(1)The State Government may, from time to time, fix the scales of pay and the qualifications of such technical and enforcement staff, on the public health establishment of local authority, as may be prescribed.(2)The authorities who may make appointments to the public health establishments referred to in sub-section (1), the conditions of service of the members of such establishments and the duties of such members shall, notwithstanding anything contained in any Act constituting a local authority, be governed by regulations, not inconsistent with this Act, made by the Government. Such regulations may lay down the extent to which the [Director of Health Services] [Substituted by M.P. Act No. 6 of 1952.] shall have disciplinary control over the members of such public health establishments.
