Section 115 in The Bihar and Orissa Local Self-Government Act, 1885
115. [ Duties of Union Committee as to sanitation, conservancy and drainage. [Sections 115-119 were substituted for the original Sections 115-119 by Bengal Act 5 of 1908.]
- Every Union Committee shall, subject to the control of the District Board, and in accordance with rules made by the [State] Government under this Act,-(1)provide, as far as possible, for the sanitation and conservancy of the Union and the prevention of [epidemic diseases and] [Inserted by B. and O. Act 1 of 1923.] public nuisances therein;(2)make special arrangements for the sanitation and conservancy of fairs and melas held within the Union;(3)have control of all drains and other conservancy works within the Union which are not under the control of any other authority; and(4)execute all works which are necessary for improving the sanitation, conservancy or drainage of the Union:Provided that the District Board may itself undertake any such work which, by reason of its magnitude or of the amount of expense likely to be incurred thereon, cannot in the opinion of the District Board, be satisfactorily executed by the Union Committee.
