7. Powers of the [Director of Health Services] [Substituted by M.P. Act No. 6 of 1952.] to advice local authorities.
- The [Director of Health Services] [Substituted by M.P. Act No. 6 of 1952.] may, from time to time as occasion requires, recommend for adoption, by any local authority, such measures as may be necessary for improving the public health administration in the local area, or for safeguarding the public health therein; and the local authority concerned shall carry out such measures :Provided that if on account of financial or other reasons, any local authority is unable to carry out such measures, or if there is any difference of opinion between the local authority and the Director, the matter shall be referred to the Government whose decision shall be final and thereupon the local authority shall comply with such decision.Public Health Establishments of Local Authorities
