Section 36 in The Bihar and Orissa Local Self-Government Act, 1885
36. [ Union Committee may appoint, establishment and fix salaries. [Sections 36 to 44 are repealed in areas in which Part IV of B. and O. Act 3 of 1922 is in force See Section 2(1) of and Schedule 1 to that Act.]
- Every Union Committee may, from time to time, determine and appoint establishment to be employed by it and may fix the salaries to be paid to such establishment:]Provided that no appointment, the monthly salary of which amounts to ten rupees or more, shall be created without the consent of [the District Board] [Substituted for the words 'the Local Board for which the Union Committee creating such appointments subordinate' by Bengal Act 4 of 1908.],[Chapter-IA] [Inserted by Bihar Act 24 of 1948.]Service of District Engineers for Bihar
