Section 25 in Atomic Energy (Radiation Protection) Rules, 2004
25. Health surveillance of workers.-
(1)Every employer shall provide the services of a physician with appropriate qualifications to undertake occupational health surveillance of classified workers.(2)Every worker, initially on employment, and classified worker, thereafter at least once in three years as long as the individual is employed, shall be subjected to the following -(a)general medical examination as specified by order by the competent authority; and(b)health surveillance to decide on the fitness of each worker for the intended task;(3)The health surveillance shall include -(a)special tests or medical examinations as specified by order by the competent authority, for workers who have received dose in excess of regulatory constraints; and(b)counselling of pregnant workers.
