(5)If at any time the Certifying Surgeon is of the opinion that worker is no longer fit for employment in the said process on the grounds that continuance therein would involve special danger to the health of the workers he shall make a record of his findings in the said certificate and the health register. The entry of his findings in those documents should include the period for which he considers that the said person is unfit for employment in those processes. The person so suspended from the process being unfit for work in that processes, shall be provided with alternate placement facilities by factory management unless he is fully incapacitated in the opinion of the Certifying Surgeon, in that case the person affected shall be suitably rehabilitated.
