Section 5(1) in Telangana Mining Settlements Act, 1956
(1)The Board shall consist of not less than seven or more than thirteen members of whom-(i)two or such larger number, not exceeding four, as the Government may determine, shall be elected by owners of mines within the Mining Settlement or their representatives;(ii)two or such larger number, not exceeding four as the Government may determine, shall be officials nominated by the Government;(iii)two or such larger number, not exceeding four, shall be elected by persons employed in the mines within the Mining Settlement;(iv)one shall be elected by the other tax payers residing in the Mining Settlement.
