Section 14(1) in The Rajasthan Mining Settlement Act, 1956
(1)Every Medical Officer of Health shall be subordinate to the Board of the Mining Settlement and shall, within the area for which he has been appointed exercise the powers conferred on him and perform the duties imposed upon him by this Act and the rules framed thereunder, and, subject to the Control to the Board, such other powers and duties consistent with the objects of this Act as the State Government may, by general or special order, direct, or as may be delegated to him by the Board.
