Section 105 in The Bihar and Orissa Local Self-Government Act, 1885
105. Union Committee to submit reports, estimates and accounts to District Board.
- Every Union Committee shall submit annually to the [District Board] [Substituted for 'Local Board' by Bengal Act 5 of 1908.] on or before such date as the [District Board] [Substituted for 'Local Board' by Bengal Act 5 of 1908.] may appoint [an estimate of the probable receipt and expenditure of the Committee under each of account] [Substituted for the 'an estimate of the probable expenditure of the Committee' by Bengal Act 5 of 1908.] for the ensuing financial year, and an account of its receipts and expenditure for the past financial year; and shall also submit any other reports which the [District Board] [Substituted for 'Local Board' by Bengal Act 5 of 1908.] may from time to time require.[Every estimate submitted under this section shall be subject to the sanction of the District Board, who may before sanctioning any estimate, modify it as they may think fit.] [Added by Bengal Act 5 of 1908.]
