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11. Number and appointment or election of members.- (1) A district board or local board shall consist of such number of members, not less than six, as the Local Government may fix in this behalf. (2) The members may be appointed by the Local Government either by name or by official designation, or may be elected in accordance with rules made by the Local Government under this Act, or some may be appointed and some elected, as the Local Government directs: Provided that- (a) when the Local Government has directed that all or any proportion of the members shall be elected, it shall not thereafter direct that they shall be appointed, unless a majority of the electors declare that they so desire, 1***; (b) 2*** unless salaried officers of the Government are elected, not less than two-thirds of the members of every board shall be persons other than salaried officers of the Government; and (c) not less than one-half of the members of the board shall be landholders in the district. (3) When, under a direction issued under sub-section (2), any places on a board are required to be filled by election, and a sufficient number of members is not elected, the Local Government may fill those places by appointment.    |
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