10A. Medical examination by Certifying Surgeon. - (1) Every worker employed in a lead process shall be examined by a Certifying Surgeon within 15 days of his first employment. Such examination shall include tests of lead in urine and blood. ALA in urine haemoglobin, stippling of cells and steadiness tests. No workers shall be allowed to work after 15 days of his first employment in the factory unless certified fit for such employment by the Certifying Surgeon.
(2)Every worker employed in the said processes shall be re-examined by a Certifying Surgeon atleast once in every six calendar months. Such re-examination shall, wherever the Certifying Surgeon considers appropriate, include tests as specified in sub-paragraph (1).(3)The Certifying Surgeon after examining a worker shall issue a Certificate of Fitness in Form 32. The record of examination and re-examinations carried out shall be entered in the Certificate and the Certificate shall be kept in the custody of the manager of the factory. The record of each examination carried out under sub-paragraphs (1) and (2) including the nature and the results of the tests, shall also be entered by the Certifying Surgeon in a health register in Form 21.(4)The Certificate of Fitness and the health register be kept readily available for inspection by the Inspector.(5)If at any time the Certifying Surgeon is of the opinion that worker is no longer fit for employment in the said process on the grounds that continuance therein would involve special danger to the health of the workers he shall make a record of his findings in the said certificate and the health register. The entry of his findings in those documents should include the period for which he considers that the said person is unfit for employment in those processes. The person so suspended from the process being unfit for work in that processes, shall be provided with alternate placement facilities by factory management unless he is fully incapacitated in the opinion of the Certifying Surgeon, in that case the person affected shall be suitably rehabilitated.(6)No person who has been found unfit to work as said in sub-paragraph (5) above shall be re-employed of permitted to work in the said processes unless the Certifying Surgeon, after further examination again certifies him fit for employment in those processes.]
