(2)A copy of the up-to-date health records including the record of worker's exposure to hazardous process or, as the case may be, the medical records shall be supplied to the worker on receipt of an application from him. X-ray plates and other medical diagnostic reports may also be made available for reference to his medical practitioner.][Form 1] [Substituted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]Application to the Site Appraisal Committee(Under Rule 3)
