Section 48(2) in The Goa, Daman and Diu Public Health Act, 1985
(2)In the event aforesaid, if the Health Officer considers that immediate action is necessary in the interest of public health, he may, notwithstanding anything contained in sub-section (1), appoint such staff and obtain such medicines, appliances, equipments and other things as may be necessary; and the expenses incurred in respect thereof shall be met from the funds of the local authority.
