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State of Madhya Pradesh - Section

Section 15 in The M.P. Public Health Act, 1949

15. Local authority to provide adequate facilities to the Health Officer.

- Every local authority shall provide its Health Officer with such clerical assistance, office accommodation, furniture, equipment, stationery, and forms as may be in the opinion of the [Director of Health Services] [Substituted by M.P. Act No. 6 of 1952.] be necessary for the proper conduct of the business of such Health Officer.