9B. Medical examination by Certifying surgeon. (1) Every worker employed in any of the processes to which this schedule applies shall be examined by a Certifying Surgeon within 15 days of his first employment. Such examination shall include pulmonary function test and the chest X-ray. No worker shall be allowed to work after 15 days of his first employment in the factory unless certified fit for such employment by the Certifying Surgeon.
(2)Every worker employed in the said processes shall be reexamined by a Certifying Surgeon at least once in every 12 calendar months and such re-examination shall, wherever the Certifying Surgeon considers appropriate. include pulmonary function test and chest X-Ray once in every three years.(3)The Certifying Surgeon after examining a worker, shall issue a certificate of Fitness in Form No.30. The record of examination and re-examination carried out shall be entered in the Certificate and the Certificate shall be kept in the custody of the Manager of the Factory. The record of each examination carried under sub-paragraphs (1) and (2), including the nature and the results of the tests, shall also be entered by the Certifying Surgeon in a health register in Form No.19.(4)The Certificate of fitness and the health registers shall be kept readily available for inspection by the Inspector.(5)If at any time the Certifying Surgeon is of the opinion that a 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 for work in the said process.(6)No person who has been found unfit to work in the said processes as said in sub-paragraph (5) above shall be re-employed or permitted to work unless the Certifying Surgeon, after further examination, again certifies him fit for employment in those processes.][Paras 9-A and 9-B, added by No. 4 dated 8.1.1991 [25-6-1992]]
