Section 6 in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020
6. Powers and functions of State Authority and District Authority
(1)The powers and functions of State Authority shall be as follows-(a)it shall advise the Government on matters connected with prevention and control of epidemic;(b)it may order uniform measures to be taken in the State or any part thereof for prevention and control of epidemic;(c)it shall co-ordinate with Central Government or its authorities and other State Government and their authorities;(d)it may issue such orders or protocol to be followed by the District Authority or Hospitals or other persons employed in connection with theprevention and control of epidemic or treatment of afflicted persons.(e)if the State Authority has passed any order on the aforesaid subject then the adverse order passed by the District Authority shall be ineffective tothe extent of inconsistency.(2)The powers and functions of a District Authority shall be as follows-(a)to co-ordinate activities of various department in the District in prevention and control of epidemic;(b)to ensure adequate supply of essential commodities during the period when restrictions are in force;(c)to ensure that services essential to community function smoothly and adequately;(d)to ensure that public order is maintained in the District;(e)to smoothly implement all orders of the Government or the State Authority;(f)the District Authority shall have powers to make arrangement with home delivery services, provision stores, or other dealers in essential commodities, vegetable wholesalers or local vegetable distributors to maintain supplies;(g)the District Authority may issue directions to keep social distancing or take other precautions in public places or during quarantine;(h)the District Authority may requisition any land or building for the purpose of prevention, control of epidemic or treatment of afflicted persons;(i)the District Authority may require any person or organisation dealing in tentage or temporary structures to erect so much of tentage ortemporary structures as may be specified in such requisition;(j)the District Authority may requisition motor vehicles or other movable property or resources from any person or organisation as may bespecified and the person so required shall comply promptly;(k)the District Authority may requisition services of private sector health workers;(l)the District Authority may requisition private medical and health facilities for the purpose of prevention, control of epidemic or treatment ofafflicted persons;(m)the District Authority may take and organise the service of voluntary social workers for the purpose.
