Section 21 in Telangana Infectious Diseases Act, 1950
21. Provision and maintenance of isolation hospitals and wards.
(1)(a)The local authority may, and if so required by Government, shall, provide or cause to be provided, hospitals, wards or other places for the reception and treatment of persons suffering from infectious disease;(b)for the purpose of the reception and treatment of such persons a local authority may, -(i)itself build such hospitals, wards or places of reception, or(ii)contract for the use of any such hospital or part of a hospital or place of reception,(iii)enter into an agreement with any person having the management of any such hospital, for the reception and treatment therein, of persons suffering from infectious diseases;(c)for the purpose aforesaid, two or more local authorities may in combination provide a common hospital or place of reception.(2)A local authority shall not be deemed to have discharged its obligation under sub-section (1) unless the hospitals, wards or places of reception in question are maintained in accordance with such general or special orders as may from time to time be issued by the Director of Public Health.
