Section 9(1) in The Rajasthan Silicosis Rules, 1955
(1)(a)Any applicant desiring to work in any of the industries specified in Schedule 'A' after these rules have come into force, shall submit himself to a medical examination by an examiner before whom he shall cause to appear by the employer.(b)The examiner shall make such examination (including stethoscope examination) of the applicant, as will enable him to fill in correctly the initial certificate in Form 'C' that he is free from any disease of the lungs and respiratory organs and is in other respect physically fit for the work for which a certificate is sought.(c)Such certificate shall be transmitted to the applicant and shall be valid for a period not exceeding five years.(d)After the initial examination, every workman shall be brought before an examiner by the employer for medical examination at intervals of not more than five years over a period not exceeding ten years, and thereafter at two yearly intervals.(e)After every examination subsequent to the initial examination a certificate in Form 'D' stating that the workman is not suffering from Silicosis or a certificate in Form 'D' (a) 'stating that the workman is suffering from Silicosis and in what stage, shall be issued and it shall be duty of the employer to inform the workman of the contents thereof.'
