Section 166(2) in Telangana District Boards Act, 1955
(2)Notwithstanding the provisions of sub-section (1), a Board may, if it deems necessary, by a resolution recommend to the Government, giving a copy thereof to the Collector, for taking such disciplinary action as may be required against an officer or servant belonging to the said service in respect of any act of misconduct committed by him:Provided that two-thirds of the whole number of members of the Board vote in favour of such a resolution.
