Section 7(3) in Telangana Intermediate Education Act, 1971
(3)(a)Subject to such rules as may be made in this behalf the Board may appoint such other officers and servants as it may deem necessary and proper for the efficient execution of its duties.(b)Notwithstanding anything in clause (a), the Government may transfer any officer or servant of the Board to the service of the Government, and transfer any officer of the Government to the service of the Board.
