Section 182A in Telangana District Boards Act, 1955
182A. [ Power of the Government to dissolve and reconstitute District Boards on the alteration of limits of the districts. [Sections 182-A and 182-B inserted by Act No. XXXVIII of 1956.]
(1)When, on account of the constitution of a new district under the Land Revenue Act, 1317 Fasli, or for any other reason, the limits of a district are, during the term of office of the members of the Board, altered, the Government may, by order published in the Official Gazette, dissolve such Board from a date specified in the order and direct a Board-(i)to be reconstituted for the district of which the Board has been dissolved, or(ii)to be established for a new district which has been constituted.The members of the Board which has been dissolved shall vacate their offices from the date specified in the order.(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.(3)The members of the Board reconstituted or established under the provisions of sub-section (2) shall hold office for such period, not exceeding one year, as the Government shall, by order in writing, specify.(4)On the expiry of the period of office of the members of a Board under the provisions of sub-section (3), a new Board shall be constituted in the manner provided in section 6.]
