Section 7(4) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954
(4)Where the accredited representative resigns or dies or becomes incapable of acting or is, in the opinion of the Government, incompetent or dishonest, or where the appointment of such representative is set aside, or declared void by competent authority, the Government shall call upon the licensee to appoint, within six weeks, another person as his sole and accredited representative.
