Section 20 in The Tamil Nadu Catering Establishments Rules, 1959
20. [ Medical examination of persons prior to employment. [Substituted by Notification No. S.R.O. A-1/76, dated the 30th December, 1975.]
- No person shall be employed in the catering establishment if he fails to produce certificate of physical fitness from a Medical Practitioner registered under the Tamil Nadu Medical Registration Act, 1914 (Tamil Nadu Act IV of 1914), within a period of one month of his employment or if he is affected with any disease in a communicable form or is a carrier of such disease, such person shall furnish such information and submit himself to such physical examination as the said Medical Practitioner may require. The certificate of physical fitness produced by the employee shall be maintained by the employer [x x x] and produced for inspection by the Inspector.]
