Section 5(5) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(5)The term of the council shall be three years and upon its expiry, the council shall be reconstituted in accordance with the provisions of sub-section (2):Provided that if the Cane Commissioner is satisfied that it is necessary so to do, he may, with the approval of the Government, by order dissolve the council before the expiry of its term:Provided further that the Cane Commissioner shall not pass any such order unless the council has had an opportunity of making its representations.
