Section 20(2) in Telangana Infectious Diseases Act, 1950
(2)In the event aforesaid, if the Director of Public Health considers that immediate action is necessary in the interest of public health, he may with the previous sanction of Government, notwithstanding anything contained in subsection (1), appoint such additional staff and obtain such medicines, appliances, equipment and other things as may be necessary and the expenses incurred in respect thereof shall be met from the funds of the local authority.
