Section 12(1) in The Bihar and Orissa Local Self-Government Act, 1885
(1)For the purpose of election of members of a District Board the [State] [Substituted by para 4(1), ALO, for 'provincial'.] Government may, with respect to District Boards generally or any District Board or class of District Boards in particular, by Rules made under this Act after previous publication, make provision for the division of the district into electoral circles and prescribe the number of members to be elected for each circle.
