(1)Workers employed in a 'hazardous process' shall be medically examined by a qualified medical practitioner hereinafter referred to as Factory Medical Officer in the following manner:-(a)Once before employment, to ascertain physical fitness of the person to do the particular job;(b)Once in a period of 6 months, to ascertain the health status of all the workers in respect of occupational health hazards to which they are exposed; and in cases where in the opinion of the Factory Medical Officer it is necessary to do so at a shorter interval in respect of any worker;(c)The details of pre employment and periodical medical examination carried out as aforesaid shall be recorded in the Health Register in Form 24.
