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:-
1. For Statement of Objects and Reasons see Government Gaz. Punjab (Extraordinary) of the 4th March, 1944.
Amended, repealed or otherwise affected by-
(i) Adaptation of Laws order, 1950.
(ii) A.O. 1968, published in R.H.P., dt. 1-2-1969, p. 158-61.
(iii) A.O. 1973, published in R.H.P. Extra., dt. 20-1-1973, p. 91-112.
* Received the assent of His Excellency the Governor on the 11th April, 1944, and was first published in the Punjab Government Gazette, Extra-ordinary of the 18th April, 1944
1. Short title.- This Act may be called the Epedemic Diseases (Punjab Amendment) Act, 1944.
It is hereby enacted as follows:-
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]".
1. Sub for the expression ‘Central Government’ (which was subs. for ‘State Government’ by A.O. 1968) by A.O. 1973. The word "State" was subs. for ‘Provincial’ by Adaptation of Laws Order, 1950.
2. Subs. for the word ‘Province’ by the Adaptation of Laws Order, 1950.