Section 19(3) in The Bihar and Orissa Local Self-Government Act, 1885
(3)If the members of a District Board fail to elect a Chairman within the period prescribed by sub-section (2) the [State] [Substituted by ALO.] Government may appoint a person not being a salaried servant of the [Government] [Substituted by the ALO for 'Crown'.] to be Chairman.]
