Section 42(3) in Telangana Mining Settlements Act, 1956
(3)If it appears to the Officer referred to in sub-section (1) that the Executive Officer or any other officer of the Board has made default in carrying out any resolution of the Board he shall after giving such officer a reasonable opportunity of explanation, send a report thereon together with the explanation, if any, of such officer to the Government and at the same time forward a copy of the same to the Board.
