(1)The Local Government, or, subject to the control of the Local Government, a district board, may direct that, within the area subject to the authority of a local board, any matter placed under the control and administration of the district board by or unde r section 20 shall be transferred to the control and administration of the local board.(2)A local board, as the agent of, and subject to the control of, the district board, shall, so far as the funds at its disposal permit, make due provision for all matters transferred to its control and administration under sub-section (1).(3)It shall be the duty of the district board to enforce the responsibility imposed on a local board by sub-section (2).
