Grants-in-aid for purpose of medical relief shall not be paid to any private institution from the funds of a Council unless the following conditions are satisfied, namely :(i)The institution is recognised either by the State Government or by an authority empowered by the State Government to grant such recognition;(ii)it employs only qualified medical practitioners, that is to say, practitioners registered under the appropriate law in the case of an allopathic institution and practitioner declared to be qualified by the State Government in the case of any other institution;(iii)it is subject to periodical inspection by such officers as the State Government may specify in that behalf;(iv)free treatment is given in it to the necessitous poor of the Municipality;(v)the area served by it is not adequately served by any medical institution maintained or aided by the Government or a District Board or a Municipal Council; and(vi)in the case of an allopathic institution the previous approval of the Director of Health has been obtained for the payment of the grant-in-aid.Opening and Losing of Dispensaries
