Section 15A(e) in The West Bengal Factories Rules, 1958
(e)If at any time, the Certifying Surgeon is of the opinion that a worker is no longer fit for employment in the said processes on the ground that continuance therein may involve special danger to the health of the worker, he shall make a record of his findings in the said certificate and the health register. The entry of his findings in those documents shall also include the period for which he considers that the said person is unfit for work in the said processes. The worker so suspended from the process shall be provided with alternate placement facilities unless he is fully incapacitated in the opinion of the Certifying Surgeon, in which case the worker affected shall be suitably rehabilitated.
