Section 91A in The Bihar and Orissa Local Self-Government Act, 1885
91A. [ Appointment of Health Officers, etc. [Inserted by B. and O. Act 1 of 1923.]
- The District Board shall appoint a Health Officer and may appoint such number of Additional or Assistant Health Officers as it may consider necessary:[Provided that the State Government may, by notification, exempt any District Board from the operation of this section in respect of the Health Officer and Additional Health Officer and where the State Government has not exempted any District Board it shall be lawful for the State Government-(a)to appoint a Health Officer and such number of Additional Health Officers, as it thinks fit, for such District Board;(b)to receive from such District Board the whole or such proportion of the salaries and allowances, paid to the Additional Health Officers and such contribution towards their leave allowances, pensions and provident funds as the State Government may, by general or special order, determine; and(c)to transfer, by notification published in the Official Gazette, such Health Officer or Additional Health Officer from the service of one District Board to the service of another District Board.Explanation. - For the purposes of this proviso, the power specified in clause (e) thereof shall ordinarily be exercised after consulting the District Board concerned]:Provided also that if at any time the [State] [Substituted by ALO.] Government is satisfied that the district or any part thereof is visited by, or threatened with, an outbreak of any dangerous epidemic disease, and is of opinion that the number of Health Officers employed by the District Board is insufficient, the 2[State] Government may direct the said Board to appoint such number of Additional or Assistant Health Officers as the [State] [Substituted by ALO.] Government deems necessary.]
