Section 208 in Telangana District Boards Act, 1955
208. Power of Board to delegate its powers.
(1)The Board may delegate all or any of its powers under this Act, or the rules and bye-laws made thereunder except the power to make bye-laws, to the President, the Executive Officer or any other officer or servant of the Board, or, with the approval of Government to any other officer.(2)The Board shall have the power, at any time, to rescind, modify or withdraw the powers so delegated.
