Section 28 in Atomic Energy (Radiation Protection) Rules, 2004
28. Directives in the cases of exposures in excess of regulatory constraints.-
(1)When, in the opinion of the competent authority, any worker has exceeded the dose constraints, the competent authority may, without prejudice to other course of action available, issue appropriate directives for controlling further exposure and the employer shall comply with the directives.(2)If a worker discontinues radiation work under the directives of the competent authority issued under this rule, the employer shall assign alternative work not involving exposure to radiation, until the competent authority is satisfied about the fitness of the worker to resume radiation work.(3)The employer shall comply with restrictions, if any, that the competent authority may impose in this regard.
