Section 5 in Telangana Jagirdars Debt Settlement Act, 1952
5. Removal of Board or member.
(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.(2)The dissolution of a Board or the occurrence of any vacancy on the Board through death, resignation or removal of its members under clause (b) of subsection (1) shall not save to the extent, if any, directed by Government, in any way affect the validity of any proceeding pending before the Board and the said proceedings shall be continued before the said Board or before any other Board established in place of the said Board, as the case may be, as if there has been no dissolution of the Board or the occurrence of any such vacancy.(3)Save as otherwise provided in this Act, the proceedings pending before any Board which has been dissolved under sub-section (1) and in place of which no other Board has been established shall be deemed to be civil proceedings for the purposes of the [Indian Limitation Act, 1908] [Since repealed by Central Act 36 of 1963.], and the period during which such proceedings were pending before the Board shall be excluded in computing their period of limitation in regard to any suit or application which may be instituted in any civil court to enforce any claim which was the subject matter of the proceedings pending before the Board so dissolved.
