10. Appointment of temporary Health Officers in emergencies.
(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 Government may, by order, appoint temporarily for such period as may be specified therein, one or more Additional Health Officer, for the treatment of such infectious disease and preventing it from spreading, or for investigating the cause of, and preventing, such mortality, as the case may be.(2)For the purpose of sub-section (1), the Government may appoint any medical practitioner registered under the Central Provinces and Berar Medical Registration Act, 1916 (1 of 1916) either on an honorary basis or on such salary or allowances or both as the Government may fix. The salary and allowances shall be payable from the funds of the local authority.
