(a)The duties of a certifying surgeon appointed under Section 10(1) of the Act shall comprise the examination of young persons, desirous of being employed, and the re-examination of young person in respect of whom a notice under Section 75 has been served upon the Manager or who desires to be re-employed. Certificate of age and fitness shall be given only to such young persons as are found qualified to receive them on a fee of annas eight per young person being charged for such examination from the occupier or Manager of the factory.(b)The certifying surgeon shall fix such date and place and time as may be mutually convenient for the attendance of persons wishing to obtain certificates of age and physical fitness. He shall give notice of the place, date and time thus fixed to the Manager of the factory within the local limits for which he is appointed.
