Section 7 in The Bihar and Orissa Local Self-Government Act, 1885
7. [ Constitution of District Boards. [Substituted by Bihar Act 40 of 1950 for the original Section 7.]
(1)The State Government shall, by notification fix-(a)the total number of members constituting a District Board not exceeding fifty in number;(b)such number of members as may be elected;(c)such number of members of the Scheduled Castes, but in any case not less than three in number, as there are Local Boards within the district, to be co-opted by the elected members of such Board in such manner as may be prescribed:Provided that at least one member shall be co-opted from the area over which each of the Local Board has authority;(d)in any district of the Chota Nagpur Division in which the population of the Scheduled Tribes is less than the population of all other communities inhabiting that district such number of members of the Scheduled Tribes, not exceeding two, to be co-opted by the elected members of the District Board in such manner as may be prescribed.(2)Subject to the provisions of Section 11, the members to be elected under this section shall be elected on the basis of adult suffrage.(3)The names of the members, elected and co-opted, shall be published in the Official Gazette.]
