Section 176(1) in Telangana District Boards Act, 1955
(1)When Government is informed on complaint made or otherwise that a Board has made default in performing any duty imposed on it by or under this Act or by or under any enactment for the time being in force the Government if satisfied after due enquiry that the Board has been guilty of the alleged default, may fix a period for the performance of that duty:Provided that no such period shall be fixed unless the Board has been given an opportunity to show cause why such orders shall not be made.
