Section 36C in The Bihar and Orissa Local Self-Government Act, 1885
36C. Transfer of District Engineers.
(1)The [State] [Substituted by ALO.] Government may transfer a member or a person to be appointed as a member of the Service referred to in Section 36-A from the service of one District Board to the service of another District Board:Provided that such power shall ordinarily be exercised after consulting the District Boards concerned.(2)The [State] [Substituted by ALO.] Government shall have power to issue such general or special directions as it may think necessary for the purpose of giving due effect to the transfers made under sub-section (1).
