Section 5(1) in Telangana Jagirdars Debt Settlement Act, 1952
(1)Notwithstanding anything contained in section (4), the Government may, after such enquiry as it thinks fit, at any time by notification in the [Official Gazette] [Substituted for the word 'Jarida' by the A.P.A.O., 1957.]-(a)dissolve any Board and establish in its place a fresh Board; or(b)remove all or any of the members of the Board and appoint in their place new members.
