Section 203 in Telangana District Boards Act, 1955
203. Power of Government to transfer powers and functions of Panchayats to Boards and vice-versa.
- Notwithstanding anything contained in this Act or in the Hyderabad Village Panchayat Act, 1951 (here-in-after referred to in this section as that Act), the Government may, in consultation with the Board or Panchayat as the case may be, by notification and subject to such restrictions and conditions and to such control and revision as may be specified therein direct-(i)that any power or function vested in a Panchayat or class of Panchayats generally by or under that Act, shall be transferred to and be exercised or performed by a Board within the area under its jurisdiction, or(ii)that any power or function vested in a Board or Boards generally by or under this Act shall be transferred to and be exercised or performed by any Panchayat or class of Panchayats within the area under its or their respective jurisdiction, or(iii)that any power or function vested in a Board under this Act as well as in a Panchayat or class of Panchayats generally under that Act, shall be exercised or performed exclusively either by the Board or by the Panchayat or class of Panchayats generally within the area under its or their respective jurisdiction.
