Epidemic Diseases (Punjab Amendment) Act, 1944

The Epidemic Diseases (Punjab Amendment) Act, 1944

Act 3 of 1944

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For Statement of Objects and Reasons, see Punjab Government Gazettee Extraordinary, dated the 4th March, 1944; for proceedings in Punjab Legislative Assembly, see Punjab Legislative Assembly Debates, Vol XXII pages 282-29.

Received the assent of His Excellency the Governor on the 11th April, 1944, and was first published in the Punjab Government Gazette Extraordinary, dated the 18th April, 1944.

An Act to amend the Epidemic Diseases Act, 1897, in its application to the Punjab.

It is hereby enacted as follows:-

1. Short title. - This Act may be called the Epidemic Diseases (Punjab Amendment) Act, 1944.
2. Amendment of section 2 of Act 3 of 1897.- In sub-section (2) of section 2 of the Epidemic Diseases Act, 1897, the following sub-sections shall be added, namely:-

"(3) The [State] Government may by general or special order empower a Deputy Commissioner to exerccise in relation to the district all the powers under this section exerciseable by the [State] Government in relation to the [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 [State] Government shall be subject to such restrictions, limitations and conditions, if any, as may be specified by the [State] Government and to the control of, and to revision by, the [State] Government."