Section 8 in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976
8. Appointing Authority.
(1)Subject to the provisions of clause (a) of sub-section (1) of section 13 of the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act of III 1939) and the rules made thereunder, appointment to the posts shall be made -(i)By the Executive Authority in a Municipality which has no Health Officer of its own;(ii)By the Health Officer subject to the approval of the Executive Authority as required by sub-section (2) of section 14 of the Tamil Nadu Public Health Act, 1939 (Tamil Nadu Act III of 1939) in other cases.(2)The Executive Authority shall not decline to give its approval except with the sanction of the Government. If within one month from the date on which it received the application from the Health Officer for its approval, the Executive Authority fails either to give its approvals to apply to the Government for such sanction, its approval shall be deemed to have been accorded.(3)An appeal shall lie to the Additional Director of Health Services and Family Planning, Chennai against all orders of the Health Officer or the Executive Authority, as the case may be, making appointment.
