6A. Medical examination by Certifying Surgeon. - (1) Every worker employed in any manganese processes shall be medically examined by a Certifying Surgeon within 15 days of his first employment. Such examination shall include tests for detection of a serum calcium, serum phosphate and manganese in blood and urine and also include steadiness tests other neuromuscular coordination tests. No worker shall be allowed to work after 15 days of his first employment in the factory unless certified for such employment by the Certifying Surgeon.
(2)Every worker employed in manganese process shall be re-examined by a Certifying Surgeon at least once in every three Calendar months and such examination shall, wherever the Certifying Surgeon considers appropriate, include all the tests in sub-paragraph (1).(3)The Certifying Surgeon after examining a worker shall issue a certificate of fitness in Form 32. The record of examination and re-examination carried out shall be kept in the custody of the manager of the factory. The record of each examination carried out under sub-paragraphs (1) and (2) including the nature and the results of these tests, shall also be entered by the Certifying Surgeon in a health register in Form 21.(4)The Certificate of Fitness and the health register shall be kept readily available for inspection by the Inspector.(5)If at any time the Certifying Surgeon is of the opinion that the worker is no longer fit for employment in the said processes on the ground that continuance, therein would involve special danger to the health of the worker, he shall make a record of his findings in the said certificate and the health register. The entry of his findings the those documents should also include the period for which he considers that the said person is unfit to work in the said process. The person so suspended from the process being unfit for work in that process shall be provided with alternate placement facilities by the factory management unless he is fully incapacitated in the opinion of the Certifying Surgeon. In that case the person affected shall be suitably rehabilitated.(6)No person has been found unfit to work as said in sub-paragraph (5) shall be employed or permitted to work in the said processes unless the Certifying Surgeon, after further examination, again certifies him fit for employment in these processes.]
