60A. [ Function to be discharged by Medical Officer of Health. - Notwithstanding anything contained in Section 60, the State Government may, by notification in the Official Gazette direct that in any municipality, the Medical Officer of Heath] [Inserted by U.P. Act No. 5 of 1932.] [subject to the general control] [Substituted by U.P. Act No. 7 of 1949.] of the Executive Officer shall exercise the following powers; provided that in case of disagreement between these officers the question shall be referred to the President, whose decision shall be final, -
(a)the power to grant and issue under his signature every permit or licence, other than a permit or licence for a market or slaughter-house, which can be granted by a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] in respect of bye-laws framed under Parts B, D, F, G and I of List I and Part I of List II of Section 298;(b)the power to suspend or withdraw any such permit or licence;(c)the powers conferred on the Executive Officer under Section 60 (1 )(d) in respect of Sections 191 (1) and (2), 192 (1), 196 (c) and (d), 201 (1), 202 (1), 225 (1) and (2), 227, 244 (1) and (2), 245 (1), 249, 250 (2), 267, 268, 269, 270, 271, 273 (l)(a), 276, 277, 278, 280, 283, 294 and also in respect of 307 so far as the notice referred to therein relates to the other sections specified in this clause;(d)in respect of servants of the [Municipalities] [Substituted by U.P. Act No. 12 of 1994.] employed for conservancy, public health, vaccination, and the registration or births and deaths the powers vested in the Executive Officer by Sections 75 (a) and 76 (a) and the power to grant leave of absence to the holder of any post to which he has power to appoint.
