Section 89 in Chennai City Municipal Corporation Act, 1919
89. Power of State Government to appoint special health officers.
- In the event of the occurrence of any unusual mortality or the prevalence or apprehended outbreak of any dangerous disease within the city, the State Government, if they consider immediate action necessary, may of their own motion appoint a special health officer wholly or partly at the expense of the municipal fund:Provided that -(a)the duration of the special officer shall not exceed six months; and(b)the corporation shall not be bound to pay more than five hundred rupees per mensum on account thereof.
