16. Authorization of Health Officer to perform the function of executive authority in public health matters.
- Notwithstanding anything contained in any Act constituting a local authority for the [Central Provinces and Berar Prevention of Adulteration Act, 1919] [See now Prevention of Food Adulteration Act, 1954 (Central Act No. 37 of 1954).] (II of 1919), the Health Officer of a local authority shall perform such of the functions, and discharge such of the duties of its executive authority in regard to public health matters under any of the provisions applicable to such local authority contained in any such Act as aforesaid, subject to such control as the Government may, by general or special order, determine.
