Section 12A in The West Bengal Factories Rules, 1958
12A. Medical examination by Certifying Surgeons. - (a) Every worker employed in any manganese processes shall be produced for examination by a Certifying Surgeon within 15 days of his first employment. Such examination shall include test for detection of serum calcium, serumphosphate and manganese in blood and urine and also include stediness test and other neuro-muscular co-ordination test No worker shall be allowed or required to work after 15 days of his first employment in the factory unless certified fit for such employment by the Certifying Surgeon.
(b)Every worker employed in a manganese process shall be produced for re-examination by a Certifying Surgeon at least once in every three calender months and such examination shall where the Certifying Surgeon consider appropriate, include all the tests in sub-paragraph (a) Certificate of fitness in Form 25. The record of examination and re-examinations carried out shall be entered in the Certificate and the certificate shall be kept in the custody of the Manager of the factory. The record of each examination carried out under sub-paragraphs (a) and (b) including the nature and the results of the tests, shall also be entered by the Certifying Surgeon, in a health register in Form 17.(c)The certificate of fitness and the health register shall be kept readily available for inspection by the Inspector at all times during working of the factory.(d)If, at any time, the Certifying Surgeon is of the opinion that the worker is no longer fit for employment in the said process on the ground that continuance therein may involve special danger to the health of tie worker, he shall make a record of his findings in the said certificate and the health register. The entry of his findings in those documents shall also include the period for which he considers that the said worker is unfit to work in the said process. The worker so suspended from the process shall be provided with alternate placement facilities unless he is fully incapacitated in the opinion of the Certifying Surgeon, in which case the worker affected shall be suitably rehabilitated.(e)No worker who has been found unfit to work as mentioned in sub-paragraph (d), shall be allowed or required to work in the said processes unless the Certifying Surgeon after further examination, again certifies him fit for employment in those processes.]
