13. Power of [Director of Health Services] [Substituted by M.P. Act No. 6 of 1952.] over public health staff of local authorities.
(1)Subject to any rules made under this Act the Government shall have power,-(a)to transfer any member of the public health establishment of a local authority to the public health establishment of another local authority; and(b)in times of emergency, to assign one or more members of the public health establishment of one local authority tor temporary duty in the area of another local authority.(2)In the case referred to in clause (b) of sub-section (1) the local authority within whose jurisdiction a member of the public health establishment of another local authority is working, shall pay for the period of such temporary duty, the salary and allowances of such member and such contribution towards his leave, allowances, pension and provident fund as the Government may by general or special order, determine.
