(3)Any authority granted by a Certifying Surgeon under sub-section (2) of Section 10 to a qualified medical practitioner (hereinafter referred to as the Examining Surgeon) to exercise the powers of the Certifying Surgeon under the Act shall be made in writing and shall state the factories or area to which the jurisdiction of the Examining Surgeon is limited, and any cancellation of such authority shall be made by the Certifying Surgeon in writing.
