(a)Workers engaged in the manufacture, processing, formulation or use of the following , shall be examined once in three months by the Certifying Surgeon and records maintained:-(i)Hexa-ethyl tetra phosphate.(ii)Tetra ethyl pyrophosphate.(iii)O.O.Diethyl O.P.nitrophenyl thiophosphate(parathion)(iv)Nicotine, Nicotine sulphate.(v)Mercury derivatives.(vi)Methyl bromide.(vii)Cyanides.(viii)Arsenical derivatives.(ix)Chrome Process compounds.(x)Nitro or amino process compounds.(b)A Health Register containing the names of all persons employed in the process shall be kept in a form approved by the Chief Inspector.(c)No person shall be newly employed for more than 14 days without a certificate of fitness granted after examination by the Certifying surgeon, by a signed entry in the Health Register.(d)Every person so employed shall present himself at the appointed time for examination by the Certifying Surgeon as provided in sub-rules (a) and (c) of this rules.(e)The Certifying Surgeon shall have power of suspensions as regards all persons employed and no person after suspension shall be employed without written sanction from the Surgeon, entered in the Health Register
