Section 13 in The Bihar and Orissa Local Self-Government Act, 1885
13. Term of office of members.
- Save as is otherwise provided in this Act-(1)A member of a District Board or Local Board elected at the general election of members or a District Board shall hold office for [five years] [Substituted by B and O Act 5 of 1935 for 'three years'.] commencing from the date of the general election;(2)[ A co-opted member of a District Board or a Local Board newly constituted after a general election shall hold office for five years;] [Inserted by Bihar Act 38 of 1954.](3)A member elected [* * *] [The words 'or appointed' repealed by Bihar Act 38 of 1954.] [or co-opted] [Inserted by Bihar Act 38 of 1954.] to fill a vacancy in a District Board or a Local Board shall hold office for the unexpired residue of the term of office of the member in whose place be has been elected [* * *] [The words 'or appointed' repealed by Bihar Act 38 of 1954.] [or co-opted] [Inserted by Bihar Act 38 of 1954.]; and(4)An outgoing member of a District Board or Local Board may [if otherwise qualified, be re-elected or co-opted, as the case may be.] [Inserted by Bihar Act 38 of 1954.]
