Section 174(1) in Telangana District Boards Act, 1955
(1)If it appears to the Collector that the Executive Officer or any other Officer of a Board has made default in carrying out any resolution of the Board, the said Collector after giving such officer a reasonable opportunity of explanation, shall send a report thereon together with the explanation, if any, or such officer to the Government and at the same time forward a copy of the same to the Board.
