Section 11 in Telangana Bhoodan and Gramdan Act, 1965
11. Local Committees.
(1)The Board may, for any district or part thereof, constitute a Local Committee consisting of a Chairman, Vice-Chairman and three other members to be appointed by the Board from amongst the residents of the area concerned. The appointment of such Chairman, Vice- Chairman and the other members shall be for a period of four years. Such appointment shall take effect from the date of notification in the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Gazette.(2)The Board may, with the approval of the Government and subject to such restrictions and limitations as it may impose, authorise any Local Committee constituted under sub-section (1) to exercise in the area for which such Local Committee is constituted, all or any of the duties, powers or functions vested in the Board by or under this Act and the Board may in like manner withdraw such authorisation.(3)The provisions of sections 6, 7, 8, 9 and 10 shall apply to a Local Committee as they apply to the Board subject to the modification that the powers exercisable by, and the duties imposed on, the Government under the said sections shall, in relation to a Local Committee, be exercised and discharged by the Board:Provided that the dissolution or reconstitution of a Local committee shall be subject to the prior approval of the Government:Provided further that where the Government are satisfied that the removal of the Chairman, Vice-Chairman or a member of a Local Committee or the dissolution of a Local Committee is necessary and that the Board has failed to take action in that regard, the Government may, after consulting the Board, remove such Chairman, Vice-Chairman or member or dissolve and reconstitute such Local Committee and the provisions of sections 7 and 9 shall, as for as may be, apply therefor.
