Section 63J(2) in The West Bengal Factories Rules, 1958
(2)No person shall be employed for the first time in the factory unless a Certificate of Fitness in Form 25 is granted for such employment by the Factory Medical Officer. A person declared unfit by the Factory Medical Officer for employment in any process covered under sub-rule (1), shall have the right to appeal to the Inspector who shall refer the matter to the Medical Inspector of Factories/Certifying Surgeon whose opinion shall be final in this regard.
