Section 27 in Telangana Bhoodan and Gramdan Act, 1965
27. Supersession of a Gram Sabha.
(1)If at any time, the Government are of opinion, that a Gram Sabha-(a)is not competent to perform, or persistently makes default in performing, the duties assigned to it by or under this Act; or(b)exceeds or abuses the powers assigned to it by or under this Act; or(c)is not functioning in a manner consistent with the provisions of this Act or the rules framed thereunder; the Government may, by notification in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Gazette and stating the reasons therefor, supersede the Gram Sabha for such period not exceeding one year as may be specified therein:Provided that before issuing any such notification, the Government shall give an opportunity to the Gram Sabha to show cause why it should not be superseded and shall consider its explanations and objections, if any.(2)On the publication of a notification under subsection (1) superseding the Gram Sabha,-(a)the President and Vice-President of the Gram Sabha and the President and the members of all committees constituted by the Gram Sabha shall as from the date of notification vacate their offices as such;(b)all the powers and duties of the Gram Sabha, during the period of supersession, be exercised and performed by such person or persons as the Government may, from time to time, appoint in this behalf;(c)all properties vested in the Gram Sabha shall vest in the Government.(3)At any time on or before the expiration of the period of supersession specified in the notification issued under sub-section (1), the Government may extend the period of supersession of a Gram Sabha for such further period not exceeding one year at a time, as they may consider necessary, and on the expiration of the period of supersession either as originally specified or as extended, the Gram Sabha shall resume its functions and elect its President and Vice-President and constitute the committees, in the manner provided in this Act:Provided that the Government may at any time before the expiration of the period of supersession by notification published in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Gazette reduce the period of supersession specified in the notification issued under subsection (1).(4)The income derived from the Gramdan Village during the period of supersession, shall first be utilized towards the cost of management during the period of supersession and liquidation of liabilities of the Gram Sabha and the balance, if any, shall be credited to the fund of the Gram Sabha.
