Section 91C(2) in The Bihar and Orissa Local Self-Government Act, 1885
(2)The said Board shall, when so required, advise the [State] [Substituted by ALO.] Government regarding any schemes for sanitation and for the improvement of the public health that may be framed by a local authority, and shall perform such other duties and exercise such powers as may be assigned to it by rules made by the Government under this or any other Act for the time being in force.]F-Vaccination
