Section 58 in Employees' State Insurance (General) Regulations, 1950
58. Final medical certificate.-
If at the date of the examination to which amedical certificate other than a first certificate relates, the insured person in the opinion of the Insurance Medical Officer is, or will become on a date not later than the third day after that date, fit to resume work, that certificate shall be in the form of a final certificate [Form 7] [ Substituted by Noti. No. N-11/13/2/2003-P&D, dated 1.10.2004, for " Form 9" w.e.f. 1.1.2005).].
