Section 3(7) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(7)When the committee is dissolved, all the members referred to in clauses (d) and (e) of sub-section (2) shall vacate their offices on the date specified in the order but without prejudice to their eligibility for re-nomination as members and the new committee shall be reconstituted within three months of its dissolution by the Government in accordance with the provisions of sub-section (2).
