Section 15 in Telangana Mining Settlements Act, 1956
15. Hyderabad area Local Govt. service.
(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.(2)Notwithstanding the provisions contained in sub-section (1), the Board may, if it deems necessary, by a resolution recommend to the Government for taking such disciplinary action as may be required against the Executive Officer belonging to the said service in respect of any act of misconduct committed by him:Provided that two thirds of the total number of members of the Board vote in favour of such resolution.(3)There shall be constituted a Local Government Service Fund to meet the expenditure in respect of salaries, allowances, pensions, provident fund, gratuities and other necessary expenses payable to the officers of such service under the provisions of this Act or any other law for the time being in force or the rules made thereunder or under any orders of the Government.(4)Each Board shall contribute 12 ½ per cent of its revenue towards the Local Government Service Fund constituted under sub-section (3):Provided that the Government may from time to time by notification in the Official Gazette revise or alter the percentage of such contribution.
