37. [ Medical examination. [Substituted by G.S.R. 533(E), dated 6.8.1993 (w.e.f. 6.8.1993). ]
(1)All persons, who are engaged in the work of handling, dealing or otherwise coming in contact with the insecticides during manufacture/formulation of insecticides or being engaged in spraying during operation shall be examined medically before their employment, and at least quarterly in the case of those engaged in manufacturing/formulation units, yearly in other cases including operators while in service by a qualified doctor who is aware of risks to which such persons are exposed. Particulars of all such persons, including the particulars of their medical examination, shall be entered in a register in [Form XXII]. Where the insecticide in question is an organophosphorus compound or a carbamate compound, the blood cholinester age level shall be measured at least once a month of all persons working in the manufacturing units. The blood residue estimation shall be done once in a year in the case of persons working with organo chlorine group of insecticides in a manufacturing/ formulation unit. In the case of spraying people working with the pest control operators, the estimation of cholinesterage level (if working with organo phosphorous or carbamate compounds) and blood residue (if working with organo chlorine group) shall be conducted as and when advised by the doctor as part of the general medical test.(2)Any person showing symptoms of poisoning shall be immediately examined and given proper treatment.]
