(i)The duties of a certifying surgeon appointed under Subsection (1) of Section 10 of the Act shall comprise the examination of young persons desirous of being employed and the re-examination of young persons in respect of whom a notice under Section 75 has been served upon the manager of who desires to be re-employed. Certificate of age and fitness shall be given only to such young persons as are found qualified.(ii)The certifying surgeon shall fix such date and place and time as may be mutually convenient for the attendance of persons wishing to obtain certificates of age and physical fitness. He shall give notice of the place, date and time thus fixed to the manager of the factory within the local limits for which he is appointed.Rules prescribed under Section 80
