Section 17(2) in Telangana Housing Board Act, 1956
(2)[ Notwithstanding anything in sub-section (1), the Government may transfer any officer or servant of the Board taken over by it from the Hyderabad City Improvement Board or the Secunderabad Town Improvement Trust under section 19 or from any Department of the Government, to the service of the Government and transfer any officer of the Government to the service of the Board.
