Section 5A(3) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
(3)Save as otherwise provided in this Act, the term of office of the members [nominated] [Substituted by Act No.5 of 2015.] under sub-section (1) shall be three years from the date of [nomination] [Substituted by Act No.5 of 2015.]:Provided that a member [nominated] [Substituted by Act No.5 of 2015.] under clause (ii) of sub-section (1) shall cease to hold office if he ceases to be a trader:Provided further that a non-official member of the market committee shall cease to hold office if he absents himself for three consecutive meetings of the committee, including meetings which for want of quorum could not be held.Explanation. - For the purpose of the second proviso, no meeting of the market committee from which a member absents himself shall be counted against him, if due notice of that meeting was not given to him.
