Section 21 in The Bihar and Orissa Local Self-Government Act, 1885
21. Status of appointed Chairman.
- Notwithstanding anything contained in Section 7 or Section 10, every Chairman of a District Board or Local Board appointed under Section 19 or Section 20 shall, if he is not a member of the District Board or Local Board of which he has been appointed Chairman, from the date of his appointment during the term of his office, enjoy all the rights and privileges and be subject to all the liabilities and disabilities of a member of a such District Board or Local Board.
