Section 138(f) in The Bihar and Orissa Local Self-Government Act, 1885
(f)determining the [intermediate] [Substituted for 'Immediate' by Bengal Act 5 of 1903.] offices, if any, through which correspondence between Boards and Committees, or member of Boards and Committees, and the [State] [Substituted by ALO.] Government or [its] [Substituted for 'his' by B. and O. Act 1 of 1923.] officers, shall pass;
