- In the event of the prevalence or treated outbreak of any infectious disease in any local area, or of any unusual mortality therein the local authority concerned shall provide such additional staff, medicines, appliances, equipment and other things as may, in the opinion of the Health Officer, be necessary for the treatment of such infectious disease and preventing it from spreading, or for investigating the cause of such mortality, and preventing it, as the case may be :Provided that, if the local authority does not agree with the opinion of the Health Officer, the matter shall be referred to the [Director of Health Services] [Substituted by M.P. Act No. 6 of 1952.] whose decision shall be final.(2)In the event aforesaid, if the Health Officer considers that immediate action is necessary in the interests of public health, he may, notwithstanding anything contained in sub-section (1) appoint such additional staff and obtain such medicines, appliances, equipment and other things as may be necessary; and the expenses incurred in respect thereof shall be met from the funds of the local authority.(3)Every appointment made under sub-section (2) shall be reported forthwith to the Executive Authority and by such authority to the local authority concerned at its next meeting.
