Section 41 in The Bihar and Orissa Local Self-Government Act, 1885
41. Appointment in substitution of election.
- Notwithstanding anything in this Act contained, it shall be lawful for the [State] [Substituted by ALO.] Government to direct by order in writing, for reasons to be stated in such order, that any Union Committee shall consist, either wholly or in part, of members appointed by the Commissioner.
