Section 8(1) in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976
(1)Subject to the provisions of clause (a) of sub-section (1) of section 13 of the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act of III 1939) and the rules made thereunder, appointment to the posts shall be made -(i)By the Executive Authority in a Municipality which has no Health Officer of its own;(ii)By the Health Officer subject to the approval of the Executive Authority as required by sub-section (2) of section 14 of the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939) in other cases.
