(1)Workers employed in a 'hazardous process' shall be medically examined by a qualified medical practitioner hereinafter to as Factory Medical Officer, in the following manner:-(a)Once before employment, to ascertain physical fitness of the person to do the particular job;(b)Once in a period of 6 months, to ascertain the health status of all the workers in respect of occupational health hazardous to which they are exposed; and in cases where in the opinion of the Factory medical Officer it is necessary to do so at a shorter interval in respect of any worker;(c)The details or pre-employment and periodical medical examinations carried out as aforesaid shall be recorded in the Health Register in Form 17.
