Section 182A(2) in Telangana District Boards Act, 1955
(2)The Board reconstituted or established under the provisions of sub-section (1) shall consist of members nominated by the Government. Such members shall, so far as may be practicable, in the opinion of the Government, be persons who were members of the Board which have been dissolved under sub-section (1).The President and Vice-President of the Board so reconstituted or established shall be elected in the manner provided in this Act.
