Section 22(1) in The Tamil Nadu Catering Establishments Rules, 1959
(1)Every employee shall be examined once in a year by a Registered Medical Practitioner specified in rule 9 and the results of the examination shall be entered in the records maintained by the employer for the purpose. If on such examination, he is found to be affected with any disease in a communicable form or is a carrier of such disease, he shall cease to work in the catering establishment immediately.
