(1)A Board shall consist of such number of elected members, subject to a maximum of 48 and a minimum of 16, as the Government shall by notification in the official Gazette declare for each district including a President and a Vice-President elected by the Board from amongst its members. Provided that the number of members to be allotted to each district shall be so determined as to ensure that there shall be not less than one member for every 30,000 of the population and not more than one member for every 20,000 of the population.(2)At least four of such members shall belong to the Scheduled Castes and Scheduled Tribes, if any, as defined in clauses 24 and 25 of Article 366 of the Constitution of India.(3)The determination of the seats for the Scheduled Castes and Scheduled Tribes shall, so far as may be, be made in proportion to their population in each district, by a notified order made by the Government in this behalf.
