Section 10A(6) in The Orissa Factories Rules, 1950
(6)No person who has been found unfit to work as said in sub-paragraph (5) shall be re-employed or permitted to work in the said processes unless the Certifying Surgeon, after further examination again certifies him fit for employment in those processes.] [Substituted vide Orissa Gazette Extraordinary No. 1089/29.7.1987-SRO No. 501/87/22.7.1987.]
