Section 24 in The Tamil Nadu Catering Establishments Rules, 1959
24. [ Reporting of illness of employee to Health Officer. [Substituted by S.R.O. No. A-518 of 1962, dated the 7th June, 1962, and subsequently re-numbered by S.R.O. A-1/76, dated the 30th December, 1975.]
- The employer as soon as he is informed or becomes aware that an employee is suffering from any infectious disease or illness shall inform the Health Officer in the Tamil Nadu Public Health Service having jurisdiction over the area in which the catering establishment is situated of such disease or illness for such action as such Health Officer deems fit. The employee who is affected with any disease in a communicable form or is a carrier of such disease shall not be allowed to work in the catering establishment till he is completely cured of such disease.]
