Section 91(1) in The Bihar and Orissa Local Self-Government Act, 1885
(1)Every District Board shall appoint a Sanitation Committee consisting of-(a)the Civil Surgeon of the district;(b)not more than six members of the District Board; and(c)not more than four persons who may be of either sex and who are not members of the District Board, but who in the opinion of the District Board possess special qualifications for serving on the Committee.
