68A. Compliance by [Municipality] [Substituted by U.P. Act No. 12 of 1994.] of requisition by State Government for servants in times of emergency.
- On the occurrence of war, famine, scarcity, epidemic disease of men, or beasts, flood, or any similar emergency, and to provide for fairs, melas or other occasion, involving large gathering of people, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] shall immediately comply with any requisition made by the State Government or by an officer of the Government authorised by general or special order to make the requisition, for the services of any of the [Municipality's] [Substituted by U.P. Act No. 12 of 1994.] officers or officials holding posts in its medical, public health, sanitary, vaccination, veterinary, [electrical, water-works] [Inserted by U.P Act No. 7 of 1949.] or Public Works Departments for the services of any vaidya or hakim employed by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], and shall meet such proportion of the charge connected with the requisitioning as the State Government may decide to be a proper charge on the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
