Section 13A(2) in Maharashtra Factories Rules, 1963
(2)The medical practitioner so appointed shall perform the following duties, that is to say,-(a)to maintain Health Register, in Form 7;(b)to undertake medical supervision of persons engaged on dangerous operations specified in rule 114 of these rules;(c)to look after health, education and rehabilitation of sick, injured or affected workers;(d)to carry out inspection of work-rooms where dangerous operations are carried out and to advise the management of the measures to be adopted for protection of health of the workers involved therein.
