliament will ordinarily travel by rail utilising the free class rail pass issued to him. He may also travel by air at his discretion. Air travel should not however, be resorted to as a matter of course and in exercising his discretion, the Member should take int account factors like urgency of work, distance to be travelled, lime at his disposal, etc., and where two classes of accommodation, i.e. firs and economy (tourist) class accommodation are available on the airlines, a Member of Parliament may travel by first class. (b) Daily Allowance : (1) He shall be entitled for each day of the meeting, daily allowance at the rate of Rs. 51/- (2) In addition to the daily allowa for the day(s) of the meeting a member shall also be entitled to full daily allowance for the day preceding and or the day following the meeting, if- (i) he arrives in the forenoon of the day preceding the day of the meeting of an earlier day, or (ii) he departs at 12 noon or in the afternoon of the day following the day of the meeting or on a later day : Provided that he will be entitled to only half daily allowance f the day preceding or for the day following the meeting if,- (i) he arrives at 12 noon or in the afternoon of the day of the meeting, and/or he departs in the forenoon of the day following the day of the meeting. C. MEMBERS OF THE STATE LEGISLATURES The travelling allowan and daily allowance payable to members of the State Legislatures shall be the same as are admissible to them under the rules regulating t travelling allowance and daily allowance payable for attending the meetings of the State Legislatures or any committees thereof. NOTE.-Th travelling and daily allowance shall be admissible only on production of a certificate by the members concerned to the effect that they hav not claimed or drawn travelling or daily allowance in respect of the journey and halts from any other source. SCHEDULE 2 Standard of Dispensary Services (See rule 28) 1. BUILDING 1. Dispensary catering for 1,000 workers or less-Three rooms to be used as follows: (i) consulting rooms (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 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 (5 metres x 4 metres) (v) laboratory room (15 to 18 square metres) (vi) dressing room (3 metres x 3 metres) (vii) dark room (3 metres x 3 metres) (viii) store room (5 metres x 4 metres) (ix) registration and record office room (16 square 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 verandah 2.5 metres wide along the front of the room. Producers employing cine-workers who have no provision for emergency beds on the lines mentioned above at their dispensaries at the commencement of the Cine-workers Welfare Fund Rules, 1984 may within a period of three years from such commencement provide for such beds. Those producers, who fail to provide emergency beds within such period shall not be entitled to any subsidy thereafter even if they may be otherwise qualified for it. II. STAFF 1. Dispensary catering for 250 workers or less : Registered Medical Practitioner 1 (whole-time) Auxiliary Nurse Midwife 1 (whole-time) Compounder-cum-dresser 1 (whole-time) Sweeper 1 (whole-time) 2. Dispensary catering for 250 to 50 workers : Registered Medical Practitioner 1 (whole-time) Auxiliary Nurse Midwife 1 (whole-time) Compounder-cum-dresser 1 (whole-time) Sweeper 1 (whole-time) 3. Dispensary catering for 501 to 1,000 workers : Registered Medical Practitioner 1 Auxiliary Nurse Midwife 1 Compounder-cum-dresser 1 (whole-time) Sweeper 1 Attendants 2 Cook 1 4. Dispensary catering for 1,001 to 2,000 workers : Registered Medical Practitioner 1 Compounder 1 Dresser 1 Auxiliary Nurse Midwife 1 (whole-time) Sweepers 2 Attendants 3 Cook 1 5. Dispensary catering for 2,001 workers or more: Registered Medical Practitioner 1 Compounder 1 Dresser 2 Auxiliary Nurse Midwife 1 (whole-time) Nurse 1 Sweepers 2 Attendants 4 Cooks 2 III. LIST OF DRUGS, SURGICAL EQUIPMENTS, DRESSINGS, ETC. FOR DISPENSARY A. Drugs 1. Acid Acetic 2. Acid Boric 3. Acid Carbolic 4. Acid Salicylic 5. Acua Distillate 6. Ammon Carb 7. Aspirin 8. Acriflavin or other antiseptic dye 9. Benedict's solution 10. Calcium lactate 11. Copper sulphate 12. Galamina Prepared 13 Cod Liver Oil 14. EphedrineHydrocholor (1/2 gr. tab.) 15. Ether 16. Esct. Glycir. Liq. 17. Ferri Sulph 18. Ferriet ammonia citras 19. Glucose 20. Glycerine 21. Gum Acacia 22. Hydrarg ammoniate 23. Hydrarg oxide flava 24. Ethyol 25. Kaoline 26. Lint saponis 27. Liq. Ammon acetate 28. Liq. Plumbi Suacatrs fort 29. Lysol 30. Mag Oxide Powder or Mag Trisillicate 31. Mag. Sulph 32. Menthol 33. Multi vitamin tab 34. Oil Ricini 35. Oil menthipin 36. Oil Oliver or Oil of arachis 37. Paludrine tabs 38. Phano Barbitone 39. Pot. Bromide 40. Pot. Citrate 41. Pot. Iodide 42. Pot. Permaganate 43. Protargol or Argyrol 44. Pulv.lpecasCo. 45. Poly. Quinine Sulph 46. Sodi Bicarb 47. Sodi Salicylate 48. Spt. Ammon Aromate 49. Sodi Chloride 50. Spt. Methyl. 51. Spt. Rect. 52. Sulphaulamide or Sulphadizine tablets 53. Sulphaguanidine 54. Sulphalinamide powder 55. Tab. Digzone or Pill Digitalis Co. B.P.C. 56. Tabs. Laxative Co. B.P.C. 57. Tetraclorethylene 58. Tinct. Belladonna 59. Tinct. Benoin Co. 60. Tinct. Oppl Camphorata. 61. Tinct. Card Co. 62. Tinct. Hyoscyamus 63. Tinct. Iodine 64. Ung. Sulphuric B.P.C. 65. Vaseline 66. Vin Lpecac or tinct/or/liq. 67. Zinc Oxide. 68. Adrenalin Hydrochloride Liquor (100) 69. Coramine or Nikethmide 70. Ematine Hydrocholor (amp or tab) 71. Gr.l. 72. Gr. 1/2 73. Injection Quinine Gr. 10. 74. Percaune Hydrochloro Novocian 2% amp. 75. Serum Anti-venom 76. Serum Tatanus anti-toxin 1500 units. 77. Soluseptasine or other injectable sulphamide 78. Tab Atlopine (1/100 gr.) 79. Tab Morphine (1/60 mg.) 80. Penicillin 1,00,000 unit ampoules or 4,00,000 unit ampoules. 81. Streptomycin 82 90. P.A.S. 83. Isonicotinic Acid Mydrazide 84. Introdex 85. Dextrose and Sodium Chloride Injection U.S.P. in transfusion bottles. 86. Distilled water ampoules. 87. Liquid paraffin. 88. Vinegars 89. Tenamus Toxiod. 90. Inj. Decahedron Life saving drugs 91. Inj. Avil 92. Teracycline Cap. 93. Choloremphanicol Cap. 94. Cholorostrop Cap. (Chloremycitine Cap.) 95. Vit. B. Complex Tab Broad spectrum antibite 96. Inj. Vit. B. Complex Medicines generally required 97. Inj. Vit. B. 12. B. Dressing __________________________________________________________________ Number ___________________________________ 250 workers or 251-1000 below workers ____________________________________________________________________ (1) (2) (3) ____________________________________________________________________ 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 450gms. 450gms. 6. Guage meter each 6 12 7. Lint 100 gms. 100 gms. 8. Plaster of paris bandage 10 cm. ... 6 9. Plaster of pans bandage 8 cm. ... 6 10. Strapping adhesive 12 roller 1 1 11. Strapping adhesive 2 roller 1 1 12. Strapping adhesive 3 roller 1 1 13. Bum Dressing. 6 12 _____________________________________________________________________ C. Medical and Surgical Equipments _____________________________________________________________________ Number ___________________________________ 250 workers or 251-1000 below workers ______________________________________________________________________ (1) (2) (3) ______________________________________________________________________ 1. Basin 35 cm. 1 1 2. Bowls E. 5 cm. 1 1 3. Bowls E. 4.5 cm. 1 1 (1) (2) (3) 4. Catheter rubber (size 8 and 10) 2 2 5. Cup feeding 1 1 6. Douche can with fillings ... 1 7. Drums dressing 1 1 8. Examination lamp 1 1 9. Forceps artery 2 2 10. Forceps Cheatle 1 1 11. Forceps Dissecting-toothed ... 1 12. Forceps Dissecting plain 1 1 13. Hammer percussion 1 1 14. Jug measures 1 1 15. Lancet vaccination ... 1 16. Mirror Forehead ... 1 17. Needle ansurysm 1 1 18. Needle suture assorted 6 6 19. Probe 1 2 20. Razor Safety 1 1 21. Roger's cholera apparatus or apparatus intravenous 22. Stethoscope 1 1 23. Syringes 2 c.c. 1 1 24. Syringes 10 c.c. 1 1 25. Syringes 20 c.c. or above ... 1 26. Spygmonanometer ... 1 27. Speculam Nasal 1 1 28. Speculam Aural 1 set 1 set 29. Store primus 1 1 30. Scaples 1 1 31. Skinner's mask ... 1 32. Stretcher 1 1 33. Syringes car ... 1 34. Spud eye ... 1 35. Splint leg Thomas (medium) ... 1 36. Splinting wire crammor ... 1 37. Scissors straight Mayo ... 1 38. Scissors straight both ends sharp ... 1 39. Streliser instrument portable ... 1 (1) (2) (3) 40. Thermometers 1 2 41. Tongue depressor 1 1 42. Tapemeasure 1 1 43. Test type chart 1 1 44. Tray dressing 1 2 45. Tray kidney 1 2 46. Tourniquet 1 1 47. Undine 1 1 48. Weighing machine 1 1 49. Water-proof sheets of 2 metres 1 1 50. Autoclave 1 1 51. Stomach tube 1 1 52. Mouth gag 1 1 53. Out gut (assorted number) 6 tubes 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 set 56. Lifter 1 1 57. Enamel bucket 1 1 58. Stainless Steel dekchi 12" with cover 1 2 59. Wooden board 7x1 x1" 1 1 60. Torch with spare cells 1 1 61. Stecher 2 2 62. Eye Cups 1 1 SCHEDULE 3 Standard of Maternity Centres (See rule 31) 1. BUILDING 1. Maternity Centres maintained by Producers, 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 (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 melres) (viii) Annexe to the bath room for bathing babies \ \ (2 metres x 3 metres) (ix) Washing room (2 metres x 3 metres) (x) Kitchen (2 metres x 3 metres) (xi) Covered waiting shed (15 square metres) NOTE.-Part of the ward may be screened off to provide for work room for nursing staff. 2. Maternity Centres maintained by Producers, 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 melres 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) (ix) Annexe to the bath room for bathing babies (2 metres x 3 metres) (x) 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 Centres maintained by Producers, 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 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) Minor operation room \ (5 metres x 4 metres) (vii) Store room (3 metres x 3 metres) (viii) Ward for six beds (7 metres x 3 metres) (ix) Bath room and latrines (three flush) (2 metres x 6 metres) (x) Annexe to the bath room for bathing babies (2 metres x 6 metres) (xi) Washing room (2 metres x 6 metres) (xii) Kitchen (2 metres x 6 metres) (xiii) Laboratory room (15 square metres) (xiv) Covered waiting accommodation (25 square metres) II. STAFF 1. Maternity Centres maintained by Producers, employing 1,000 workers and below: (i) Registered Medical Practitioner (Lady) 1 (ii) Lady Health Visitor 2 Full-time (iii) Sweepers (female) 2 (iv) Compounder 1 2. Maternity Centre maintained by Producer employing 1,001 to 2,000 workers : (i) Registered Medical Practitioner (Lady) 1 (ii) Compounder 1 (iii) Lady Health Visitor 2 Full-time (iv) Sweepers (female) 3 (v) Ayahs 2 (vi) Cook 1 3. Maternity Centre maintained by Producer, employing more than 2,000 workers : (i) Registered Medical Practitioner (Lady) 1 (ii) Nurse 1 (iii) Lady Health Visitor 3 (iv) Compounder 3 Full-time (v) Sweepers (female) 3 (vi) Ayahs 3 (vii) Cook 1 III. LIST OF DRUGS, SURGICAL EQUIPMENTS, DRESSING ETC., FOR MATERNITY CENTRES A. Drugs 1. Acid Acetic 2. Acid Boric 3. Acid Carbolic 4. Acid Selicylic 5. Acua 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 Hydrocholor (1/2 gr. tab.) 15. Ether 16. Esct. Glycrr. Liq. 17. Ferric Sulph 18. Ferric ammonia citras 19. Glucose 20. Glycerine 21. Gum acacia 22. Kaoline 23. Hydragammoniate 24. Liq. Ammon Acetate 25. Liq. Plumb subacotas fort. 26. Lysol. 27. Mag. Oxide powder or Mag. Trisillicate 28. Mag. Sulph. 29. Multi-vitamin tab. 30. Oil Ricini 31. Oil Match pip 32. Oil Oliver or Oil of arachis 33. Paluarine tabs 34. Phano Barbitone 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 Piearg 43. Sodi Salicylate 44. Spt. Ammon Aroimat 45. Apt Methyl 46. Spt. Rect. 47. Sulfanilamide or Sulphadizine tablets. 48. Sulphaguanidine 49. Sulfanilamide powder 50. Tab. Liogoxin or Pill Digitalis Co. B.P.C. 51. Tab Laxative Co. B.P.C. 52. Tinct. Belladonna 53. Inct. Monoin Co. 54. Tinct. Opil Camphorata 55. Tinct. Card Co. 56. Tinct. Hyescyamus 57. Tinct. Iodine 58. Ung. Sulphuris B.P.C. 59. Vaseline 60. Vin Ipecas or tinct. or liq. 61. Zinc Oxide 62. Andrenalin Hydrochloride Liquor (1,1000) 63. Acramine or Nikethmide 64. Ematine Hydrochlor (amp ortab.) 65. Gr. 1 66. Gr. 1/2 67. Injection Quinine Gr. 10 68. Peracine Hydrochlor or Novocian 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. Penicillin 1,00,000 unit ampoules or 4,00,000 unit amps. 74. Streptomycin 75. 90 P.A.S. 76. Isonicotinic Acid Mydrazide 77. Ext. Ergot Liquid 78. Drashui Capsules or Negynergin 79. Lovelive ampoules 80. Introdex 81. Dextrose and sodium chloride injection U.S.P. in transfusion bottles. 82. Distilled water ampoules. 83. Liquid paraffin. 84. Vinegars. 85. Tetanus taxed. NOTE.-The actual quantities of the above-mentioned items to be stocked shall be such as are found necessary in the light of the 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. Dressing 1,000 workers 1,001-2,000 or below workers 1. Bandage, roller 15 cm. 12 12 2. Bandage, roller, 10 cm. 12 12 3. Bandage, roller 08 cm. 12 12 4. Bandages, Triangular 12 12 5. Cotton wool 1.35 kg. 1.35 kg. 6. Gauze 1 metre each 12 metres 24 metres 7. Lint 200 grams 300 grams 8. Strapping adhesive 1 roller 2 2 9. Strapping adhesive 2 roller 2 2 10. Strapping adhesive 3 roller 12 12 11. Burn Dressing 12 12 C. Medical and Surgical Equipments 1. Basin 35 cms. 2 4 2. Bowls E. 3.5 cms. 2 2 3. Bowls E. 4.5 cms. 2 \ 2 4. Female Catheter rubber and Motel (size 84 and10) 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 Oneatle 1 1 11. Forceps Disecting toothed 1 1 12. Forceps Disecting plain 1 1 13. Hammer percussion 1 1 14. Jug measure 1 1 15. Lancat vaccination 1 1 16. Mirror Forehead 1 1 17. Needle anourysm - 1 18. Needle assorted 6 6 19. Droba 1 2 20. Razor safety with blades 2 4 21. Pogar's chokm apparatus or apparatus intravenous 1 2 22. Vaginal Detractor 1 2 23. Vaginal Speculam 1 2 24. Ovum Forceps 1 1 Set 25. Haggr's Dialator 1 1 26. Curatto sharp and blunt flushing 1 1 27. Delivery forceps 1 1 28. Factual Stethoscope 1 2 29. Falvimeter 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. Syringe 20 c.c. or above 1 1 37. Spygonanometer 1 1 38. Stove Primus 2 2 39. Scraples 1 1 40. Skinners' mask 1 1 41. Stretcher 1 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. Oat gut assorted (Numbers) 6 tubes 12 tubes 58. Silkworm gut or nylon thread 3 metres 6 metres 59. Sets of wooden splints 1 1 60. Lifter (4 3,1,6) 1 2 61. Enamel bucket 2 4 62. Stainless Steel dekchi 12 with Cover 1 2 63. Wooden Board 7 x "1 x 1" 1 1 64. Torch with spare cells 1 1 65. Stretcher 2 2 66. Eye Cups 1 1 D. Other Equipments 1. Blankets 6 12 2. Bin for soiled clothes 2 4 3. Bottles drop with grooved stoppers 2 2 4. Cork scrned 2 2 5. Corks assorted 25 50 6. Dropper eye 2 2 7. Funnel 100 gms Glass or E.I. 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. Minimum 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, a 50% increase in the number shown for 2,000 workers shall be made for every additional 1,000 workers. SCHEDULE 4 Standard of Facilities for Education and Recreation Welfare Centre WELFARE CENTRE (See rule 35) 1. 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 bath room for children. (b) Play- ground of the size of 36 metres x 18 metres. (c) Children's Park equipments- (i) Swing 1 set (ii) Ocean wage 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 Stool Folding 6 4. Notice Board 1 5. Benches 2 6. Black Board 1 7. Stool Almirah 1 8. Coir mat 15 x 1 metres 1 9. Radio with loud speaker 1 10. Slates, pencils, chalk, etc. As necessary 11. Books, Charts, Maps, etc. As necessary 12. Patromax (if no electricity is available) 1 13. Dholak 1 14. Jhals 4 pairs 15. Volley Ball court equipment, ball, etc. 1 set 16. Tannikoit 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 pair 23. Tape 1 24. Knitting and crotchet needles As necessary 25. Raw materials As necessary 26. Gong 1 SCHEDULE 5 SCHEDULE 5