Section 16(4) in The Orissa Motor Transport Workers' Rules, 1966
(4)If the Certifying Surgeon finds as a result of his examination that any person employed in any work in any undertaking is no longer fit to work for medical reasons, he shall inform the employer in writing accordingly On receipt of this information it shall be obligatory on the employer to suspend such a person from working in that work for the period recommended by the Certifying Surgeon and no person after such suspension shall be employee in the work unless he is certified fit for the work by the Certifying Surgeon.
