Section 73 in The Goa, Daman and Diu Public Health Act, 1985
73. Provisions for treatment of venereal diseases by local authority.
(1)A local authority may, and if so required by the Government shall, make such arrangements in its local area as may be directed by the Government for -(a)the free diagnosis and treatment of persons suffering, or suspected to suffer, from venereal diseases; and(b)the prevention of infection from such diseases.(2)The local authority may for the purpose mentioned in sub-section (1) enter into contract -(a)with any other authority, or(b)with a hospital or medical institution recognized by the Government in this behalf, or(c)with the sanction of the Government with any medical practitioner registered under the Indian Medical Council Act, 1956 (Central Act 102 of 1956).
