Section 26 in Telangana Mining Settlements Act, 1956
26. Power to execute measures.
- Subject to the prescribed restrictions, the Board may undertake such measures as it considers necessary, on the recommendation of the Medical Officer of Health or otherwise,-(i)to provide for the supply of wholesome water;(ii)to provide for sanitation, drainage or conservancy;(iii)to prevent the outbreak and spread of epidemic disease;(iv)to provide for and regulate the housing of residents, whether permanent or temporary;(v)to provide for the proper treatment of the sick, the establishment and maintenance of hospitals and dispensaries, and the entertainment of a medical staff;(vi)for furthering educational objects;(vii)generally to carry out the purposes of this Act.
