Section 166 in Telangana District Boards Act, 1955
166. Hyderabad Local Government Service.
(1)There shall be constituted for the purposes of this Act and of any other law for the time being in force regulating the duties and powers of Municipal Corporations, Municipalities and Mines Boards of Health, Hyderabad Local Government Service consisting of such officers and servants including Executive Officers, Local Government Engineers, Water Works Engineers, Supervisors, Sanitary Inspectors and such other posts as may be deemed necessary. The powers of appointment, transfer, dismissal, taking any disciplinary action against the officers belonging to the said service and of prescribing conditions of their service shall vest exclusively in the Government.(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.(3)There shall be constituted a Local Government Service Fund to meet the expenditure in respect of salaries, allowances, pensions, provident fund, gratuities and other necessary expenses payable to the officers of such service under the provisions of this Act or any other law for the time being in force or rules made thereunder or under any orders of the Government.(4)Each Board shall contribute 8% of its revenues towards the Local Government Service Fund constituted under sub-section (3):Provided that the Government may from time to time by notification in the Official Gazette revise or alter the percentage of the contribution towards the Local Government Service Fund.
