Section 64 in The Bihar and Orissa Local Self-Government Act, 1885
64. High English Schools.
- It shall be lawful for the [State Government] [Substituted by ALO.] to declare that the maintenance and management of any High English School under public management, situated within a town which has been or may here-after be constituted a municipality under the [Bihar and Orissa Municipal Act, 1922] [Substituted for the words and figures 'Bengal Municipal Act, 1884' by the B. and O. Act of 1923.] shall be entrusted to a Joint Committee, consisting partly of members delegated by the Commissioners of such municipality and partly of members delegated by such District Boards as may be named in the order.[Provided that no order shall be made under this section except with the consent of each of the local authorities and the municipal authority affected thereby.] [Inserted by B. and O. Act 1 of 1923.]Every order issued under this section shall specify the number of members to be delegated, and the proportion of the cost of maintenance of the school to be provided by each of the local authorities and the municipal authority named therein.Every Joint Committee appointed under this section shall, in respect of any such school have the same powers and be subject to the same liabilities as are by this heading conferred and imposed on District Boards.
