Section 3 in Hyderabad Compulsory Primary Education Act 1952
3. Constitution of Local Committees.
(1)For each area of compulsion, or two or more such areas which are contiguous, Government shall appoint a Local Committee.(2)The composition of the Local Committee, the procedure of nomination and removal of its member, their term of office, their qualifications and disqualifications for continuing as members, the filling up of vacancies, the dissolution of the Local Committee and the procedure for the conduct of its business, shall be such as may be prescribed.
