Section 67 in The Bihar and Orissa Local Self-Government Act, 1885
67. District Board may establish and maintain dispensaries and hospitals.
- A District Board may provide, for the use of the inhabitants of the district, dispensaries, hospitals or temporary places for the reception of the sick, and for that purpose may-itself build such dispensaries, hospitals or places of reception; or contract for the use of any such dispensary, hospital or place of reception, or of any part thereof; or enter into any agreement with any person having the management of any hospital for the reception of the sick inhabitants of the district, on payment of such annual or other sums as may be agreed on.A District Board may also provide for-(a)the training and employment of compounders, veterinary practitioners; and(b)the promotion of free vaccination.]
