Section 16 in Telangana Mining Settlements Act, 1956
16. Appointment of Technical and Inspecting officers.
(1)The Government may appoint for the purposes of this Act and of the laws for the time being in force regulating the duties and powers of the Municipal Corporations, District Boards and Municipal and Town Committees duly qualified persons to be Superintending Engineers, Divisional Engineers, Town Planning Officers, Architects or Inspecting or other officers for the whole or any part of [the area to which this Act extends] [Substituted for the words 'the State' by the A.P.A.O., 1957.] and may sanction such establishment for the said officers as may be deemed necessary.(2)The officers and establishment appointed under sub-section (1) shall belong to the Local Government Service and their expenses shall be defrayed from the Local Government Service Fund constituted under section 15.(3)The powers and duties of the officers mentioned in sub-section (1) and their conditions of service shall be such as may be prescribed.
