Section 2(c) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959
(c)"Health Officer", means the Municipal Health Officer in a municipality or corporation, the District Health Officer concerned in any area within the jurisdiction of a district board or panchayat, or such other officer as may be appointed by the Government for any area in that behalf, irrespective of whether such area is within the limits of a municipality or corporation or the jurisdiction of a district board or panchayat;
