Section 22(7) in The Bihar and Orissa Local Self-Government Act, 1885
(7)Notwithstanding anything contained in Section 7 or Section 10 every Vice-Chairman of a District Board or a Local Board appointed under this section, if he is not a member of the District Board or Local Board of which he has been appointed Vice-Chairman shall from the date of his appointment during the term of his office, enjoy all the rights and privileges and be subject to all the liabilities and disabilities of a member of such District Board or Local Board.]
