Section 11(3) in Telangana Bhoodan and Gramdan Act, 1965
(3)The provisions of sections 6, 7, 8, 9 and 10 shall apply to a Local Committee as they apply to the Board subject to the modification that the powers exercisable by, and the duties imposed on, the Government under the said sections shall, in relation to a Local Committee, be exercised and discharged by the Board:Provided that the dissolution or reconstitution of a Local committee shall be subject to the prior approval of the Government:Provided further that where the Government are satisfied that the removal of the Chairman, Vice-Chairman or a member of a Local Committee or the dissolution of a Local Committee is necessary and that the Board has failed to take action in that regard, the Government may, after consulting the Board, remove such Chairman, Vice-Chairman or member or dissolve and reconstitute such Local Committee and the provisions of sections 7 and 9 shall, as for as may be, apply therefor.
