Section 22 in The Tamil Nadu Catering Establishments Rules, 1959
22. [] [Re-numbered by Notification No. S.R.O. A-1/76, dated the 30th December, 1975.] [Periodical medical, examination of employees.] [Substituted by Notification No. S.R.O. A-428/66, dated the 12th April, 1966.]
(1)Every employee shall be examined once in a year by a Registered Medical Practitioner specified in rule 9 and the results of the examination shall be entered in the records maintained by the employer for the purpose. If on such examination, he is found to be affected with any disease in a communicable form or is a carrier of such disease, he shall cease to work in the catering establishment immediately.(2)The fee to be paid by the employer to the Registered Medical Practitioner for medical examination of the employee under sub-rule (1) shall be at the rate of rupee one per employee.(3)The renewal of medical certificate shall be made within one month after the expiry of one year from the date of issue of original medical certificate.
