Preamble
Epidemic Diseases (Punjab Amendment) Act, 1944*
| [Punjab Act No. 3 of 1944]1 | [11th April, 1944] |
An Act to amend the Epidemic Diseases Act, 1897, in its application to the Punjab.
It is hereby enacted as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Epedemic Diseases (Punjab Amendment) Act, 1944.
It is hereby enacted as follows:-
Section 2. Amendment of section 2 of Act III of 1897
2. Amendment of section 2 of Act III of 1897.- After sub-section (2) of section 2 of the Epidemic Diseases Act, 1897, the following sub-section shall be added, ftamely:-
"(3) The 1[State Government) may by general or special order empower a Deputy Commissioner to exercise in relation to the districtal the powers under this section exercisable by the 2[State Government] in relation to the 2[State], other than the power to determine in what manner and by whom any expenses incurred (including compensation if any) shall be defrayed.
(4) The exercise of powers delegated by the 1[State Government] shall be subject to such restrictions, limitations and conditions, if any, as may be specified by the 1[State Government] and to the control of, and to revision by, the 1[State Government]".