Section 131(2) in The Bihar and Orissa Local Self-Government Act, 1885
(2)The members of a District Board, Local Board or Union Committee who vacate office by reason of a declaration made under sub-section (1) shall not, unless the [State] [Substituted by ALO.] Government otherwise directs, be deemed disqualified for preelection or co-option as members of Boards and [re-election or re-appointment as members of Committee.] [Substituted by Bihar Act 38 of 1954 for 're-election as members of Boards and Committees or re-appointment as members of Committees'.]
