Section 138(k) in The Bihar and Orissa Local Self-Government Act, 1885
(k)regulating the control and administration of dispensaries, hospitals and places of reception for the sick, including dispensaries, and hospitals entrusted to a Joint Committee under Section 67-A, the construction and repair of buildings connected therewith, and the supply of medicines and medical assistance for the poorer inhabitants of the district, [the training and employment of compounders, midwives and veterinary practitioners, and the promotion of free vaccination] [Added to clause (k) by Bengal Act 5 of 1908.];
