Section 15(1) in Telangana Mining Settlements Act, 1956
(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 District Boards, a [Hyderabad area Local Government Service] [Substituted for 'Hyderabad Local Government Service' by the Andhra Pradesh Adaptation of Laws Order (A.P.A.O.), 1957.] consisting of officers and servants. Such service may include Executive Officers, Medical officers of Health, Local Government Engineers, Water Works Engineers, Supervisors, Sanitary Inspectors and such other posts as may be deemed necessary. The powers of appointment, transfer and dismissal of the officers belonging to the said service, of taking disciplinary action against them and of prescribing conditions of their service shall vest exclusively in the Government.
