Section 5(5) in Telangana Oil Palm (Regulation of Production and Processing) Act, 1993
(5)When a Committee is dissolved, the following consequences shall follow,-(a)all the members shall vacate their offices on the date specified in the order but without prejudice to their eligibility for renomination as members;(b)the Committee may be reconstituted within three months of its dissolution by the Oil Palm Commissioner in accordance with the provisions of sub-section (1);(c)the powers and functions of the Committee shall, pending its reconstitute be exercised and performed by the Secretary subject to such restrictions as may be specified in the order.
