The [Chief District Medical Officer] [Substituted and inserted vide S.R.O. 510/12.9.1983.] shall scrutinise the expenditure and accounts of every hospital and dispensary in the Municipality and shall invite the attention of the Council to any irregularity or other circumstances which in his opinion deserves notice. The Council shall be bound to consider any communication from the [Chief District Medical Officer] [Substituted and inserted vide S.R.O. 510/12.9.1983.] to afford him full information as to the conduct of the Medical Officer-in-charge and all other matters affecting the welfare of the sick and the management of the institution. In all professional matters, the decision of the [Chief District Medical Officer] [Substituted and inserted vide S.R.O. 510/12.9.1983.] shall be final.
