(5)If at any time the Certifying Surgeon is of the opinion that a worker is no longer fit for employment in the said processes on the ground that continuance therein would involve danger to health of the worker he shall make a record of his findings in the said certificate and the health register. The entry of his findings in those documents should also include the period for which he considers that the said person is unfit for work in the said processes. The person so suspended from the process being unfit for work in that process shall be provided with alternate placement facilities by Factory management unless he is fully incapacitated in the opinion of the Certifying Surgeon, in that case the person affected shall be suitably rehabilitate.
