10A. [ Medical examination by Certifying Surgeon-Every worker employed in a lead process shall be examined by a Certifying Surgeon within fifteen days of his first employment. Such examination shall include tests for lead in urine and blood, ALA in urine, haemoglobin, stippling of cells and steadiness test. No worker shall be allowed to work after fifteen 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 process shall be re-examined by a Certifying Surgeon at least once in every six calendar months such reexamination shall, whenever 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 30. 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 31.(4)The Certificate of Fitness and the health register shall be kept readily available for inspection by the Inspector.(5)If at any time the Certifying Surgeon is of the opinion that a worker is no longer fit for employment in the said process on the ground that continuance therein would involve special danger to the health of the worker, he shall make record of his findings in the said certificate and the health register. The entry of his findings in those documents shall include the period for which he considers that the said person is unfit for work in the said processes.(6)No person who has been found unfit to work as said in sub-paragraph (5) shall be re-employed or permitted to work in the said processes unless the Certifying Surgeon, after further examination again certifies him fit for employment in those processes.] [Substituted vide Orissa Gazette Extraordinary No. 1089/29.7.1987-SRO No. 501/87/22.7.1987.]
