Section 65D in The Bihar and Orissa Local Self-Government Act, 1885
65D. Power of State Government to appoint an authority to perform the duties of District Board in respect of education.
- If the State Government is satisfied after such inquiry as it thinks fit that any sums granted or funds transferred by the State Government to the District Board for purposes of education are not being spent properly on the purpose for which the sums were granted or the funds were transferred, the State Government may, by notification, appoint an authority who shall, subject to the control of the State Government, perform the duties imposed on the District Board under this Act in respect of education and direct the person having the custody of the District Education Fund to pay to such authority the amount necessary for the performance of such duties.]
