Section 16(2) in Telangana District Boards Act, 1955
(2)Where a person ceases to be a member under clause (e) of sub-section (1), the President shall at once intimate the fact in writing to such person and report the same to the Board at its next meeting. If such person applies for restoration to the Board on or before the date of its next meeting or within fifteen days of the receipt by him of such intimation, whichever is later, the Board may at the meeting next after the receipt of such application or suo motu at the said meeting restore him to his office as member:Provided that a member shall not be so restored more than twice during his term of office.
