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A warning has been given by the Madras High Court to its workforce, regarding if at any point of time it has been found that any of their family members living in the same house are tested positive for COVID 19 and they still attended the office during the period of quarantine, then strict departmental action would be taken. A circular notice was issued on 04 July 2020 with instructions and guidelines for the officers and staff of the High Court for the restricted functioning of the Registry of the High Court. The High Court will resume its functioning from 7th July 2020 through online mode(video conferencing).
A self-declaration form is mandatory for a Court Personnel before entering into the Court, along with precautions like using of the mask, washing hands with soap and sanitizing them frequently, undergoing thermal scanning for temperature, not having symptoms, not pregnant women, family members are not infected by the COVID-19. And those who don’t submit the self-declaration form will not be marked for attendance.
If any officer/staff members or their family members are waiting for their results for the COVID-19 test, then the concerned officer/staff members shall not attend office till the test results come negative. And if the test results are positive then the concerned officer/staff members shall not enter the High Court campus. Along with this the concerned officer/staff member shall immediately subject himself for COVID-19 test and quarantine himself as per the guidelines in force and report to the Registry immediately.
"As far as possible, the Officers/Staff Members are advised to use their vehicle to reach office, to comply with social distancing. The Officers/Staff members shall wear the mask, wash their hands using the liquid soap provided in the entry points, sanitize their hands and undergo thermal scanning for temperature before frisking", stipulates the circular.
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