Section 6(1) in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020
(1)The powers and functions of State Authority shall be as follows-(a)it shall advise the Government on matters connected with prevention and control of epidemic;(b)it may order uniform measures to be taken in the State or any part thereof for prevention and control of epidemic;(c)it shall co-ordinate with Central Government or its authorities and other State Government and their authorities;(d)it may issue such orders or protocol to be followed by the District Authority or Hospitals or other persons employed in connection with theprevention and control of epidemic or treatment of afflicted persons.(e)if the State Authority has passed any order on the aforesaid subject then the adverse order passed by the District Authority shall be ineffective tothe extent of inconsistency.
