Section 119 in The Bihar and Orissa Local Self-Government Act, 1885
119. Power of District Board to subordinate Union Committee to Local Board.
(1)Notwithstanding anything in the foregoing provisions of this Act, the District Board may, by order in writing, with the sanction of the Commissioner, direct that any specified Union Committee shall Act as the agent of, and shall be subject to the control of, a Local Board, instead of the District Board either for all purposes or for the purposes specified in the order.(2)Any order made under sub-section (1) may, with the like sanction, be revoked.(3)So long as an order made under sub-section (1) with respect to any Local Board continues in force, the references to the District Board in the foregoing sections of this Act shall, so far as may be necessary, be read as if made to such Local Board.]Chapter-IV Control
