Section 40 in Haryana Municipal Business Bye-laws 1981
40. Duties of Medical Officer of Health.
(1)The Municipal Medical Officer of Health shall be incharge of the Sanitation, Public Health and Health Departments of a committee. He shall supervise the sanitary conditions of all buildings and Iands, burial and burning places, markets, slaughter houses, streets, drains, sewerage, latrines and urinals, filth receptacles, cesspools, flushing appliances, farms, filth depots, dairies, milk shops, cow sheds, stables, meat shops and all shops dealing in edibles, bakeries, aerated water factories, wells and dhobi ghats.(2)He shall also check the houses unfit for human habitation, offensive trades, foods and drinks, plants and stores.(3)He shall be responsible for the lands, buildings, machinery, plants and stores intended for the use of the sanitation department and shall maintain registers and stock books as laid down in the Municipal Account Code in which these items shall be entered.(4)He shall arrange, disinfection of wells, houses, drain and any other measures considered necessary in connection with the occurrence of an infectious disease or a threatened outbreak of such disease.(5)In case of outbreak of fire, he shall proceed at once to the spot and provide the medical relief, if necessary.(6)He shall supervise the work of public health, sanitary and medical staff placed under his charge and also transfer any of his subordinate from one place to another in the area as exigencies of efficient working may require.
