Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 178] [Entire Act]

Union of India - Subsection

Section 178(3) in The Cantonments Act, 2006

(3)The Medical Officer appointed by the Board shall be in-charge of every hospital and dispensary maintained or aided under this section and be responsible to the Health Officer for medical activities and to the Chief Executive Officer for overall administrative activities of the hospital.