Section 73V(1) in Maharashtra Factories Rules, 1963
(1)Workers employed in a 'hazardous process' shall be medically examined ,by a qualified medical practitioner hereinafter referred to as Factory Medical Officer, in the following manner, namely:-(a)once before employment to ascertain physical fitness of the person to do the particular job,(b)once in a period of 6 months, to ascertain the health status of all the workers in respect of occupational health hazards to which they are exposed, and in cases where in the opinion of the Factory Medical Officer it is necessary to do so at a shorter interval in respect of any worker,(c)the details of pre-employment and periodical medical examinations carried out as aforesaid shall be recorded in the Health Register in Form 7.
