Section 10 in The Bihar and Orissa Local Self-Government Act, 1885
10. [ Constitution of Local Boards. [Substituted by Bihar Act 40 of 1952.]
(1)A Local Board shall consist of the members elected to the District by the electorate of the areas over which the Local Board has authority together with such members, co-opted under sub-section (1) of Section 7, as reside within that area.(2)The names of the members constituting the Local Board shall be published in the Official Gazette.]
