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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2) in Atomic Energy (Radiation Protection) Rules, 2004

(2)Every worker, initially on employment, and classified worker, thereafter at least once in three years as long as the individual is employed, shall be subjected to the following -
(a)general medical examination as specified by order by the competent authority; and
(b)health surveillance to decide on the fitness of each worker for the intended task;