Section 11 in The West Bengal Vaccination Act, 1973
11. Duties and functions of Superintendent of Vaccination and other officers.
(1)The Superintendent of Vaccination shall ascertain whether all children and persons within his jurisdiction have successfully undergone vaccination or re-vaccination as required under this Act and if he has reason to believe that the guardian of any child or any person has failed to perform his duty imposed under this Act, the Superintendent of Vaccination shall serve or cause to be served on the guardian of the child or the person concerned a notice requiring the child or the person to be vaccinated or re-vaccinated within a period of fifteen days from the date of service of the notice or presented for inspection at such time and place to be specified in the notice:Provided that if the Superintendent of Vaccination has reason to believe that there is within his jurisdiction an unprotected child or person residing in a bustee or staying in any type of shelter and having no fixed place of residence, he shall take immediate steps for vaccination or re-vaccination of such child or person with the assistance of police, if necessary.(2)The Superintendent of Vaccination shall discharge such other duties and perform such other functions as may be prescribed.(3)The State Government may appoint such number of Assistant Superintendents of Vaccination and Inspectors of Vaccination as the State Government may think fit.(4)The Assistant Superintendents of Vaccination and Inspectors of Vaccination shall perform such functions as may be assigned to them by the Superintendent of Vaccination.
