Section 18 in Telangana Mining Settlements Act, 1956
18. Power of Government to transfer officers and servants of Board.
- Notwithstanding anything contained in this Chapter, the Government shall have power to transfer any officer or servant of one Board to the service of another Board or any District Board constituted under [the Telangana District Boards Act, 1955 (Act I of 1956)] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.], or any Municipality constituted under [the Andhra Pradesh (Telangana Area) District Municipalities Act, 1956 (Act XVIII of 1956)] [This Act XVII of 1956 was repealed, except Chapter XIV, by Act No.6 of 1965.] or any Corporation constituted under the [Greater] [The word 'Greater' inserted by Act No.13 of 2008.] Hyderabad Municipal Corporation Act, 1955 or any other local body:Provided that such power shall be exercised after consulting the local bodies concerned.
