Section 101 in The Bihar and Orissa Local Self-Government Act, 1885
101. Duties of Local Board.
- The [State] [Substituted by ALO.] Government, or, subject to [its] [Substituted for 'his' by B. and O. Act 1 of 1923.] control, a District Board, may direct that, within the area subject to the authority of a Local Board, any matter placed under the control and administration of the District Board under this Act shall be wholly or partly transferred to the control and administration of the Local Board, with adequate funds for the purposes of such control and administration.A Local Board, as the agent of, and subject to the control of, the District Board, shall, so far as the funds at its disposal permit, make due provision for all matters transferred to its control and administration under this section.It shall be the duty of the District Board to enforce the responsibility imposed on a Local Board by this section.
