Section 91B(2) in The Bihar and Orissa Local Self-Government Act, 1885
(2)Save as otherwise provided in this Act, all transfers and punishments other than the punishment of dismissal and discharge or removal from service, of the members of the public health establishment under the supervision and control of the Health Officer, excepting the Additional Health Officer and the Assistant Health Officer, shall be made by the Health Officer, subject to the approval of the District Board.Explanation. - For the purposes of this section, the expression "public health establishment" means the staff employed in connection with the public health and sanitation of the district and includes-(i)the ministerial and menial staff employed for such work; and(ii)any staff deputed by the State Government to work under the District Board in this connection.]
