Section 15(4) in The Bihar and Orissa Local Self-Government Act, 1885
(4)A member who has been removed from office under clause (b) of subsection (2) shall not be elected [or-co-opted] [Inserted by Bihar Act 38 of 1954.] or re-elected as a member of the District Board, [* * *] [The words 'or appointed as a member of a Local Board' repealed by Bihar Act 40 of 1950.], within a period of three years from the date of his removal [without the consent of the State Government] [Inserted by Bihar Act 11 of 1947.].
