Section 33(3) in The Bihar and Orissa Local Self-Government Act, 1885
(3)that every District Board shall conform to any Rules made by the [State] [Substituted by ALO.] Government, under this Act regarding the qualifications of candidates for employment;[* * *] [Clause (4) repealed by Bihar Act 24 of 1948.][Explanation. [The explanation was inserted by B and O Act 1 of 1923.] - In this section "pay" includes any special or personal pay and any allowance other than a travelling allowance.]
