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[Cites 0, Cited by 0] [Section 77A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 77A(1) in The M.P. Factories Rules, 1962

(1)Annual medical examination for fitness of each member of the canteen staff who handles foodstuffs shall be carried out by the Factory Medical Officer or the Certifying Surgeon in the following manner, namely :-
(i)blood shall be examined for venereal disease, namely, syphilis, and Gonorrhea in addition to routine blood examination;
(ii)stool and urine examination shall be done for worms infection;
(iii)skin disease, such as scabies, dermatitis shall be thoroughly seen;
(iv)X-Ray and other examination shall be done to detect tuberculosis.