Section 32 in The Bihar and Orissa Local Self-Government Act, 1885
32. [ Power to make Rules as to business and affairs. [Substituted for the original portion as amended by Bengal Act 5 of 1908, by the B. and O. Act 1 of 1923.]
- Every District Board, subject to the control of the [State] Government, and every Local Board, with the sanction of the District Board and subject to the control of the [State] [Substituted by ALO.] Government shall makes Rules as to-](a)the time and place of its meetings, the business to be transacted at meetings and the manner in which notice of meetings shall be given;(b)the conduct of proceedings at meetings the due record of all dissents and discussions, and the adjournment of meetings;(c)the custody of the common seal, and the purposes for which it shall be used;(d)the division of duties amongst its members;(e)the power to be exercised by the Chairman or Vice-Chairman, or by sub-committees or members to whom particular duties are assigned;(f)the persons by whom receipts shall be granted for money received under this Act;(g)the duties, appointment, [leave, allowance and punishment (including suspension and removal)] [Substituted for the words 'leave, suspension and removal', by Bengal Act 5 of 1908.] of the officers and servants of the Board; and(h)other similar matters.[and may, subject to the like control, and in the case of a Local Board subject also to the like sanction, from time to time repeal or alter such Rules:] [Substituted for original paragraphs as amended by Bengal Act 5 of 1908, by B. and O. Act 1 of 1923.]Provided that all Rules made under this section, and all orders repealing or altering any such rules, shall be considered by the District Board at a meeting specially convened for the purpose, and be subject to the approval of not less than two-thirds of the number of members present at the meeting.All such rules, orders as aforesaid shall be published in the Official Gazette and in such other manner as the [State] [Substituted by ALO.] Government may direct; and so far as they are consistent with this Act, and with any rules by the [State] [Substituted by ALO.] Government thereunder, shall upon such publication have the force of law.Establishments
