261. Maternity houses and child welfare centers, midwives for maternity cases and health visitors.
(1)The Board may establish and maintain within the Municipality, maternity Houses and Child Welfare Centers or may with the previous sanction of the State government contribute annual or other sum to any institutions doing maternity and child welfare works which are situated within the Municipality or outside the Municipality but are or may ordinarily used by the inhabitants of the Municipality.(2)The Board at a meeting may provide (a) midwives for attendance in maternity cases, and (b) health visitors to visit and inspect any premises in the Municipality and to give advice to expectant mothers on their health and as to the proper nurture, care and management of young children and the promotion of hygiene.Vaccination and Inoculation
