Section 33(2) in The Bihar and Orissa Local Self-Government Act, 1885
(2)that the aggregate [pay] [Substituted for 'salaries' by B. and O. Act 1 of 1923.] [* *] [The words 'and allowances' repealed by B. and O. Act 1 of 1923.] in any one financial year of the establishment employed by any District Board for the purpose of of heading D of Part III of this Act shall not without the sanction of the [State] [Substituted by ALO.] Government exceed twenty per centum on the total amount available for expenditure by such Board upon public works during the financial year;
