Section 27(1) in Telangana Bhoodan and Gramdan Act, 1965
(1)If at any time, the Government are of opinion, that a Gram Sabha-(a)is not competent to perform, or persistently makes default in performing, the duties assigned to it by or under this Act; or(b)exceeds or abuses the powers assigned to it by or under this Act; or(c)is not functioning in a manner consistent with the provisions of this Act or the rules framed thereunder; the Government may, by notification in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Gazette and stating the reasons therefor, supersede the Gram Sabha for such period not exceeding one year as may be specified therein:Provided that before issuing any such notification, the Government shall give an opportunity to the Gram Sabha to show cause why it should not be superseded and shall consider its explanations and objections, if any.
