Section 119(1) in The Bihar and Orissa Local Self-Government Act, 1885
(1)Notwithstanding anything in the foregoing provisions of this Act, the District Board may, by order in writing, with the sanction of the Commissioner, direct that any specified Union Committee shall Act as the agent of, and shall be subject to the control of, a Local Board, instead of the District Board either for all purposes or for the purposes specified in the order.
