Section 7(6) in Telangana District Boards Act, 1955
(6)When the number of members to be returned by a circle is altered or when a new circle is formed or when an existing circle is abolished, the Government shall, after consulting the Board, determine -(a)the circle which each member then on the Board shall be deemed to represent; and(b)the circle or circles in which elections shall be held to fill up the vacancies, if any, in the Board:Provided that for the purpose of the first election after the commencement of this Act, the division of the district into circles and the allotment of seats to each circle shall be made subject to the approval of the Government by the Collector of the district concerned.
