Section 5(2) in Telangana Khadi and Village Industries Board Act, 1958
(2)[ Notwithstanding anything in sub-section (1), the Government may, reduce the term of office of [Chairman, Vice-Chairman or any member] [Added by Act No.30 of 1981.] before the expiry of his term of office, without giving any notice to such member, and appoint any other person in his place.]
