Section 10A in The West Bengal Factories Rules, 1958
10A. Medical examination by Certifying Surgeon. - (a) Every worker employed in a lead process shall be produced for examination by a Certifying Surgeon with 15 days of his first employment. Such examination shall include all such tests for lead in urine and blood, ALA in urine, haemoglobin, stippling of cells and steadiness test. No worker shall be required or allowed to work after 15 days of his first employment in the factory unless certified fit for such employment by the Certifying Surgeon.
(b)Every worker employed in the said processes shall be produced for re-examination by a Certifying Surgeon at least once in every six calendar months. Such re-examination shall, wherever the Certifying Surgeon considers appropriate, include tests as specified in sub-paragraph (a).(c)The Certifying Surgeon after examining a worker shall issue a certificate of fitness in Form 25. The record of examination and re-examinations carried out shall be entered in the certificate which shall be kept in the custody of the Manager of the factory. The record of each examination. carried out under sub-paragraphs (a) and (b) including the nature and the results of the tests shall also be entered by the Certifying Surgeon in a health register in Form 17.(d)The certificates of fitness and The health register shall be kept readily available for inspection by the Inspector at all times during working of the factory.(e)If, at any time, the Certifying Surgeon is of the opinion that a worker is no longer fit for employment in the said processes on the ground that continuance therein may involve special danger to the health of the worker, he shall make a record of his findings in the said certificate and the health register. The entry of his findings in these documents shall also include the period for which he considers that the said person is unfit for work in the said processes. The worker so suspended from the process shall be provided with alternate placement facilities unless he is fully incapacitated in the opinion of the Certifying Surgeon, in which case the worker affected shall be suitably rehabilitated.(f)No person who has been found unfit to work as mentioned in sub-paragraph (e) above shall be required or allowed to work in the said processes unless the Certifying Surgeon, after further examination, again certified him fit for employment in the said processes.]
