Section 115(4) in The Bihar and Orissa Local Self-Government Act, 1885
(4)execute all works which are necessary for improving the sanitation, conservancy or drainage of the Union:Provided that the District Board may itself undertake any such work which, by reason of its magnitude or of the amount of expense likely to be incurred thereon, cannot in the opinion of the District Board, be satisfactorily executed by the Union Committee.
