(1)Workers employed in hazardous process shall be medically examined by a qualified medical practitioner (hereinafter referred to as the Factory Medical Officer), in the following manner, namely :-(a)Once before employment, to ascertain physical fitness of the person to do the Particular job;(b)Once in a period of six months, to ascertain the health status of all the workers in respect of occupational health hazards to which they are exposed; and in cases where in the opinion of the Factory Medical Officer it is necessary to do so at a shorter interval in respect of any worker;(c)The details of pre-employment and periodical medical examination carried out as aforesaid shall be recorded in the health register in Form 34.
