(1)The occupier of every factory carrying out 'hazardous process' shall make accessible the health records including the record of workers' exposure to hazardous process or as the case may be, the medical records of any worker for his perusal under the following conditions:-(a)One in every six months or immediately after the medical examination whichever is earlier.(b)If the Factory Medical Officer or the Certifying Surgeon as the case may be, is of the opinion that the worker has manifested signs and symptoms of any notifiable disease as specified in the Third Schedule of the Act;(c)If the worker leaves the employment;(d)If any of the following authorities so direct;-the Chief Inspector of Factories;-the Health Authority of the Central or State Government;-Commissioner of Workmen's Compensation;-The Director General, Employees State Insurance Corporation;-The Director Employees State Insurance Corporation (Medical Benefits); and-The Director General, Factory Advice Service and Labour Institutes.
