Section 29B in The Bihar and Orissa Local Self-Government Act, 1885
29B. [ Powers of the State Government to authorise servants of the Government to attend meetings of District Board or Local Board. [Inserted by Bihar Act 40 of 1950.]
(1)The State Government may, by notification, authorise such servant of the Government and for such period as may be specified in the notification, to attend all or any meetings of a District Board or Local Board.(2)Any person authorised to attend meetings of a District Board or Local Board under sub-section (1) shall not be deemed to be a member of the Board and shall have no right to vote at any meeting thereof, but he may take part in the discussions of the Board.]Joint Committees
