.- [(1) On receipt of a reference under sub-section (1) of section 43 of the Act, the Certifying Surgeon shall, after giving prior notice regarding date, time and place for medical examination and upon examining the persons sent for such examination, prepare the age and fitness certificate and deliver the same to the manager of the mine concerned after retaining a copy thereof.] [ Substituted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).](2)The Certifying Surgeon shall, upon a request being made to him by the Chief Inspector or Inspector, carry out such examination and furnish him with such report as he may indicate in respect of any mine or class or description of mines in which operations involve any risk of inquiry to the health of any person or class of persons employed therein.
