Section 14 in The Rajasthan Mining Settlement Act, 1956
14. Their powers and duties.
(1)Every Medical Officer of Health shall be subordinate to the Board of the Mining Settlement and shall, within the area for which he has been appointed exercise the powers conferred on him and perform the duties imposed upon him by this Act and the rules framed thereunder, and, subject to the Control to the Board, such other powers and duties consistent with the objects of this Act as the State Government may, by general or special order, direct, or as may be delegated to him by the Board.(2)Every Sanitary Inspector shall be subordinate to the Medical Officer of Health, and shall perform such duties and exercise such powers as may be prescribed, or as may be delegated to him by the Medical Officer of Health with the consent of the Board.(3)Every Medical Officer of Health or Sanitary Inspector may within the Mining Settlement or part thereof for which he has been appointed:-(a)make such inquiries as he may think fit in order to ascertain whether the provisions of this Act and of the rules and orders made thereunder are observed:(b)enter, with such assistance (if any) as he may think fit, and inspect such Settlement or part thereof, at all reasonable times by day or by night:(c)make inquiries respecting the sanitary condition of such settlement or part thereof and the sufficiently of the rides for the time being in force therein: and(d)do all things necessary for the due discharge of the duties imposed upon him by or under this Act.
