Section 23(2) in The Tamil Nadu Catering Establishments Rules, 1959
(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.
