Section 63N in The West Bengal Factories Rules, 1958
63N. Accessibility to Health Records:
(1)The occupier of every factory carrying on a 'hazardous process' shall make accessible 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 as laid down hereunder.(a)Once in every period of 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 disease 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(i)the Inspector of Factories;(ii)the Health Authority of the Central or State Government.(iii)Commissioner for Workmen's Compensation;(iv)The Director-General, Employees' State Insurance Corporation;(v)The Director, Employees' State Insurance (Medical Benefit) Scheme; and(vi)The Director-General, Factory Advice Service and Labour Institutes.(2)A copy of the up-to-date health records including the period 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 places and other medical diagnostic reports may also be made available for reference to his medical practitioner.Rule prescribed under section 41C and 112.
