Section 67A(1) in The Bihar and Orissa Local Self-Government Act, 1885
(1)The [State] Government may, by notification, direct that the maintenance and management of any hospital or dispensary in any municipality which has been, or may hereafter be constituted under the Bihar and Orissa Municipal Act, 1922, shall be entrusted to a Joint Committee, consisting partly of persons appointed by the Commissioners of such municipality, and partly of persons appointed by the District Board of the district in which such municipality is situated, and shall specify in such notification the proportion of the cost of maintenance of the said hospital or dispensary to be provided by the Commissioners of the said municipality and by the said District Board respectively:Provided that no direction shall be made under this Section except with the consent of the Commissioners of the said municipality and the said District Board.
