Section 48(3) in Telangana District Boards Act, 1955
(3)Except as otherwise provided in this Act the Executive Officer shall have the power to-(i)convene meetings of the Board and maintain the minutes of the proceedings thereof;(ii)receive, recover and credit to the District Fund any sum due or tendered to the Board;(iii)grant, refuse, suspend or withdraw all licences except licences for markets;(iv)appoint, grant leave of absence to, suspend, punish or dismiss servants of the Board whose monthly salary does not exceed Rs. 30;(v)present bills for taxes or other dues;(vi)cause notices of demand to be served;(vii)prefer complaints in prosecution by the Board and initiate or conduct proceedings, civil or criminal or otherwise, on behalf of the Board;(viii)participate in the meetings of the Board but not to vote or move any motion;(ix)exercise supervision and control over the acts of all the officers and servants of the Board in matters of executive administration and in matters relating to accounts and records of the Board;(x)exercise any other power delegated to him by the Board.
