Section 3 in Uttar Pradesh Epidemic Disease, COVID-19 Regulations, 2020
3. Authorized persons under these regulations shall be the Director General, Medical & Health, Uttar Pradesh, Director General, Medical Education and Training, Uttar Pradesh, all Principles Government Medical Colleges, Uttar Pradesh, Superintendents of hospitals attached with medical colleges, Director/SIC/CMS of District-level hospitals, Chief Medical Officers, District Magistrates, Sub-District Magistrate, Medical Officers in the Districts and officers as authorized by the Department of Medical Health & Family Welfare, Uttar Pradesh.
