(1)The occupier of every factory carrying out 'hazardous process' shall make available the health records including the record of worker's exposure to hazardous process or, as the case may be, the medical records of any worker for his perusal under the following conditions :-(a)Once in every six months or immediately after the medical examination whichever is earlier;(b)If the Factory Medical Officer or the Certifying Surgeon as the case may be, is of the opinion that the worker has manifested signs and symptoms of any notifiable diseases as specified in the Third Schedule of the Act;(c)If the worker leaves the employment;(d)If any one of the following authorities so direct :-- the Chief Inspector of Factories;- the Health authority of the Central or State Government;- Commissioner of Workmen's Compensation;- The Director General, Employees' State Insurance Corporation;- The Director, Employees State Insurance Corporation (Medical Benefits); and- The Director General, Factory Advice Service and Labour Institutes.(2)A copy of the up-to-date health records including the record of worker's exposure to hazardous process or, as the case may be, the medical records shall be supplied to the worker on receipt of an application from him. X-ray plates and other medical diagnostic reports may also be made available for reference to his medical practitioner.][Form 1] [Substituted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]Application to the Site Appraisal Committee(Under Rule 3)
