Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MEDICAL OFFICERS OF HEALTH, MUNICIPAL CORPORATION OF HYDERABAD (DUTIES) RULES, 1965 CONTENTS 1. Short title and commencement 2. Definitions 3. . 4. . 5. . 6. The duties of the Medical Officer of Health shall be as follows 7. . MEDICAL OFFICERS OF HEALTH, MUNICIPAL CORPORATION OF HYDERABAD (DUTIES) RULES, 1965 In exercise of the powers conferred by Sub-section (1) Section 585 read with Section 134 of the Hyderabad Municipal Corporations Act, 1955 (Hyderabad Act II of 1956) the Governor of Andhra Pradesh hereby makes the following rules regulating the duties of the Medical Officer of Health of the Municipal Corporation of Hyderabad, the same having been previously published as required by Sub-section (3) of Section 585 of the said Act. 1. Short title and commencement :- (a) These rules may be called the Medical Officer of Health, Municipal Corporation of Hyderabad (Duties) Rules, 1965. (b) They shall come into force from the date of publication in the Official Gazette. 2. Definitions :- (a) In these rules unless there is anything repugnant in the subject or context; (i) "Act" means the Hyderabad Municipal Corporations Act, 1955 (Hyderabad Act II of 1956); (ii) "Corporation" means the Municipal Corporation of Hyderabad; (iii) "Government" means the Government of Andhra Pradesh ; (iv) "Medical Officer of Health" means the Medical Officer of Health of the Corporation and includes the Additional Medical Officer of Health. (b) Words used but not defined in these rules shall have the meaning assigned to them in the Act. 3. . :- The Medical Officer of Health is the administrative and executive head of the Health Branch of the Corporation. 4. . :- (1) He shall be subordinate to the Commissioner and responsible to him for the proper management of the Health Branch and shall generally assist the Commissioner in formulating and executing, all the developmental and sanitary schemes relating to public health in the Municipal limits of Hyderabad and Secunderabad. (2) The Additional Medical Officer of Health shall assist the Medical Officer of Health in the proper management of the Health Branch of the Corporation, and shall be responsible to the Medical Officer of Health in formulating and executing all developmental and and sanitary schemes relating to Public Health, within the Municipal limits of Hyderabad and Secunderabad. He shall submit all important cases involving policy to the Commissioner or any other Municipal Authority through the Medical Officer of Health. 5. . :- He shall be responsible for implementation of the decisions and resolutions of the General Body and committees constituted under the Act, relating to the matter referred to in Rule 6 to the extent which they are not inconsistent with the provisions of the Act of rules or bye-laws framed thereunder or any other law. He shall being all such resolutions, decisions which are inconsistent with the provisions of the Act or rules or bye-laws, made thereunder to the notice of the Commissioner and he shall await the Commissioner's decision before implementing any such resolutions, order or recommendations. 6. The duties of the Medical Officer of Health shall be as follows :- (1) Out-door duties (a) He shall inspect the various institutions of the Health Branch from time to time and check the work of the staff, incharge of sanitation, medical relief, registration of births and deaths, vaccination, medical inspection of schools if any, maintained by the Corporation. (b) He shall periodically inspect markets and other places, where articles of food are sold, inspect cattle yards, hotels, restaurants, boarding and lodging houses, cafes and bars and important licensable places, factories theatres with reference to sanitary requirements. (c) He shall inspect slums and hutting grounds, places where night soil and rubbish are deposited, and all backward areas frequently with regard to their proper cleansing and sanitary improvement. (d) He shall inspect and select sites for markets, bake houses, aerated water factories, hotels, burial and burning grounds sites for model houses and layouts. (e) He shall cause inspection of cases of infectious diseases and investigate the cause of the outbreaks of epidemic diseases and report to the Commissioner. He shall exercise such powers as may be delegated to him by the Commissioner under Sections 550,551,552,554 and 555 of the Act, in order to control the epidemics and to prevent such diseases from spreading beyond the limits of areas where they occur. (f) He shall inspect places where offensive trades are carried on. (g) He shall inspect the *[model colonies] and other places provided by the Corporation for the housing of the poor. (h) He shall supervise the work of the Registration Offices and also the burial grounds and burning grounds, as and when necessary. (i) He shall inspect the Child Welfare Centers, Leper Homes, Beggar Homes, Dispensaries and Labour Welfare Centrres, Lethal Chamber, Conservancy and Medical Stores. (j) He shall inspect all Slaughter-houses at least once in a month and ensure that they are functioning satisfactorily. (k) He shall cause statutory action to be taken against offences affecting public health. (l) He shall cause such action to be taken as may be necessary for destruction of stray dogs in accordance with the provisions of the Act or the rules or bye-laws made thereunder. (m) He shall be responsible for the effective implementation of the provisions of Prevention of Food Adulteration Act. (n) He shall take such steps as are necessary about education and propaganda in regard to public health matters. (2) Indoor duties (a) He shall be responsible for the proper maintenance and efficient working of his office. (b) He shall check the arrear lists of his office and see that all the registers prescribed for his Department properly maintained and that all returns from his subordinate offices are submitted in time. (c) He shall exercise adequate supervision and control over the work of the Assistant Medical Officers of Health, Sanitary Inspectors, Registrar of Births and Deaths and Vaccinators. (d) He shall deal with all matters relating to Health Establishment such as appointments, transfers, leave, disciplinary proceedings, etc., in accordance with the rules in force and subject to the powers delegated to him. (e) He shall himself deal with all reports from his subordinates and correspond direct with outside offices on the following subjects namely (i) Vaccination. (ii) Vital Statistics. (iii) Cholera and other infectious diseases. (iv) Anti-malarial operations. (v) Conservancy. (vi) Licensable trades. (vii) Dispensaries and hospitals. (viii) Water and Food analysis. (ix) Contracts for supplies and auction, sale of revenue rights. (x) Disposal of pay bills of the Health Branch. Provided that in all cases where policy and other important matters are involved, he shall obtain the orders of the Commissioner. (f) He shall attend every meeting of the General Body and the meetings of other Committees constituted under the Act, whenever necessary. 7. . :- He may delegte such of his powers and duties as he deems necessary, to his subordinates with the prior approval of the Commissioner.