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State of Goa - Section

Section 3 in The Goa Public Health Rules, 1987

3. Powers to be exercised by Director.

- The Director shall be responsible for the proper functioning of the local authorities under the Act and shall have the powers:-
(i)Supervise and direct the Health Officers, Medical Officers and local authorities in the matter of prophylactic, preventive care and treatment of the persons suffering from infectious diseases and in the matter of immunization, disinfection and disinsectization of public places.
(ii)Give necessary guidance to the local authorities and their Health Officers in the implementation of the Act and direct them to get the work of sanitation carried out on priority basis.