Section 146A in The Bihar and Orissa Local Self-Government Act, 1885
146A. [ Division of officers and servants and assets and liabilities as a consequence of the transfer of local area from one district to another. [Inserted by Bihar Act VI of 1977, vide Section 2, deemed always to have been inserted from the commencement of the principal Act.]
- Notwithstanding anything contained in this Act, where a new district is created either as a result of the division of an existing district or the inclusion of specified local areas from two or more existing districts, it shall be lawful for the State Government to make such direction as it may deem necessary for division of officers and servants and assets and liabilities and other related matters among the newly established District Boards and the District Boards affected by the creation of the new district or by the transfer of any local area from one district to another.]
