Section 22(1) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966
(1)If, in the opinion of the Government a market committee is not competent to perform or persistently makes default in performing the duties imposed on it by or under this Act, or abuses its powers, they may, by notification, supersede such committee for a period [not exceeding six months] [Substituted by Act No. 4 of 1987.] in the first instance and may, by order, extend, from time to time, the period of supersession, so however, that the total period of supersession in the case of any market committee shall [not exceed one year] [Substituted by Act No. 4 of 1987.]:Provided that before issuing a notification under this sub-section, the Government shall give to the market committee on opportunity of making representation on the action proposed and shall consider the explanation or objection, if any, of the market committee thereon.
