(2)(a)The Certifying Surgeon shall issue his certificates in Form No. 5. The foil and counterfoil shall be filled in and the left thumb-mark of the person in whose name the certificate is granted shall be taken on them. On being satisfied as to the correctness of the entries made therein and of the fitness of the person examined, he shall sign the foil and initial the counterfoil and shall deliver the foil to the person in whose name the certificate is granted. The foil so delivered shall be the certificate of fitness granted under section 69 of the Act. all counterfoils shall be kept by the Certifying Surgeon for a period of at least 2 years after the issue of the certificate.(b)On the request of an Inspector, Certifying Surgeon or medical practitioner authorised under section 10(2) of the Act shall examine any person produced before him and issue certificate regarding his age and fitness. No fee shall be charged for such examination or for the grant of certificate in pursuance thereof.(c)A certifying Surgeon revoking a certificate under sub-section (4) of section 69 of the Act, shall stamp the word "Revoked" in red ink on the foil and counterfoil.(d)If a Certifying Surgeon refuses to grant any person a certificate under the rule, no fresh application for certificate shall be made on behalf of that person until a period of three months has elapsed, unless the Certifying Surgeon when he refuses to grant the certificate, gives permission in writing, for an application to be made at an earlier date.(e)Every practitioner authorised under sub-section (2) of section 10 of the Act to exercise provisionally the powers of a Certifying Surgeon shall grant certificates in the manner provided under this rule. Certificates issued by him shall be valid for a period of 6 months unless, countersigned by the Certifying Surgeon. The word "Provisional" shall be printed or stamped in red ink at the top of each foil and counterfoil.(f)When a person to whom a certificate under section 69(2) has been granted loses such certificate, he may apply to the Certifying Surgeon for a copy of the certificate, and the Certifying Surgeon, after making such enquiry from his employer or if he is unemployed from his last employer and from other sources as the deems fit, may grant a duplicate thereof. The word "Duplicate" shall be clearly written in red ink across such certificate and initialled by the Certifying Surgeon. The counterfoil in the bound book of forms shall be similarly marked 'Duplicate' and initialled.(g)For every copy of a certificate granted under clause (f) of this rule, a fee of annas four which shall be credited to Government, shall be charged. The Certifying Surgeon shall maintain a register of all fees paid for the issue of copies of certificate and shall initial each entry made therein.(h)No duplicate of a certificate granted under section 69 of the Act shall be granted to any person otherwise than in accordance with the provisions of this rule.(i)No child, adolescent or a young person shall be certified as fit to work in a factory unless he or she -(i)is free from organic disease;(ii)has a good physique;(iii)is capable of enduring of the kind of work that has to be performed in the factory;(iv)is mentally sound; and(v)is protected against smallpox by vaccination.(j)The examination of children and adolescents under the Act shall be carried out by the Certifying Surgeon free of charge in cases where such examination is required either by the Factory Inspector or by the Manager or occupier of the factory where the candidate concerned is either already employed or accepted for employment :Provided that usual fees shall be charged from candidates brought for examination for purposes of the Act by the candidate's guardians or from candidates appearing on their own.
