Section 12A(d) in The West Bengal Factories Rules, 1958
(d)If, at any time, the Certifying Surgeon is of the opinion that the worker is no longer fit for employment in the said process on the ground that continuance therein may involve special danger to the health of tie 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 shall also include the period for which he considers that the said worker is unfit to work in the said process. The worker so suspended from the process shall be provided with alternate placement facilities unless he is fully incapacitated in the opinion of the Certifying Surgeon, in which case the worker affected shall be suitably rehabilitated.
