Section 90 in The West Bengal Factories Rules, 1958
90. Medical Certificate.
- If any worker is absent from work due to his illness and wants to avail himself of the leave with wages due to him to cover the whole or part of the period of his illness, under the provisions of sub-section (7) of section 79, he shall, if required by the Manager, produce a medical certificate signed by a registered medical practitioner or by a registered or recognised vaid or hakim stating the cause of the absence and the period for which the worker is in the opinion of such medical practioner, vaid or hakim unable to attend his work.
