Section 5(7) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(7)The Cane Commissioner may, with the approval of the Government remove any member of the council, including the Chairman from his office after recording the reasons in writing for such removal:Provided that the order removing a member shall not be passed by the Cane Commissioner unless such member has had an opportunity of making his representations.
