Section 55 in The Bihar and Orissa Local Self-Government Act, 1885
55. Finance Committee.
- Every District Board shall appoint a Finance Committee consisting of so many members as it thinks fit.Its duties. - It shall be the duty of such Committee to prepare the statements, estimates and accounts required for submission under [Sections 46-A and 47] [Substituted for 'section' by B. and O. Act 1 of 1923.] and generally to superintend all matters connected with the finances and accounts of the District Boards.The Finance Committee shall at all time, when required so to do, produce its accounts for audit by any officer who may be appointed by the [State] [Substituted by ALO.] Government in that behalf.[Chapter-III] [This Chapter III (Sections 56 to 58) is repealed in areas in which Part IV of B. and O. Act 3 of 1922, is in force.] The Union Fund
