Section 56(3) in The Bihar and Orissa Local Self-Government Act, 1885
(3)all other sums received by the Union Committee in the execution of this Act.Union Fund to be vested in Union Committee. - The Union Fund shall be vested in the Union Committee, and the balance standing to the credit of the Fund shall be kept in such custody as the [State] [Substituted by ALO.] Government from time to time direct.
