Section 138(a) in The Bihar and Orissa Local Self-Government Act, 1885
(a)determining the mode and time of [election or co-option of members of Boards or appointment or election of members of Committees] [Substituted by Bihar Act, 140 of 1950 for the words 'appointment dr election of members of Boards and Committees'.], the term of office and the qualifications and disqualifications of such members, and the qualifications and the registration of voters and candidates and generally for regulating all elections under this Act [and determining the authority who shall decide disputes relating to such elections;] [Added to clause (a) of Section 138 by Bengal Act 5 of 1908.]
