Section 63A in The Bihar and Orissa Local Self-Government Act, 1885
63A. [ Libraries, reading-rooms and institutes of physical culture. [Inserted by Bihar Local Self Government (Amendment) Act, 1950 (Bihar Act 40 of 1955).]
- The District Board may, subject to any Rules made by the State Government under this Act,-(a)establish, or with its own consent be charged with and made responsible for the maintenance and management of, any library, reading room or any institution promoting the growth of health or physical culture within the district, either independent of, or jointly with any other authority; or(b)make grants-in-aid to any such libraries, reading room or institutes of physical culture, whether the same be under public or private management.]
