Section 5(2) in Telangana Mining Settlements Act, 1956
(2)(i)The election of members under this section shall be made in such manner as may be prescribed;(ii)Save as otherwise provided in this Act a member shall hold office for a term of three years:Provided that the Government may, by notification in the Official Gazette, for sufficient cause which shall be stated therein, direct that the term of office of the members of the Board as a whole be extended by such period or periods, not exceeding one year, as may be specified in the notification.
