Section 91B in The Bihar and Orissa Local Self-Government Act, 1885
91B. [ Control over public health staff. [Inserted by Bihar Act 9 of 1954.]
(1)The Health Officer of a District Board shall exercise supervision and control over all members of the public health establishment of that District Board.(2)Save as otherwise provided in this Act, all transfers and punishments other than the punishment of dismissal and discharge or removal from service, of the members of the public health establishment under the supervision and control of the Health Officer, excepting the Additional Health Officer and the Assistant Health Officer, shall be made by the Health Officer, subject to the approval of the District Board.Explanation. - For the purposes of this section, the expression "public health establishment" means the staff employed in connection with the public health and sanitation of the district and includes-(i)the ministerial and menial staff employed for such work; and(ii)any staff deputed by the State Government to work under the District Board in this connection.]
