Section 48 in The Goa, Daman and Diu Public Health Act, 1985
48. Appointment of additional health staff.
(1)In the event of the prevalence or threatened outbreak of any infectious disease in any local area, or of any unusual mortality therein, the local authority concerned shall provide such additional staff medicines, appliances, equipments and other things as may, in the opinion of the Health Officer, be necessary for the treatment of such infectious diseases and preventing it from spreading or for investigating the cause of such mortality and preventing it, as the case may be:Provided that, if the local authority does not agree with the opinion of the Health Officer, the matter shall be referred to the Director whose decision shall be final.(2)In the event aforesaid, if the Health Officer considers that immediate action is necessary in the interest of public health, he may, notwithstanding anything contained in sub-section (1), appoint such staff and obtain such medicines, appliances, equipments and other things as may be necessary; and the expenses incurred in respect thereof shall be met from the funds of the local authority.(3)Every appointment made under sub-section (2) shall be reported forthwith to the local authority concerned.
