(3)The Medical Officer shall from time to time and at least once in every month examine every inmate engaged in work and cause his weight to be taken and entered in such record as may be prescribed, and when the Medical Officer is of opinion that the physical or mental health of any such inmate is or is likely to be adversely affected by the kind of work or class of labour in which he is engaged, such inmate shall be placed on such other kind of work or class of labour as the Medical Officer may consider suited for him.
