Section 66 in The Bihar and Orissa Local Self-Government Act, 1885
66. District Board to have control and administration of public charitable dispensaries or hospitals within the district.
- It shall be lawful for the [State] [Substituted by ALO.] Government from time to time to direct, by notification, that any public charitable dispensary or hospital within a district shall be under the control and administration of the District Board.And the District Board shall thereupon be charged with the control and administration thereof, and the construction and repair of all buildings connected therewith.The [State] [Substituted by ALO.] Government may at any time vary or annul any order made under this section.
