Section 151(3) in The Bihar Panchayat Raj Act, 2006
(3)The Gram Panchayat, Panchayat Samiti or Zila Parishad reconstituted or established under the provisions of sub-section(l) shall consist of members nominated by the Government and such members shall, as far as practicable, be persons who were members of the Gram Panchayat, Panchayat Samiti or Zila Parishad which has been dissolved under sub-section (1).
