Section 63J(1) in The West Bengal Factories Rules, 1958
(1)Every worker employed in a 'hazardous process' shall be medically examined by a qualified medical practitioner hereinafter referred to as Factory Medical Officer, in the following manner :(a)once before employment, to ascertain his physical fitness to do the job;(b)once in period every six months, to ascertain his health status in respect of the occupational health hazards to which he is exposed or at a shorter interval, if in the opinion of the Medical Inspector or of Factories it is necessary to do so; and(c)the details pre-employment and periodical medical examinations carried out as aforesaid shall be recorded in the Health Register in Form 17.
