Section 20(2) in Bihar and Orissa Places of Pilgrimage Act, 1920
(2)The State Government may appoint any person or a committee to administer, in accordance with the provisions of this Act, the Lodging-house Fund constituted for any area:Provided that in area where the Bengal Municipal Act, [1884] [Repealed and re-enacted by B. & O. Act 7 of 1922.] is in force, the fund shall be administered by a committee, at least one third of whose number shall be elected by the commissioners of the municipality of that area and the remainder shall be elected or nominated in such manner as the [State] [Substituted by A.L.O.] Government may prescribe.
