Section 85(c) in Occupational Safety, Health and Working Conditions Code, 2020
(c)provide for medical examination of every worker-(i)before such worker is assigned to a job involving the handling of, or working with, a hazardous substance; and(ii)while continuing in such job, and after he has ceased to work in such job, at intervals not exceeding twelve months, in such manner as may be prescribed by the State Government.
