Section 15A(2) in Maharashtra Factories Rules, 1963
(2)The medical practitioner, so appointed, shall perform the following duties that is to say,-(a)to maintain Health Register in Form 7;(b)to undertake medical supervision of persons engaged on dangerous operations specified in rule 114 of these rules;(c)to look after health, education and rehabilitation of sick, injured or affected workers;(d)to carry out inspection of work rooms where dangerous operation are carried out and to advise the management in respect of the measures to be adopted for protection of health of the workers involved therein.
