Section 5(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 under sub-section (1) shall be one year from the date of nomination:Provided that a member nominated under clause (ii) of sub-section (1) shall cease to hold office, if he/she ceases to be a trader.] [Substituted by Act No.5 of 2015.]Provided further that a non-official member of the market committee shall cease to hold his 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 purposes 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.
