Section 63C(6) in The West Bengal Factories Rules, 1958
(6)Safety Committee shall have the right to obtain from the manager any information relating to-(a)potential safety and health hazards to which the workers may be exposed while they are at work;(b)accidents as well as date resulting from surveillance of the working environment and of the health of workers exposed to hazardous substances so far as the factory is concerned;(c)health records or the medical records of the workers maintained under section 41 C of the Act;Provided that the Committee undertakes to use the data, on a confidential basis, solely to provide guidance and advice on measures to improve the working environment and the health and safety of the workers.
