Section 94A(2) in The Goa, Daman and Diu Public Health Act, 1985
(2)The Government may empower any of the following authorities, by a special or general order, to perform its functions under sub-section (1), namely:-(a)Health Officer of the concerned area;(b)Chief Officer of a Municipal Council or the Commissioner of a Corporation, as the case may be;(c)Director of Health Services;(d)Collector of the District;(e)Secretary to the Government, dealing with Public Health Department.
