Section 58 in The Employees' State Insurance (General) Regulations, 1950
58. Final medical certificate. -If at the date of the examination to which a medical certificate other than a first certificate relates, the insured person in the opinion of the Insurance Medical Officer is, or will become on a date not later than the third day after that date, fit to resume work, that certificate shall be in the form of a final certificate 56 [(Form 7)].
