Section 23 in The Tamil Nadu Catering Establishments Rules, 1959
23. [] [Re-numbered by S.R.O. A-1/76, dated the 30th December, 1975.] Reporting of illness.
(1)An employee suffering from any infectious disease or any other illness shall report the fact to the employer.(2)The employer shall, as far as practicable, ascertain whether any employee is suffering from any illness either by personal inquiries or by examination of the employee at the time the employee reports himself for duty each day at the catering establishment, or if any employee does not report himself for duty as aforesaid on any day, by making necessary enquiries in the residential quarters, if any, provided by the employer in which the employee resides.
