The Council shall appoint a Medical Officer, subject to the following conditions, viz.(a)that he is a registered medical practitioner;(b)that he is not a dismissed servant of the State or Union Government or disqualified for his duties by age, infirmity or character, and(c)that in the event of misconduct, insolvency or professional incompetence by reason of age or otherwise being proved against him to the satisfaction of the Director of Health he be removed from his charge on the requisition of the Director of Health :(i)Provided that in the case of dispensaries studied in the thickly populated areas, Government may decide that the Medical Officer shall be a member of the Government service. The salary of such a Medical Officer in charge of a dispensary shall paid from the Municipal fund.(ii)Provided also that on the application of the Council the service of any Medical Officer of the State Government may be lent to such institution subject to these rules. In such cases the pay and allowances of the Medical Officer shall be paid from Municipal fund. The Council shall be required to pay this sum into the treasury half-yearly in June and December irrespective of the actual pay of the officer appointed.
