Section 20 in Telangana Infectious Diseases Act, 1950
20. Appointment of additional Health Staff.
(1)In the event of the prevalence or threatened 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 Director of Public Health 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.(2)In the event aforesaid, if the Director of Public Health considers that immediate action is necessary in the interest of public health, he may with the previous sanction of Government, notwithstanding anything contained in subsection (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.
