Section 24 in Atomic Energy (Radiation Protection) Rules, 2004
24. Records of workers.-
(1)Every licensee shall maintain complete and up-to-date records of -(a)personnel monitoring under Clause (b) of sub-rule (2) of rule 27, in the format as specified by order by the competent authority; and(b)the health surveillance specified in rule 25.(2)Such records shall be preserved during the working life of each worker, and afterwards until the worker attains or would have attained the age of Seventy five years, or not less than thirty years after the termination of the work involving occupational exposure whichever is later.(3)A worker shall have access to his personnel monitoring and the health surveillance records.
