9A. [ Medical facilities and records of examinations and tests. (1) The occupier of every factory to which the Schedule applies, shall
(a)Employ a qualified medical practitioner who is in the opinion of the Chief Inspector capable by virtue of his qualification, training and experience, conducting a thorough medical check up against the hazards involved and to diagnose and treat the industrial diseases which are likely to creep in such type of process, and(b)provide to the said medical practitioner all necessary facilities for the purpose referred to in clause (a).(2)The record of medical examinations and appropriate tests carried out by the said medical practitioner shall be maintained in a separate register approved by the Chief Inspector of Factories, which shall be kept readily available for Inspection by the Inspector.
