Section 5(3) in Telangana Mining Settlements Act, 1956
(3)(i)If any of the electoral bodies mentioned in sub-section (1) does not elect the required number of persons to be members of the Board, the Government shall specify such further period as it may deem fit within which the said electoral body shall elect such members;(ii)If any of the electoral bodies fail to elect such persons, the Government shall nominate a person or persons to fill the vacancy or vacancies, as the case may be, and the person or persons so nominated shall be deemed to be a member or members duly elected by such body;(iii)The term of office of a member elected or nominated under clauses (i) and (ii) shall expire at the time at which the term of office of other members expires.
