Section 174(3) in Telangana District Boards Act, 1955
(3)When a Collector makes any order under subsection (2) he shall forth with forward to the Government a copy of the order with a statement of the reason for making it; and it shall be in the discretion of Government, after giving the Board a reasonable opportunity of explanation, either to rescind the order or to direct that it may continue in force with or without modification, permanently or for such period as the Government thinks fit.
