(1)The Council may provide and maintain either from endowments or from the Municipal Fund or by grant-in-aid therefrom, in accordance with these rules or any other rules laid down by Government from time to time -(a)a hospital or dispensary, allopathic or otherwise, where the sick and poor of the Municipality shall be entitled to receive medical and surgical treatment free of charge; and(b)a hospital for the treatment of patients suffering from infectious diseases in the Municipality.
