.-(1) If any person sent up for medical examination in pursuance of [* * *] [ The words " Section 40 or" omitted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).] section 43 [* * *] [ Certain words omitted by G.S.R. 1886, dated 14.12.1965.] is not certified to be fit by the Certifying Surgeon he shall, not without the permission in writing of an Inspector, be sent for another medical examination unless a period of six months has elapsed from the time when he was last sent up for medical examination.(2)Any certificate obtained in contravention of sub-rule (1) shall be void.[* * *] [ Rule 29 omitted by G.S.R. 316, dated 14.4.1986 (w.e.f. 26.4.1986).][Chapter IV-A] [ Inserted by G.S.R. 557(E), dated 18.11.1978.] Medical Examination Of Persons Employed Or To Be Employed In Mines
