Section 91 in The Bihar and Orissa Local Self-Government Act, 1885
91. [ Constitution and functions of Sanitation Committee. [Substituted for Section 91 as inserted by the Bengal Local Self-Government (Amendment) Act, 1908, by B. and O. Act 1 of 1923.]
(1)Every District Board shall appoint a Sanitation Committee consisting of-(a)the Civil Surgeon of the district;(b)not more than six members of the District Board; and(c)not more than four persons who may be of either sex and who are not members of the District Board, but who in the opinion of the District Board possess special qualifications for serving on the Committee.(2)The Sanitation Committee shall initiate and supervise all works connected with the sanitation of the district and shall exercise such powers as may be delegated to it by the District Board in accordance with rules made under this Act.(3)All the proceedings of the Sanitation Committee shall be subject to the confirmation of the District Board.]
