Every institution which is recognised by the State Government and brought under these rules, is subject to inspection and supervision by the [Director of Municipal Administration, the Director of Health, the concerned Revenue Divisional Commissioner, District Magistrate, Chief District-Medical Officer, Additional District Medical Officer and Sub-divisional Medical Officer] [Substituted and inserted vide S.R.O. 510/12.9.1983.] of the district.[Provided that where the Chief Medical Officer in the rank of Additional District Medical Officer or Sub-divisional Medical Officer, only the Chief District Medical Officer, shall have power of inspection and supervision.] [Added vide S.R.O. 510/12.9.1983.]
