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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(5) in The Orissa Motor Transport Workers' Rules, 1966

(5)[(a) Every employer shall provide medical check up to the Motor Transport Workers for HIV test to detect AIDs at least once in a calendar year in the nearest Voluntary Confidential Counselling and Testing Centre opened by the Government in Government Hospitals through Orissa AIDs Control Society under Health and Family Welfare Department.
(b)If any Motor Transport Worker is detected HIV positive in the test specified in clause (i), the employer shall not disengage him or her and shall not take any action which may lead to discrimination of such person. The employer shall bear all expenses towards treatment of such worker.
(c)The employer shall conduct regular awareness programme (at least once in a month) to make the workers aware of the modes of transmission of HIV virus to prevent AIDs.]