Section 20(1) in Atomic Energy (Radiation Protection) Rules, 2004
(1)Every employer shall:(a)ensure that provisions of these rules are implemented by the licensee, Radiological Safety Officer and other worker(s),(b)provide facilities and equipment to the licensee, Radiological Safety Officer and other worker(s) to carry out their functions effectively in conformity with the regulatory constraints,(c)prior to employment of a worker, procure from his former employer, where applicable, the dose records and health surveillance reports,(d)upon termination of service of worker provide to his new employer on request his dose records and health surveillance reports,(e)furnish to each worker dose records and health surveillance reports of the worker in his employment annually, as and when requested by the worker and at the termination of his service,(f)inform the competent authority if the licensee or the Radiological Safety Officer or any worker leaves the employment, and(g)arrange for health surveillance of workers as specified under rule 25.
