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State of Odisha - Section

Section 19 in The Orissa Vaccination Act, 1960

19. Director of Health Services to make adequate arrangements.

- The Director of Health Services shall have power to make adequate arrangements to the satisfaction of the Government for vaccination and revaccination of all persons within the State and shall-
(a)establish vaccination centres in adequate number and at suitable places;
(b)employ sufficient number of vaccinators and other staff for work in the vaccination centres and for itinerary services.