Section 111 in The Coimbatore City Municipal Corporation Act, 1981
111. Power of Government to appoint special health officer.
- In the event of the occurrence of any unusual mortality or the prevalence or apprehended outbreak of any infectious disease within the City, the Government if they consider immediate action is necessary, may of their own motion appoint a special health officer wholly or partly at the expense of the municipal fund.Provided that-(a)the duration of the special health officer shall not exceed six months and(b)the corporation shall not be bound to pay more than one thousand five hundred rupees per mensem on account thereof.
