Section 72 in The Bihar and Orissa Local Self-Government Act, 1885
72. [ Constitution and functions of Public Works Committee. [The original Section 72 was repealed by Bengal Act 5 of 1908, and the present Section 2 inserted by the B. and O. Act 1 of 1923.]
(1)Every District Board shall appoint a Public Work Committee consisting of-(a)not more than four members of the District Board; and(b)not more than three persons 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.(2)It shall be the duty of the Public Works Committee to examine and check estimates and bills in respect of public works under the control and administration of the District Board, and to perform such other duties and exercise such powers as may, in accordance with Rules made under this Act, be imposed/conferred upon it by the said Board.(3)All the proceedings of the Public Works Committee shall be subject to the confirmation of the District Board.]
