Section 93 in The Bihar and Orissa Local Self-Government Act, 1885
93. District Board to appoint Inspectors of Vaccination.
- Every District Board shall appoint a properly qualified person to be Inspector of Vaccination within its district, and shall, subject to the provisions of Section 33, fix the salary to be paid to such person.Every inspector of Vaccination appointed under this section shall, within the district, exercise the powers and perform the duties assigned to the Superintendent of Vaccination under the Bengal Vaccination Act, 1880.
