(2)(a)Save as otherwise provided in this chapter or in any rules or regulations made under it, all appointments, transfers and punishments of the members of the public health establishment under the supervision and control of the Health Officer shall be made by the Health Officer, subject to the approval of the executive authority.(b)If for any reason the executive authority disagrees with the order of the Health Officer under clause (a), the Executive Authority shall refer the matter to the Government whose decision shall be final.
