(2)The authorities who may make appointments to the public health establishments referred to in sub-section (1), the conditions of service of the members of such establishments and the duties of such members shall, notwithstanding anything contained in any Act constituting a local authority, be governed by regulations, not inconsistent with this Act, made by the Government. Such regulations may lay down the extent to which the [Director of Health Services] [Substituted by M.P. Act No. 6 of 1952.] shall have disciplinary control over the members of such public health establishments.
