260. Dispensaries, Hospitals asylums poor-houses and medical relief.
- Subject to rule, the Board may -(a)establish and maintain within the municipality, dispensaries, hospitals, chest clinics, asylums and places for the reception of the sick or destitute or contributes towards the cost of the establishment and maintenance of such institutions;(b)with the previous sanction of the Commissioner of Division contribute such annual or other sum as may be agreed on towards the cost of the establishment or maintenance of any dispensary, hospital, asylum or place for the reception of the sick or destitute, which is situated outside the municipality, but is, or may be, ordinarily used by the inhabitants of the municipality;(c)provide for the payment of allowances to medical practitioners for professional services rendered to the establishment employed by the Board;(d)provide medicines or medical assistance for the poorer inhabitants of the municipality or take such measures as may appear to it to be necessary including the temporary employment of medical practitioners during the prevalence of diseases in the municipality;(e)provide for the payment of expenses of any of the poorer inhabitants of the municipality for journeys to and from any inhabitants established in any part of India for the treatment of special diseases, and of their subsistence thereat, according to such scale as may be fixed by the Commissioner of Division.Maternity and Child Welfare
