Section 104 in The Bihar and Orissa Local Self-Government Act, 1885
104. Union Committee to be subordinate to District Board.
- A Union Committee, as the agent of, and subject to the control of the [District Board] [Substituted for 'Local Board' by Bengal Act 5 of 1908.], shall within the Union have the control and administration of, and be responsible for all matters specified in this Chapter, except such of those matters as the [District Board] [Substituted for 'Local Board' by Bengal Act 5 of 1908.] may think fit to take under its direct control and administration.
