Section 177 in Telangana District Boards Act, 1955
177. Dissolution and reconstitution of Board.
(1)If in the opinion of the Government, a Board persistently makes default in performing the duties imposed on it under this Act or any other law for the time being in force or exceeds or abuses its powers or a situation exists in which the administration of the Board cannot be carried on in accordance with the provisions of this Act or the financial stability or credit of the Board is threatened, it may, by notification published in the Official Gazette, direct that the Board be dissolved and reconstituted. The notification shall specify the time within which the Board shall be reconstituted:Provided that, for the purpose of completing the elections to a Board which has been dissolved, the Government may from time to time, extend the time fixed under this sub-section for its reconstitution.(2)Before publishing a notification under sub-section (1), the Government shall communicate to the Board concerned the grounds on which they propose to do so, fix a reasonable period for the Board to show cause against the proposal and consider the explanations and objections, if any, of such Board.(3)Upon publication of such notification, all members of the Board including its President and Vice-President shall forthwith be deemed to have vacated their offices as such and fresh election shall be held in accordance with the provisions of this Act.(4)The terms of office of the elected members of the reconstituted Board or the members elected in their place at casual vacancies shall expire on such date as the Government may fix.(5)During any interval between the dissolution and the reconstitution of a Board under sub-section (1), all or any of the powers of the Board and of its President may be exercised and discharged, as far as may be and to such extent as the Government may determine, by such person or persons as the Government may appoint in that behalf; and any such person, who is not a Collector or Deputy Collector may, if the Government so direct, receive payment for his service.(6)When a Board is dissolved, the Government until the date of reconstitution thereof and the reconstituted Board thereafter, shall be entitled to all the assets and be subject to all the liabilities of the Board as on the date of dissolution and on the date of the reconstitution respectively.
