Section 13 in The Rajasthan Mining Settlement Act, 1956
13. Appointment of Medical Officers of Health and Sanitary Inspectors.
(1)The State Government may appoint for any Mining Settlement or any part thereof so many Medical Officers of Health as it may consider necessary, and shall fix the salary to be paid by the Board to each such officer.(2)The Board may appoint for the Mining Settlement or any part thereof as many Sanitary inspectors as it may consider necessary.(3)Every Medical Officer of Health and Sanitary inspector shall be deemed to be a public servant within the meaning of the Indian Penal Code (Central Act 45 of 1860).
