Section 99 in The Bihar and Orissa Local Self-Government Act, 1885
99. District Board may take relief measures in case of famine or serious distress.
- It shall be lawful for a District Board [* * *] [The words 'subject to such limit of expenditure as may be prescribed by the Commissioner' repealed by B. and O. Act 1 of 1923.] to take such measures as it thinks fit for the relief of famine [or serious distress] [Inserted by Bengal Act 5 of 1908.] within its district and for that proposes to-(1)open and maintain such relief works as may be necessary;(2)open and maintain such temporary hospitals, poor houses, orphanages and places for the gratuitous distribution of food as may be necessary;(3)employ such extra-medical or other assistance as may be necessary;(4)[ distribute such gratuitous relief, in the form of doles of money or food, as may be necessary.] [Added to Section 99 by Bengal Act 5 of 1908.]
