- The District or the Sub-divisional Medical Officer of Health, as the case may be, shall regularly but not less than twice a year inspect the different areas of the municipalities in their jurisdiction and send copies of their recorded notes to the Municipal Board concerned and to the Director of Health Services. The Municipal Board shall consider the inspection notes at the next meeting of the Board and submit a report of the action taken or proposed to be taken to the State Government through the Director of Health Services who shall forward a copy of the report with his comments and suggestions to the State Government.(2)The Assistant Director of Public Health shall also make inspection of the municipal areas as often as is possible and his inspection reports shall be dealt with in the same manner as stated in sub-section ( ).Removal of Sewage offensive Matter and Rubbish
