6A. [ Medical examination by the Certifying Surgeon. (1) Every worker employed in any manganese process shall be medically examined by a Certifying Surgeon within 15 days of his first employment. Such examination shall include, tests for detection of serum calcium, serum phosphate and manganese in blood and urine and also include steadiness tests and other neuro-muscular co-ordination tests. No workers shall be allowed to work after 15 days of his first employment in the factory unless certified for such employment by the Certifying Surgeon.
(2)Every worker employed in a manganese process shall be re-examined by a Certifying Surgeon at least once in every three calendar months and such examination shall wherever the Certifying Surgeon considers appropriate, include all the tests in sub-paragraph (1).(3)The Certifying Surgeon after examining worker, shall issue a certificate of fitness in Form 30. The record of examination and re-examinations carried out shall be entered in the Certificate and the Certificate shall be kept in the custody of the Manager of the factory. The record of each examination carried out under sub-paragraphs (1) and (2), including the nature and the results of these tests, shall also be entered by the Certifying Surgeon in a health register in Form 19.(4)The certificate of Fitness and the health register shall be kept readily available for inspection by the Inspector.(5)If at any time the Certifying Surgeon is of the opinion that the worker is no longer fit for employment in the said process on the ground that continuance therein would 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 should also include the period for which he considers that the said person is unfit to work in the said process.(6)No person who has been found unfit to work as said in sub-paragraph (5) shall be re-employed or permitted to work in the said processes unless the Certifying Surgeon, after further examination. again certifies him fit for employment in those processes.][Added by No.4. dated 8.1.1991 [25-6-1992]]
