Section 63J(3) in The West Bengal Factories Rules, 1958
(3)If any abnormality or unsuitability in respect of worker employed in the process covered under sub-rule (1) is revealed during any medical examination under the said sub-rule, the Factory Medical Officer shall immediately refer the matter to the Certifying Surgeon/Medical Inspector of Factories who, in turn, shall examine the concerned worker and communicate his findings to the occupier within 30 days. If the Certifying Surgeon is of the opinion that the workers so examined is unsuitable for employment in the said process, he shall make a record of his findings in the certificate and the Health Register maintained under this rule and direct the occupier accordingly prohibiting employment of the said worker in the same process.
