Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com IRON ORE MINES MANGANESE ORE MINES AND CHROME ORE MINES LABOUR WELFARE FUND RULES, 1978 CONTENTS CHAPTER 1 :- Preliminary 1. Short title and commencement 2. Definitions CHAPTER 2 :- Central Advisory Committee, Advisoxy Committees and sub-committees 3 . Composition of the Central Advisory Committee and State Advisory Committees 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 meetingn 9. Disposal of business 10. Time. place and date of meetings 11. Notice of meetings and list of business 12. Presiding at meetings 13. Quorum 14. Recommendation by majority 15. Minutes of meetings 16. Headquarters of the Central Advisory Committee or an Advisory Committee 17. Chief Executive of an Advisory Committee 18. Conditions of service of persons appointed under Sec. 8 19. Power of Welfare Commissioner to incur 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. Meetings of sub-committees CHAPTER 4 :- Grants and Welfare Standards 27. Grants 28. Standard of dispensary and hospital services 29. Inspection of dispensary or hospital 30. Submission of periodic returns 31. Standard of maternity centre 32. Inspection of maternity centre 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. Statistics and other information SCHEDULE 1 :- A.-Non-Official Members other than Members of Parliament and State Legislatures. 1. Journey by rail 2. Journey by road 3. Journey by sea or by river steamer 4. Journey by air SCHEDULE 2 :- Standard of dispensary services SCHEDULE 4 :- Standard of Maternity Centre SCHEDULE 5 :- Standard of Facilities for Education and Recreation-Welfare Centre SCHEDULE 6 :- . IRON ORE MINES MANGANESE ORE MINES AND CHROME ORE MINES LABOUR WELFARE FUND RULES, 1978 11. Published in the Gazette of India. Extraordinary. Pt. 11, See. 3(a). dated 9th August. 1978. Whereas the draft rules proposed to be made under the Iron Ore Mines and Manganese Ore Mines Labour Welfare Fund Act, 1976 (61 of 1976) was published as required by sub-section (1) of Section 12 of that Act at pages 770 to 799 of the Gazette of India, Part II. Section 3, sub-section (i)dated the 5th March. 1977, under the notification of the Government of India in the Ministry of Labour No. G.S.R. 307. dated the 23rd February, 1977, inviting objections or suggestions from all persons likely to be affected thereby before the expiry of a period of forty-five days from the date of publication of the said notification In the Official Gazette: And whereas the said Gazette was made available to the public on the 5th March. 1977: 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 12 of the said Act, the Central Government hereby makes the following rules, namely : CHAPTER 1 Preliminary 1. Short title and commencement :- (1) These rules may be called the Iron Ore Mines 1 [Manganese Ore Mines and Chrome Ore Mines Labour Welfare] Fund Rules, 1978. (2) They shall come into force on the 1st day of September, 1978. 1. Subs. by G.S.R. 5.34 (E). dated 28th June. 1983. 2. Definitions :- In these rules, unless the context otherwise requires,- (1) "Act" means the 1Iron Ore Mines [Manganese Ore Mines and Chrome Ore Mines Labour Welfare] Fund Act, 1976 (61 of 1976) ; (2) "Advisory Committee" means an Advisory Committee constituted under Section 5 of the Act : (3) "Central Advisory Committee" means of 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) "Committee" means the Advisory Committee or the Central Advisory Committee: (6) "Form" means a form in Sch. VI : (7) "Fund" means the Iron Ore Mines 1 [Manganese Ore Mines and Chrome Ore Mines Labour Welfare] Fund formed under Section 3 : (8) "Member" means a Member of an Advisory Committee or the Central Advisory Committee, as the case may be, and include the Chairman and Vice-Chairman of such Committee: (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: (12) "Welfare Commissioner" means a Welfare Commissioner appointed under Section 8 . 1. Subs. by G.S.R. 5.34 (E). dated 28th June. 1983. CHAPTER 2 Central Advisory Committee, Advisoxy Committees and sub-committees 3. Composition of the Central Advisory Committee and State Advisory Committees :- (1) (a)The Central Advisory Committee shall consist of the following persons to be appointed by the Central Government, namely: (i) 1[Chairman): (ii) an officer of the Central Government who shall be the Vice- Chairman, ex-officio: (iii) All Welfare Commissioners: ex-officio: (iv) Three Welfare Commissioners, to be nominated by the Central Government ex officiol; (v) such number of persons to represent the persons employed in iron ore mines and manganese ore mines 2[and chrome ore mines] as are equal in number to those provided in sub-clause (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 : (vi) a woman, if no women has been appointed under sub-clause (iv) or sub- clause (v). (b) The Central Government shall appoint one of its officers as the Secretary of the Central Advisory Committee and the Secretary so appointed shall be entitled to attend and take part in the meetings of the Central Advisory Committee, but shall not be entitled to vote. (2) (a) Each Advisory Committee shall consist of the following persons, to be appointed by the Central Government, namely : (i) the Chairman: (ii) 1[Vice-Chairman] (iii) 4[two officers] of the Central Government ex-officio: (iv) A Member of the Legislative Assembly of the State concerned appointed in consultation with the Government of such State: (v) two persons to represent the owners of iron ore mines and manganese ore mines 1[Chairman] to be appointed after consultation with such organisations, if any. of the owners of such mines, as may be recognised by the Central Government in this behalf: (vi) two persons to represent the persons employed in the iron ore mines and manganese ore mines 1[Chairman] to be appointed after consultation with the organisations, if any, of the persons so employed, as may be recognised by the Central Government In this behalf: (vii) a woman, if no women has been appointed under sub-clause (u) or sub- clause (vi). (b) An officer of the Iron Ore 7 (Manganese Ore Mines and Chrome Ore Mines Labour Welfare] Organisation in the State 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 Advisory Committee, but shall not be entitled to vote. 1. Subs. byG.S.R. 921. (dated 14th September, 1981. 2. Ins. by G.S.R. 534 (E).daled 28th June, 1983. 4. Subs. by G.S.R. 338. dated 23rd March. 1989. 7. Subs. by G.S.R. 5341E), dated 28th June. 1983. 4. Term of office of members :- (1) (a) A member (other than an ex-officio member) shall, unless he resigns his office, or dies or otherwisevacantsthisofilce 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 such member and shall be eligible for re-appointment : (b) An ex-ojficio member shall hold oflice during the pleasure of the Central Government. (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 Central Committee or Advisory Committee, as the case may be, then. in the case of a member appointed under sub-clause (iv) or sub- clause (v) of Cl. (a) of sub-rule (1) of rule 3 or 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 concerned depule, 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 rights of a member in respect of that meeting. 5. Resignation :- (1) A non-official member other than the Chairman may resign his office by writing under his hand addressed to the Chairman. (2) The Chairman may resign his office by writing under his hand addressed to the Central Government. (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. 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 dale of his departure from India. 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 offences which, in the opinion of the Central Government, involves moral turpitude: or (c) if he is absent from three consecutive meetings of the 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 : (e) in the case of a member of a Legislative Assembly on his ceasing to be a member of such Legislative Assembly : or (f) if he ceases to represent the interest for representing which he was appointed. 8. Allowances payable to members :- A non-official member, including a non-official co-opted member or Invitee, shall be entitled to receive travelling allowance and daily allowance as specified In Sch. I in respect of Journeys undertaken In connection with the affairs of the Committee. CHAPTER 3 Procedure relating to meetingn 9. Disposal of business :- (1) Every question which the 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 shall be sent to each member by registered post with acknowledgment due and with the request that the views of the member should reach the office of the Committee within the period specified in the notice ; Provided further that the papers need not be sent to a member who is absent from India. (2) When a question is referred to a Committee for opinion any member may request that the question be considered at a meeting of the Committee 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 the Committee request the Chairman to refer any matter to the Committee, the Chairman refer that matter to it accordingly. 10. Time. place and date of meetings :- The Committee shall meet at such place 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 the Committee may be called by the Chairman to discuss matters on which a decision has 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 of business shall be considered at a meeting without the permission of the Chairman. 12. Presiding at meetings :- The Chairman shall preside at every meeting at which he is present and. in his absence, the Vice-Chairman shall preside. 13. Quorum :- No business shall be transacted at a meeting (whether ordinary or emergent) of the Committee unless at least one-third of the total number of members of the Committee having the right to vote 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 his absence, the Vice-Chairman may adjourn the meeting to a date not later than seven days from the dale of the meetings informing (he members present and sending registered notice to the other members that he proposes to dispose of the business al the adjourned meeting whether there is quorum or not. 14. Recommendation by majority :- (1) Every question at a meeting of the Committee shall be decided by a majority of votes or 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 it for consideration at a meeting, be decided in accordance with the opinion of the majority of members recording opinion within the time specified. (3) In the case of an equal division of votes or opinion, the Chairman shall have an additional or casting vote whether the matter is considered at a meeting of the Committee or by sending the papers for the opinion of members. 15. Minutes of meetings :- The proceedings of each meeting of the Committee shall be circulated to all members present in India, as soon as may be after the meeting and shall be read out and confirmed at the next meeting of the Committee and signed by the Chairman, or, as the case may be, the Vice- Chairman, presiding at such next meeting and shall (hereafter be recorded in a minute book. which shall be kept for permanent record. 16. Headquarters of the Central Advisory Committee or an 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 as may be Fixed by (he Central Government. 17. Chief Executive of an Advisory Committee :- (1) The Welfare Commissioner shall be Chief Executive of an Advisory Committee and exercise the executive functions of (he Advisory 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 Welfare Commissioner, may. with (he approval of the Central Government, delegate to him. (3) The Welfare Commissioner may authorise the staff of the Advisory Committee to give assistance to any member of the Advisory Committee or of a sub-committee of the Advisory Committee or to any other authority exercising executive or advisory lunclions in connection with the Act. 18. Conditions of service of persons appointed under Sec. 8 :- Persons appointed under Section 8 shall be governed by such rules relating to the terms and conditions of service as are applicable to Central Government servants. 19. Power of Welfare Commissioner to incur 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- (i) he shall have no powers to sanction any scheme, if it involves expenditure exceeding Rs. 50.000 non-recurring and Rs. 5,000 recurring in a year : and (ii) in the case of a new scheme, the approval of the Finance Sub- committee of (he Advisory Committee concerned shall have to be obtained before it is sanctioned by (he Welfare Commissioner or any expenditure on it is incurred. (2) The Welfare Commissioner may sanction, without reference to the Advisory Committe, expenditure on conlingencies, supplies and services and purchases of articles required for (he running of the organisation under him subject to Financial provision in the sanctioned budget and subject to the condition that the expenditure on any single object shall not exceed Rs. 2.000 non- recurring and Rs. 400 recurring. 20. Budget :- (1) The annual budget as prepared by the Welfare 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 :- (1) An Advisory Committee shall, besides carrying out its other duties, consider and advise upon any matter arising out of the administration of these rules which may be referred to It by the Central Government or the State Government for advice. (2) An Advisory Committee may also consider any other matter that may be placed before it by the Welfare Commissioner with the prior permission of the Chairman. 22. Committee to be informed of expenditure :- A memorandum setting forth any grant made of 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 owners of the iron ore mines or manganese ore mines or both and the other to represent the persons employed in the iron ore mines or manganese ore mines or both to constitute a Finance Sub- Committee of which the Welfare Commissioner shall be an additional Member and 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-Commillee, but shall not be entitled to vote and shall not solely by reason or being co-opted as a member of the Finance Sub-Committee 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 vole. 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 and to consider all schemes referred to in Cl. (ii) of the proviso to rule 19. 25. Other sub-committees :- An 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 speciflcally referred to it. 26. Meetings of sub-committees :- The meetings and proceeding of the Finance Sub-Committee and any other sub-committee which may be constituted under rule 25 shall, mutatis mutandis, be governed by the provisions herein contained for regulating the meetings and proceedings of an Advisory Committee. CHAPTER 4 Grants and Welfare Standards 27. 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 or the owner of an Iron ore mine or a manganese ore mines, 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 fron 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 satisfying itself that the provisions of Cl. (a) are complied with or for checking the correctness of any particulars supplied under Cl. (c) or for the collection of 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 grantee : and (g) that the labour employed on regular basis and that employed on contract basis are given same welfare facilities. (2) Before making grant to a local authority or to the owner of an iron ore mine or manganese ore mine the Central Government shall require such local authority or owner to execute a bond for the fulfilment of the conditions imposed by the Central Government under sub-rule (1). (3) It shall be a condition of every bond executed under sub-rule (2) that in the event of the local authority or owner of the mine violating any condition imposed under sub-rule (1) such local authority or owner shall be liable to pay to the Central Government a suih not exceeding the amount paid as grant by way of penalty in addition (o the refund or the entire remaining grant: and where the amount of penalty and the remaining grant-in-aid is huge. payment may be allowed to be made in two or three instalments. 28. Standard of dispensary and hospital services :- (1) The standard of dispensary or hospital services to be provided by owners of iron ore mines or manganese ore mines for the purpose of getting the grant-in-aid under Cl. (c) of Section 4 shall be as specified in Sch. 2 or Schedule 3, as the case may be (hereafter In this rule and in rule 29 and rule 31 referred to as the prescribed standard). (2) There shall be maintained an independent dispensary or hospital at the site of each Iron ore or manganese ore mine according to the prescribed standard; Provided that a common main dispensary or hospital may be maintained for several Iron ore mines or manganese ore mines with branch dispensaries or hospitals attached to each iron ore mine or manganese ore 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 iron ore or manganese ore mines served by it or the standard maintained by It during the year, 1975, 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 iron ore or manganese ore 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 in-charge of a dispensary or hospital catering to more than 250 workers only If he has ten years' experience as a medical officer independent charge of a main dispensary. 29. Inspection of dispensary or hospital :- 1 The dispensary or the hospital services maintained by the owners of the Iron Ore Mines or the Manganese Ore Mines or the Chrome Ore Mines shall be inspected annually by the Welfare Commissioner of the region and the Senior-most Medical Officer of the region jointly. They shall, if the dispensary or the hospital conforms to the prescribed standard of the dispensaries or the hospitals of the Labour Welfare Organization, as the case may be, issue a certificate in Form A which shall be valid for a period of one year from the date of the issue."; 1. Rule 29, the following rule shall be substituted, By the Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines Labour Welfare Fund (Amendment) Rules, 2004. 30. Submission of periodic returns :- Every owner of an iron ore mine or manganese ore mine 1 [and chrome ore mines] who maintains a dispensary or hospital seivice 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 iron ore or manganese ore 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. 1. Ins. by G.S.R. 534 (E). dated 28th June, 1983. 31. Standard of maternity centre :- (1) The standard of Maternity Centre to be provided by owners of iron ore mines or manganese ore mines 1[and chrome ore mines] for the purpose of getting the grants-in-aid under Cl. (c) of Section 4 , shall be as specified in Sch. 4 (hereafter in this rule and in rule 32, rule 33, and rule 34 referred to as the prescribed standard). (2) There shall be maintained an independent maternity centre at the site of each iron ore or manganese ore mines 1[and chrome ore mines] according to the prescribed standards: Provided that a common main maternity centre may be maintained for several iron ore or manganese ore mines 1[and chrome ore mines] with branch maternity centres attached to each iron ore or manganese ore mine 1[and chrome ore mines] subject to the following conditions, namely : (i) the common main maternity centre shall maintain the prescribed standard for the aggregate number of workers of all the, iron ore or manganese ore mines 1[and chrome ore mines] served by it or the standard maintained by it during the year, 1975, whichever is higher : (ii) every branch maternity centre shall have a qualified doctor and a qualified compounder (pharmacist): (iii) the common main maternity centre shall be so situated that none of the iron ore or manganese ore mines 1 [and chrome ore mines] served by it is more than fifteen kilometres away from it ; and (iv) the common main maternity centre shall maintain an ambulance van for taking serious cases from the branch maternity centres to the common maternity centre. (3) The Welfare Commissioner, may, if he is satisfied that a maternity centre is being efficiently run and selves the purpose for which it is established, for reasons to be recorded in writing, waive any of the requirements specified in the prescribed standard: 1. Ins. by G.S.R. 534 (E). dated 28th June, 1983. 32. Inspection of maternity centre :- 1 The maternity centre maintained by the owners of the Iron Ore Mines or the Manganese Ore Mines or the Chrome Ore Mines shall be inspected annually by the Welfare Commissioner of the region and the Senior-most Medical Officer of the region jointly. They shall, if the maternity centre conforms to the prescribed standard of the maternity centre of the Labour Welfare Organization, as the case may be, issue a certificate in Form B which shall be valid for a period of one year from the date of the issue. 1. Rule 32 the following rule shall be substituted, By the Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines Labour Welfare Fund (Amendment) Rules, 2004. 33. Submission of periodic returns :- Every owner of an iron ore or a manganese or mine who maintains a maternity centre according to the prescribed standard shall submit to the Welfare Commission 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 :- (1) Every owner of an iron ore mine or a manganese ore mine 1[and chrome ore mines] who maintains a dispensary, hospital or a maternity centre for the benefit of labour employed in his mine 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, shall, if he desires to carry on improvement of the facilities existing immediately before the 1st April, 1976, 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 an iron ore mine or a manganese ore mine who maintains a dispensary, hospital or maternity centre for the benefit of the labour employed in his mine shall, if the Welfare Commissioner is of opinion that the dispensary, hospital or maternity centre conforms to the prescribed standard, be eligible to a grant-in-aid which shall not exceed. 2 (i) the amount of duty at the rate of ten paise per tonne recovered in respect of Iron Ore or Manganese Ore or Chrome Ore produced by the mine less the proportionate cost of recovery; or. (ii) 75 per cent. of the amount spent by the owner of the mine on the maintenance of the dispensary, hospital or maternity centre as determined by the Welfare Commissioner whichever is less : Provided lhat in the case of a dispensary, hospital or maternity centre which serves other workers and the members of the public, the amount spent by the owner of the mine or the maintenance of the dispensary, hospital or maternity centre service for the purpose of this clause may, if separate expenditure figures are not available, be determined by the chairman on proportionate basis. 1. Ins. by G.S.R. 534 (E). dated 28th June, 1983. 2. For clause (i) of sub-rule (2) of Rule 34, the following clause shall be substituted, By the Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines Labour Welfare Fund (Amendment) Rules, 2004. 35. Standard of facilities for education and recreation :- (1) The standard of facilities for education and recreation of workers to be provided by owners of iron ore mines or manganese ore mines for the purpose of getting grants-in-aid under Cl. (c) of. Section 4 shall be as specified in Sch. V, (hereafter in this rule and in rule 36, rule 37 and rule 38 referred to as the prescribed standard). (2) There shall be maintained an independent Welfare Centre at the site of each iron ore mine or manganese ore mine 1 [and chrome ore mines] according to the prescribed standard. (3) The Welfare Commissioner may, if he is satisfied that the centre is being efficiently maintained and serves thf purpose for which it is established, for 1. Ins. by G.S.R. 534 (E). dated 28th June, 1983. 36. Inspection :- The welfare centre maintained by owners of iron ore mines or manganese ore mines 1 (and chrome ore mines] shall be inspected at intervals not exceeding one year by such 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 centre conforms to the prescribed standard, issue a certificate in Form C which shall be valid for a period of one year from the date of issue. 1. Ins. by G.S.R. 534 (E). dated 28th June, 1983. 37. Submission of periodic returns :- Every owner of an iron ore mine or manganese ore mine 1 [and chrome ore mines) who maintains a welfare centre according to the prescribed standard shall submit to the Welfare Commissioner,- (i) immediately on the establishment of the Welfare Centre adequate proof to (he satisfaction of the Welfare Commissioner showing the capital expenditure incurred on the construction and equipment of the Welfare Centre; and (ii) in January each year a certified statement of the expenditure incurred on the welfare centre during the preceding twelve months : Provided that the statement shall not include expenditure. If any, incurred on repairs and replacements. 1. Ins. by G.S.R. 534 (E). dated 28th June, 1983. 38. Extent of grant-in-aid :- Every owner of an iron ore mine or a manganese ore mine 1 [and chrome ore mines] who maintains a welfare centre for the benefit of the labour employed in his mine which conforms to the prescribed standard and is subject to inspection under rule 36 shall 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 construction and equipment of the welfare centre subject to a maximum of Rs. 10,000. 1. Ins. by G.S.R. 534 (E). dated 28th June, 1983. 39. Statistics and other information :- (1) The owner, agent or manager of an iron ore mine or manganese ore mine 1[and chrome ore mines) or the occupier of a metallurgical factory, as the case may be, shall, furnish such statistics or other information as the Central Government or any person authorised by that Government may, by written order, require for-the purposes 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 to the persons concerned) and in such manner as may be specified in the order. (2) Any owner, agent or manager of an iron ore mine or manganese ore mine 1 [and chrome ore mines] or the occupier of a metallurgical factory, as the case may be, 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 five hundred rupees. 1. Ins. by G.S.R. 534 (E). dated 28th June, 1983. SCHEDULE 1 A.-Non-Official Members other than Members of Parliament and State Legislatures. TABLE Expensive localities Ordinary locailty Cities of Delhi, Simla Bombay, Calcutta, i.e., localities and Madras, the Darjeeling Dis- other than the whole of the Union trict (except Siliguri localities specified Territory of Lak- sub-division) and in column (2) or shadweep and the Darjeeling town/ (3) whole of Jammu North East Fron- and Kashmir. tier Agency areas beyond Inner Line/ Naga Hills, Tuen- sange Area beyond Inner Line/Spiti and Lahaul area of Punjab/Chini Teh- sil/Paraganas of Dassan/Antharabis and Pandarabis of Rampur Tahsil Dodra Kanwar of Rohru Tehsil in the district of Mahasu, Pangi sub- Tehsil of Chamba district. (l) (2) (3) Rs. 21.00 Rs. 23.50 Rs. 28.00 1. Journey by rail :- 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 the 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 which he belongs or might have belonged immediately before retirement: (c) the Central Government is satisfied that travel by air conditioned coach by rail is the customary mode of travel by the non-official member concerned in respect of our journeys unconnected with the performances of duty related to his employment. 2. Journey by road :- (i)In respect of journeys by road between places not connected by rail. a member shall be entitled to road mileage at 60 paise per kilometre for travel in own car or full taxi or 20 paise per kilometre for travel on motor cycle or scooter. (ii) Where journey between two places connected by rail is performed by road. he will be entitled to the prescribed road mileage limited to First Class fare by rail: Provided that where in an individual case the Central Government is satisfied that the journey by road was performed in public interest, full road mileage allowance may be allowed without restricting it to rail-fare. 3. Journey by sea or by river steamer :- In respect of journeys by sea or by river steamer, a member will be entitled to one fare at the lowest rate (exclusive of diet) of the highest class of accommodation. 4. Journey by air :- (i)Air-travelshall not be permitted as a matter of course and each case will be examined on merits by the Central Government and permission for air-travel granted only if it can be certified that air- travel is urgent and necessary in public interest. (ii) A member when authorised travel by air she-ill be entitled to travel by Economy (Tourist) class only where two classes of accommodation, that is First and Economy (Tourist) class accommodation, are available on the airlines. (iii) In cases where air-travel is authorised, a member will be entitled to one standard air-fare. (b) Daily Allowance.-Daily allowance for (he enlire 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 from mid- night. (2) For absence from the headquarters for less than (wenty-four hours, the daily allowance will be admissible at the following rates, namely : (i) if the absence from headquarters does not exceed 6 hours 30 per cent of the full daily allowance: an if the absence from the headquarters exceeds six hours but does not exceed twelve hours 50 per cent. ofthe lull dailv allowance: (iii) if the absence li-oin the headquarter exceeds twelve hours, full daily allowance. (3) In case the period ol absence from headquarters falls in two calendar days. it is reckoned as two days and daily allowance shall be calculated for each day as above and daily allowance for day of departure 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 inember avails of Government or public sector Guest House facilities or makes his own arrangements, he shall be entitled for daily allowance at the rates specified in the Table below (b) When the member stays in a hotel or other establishments, in the localities specified in columns (1) or (2) of the Table below, providing board or lodging or both at Scheduled Tariffs, he shall be entitled for daily allowance at the rates specified in the corresponding entries in the Table. TABLE Cities of Delhi, Simla and Madras Bombay/Calcutta/Darjeeling District the whole ,of the Union Territory (Except Siliguri sub-division) and of Lakshadweep and the whole of Darjeeling town/ North East Frontier Jammu and Kashmir. Agency areas, beyond the Line/Spiti and Lahaul area of Punjab/Delhi Tehsil Parganas of Dassan/Antharabis and Pandarabis of Rohru Tehsil In the district of Chamba District. (2) Rs. 40.00 Rs. 50.00 (5) Whenever the claim for daily allowance is preferred with reference to the rates specified in the Table below Cl. (b) of subparagraph (4) it should be accompanied by a certificate in the following terms and the vouchers in support of the stay in the hotel o r establishment should be annexed to the T.A. Claim. CERTIFICATE Certified that I stayed from .................................................................... (Date) to......................... at ......................... (Date) (Name of Hotel/Establishment) at........................ which provided board or/and (Name of Place) lodging at Scheduled Tariffs. (6) If a member is provided free board and lodging, he shall draw only one- fourth of the daily allowance for the day or days. If he is provided with only free board he will draw one-half of the Deampss Allowances for that (those) day (s). (7) If a member is provided with only free lodging, he shall draw three-fourths daily allowance for that (those) day (s). (8) For the time spent on journeys, rates of daily allowance specified for ordinary localities in the Table below Cl. (a) of sub- paragraph (4) only shall be admissible. (9) When the total absence from headquarters is partly spent in journeys in an ordinary locality and partly in an expensive locality the total number of daily allowances will first be calculated as provided in the aforesaid provisions. From this the number of daily allowance for halt in expensive locality, for which daily allowance at the special rate will be allowed, will be deducted and the amount due on that account calculated. The amount due for the remaining number of daily allowances will then be calculated at the rates specified for ordinary localities in Column (1) of the table below Cl. (a) of sub-paragraph (4). B-MEMBERS OF PARLIAMENT (a) Travelling allowances.-In respect of journeys performed by a member who is a Member of Parliament, he shall be entitled to travelling allowance on the same scale as is admissible to him under S.4 of the Salaries, Allowances and Pension of Members of Parliament Act, 1954 in respect of journeys performed by him for t h e purposes of attending a meeting of a Committee of either House of Parliament. (b) Daily allowance.-A member who is a Member of Parliament shall be entitled in relation to attending any meeting of the Committee such daily allowance as the would be entitled to tinder S.3 of the Salaries, Allowances and Pension of Members of Parliament Act, 1954 in relation to attending a siting of a Committee of either House of Parliament. C- MEMBERS OF STATE LEGISLATURES The travelling allowance and daily allowance of that a member who is a Member of a State Legislature shall be entitled to in relation to attending a meeting of the Committee shall be the same as are admissible to them under the rules regulating the travelling allowance and daily allowance for attending a meeting of a Committee of the Slate legislature. NOTE.-The travelling and daily allowance shall be admissible in the case of any inember only on production of a certificate by the member concerned to the effect that he has not claimed or drawn travelling or daily allowance in respect of the journey and halts from any olher source. SCHEDULE 2 Standard of dispensary services BDRESSING NUMBER 250 workers 251-1000 or below workers 1. Bandage, roller 15 cm. 6 6 2. Bandage, roller 10 cm. 6 6 3. Bandage, roller 8 cm. 6 6 4. Bandages Triangular 6 6 SCHEDULE 4 Standard of Maternity Centre (See Rule 31) 1. BUILDING 1. Maternity Centre for a mine employing upto 100 workers ; (i) Consulting and office room (5 metres x 4 metres) (ii) Labour Room (5 metres x4 metres) (iii) Annexe to the labour room (3 metres x 3 metres) for sterilizing (iv) Dispensary room (5 metres x 4 metres) (v) Store room (3 metres x3 metres) (vii) Ward for two beds (5 metres x 4 metres) (vii) Bath room and latrines (2 metres x 3 metres) (flush) Two (viii) Annexe to the bath room (2 metres x 3 metres) for bathing babies (ix) 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 Centre for a mine employing upto 2000 workers : (i) Consulting room (5 metres x 4 metres) (ii) Labour Room (5 metres x 4 metres) (iii) Annexe to the labour room (3 metres x 3 metres) for sterilizing (iv) Dispensary room (5 metres x 4 metres) (v) Work room for nursing staff (5 metres x4 metres) for storage of medicines, main- tenance and preparation of supplies and maintenance of records and reports (vi) Store Room (3 metres x 3 metres) (vii) Ward for four beds (6 metres x5 metres) (vii) Bath room and latrine (two (2 metres x 3 metres) flush) (ix) Annexe to the bath room for ( 2 metres x3 metres) bathing babies (x) Washing room (2 metres x3 metres) (xi) Kitchen (2 metres x 3 metres) (xii) Laboratory room (xiii) Covered waiting accommo- dation 3. Maternity Centre for a mine employing over 2000 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 (5 metres x 4 metres) for storage of medicines. maintenance and preparation of supplies and maintenance of records and reports. (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) (ix) 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 ) (xiv) Covered waiting accommo- (25 square metres ) dation II. STAFF 1. Maternity Centre for a mine employing 100 workers and below : (i) Medical Licentiate or Graduate 1 (Lady) (ii) Lady Health Visitor 2 Full-Time (iii) Sweeper (Female) 2 (iv) Compounder 1 2. Maternity Centre for a mine employing 1001 to 2000 workers : (i) Medical Graduate (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 for a mine employing more than 2000 workers : (i) Medical Graduate (Lady) 1 (ii) Nurse 1 (iii) Lady Health Visitor 3 Full-time (iv) Compounder 1 (v) Sweepers (Females) 3 (vi) Ayahs 3 (vii) Cook 1 III. List of drugs, surgical equipment, dressings etc for Maternity Centre A. DRUGS 1. Acid Acetic 2. Acid Boric 3. Acid Carbolic 4. Acid Salicyclic 5. Aqua Distillate 6. Ammon. Carb. 7. Aspirin 8. Acriflavin or other anti-septic dye 9. Benedict's solution 10. Calcium Lacate 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. Ferriet Ammonia sitres 19. Glucose 20. Glycerine 21. Gum Acacia 22. Hydrarg ammoniata 23. Kaoline 24. Liq. Ammon Acetate 25. Liq. Plumbi subacetas 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 Olive 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 Salicyiture. 44. Spt. Ammon Aromt 45. Spt. Methyl 46. Spt. Methyl Rect 47. Sulphanilamide or sulphadlazine tablets 48. Sulphaguanidine 49. Sulphanilamide powder 50. Tab. digoxin or Pill Digitalis Co. B.P.C. 51. Tab. Laxative Co. B.P.C. 52. Tinct. Belladonna 53. Tinct. Bencin Co. 54. Tinct, Opil Camphorata 55. Tinct. Card Co. 56. Tinct Hyoscyamus 57. Tinct. Iodine 58. Ung. Sulphuris B.P.C. 59. Vaseline 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, Peracine Hyderochlor or Novocain 2% amp. 69. Serus Tatanus anti -toxin 1,500 units 70. Seluseptasine or other injectable sulphamide 71. Tab. Atrophine (1/100 gr.) 72. Tab. Morphine 73. Penicillin 1,0000 unit ampoules or 4,00,000 unit amps 74. Streptomycine 75. 90 P.A.S. 76. Isoniclinic Arid Hydraxide 77. Ext. Ergot Liquid 78. Erdhui Capsules or Neogynergin Tabs. 79. Lovelive ampoules 80. Introdex 81. Dextrose and sodium chloride injection US.P. in transfusion bottles. 82. Distilled water ampoules 83. Liquid paraffin. 84. Vinegars 85. Telanus toxoid. 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. DRESSINGS 1000 1001 2000 workers workers or below l. 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 Ki- 1.35 Ki- logram logram 6. Gauze l 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 adhestve 3 roller . 2 2 11. Burn Dressing 12 12 C. MEDICAL AND SURGICAL EQUIPMENTS 1000 1000 workers 2000- or below workers l. Basin 35 cms 2 4 2. Bowles E. 3.5 cm. 2 2 3. Bowls E. L 4. 5 cm.. 2 2 4. Female Catheters rubber & Metal 4 4 5. Cup feeding (size 8 and 10) 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 toothod 1 1 12. Forceps Dissecting plain . 1 1 13. Hammer percussion 1 1 14. Jug measure 1 1 15. Lanet 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 aparatus or apparatus intravenous 1 1 22. Vaginal retractor 1 1 23. Vaginal speculum 1 2 24. Oyam Forceps 1 2 SCHEDULE 5 Standard of Facilities for Education and Recreation-Welfare Centre (See rule 35) WELFARE CENTRE 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) Play ground for the size of 36 metres x 18 metres. (c) Children's Park equipments- (i) Swing . . . 1 set (ii) Ocean wave . . . 1 (iii) Sea Saw ... 1 (iv) Slides ... 1 II. STAFF 1. Adult Education Instructor-cum-Games Supervisor. 2. Sevika. 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 metres . . . 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 pair 23. Tape ... 1 24. Knitting and crochet needles . . . As necessary 25. Raw materials . . . As necessary 26. Gong ... 1 SCHEDULE 6 .