6A. Medical examination by Certifying Surgeon. - (1) Every worker employed in any manganese process shall be medically examined by a Certifying Surgeon within fifteen days of his first employment. Such examination shall include tests for detection of serum calcium, serum phosphate and manganese in blood and urine and also include steadiness tests and other neuromuscular coordination tests. No worker shall be allowed to work after fifteen days of this first employment in the factory unless verified fit for such employment by the Certifying Surgeon.
(2)Every worker employed in manganese process shall be re-examined by a Certifying Surgeon at least once in every three calendar months and such examination shall wherever the Certifying Surgeon considers appropriate, include all the tests specified in sub-paragraph (1).(3)The Certifying Surgeon after examining a worker, shall issue a Certificate of Fitness in Form 32. The record of examinations and re- examinations carried out shall be entered in the Certificate and it shall be kept in the custody of the manager of the factory. The record of each examination carried out under sub-paragraphs (1) and (2), including the nature and the results of these tests, shall also be entered by the Certifying Surgeon in a health register in Form 17.(4)The Certificates of Fitness and the health register shall be kept readily available for inspection by the Inspector.(5)If, at any time the Certifying Surgeon is of the opinion that the worker is no longer fit for employment in the said processes on the ground that continuance therein would involve special danger to the health of the 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 should also include the period for which he considers that the said person is unfit to work in the said processes.(6)No person who has been found unfit to work as mentioned in sub-paragraph (5), shall be employed or permitted to work in the said processes unless the Certifying Surgeon, after further examination, again certifies him fit for employment in those processes.](7)Personal Protective Equipment. - (1) The occupier of the factory shall provide and maintain in good and clean condition suitable overalls and head coverings for all persons employed in any manganese process and such overalls and head coverings shall be worn by the persons while working on a manganese process.(2)The occupier of the factory shall provide suitable respiratory protective equipment for use by workers in emergency to prevent inhalation of dusts, fumes or mists. Sufficient number of complete sets of such equipment shall always be kept near the work place and the same shall be properly maintained and kept always in a condition to be used readily.(3)The occupier shall provide and maintain for the use of all persons employed, suitable accommodation for the storage and make adequate arrangements for cleaning and maintenance of personal protective equipments.
