Section 16(4) in The Punjab Motor Transport Workers Rules, 1963
(4)If the certifying surgeon finds as a result of his examination that any person employed in any work in any undertakings, is no longer fit to work for medical reason, he shall inform the employer in writing accordingly. On receipt of this information it shall be obligatory on the employer to suspend such a person from working in that work unless he is certified fit for the work by the certifying surgeon.
