(1)The Council may provide and maintain either from endowments or from the Municipal Fund or by grant-in-aid therefrom, in accordance with these rules or any other rules laid down by Government from time to time -(a)a hospital or dispensary, allopathic or otherwise, where the sick and poor of the Municipality shall be entitled to receive medical and surgical treatment free of charge; and(b)a hospital for the treatment of patients suffering from infectious diseases in the Municipality.(2)The Council may also permit the treatment in the hospital or dispensary maintained by it or any person not a resident in the Municipality.(3)The Council shall provide every such hospital or dispensary with all necessary drugs, instruments, apparatus and appliances on a scale approved by the Director of Health and when in the opinion of the Council provision for in-patient may be necessary it shall also provide a sufficient number of beds, cots, clothing, diet, etc. for such patients.(4)The Council may, with the sanction of Government, contribute towards any extraordinary charges in connection with public health sanitation and medical relief for the residents of the Municipality.(5)The Council may contribute towards the expenses of any public exhibition for the relief of the poor or treatment of disease or infirmity or investigation of causes of disease or for the improvement generally of the public health of the Municipal town.
