Section 170 in Telangana District Boards Act, 1955
170. Power of Government to transfer officers and servants of Board.
- Notwithstanding anything contained in this Chapter, the Government shall have power to transfer any officer or servant of a Board to the service of any other Board or any Municipality constituted under the Hyderabad Municipal and Town Committees Act, 1951, or to any Corporation constituted under the [Hyderabad Municipal Corporations Act, 1950] [Repealed by Act No.II of 1956.] or to any Mines Board of Health:Provided that such power shall be exercised after consulting the local bodies concerned.
