Section 6(1) in Telangana District Boards Act, 1955
(1)A Board shall consist of such number of elected members, subject to a maximum of 48 and a minimum of 16, as the Government shall by notification in the official Gazette declare for each district including a President and a Vice-President elected by the Board from amongst its members. Provided that the number of members to be allotted to each district shall be so determined as to ensure that there shall be not less than one member for every 30,000 of the population and not more than one member for every 20,000 of the population.
