Section 8(2) in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976
(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.
