Section 5 in Telangana Mining Settlements Act, 1956
5. Constitution of the Board.
(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.(2)(i)The election of members under this section shall be made in such manner as may be prescribed;(ii)Save as otherwise provided in this Act a member shall hold office for a term of three years:Provided that the Government may, by notification in the Official Gazette, for sufficient cause which shall be stated therein, direct that the term of office of the members of the Board as a whole be extended by such period or periods, not exceeding one year, as may be specified in the notification.(3)(i)If any of the electoral bodies mentioned in sub-section (1) does not elect the required number of persons to be members of the Board, the Government shall specify such further period as it may deem fit within which the said electoral body shall elect such members;(ii)If any of the electoral bodies fail to elect such persons, the Government shall nominate a person or persons to fill the vacancy or vacancies, as the case may be, and the person or persons so nominated shall be deemed to be a member or members duly elected by such body;(iii)The term of office of a member elected or nominated under clauses (i) and (ii) shall expire at the time at which the term of office of other members expires.
