52. Appointment of Health Officers, Sanitary Inspectors and Water Works Superintendents, etc.
- Notwithstanding anything contained in section 50, the State Government may require the Board, after considering any cause that it may show to the contrary-(a)to appoint such Health Officers, Sanitary Inspectors, other public health establishments and Water Works Superintendent as it may consider necessary on such terms as it may think fit ; or(b)to employ such officers of Government as Health Officers, Sanitary Inspectors and Water Works Superintendents as it may consider necessary.
