Section 63K(2) in The West Bengal Factories Rules, 1958
(2)The Factory Medical Officer required to be appointed under sub-rule (1) shall have qualifications included in Schedules to the Indian Medical Degrees Act of 1916 or in the Schedules to the Indian Medical Council Act, 1956 and possess a certificate of training in Industrial Health of minimum three months duration recognised by the State Government; Provided that(i)a person possessing a diploma in Industrial Health or equivalent shall not be required to possess the certificate of training as aforesaid:(ii)the Chief Inspector may, subject to such conditions as he may specify, grant exemption from the requirement of this sub-rule, if in his opinion a suitable person possessing the necessary qualification is not available for appointment;(iii)in case of a person who has been working as a Factory Medical Officer for a period of not less than 3 years on the date of commencement of this rule, the Chief Inspector may, subject to such condition as he may specify, relax the requirement of sub-rule (2).
