- The following are the provisions of the Bihar and Orissa Municipal Act (VII of 1922) regarding education :-(1)The Commissioners at a meeting may appoint committees to assist them in the discharge of the duties devolving upon them under this Act, within the whole or any portion of the municipality, in regard to all or any of the following subjects namely-x x x x(d)education.x x x x(2)The Commissioners at a meeting may delegate to any such committee any of their powers and duties or withdraw all or any of the powers and duties so delegated.(3)Each such committee shall in the performance of the duties and in the exercise of the powers delegated to it, be liable to all the obligations imposed by this Act on the Commissioners in respect of such duties and powers.(4)All the proceedings of any such committee shall be subject to confirmation by the Commissioners at a meeting, unless the Commissioners at a meeting in delegating such powers and duties direct that its decision shall be final.
