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State of Madhya Pradesh - Section

Section 11 in Rules Regarding Returns of Establishments

11. (a) Reports and Returns in respect of dispensaries transferred to Municipal Councils for management.

- Municipal Council shall submit the following reports and returns to the officers and on the date mentioned against each-
Reports and Returns To whom to be submitted Date on which to be submitted
(1) (2) (3)
Monthly    
1. Epidemic reports-plague, cholera, smallpox influenza, etc. Civil Surgeon 2nd of the following month.
2. School Inspection reports Civil Surgeon 10th of the following month.
Half-Yearly    
3. Dispensary Inspection notes Civil Surgeon Immediately after inspection.
4. Inspection of sanitation Civil Surgeon Civil Surgeon Immediately after inspection.
Yearly    
5. Statement of Railway Patients treated Civil Surgeon 1st January
6. Inspection Report on poison shops Civil Surgeon 15th January
7. Consumption of opium and morphine Civil Surgeon 5th January
8. List of medical practitioners who arc willing to work infamine camps Civil Surgeon 5th March
9. School Inspection reports Civil Surgeon 5th March
10. Forecast of quinine Civil Surgeon 5th September
11. Report on the administration of the dispensaries takenover for management Civil Surgeon 1st January
(b)The Municipal Councils, shall also from time to time submit to the Director of' Health Services such reports and returns and information in such manner as he may prescribe by general or special order.