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State of Odisha - Section

Section 322 in Orissa Municipal Rules, 1953

322.

(i)No building for the accommodation of dispensary shall be constructed and no extension of such building involving an alteration of the structural design shall be made, until the plan of such building or extension has been approved by the Director of Health, Orissa. An extension on or alteration involving no change of design shall be approved by the [Chief District Medical Officer] [Substituted and inserted vide S.R.O. 510/12.9.1983.].
(ii)In the construction of new dispensaries the standard plan should ordinarily be followed. If it is desired exceptional cases to deviate therefrom, the alternative proposals which are submitted shall be fully justified. If in patients are to be accommodated, provision shall be made.
(iii)Every project for the construction of a new hospital or dispensary shall be accompanied by a site plan, showing the situation of the proposed building with reference to adjacent buildings, the various features of the surrounding of the proposed sites, the prevailing direction of the wind and all other matters capable of graphic delineation which may have influenced the selection. All proposals either for the construction of new hospital buildings or for the alteration of the existing buildings shall further be accompanied by line plans, drawn to scale showing the dimensions of each room, the purpose for which it is designed and (if an indoor hospital) the position of each bed.
(iv)When it is desired to initiate any project for the construction of a new or the alteration of an existing hospital or dispensary, the selection of a site and the details of the plans shall first be considered by a Committee consisting of-
Magistrates of the District ... President
The[Chief District Medical Officer] [Substituted and inserted vide S.R.O. 510/12.9.1983.] ... Members
The Health Officer
The Executive Engineer
The Executive Officer
and where questions of sanitary fillings or pipe water-supply have to be considered the Public Health Engineer shall be taken as a member. The Committee shall be convened by the Magistrate of the District at the request of the Executive Officer, if the officers of the Committee are unable to agree as to the site proposed, the case should be referred for the decision of the [Concerned Revenue Divisional Commissioner] [Substituted and inserted vide S.R.O. 510/12.9.1983.] a note of any objections made being attached to the proceedings of the Committee. After the decision as to the location of the proposed hospital or dispensary and as to the funds which can be made available for the project, the Executive Officer shall move the [Magistrate of the District] [Substituted vide Notification No. 1253-UD/12.1.1 976.] to convene the Committee. The Municipal Engineer concerned shall frame the necessary plans and estimates in accordance with the decision of the Committee and the proceedings of the Committee, after consideration by the Council shall be forwarded to the [Chief District Medical Officer] [Substituted and inserted vide S.R.O. 510/12.9.1983.] for transmission to the Director of Health.