Section 53B in The Bihar and Orissa Local Self-Government Act, 1885
53B. [ Objects not provided for by this Act. [Inserted by Bihar Act 40 of 1950.]
- The State Government may at any time, with the consent of the District Board, transfer to it the management of any institution or the execution of any works not provided for by this Act and it shall thereupon be lawful for the District Board to undertake the management of such institution or the execution of such works:Provided that in every such case the funds necessary for such management or execution shall be placed at the disposal of the District Board by the State Government.]
