Section 5(6) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(6)When a council is dissolved, the following consequences shall follow :-(a)all the members shall vacate their offices on the date specified in the order but without prejudice to their eligibility for renomination as members;(b)the council shall be reconstituted within three months of its dissolution by the Cane Commissioner in accordance with the provisions of sub-section (2);(c)the powers and functions of the council shall, pending its reconstitution, be exercised and performed by the secretary subject, to such restrictions as may be specified in the order.
